MR K S PERIYASWAMY vs. THE KARNATAKA APPELLATE TRIBUNAL

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WP/48948/2012HC KarnatakaKAHC01048982201204 September 2013Bench: H.BILLAPPA3 pages
AI SummaryDismissed

What did the High Court hold?

The Court noted that the petitioner, who was appearing as a party in person, was absent. Consequently, the writ petition was dismissed.

What were the facts?

The petitioner, Mr. K.S. Periyaswamy, filed a writ petition seeking to set aside an order passed by the Karnataka Appellate Tribunal. The petitioner was present as a party in person.

What were the issues?

The primary issue was the absence of the petitioner, leading to the dismissal of the writ petition for non-prosecution.

Which sections of the Income-tax Act were involved?

Section 227

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 4TH DAY OF SEPTEMBER 2013

BEFORE

THE HON'BLE MR.JUSTICE H.BILLAPPA

WRIT PETITION No.48948/2012 (LR)

BETWEEN:

MR K S PERIYASWAMY ADVOCATE S/O SHRI K S SWAMYAPPA AGED 59 YAERS NO.599, FIRST CROSS DOMLUR LAYOUT BANGALORE-560071.

... PETITIONER

(BY SRI MR K S PERIYASWAMY, PARTY IN PERSON, ABSENT)

AND

1.THE KARNATAKA APPELLATE TRIBUNAL REVENUE BENCH-COURT HALL NO.2 M S BUILDING BANGALORE-560001 REPRESENTED BY ITS REGISTRAR

2.THE ASSISTANT COMMISSIONER BANGALORE NORTH SUB-DIVISION BANGALORE-560009.

3.THE TAHASILDHAR BANGALORE EAST

2 KRISHNA RAJA PURAM BANGALORE-560036.

4.MR H M KUMAR (IT-PAN NO AHRPK8231D) S/O SHRI HANUMANTHAPPA AGED ABOUT 52 YEARS NO.2244, 9TH MAIN RAJAJINAGAR-III STAGE BANGALORE-560010.

5.THE ADDL COMMISSIONER OF INCOME TAX RANGE NO. 13 (3) NO.59, HMT BHVAN, 6TH FLOOR BELLARY ROAD, GANGANAGAR BANGALORE-560032.

... RESPONDENTS

(By SRI T.P.SRINIVASA, AGA FOR R1 TO R3, SRI K.SREEDHAR, ADV., FOR R4, SRI K.V.ARAVIND, ADV., FOR R5)

****** THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO SET ASIDE THE ANN-D, ORDER DT.9.3.12, PASSED BY THE R1, IN THE REVENUE APPEAL NO.64/11 ON THE PETITIONER APPLICATION U/O XI, RULE 14 R/W SECTION 151.

THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING THIS DAY, THE COURT DELIVERED THE FOLLOWING:-

3 J U D G M E NT

The learned AGA and the learned counsel for the respondent No.4 are present. Petitioner who is party in person is not present.

Therefore, the writ petition is dismissed for non prosecution.

SD/- JUDGE

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