Tondamnate Sahadevan, vs. Income Tax Officer Ward 14(1),

13447l IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE SEVENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA |.A.NO.1 0F 2026 IN WRIT PETITION NO: 29 s41 0F 2024 Between: Tondamnate sahadevan,, s/o Late Venkatappa, Aged about 54 years, occupation' Oiiver, H.f.fo. B-2-O8OlDl1tc14A, Road No. '12, Banjara Hills, Hyderabad, Telangana - 500034. .....PETITIONER AND 1. lncome Tax Officer Ward 14(1),' Hyderabad, lT Tower, AC Guards' Masab Tank, Hyderabad-500004. 2. The Principal Commissioner of lncome Tax-1 , Hyderabad' 1Oth Floor' C-Block, l.i. Towers' '10-2-3, A.C. Guards, Hyderabad-500004' 3.TheAssessmentUnit,,lncomeTaxDepartment'NationalFaceless Assessment Centre, Delhi, Ministry of Finance' Room No 40l ' 2nd Floor' E-Ramp, Jawaharlal Nehru Stadium, Delhi-1 10003' .....RESPONDENTS Petition Under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to Recall/revive the orders dl. 3o-o4-2)25 passed in w.P.No.29541 OF 2024 to file of this Hon,ble court for fresh adjudication in light of the order dated 10.04.2026 passed by the Hon'ble Supreme Court in lncome Tax Officer' Ward 2( 1)' Chandigarh &ors.v.TejPartapSinghandconnectedbatchmatters,intheinterestofjustice.

Counsel for the Petitioner : Ms BOKARO SAPNA REDDY, LEARNED SENIOR STANDING COUNSEL FOR THE INCOME TAX DEPARTMENT Counsel forthe Respondents :SRl DUNDU MANMOHAN The Court made the following ORDER l.A.No.1 ot 2026 is filed by the respondenUlncome Tax Department seeking for the recalling the order, dated 30.04.2025, in WP.No.29541 of 2024 in terms of recent decision of the Hon'ble Supreme Court in the faceless batch which was decided on 10.04.2026, whereby the matters were all remitted to the respective High Ccurts, permitting the petitioners therein to question the constitutional validity of the provision under Section 147-A of lncome Tax Act, 1961. This Court while disposing of the instant writ petition at the first instant, had granted the liberty to the either of the parties to move proper application for revival, subject to the outcome of the matters pending before the Hon'ble Supreme Court pertaining to the faceless proceedings. Given the fact that the Hon'ble Supreme Court has itself remitted all those matters pending before the Hon'-bte Supreme Court to the respective High Courts, we are of the considered opinion that a strong case for recalling the order dated 30.04.2025 has also been made out. Accordingly, l.A.No.1 of 2026 stands allowed and the earlier order stands recalled. //TRUE COPY' 1. The lncome Tax Officer Ward '14(1), Hyderabad, lT Tower, AC Guards, Masab Tank, Hyderabad-500004. 2. The Princip,al Commissioner of lncome Tax- l, Hyderabad, 1Oth Floor, C-Block, l.T. Towers, 10-2-3, A.C. Guards, Hyderabad-500004. 3. The Assess;ment Unit,, lncome Tax Department, National Faceless Assessment Centre, Delhi, lvlinistry of Finance, Room No. 401, 2nd Floor, E-Ramp, Jawaharlal Nehru Stadium, Delhi-i 10003. 4. Tondamnate Sahadevan, S/o Late Venkatappa, Aged about 54 years, Occupation. Driver, H.No. B-2-686lDl1lG14A, Road No. 12, Banjara Hills, Hyderabad, --elangana - 500034. SD/. A.JAYASREE AS S I STAN TI,'R E G I STRAR I \ SECH6N OFFIcER To

SA TKS 5. The Section Officer, Writ DB Section, High Court for the State of Telangana at Hyderabad. 6. The Section Officer, Writ Posting Section, High Court for the State of Telangana at Hyderabad. 7. One CC to SRI DUNDU MANMOHAN, Advocate [OPUC] B. One CC to Ms. BOKARO SAPNA REDDY LEARNED SENIOR STANDING COUNSEL FOR THE INCOME TAX DEPARTMENT [OPUC] 9. Two CD Copies ,&_

HIGH COURT DATED: 0710912026 List alons with batch ORDER I.A.NO.1 0F ,2026 IN WP.No.29541 of 2024 ALLOWING THE I.A. 1? tcg't: -tt{E SIA g SEP zffi t)r c o l! IIll P2 t ) .A * * -'J - ----_t.:.Tc'i.( ai i1 lo'Iha