MRS POOJA AGARWAL vs. THE INCOME TAX OFFICER

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 6TH DAY OF APRIL, 2021

BEFORE

THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV

WRIT PETITION No.4958/2021 (T-IT)

BETWEEN:

MRS. POOJA AGARWAL, W/O VISHAL AGARWAL, AGED ABOUT 39 YEARS RESIDING AT NO.28, 4TH CROSS, LALBAGH ROAD, K.S. GARDEN, BANGALORE - 560 027.

… PETITIONER

(BY SRI HARISH V.S., ADVOCATE)

AND:

THE INCOME TAX OFFICER CIRCLE - 7 (2) (2) 3RD FLOOR, BMTC BUILDING, 80 FEET ROAD 6TH BLOCK, KORAMANGALA, BANGALORE - 56 095.

… RESPONDENT

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED ORDER PASSED BY THE RESPONDENT DISPOSING OF THE OBJECTIONS FILED BY THE PETITIONER, DATED 30.12.2019, FOR THE ASSESSMENT YEAR 2012-13 I.E., ANNEXURE-D AND CONSEQUENLTY DECLARE THAT THE PROCEEDINGS INITIATED BY THE RESPONDENT U/S 148 OF THE INCOME TAX ACT AGAINST THE PETITIONER FOR THE ASSESSMENT YEAR 2012-13, IS ILLEGAL AND BAD IN LAW AND ETC.

2 THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY, THE COURT, MADE THE FOLLOWING:

ORDER

Petitioner has filed a memo, which reads as follows:

"The petitioner humbly prays that this Hon'ble Court may be pleased to permit the petitioner to withdraw the above matter as not pressed since the petitioner is contemplating of settling the dispute by availing the benefit under the Vivad Se Vishwas Scheme and hence it is humbly prayed to grant leave/liberty to the petitioner to file an application under the VSV Scheme reserving liberty to seek restoration of the above writ petition at an appropriate stage, in an event the settlement under the Scheme does not materialise so as to meet the ends of justice."

In light of the memo filed, office objections are overruled.

Sd/- JUDGE