Ahmed Kabir vs The Union Of India And 3 Ors
2023 Latest Caselaw 195 Gua

                                                                  Page No.# 1/2

GAHC010011662022




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/797/2022

         AHMED KABIR
         KABIR TEA ESTATE, MALKUBASA, DIST.- DIBRUGARH, PIN- 786001,
         ASSAM, REP. BY MR. AHMED KABIR.



         VERSUS

         THE UNION OF INDIA AND 3 ORS
         MINISTRY OF FINANCE, REP. BY THE SECRETARY TO THE MINISTRY OF
         FINANCE, GOVERNMENT OF INDIA, NEW DELHI.

         2:THE ASSISTANT COMMISSIONER OF INCOME TAX
          CIRCLE-1

          PUSHKARA HOUSE
          NH-37
          NUTUN GAON
          P.O. MOHANAGHAT
          DIBRUGARH-786008
          ASSAM

         3:THE DEPUTY COMMISSIONER OF INCOME TAX
          CIRCLE-1

          PUSHKARA HOUSE
          NH-37
          NUTUN GAON
          P.O. MOHANAGHAT
          DIBRUGARH-786008
          ASSAM

         4:THE PRINCIPAL COMMISSIONER OF INCOME TAX
          C.R. BUILDING
                                                                           Page No.# 2/2

             MANCOTTA ROAD
             MILAN NAGAR
             DIBRUGARH-786003
             ASSA

Advocate for the Petitioner   : MS. M L GOPE

Advocate for the Respondent : ASSTT.S.G.I.




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                             ORDER

18.01.2023 Heard Ms. N. Gogoi, learned counsel for the petitioner. Also heard Shri SC Keyal, learned counsel for the respondent nos. 2 to 4.

Both the learned counsel submit that due to certain developments including a judgment passed by the Hon'ble Supreme Court, the present petition has become infructuous.

The writ petition accordingly stands dismissed as infructuous.

JUDGE

Comparing Assistant