S.K.Srivastava, Irs vs Central Board Of Direct Taxes And ...
2012 Latest Caselaw 3725 Del

$~21
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%              Judgment delivered on: 01st June, 2012

+              W.P.(C) No.3617/2012 & CM No.7598/2012

       S.K.SRIVASTAVA, IRS                              ..... Petitioner
                                 Through : Mr.Rakesh Tikku, Senior
                                 Advocate with Mr.Vivek Ojha, Adv.

                       versus

       CENTRAL BOARD OF DIRECT
       TAXES AND ORS                                         ..... Respondents
                        Through : NEMO.


       CORAM:
       HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. Mr.Rakesh Tikku, learned Senior Advocate appearing on behalf of petitioner submits that petitioner made representation dated 25.10.2011 and 22.05.2012 to the Chairman, CBDT, North Block, New Delhi and to the Joint Secretary (Admn), CBDT, North Block respectively - have not been decided by the concerned authorities.

2. I find substance in the submission and the representations made by the petitioner. Therefore, the Chairman, CBDT is directed to decide the said representations of the petitioner within four weeks and outcome thereof shall be conveyed to the petitioner. If required, action shall be taken against the erring officers, as per law.

3. Petitioner shall be at liberty to agitate the said decision, if he still aggrieved from the disposal of the representations.

4. Registry of this Court is directed to send the copy of this order and copy of petition to the Chairman, CBDT, North Block, New Delhi for compliance.

5. In view of above, instant petition and application stands disposed of.

6. Dasti.

SURESH KAIT, J

JUNE 01, 2012 Mk