BAL JAGANNATH MAHARAJ PANDIT AND ORS vs. ADDITIOANAL DIRECTOR OF INCOME TAX, AND ORS

aswp5866-11 agk IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.5866 OF 2011 Bal Jagannath Maharaj Pandit and others ..Petitioners. Versus Additional Director of Income­tax & Others ..Respondents. Mr.Sandeep Phatak with Mr.Sugandh B Deshmukh & for the petitioners. Mr.Vimal Gupta, Senior Counsel with Ms.Padma Divakar for respondent No.1. Mr.A.F.F. Patel, AGP for respondent No.2 Mr.A.A.   Kumbhakoni   with   Mr.Girish   Kulkarni,   Mr.A.P.   Kulkarni   i/by M/s.Bharat Shah & Co. for respondent No.3. Mr.A.M. Kulkarni for respondent No.4. Mr.Vaibhav Joglekar with Mr.S.S. Kanetkar for respondent No.6. CORAM : J.P. Devadhar & M.S. Sanklecha, JJ. DATE     : 22nd October 2012 P.C. : 1. The grievance of the petitioners in this writ petition is against the communication issued by the Additional Director of Income Tax declining to furnish the documents seized during the course of search that took place on 20th November 2010. 2. This   Court   by   an   order   dated   19th  June   2012   directed   the petitioners to make an application under Section 138 of the Income Tax Act in   the   prescribed   form   seeking   the   documents   in   question,   so   that   the Appropriate Authority considers the same and passes appropriate order in 1 of 2

aswp5866-11 accordance with law. 3. It is the case of the petitioners that on 28th June 2012 requisite application has been filed before the Commissioner of Income Tax, Central – I, Mumbai.  Counsel for the Revenue states that the said application of the petitioners dated 28th June 0212 would be considered and appropriate order would be passed within a period of three months from today.  In view of the above, nothing survives in the writ petition and the same is dismissed as withdrawn.  No costs. 4. All contentions of both the parties are kept open.

(M.S. Sanklecha, J.) (J.P. Devadhar, J.) 2 of 2