RAMZAN KHAN vs. INCOME TAX OFFICER, WARD 2(1), FARIDABAD AND OTHERS

AT CHANDIGARH Sr. No.218-6 CWP-17672-2025 Date of decision: 21.05.2026 Ramzan Khan ....Petitioner Versus Income Tax Officer Ward 2(1), Faridabad and others ....Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE LAPITA BANERJI Present: Mr. Praagbir Singh Dhindsa, Advocate for Mr. Kartik Bansal, Advocate, for the petitioner. Mr. Varun Issar, Sr. Standing Counsel for the respondents. * * * DEEPAK SIBAL, J. (Oral) 1. Learned counsel for the petitioner seeks to withdraw this petition with liberty to the petitioner to file a fresh one on the same cause of action as also to challenge therein Section 147A of the Income Tax Act, 1961. 2. Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (LAPITA BANERJI) JUDGE May 21, 2026 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2026.05.22 17:01 I attest to the accuracy and integrity of this document chandigarh