MALLIKARJUN H. METI vs. INCOME TAX OFFICER,

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WP/63377/2012HC KarnatakaKAHC02008891201202 July 2013Bench: H.G.RAMESH2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the petitioner's request for leave to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn. The court did not adjudicate on the merits of the challenge to the Income Tax Officer's order or the attachment order. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Mallikarjun H. Meti, a civil contractor, filed a writ petition before the High Court of Karnataka, Circuit Bench at Dharwad. The petition challenged an order dated December 30, 2011, passed by the Income Tax Officer, Ward-1, Bagalkot (Respondent No. 1), and sought to recall an attachment order issued by the same authority. The Income Tax Appeals Commissioner, Belgaum (Respondent No. 2), was also a respondent. The writ petition was filed under Articles 226 and 227 of the Constitution of India.

What were the issues?

The primary issue before the High Court was whether to grant the petitioner leave to withdraw the writ petition. The petitioner, through his counsel, sought to withdraw the petition. The respondents did not appear to contest the withdrawal. No specific arguments were recorded for either side beyond the petitioner's request to withdraw.

AI-generated summary — verify with the full judgment below

WRIT PETITION NO. 63377/2012 : 1 : IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE 2ND DAY OF JULY 2013 BEFORE THE HON’BLE MR.JUSTICE H.G.RAMESH Writ Petition No. 63377/2012 (T-IT) BETWEEN: MALLIKARJUN H. METI AGE: 45 YEARS, OCC: CIVIL CONTRACTOR, R/O. WARD NO. 10, EXTENSION AREA BAGALKOT. ... PETITIONER (BY SRI : SANGRAM S. KULKARNI, ADVOCATE) AND : 1. INCOME TAX OFFICER, WARD -1, BAGALKOT. 2. THE COMMISSIONER OF INCOME TAX APPEALS, BELGAUM. ... RESPONDENTS (BY SRI : Y. V. RAVIRAJ, ADVOCATE) THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED ORDER PASSED AT ANNEXURE-A DTD.30.12.2011 BY THE RESPONDENT NO.1 AND RECALL THE ATTACHMENT ORDER PASSED BY THE SAME AND ETC. THIS PETITION COMING ON FOR PRELIMINARY HEARING THIS DAY, THE COURT MADE THE FOLLOWING:

WRIT PETITION NO. 63377/2012 : 2 : ORDER H.G.RAMESH, J. (Oral): Learned counsel appearing for the petitioner seeks leave to withdraw the writ petition. Leave granted. The writ petition is accordingly dismissed as withdrawn. Petition dismissed. Sd/ JUDGE hnm/

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