T. MUDALAGIRIYAPPA vs. UNION OF INDIA

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WP/42763/2016HC KarnatakaKAHC01009109201629 November 2016Bench: P.S.DINESH KUMAR,JAYANT PATEL4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court, without expressing any opinion on the merits of the case, granted permission to the petitioners to withdraw their petitions. The petitions were disposed of as withdrawn.

What were the facts?

The petitioners, Income Tax Officers and Inspectors, filed writ petitions challenging reversion orders and related memorandum. They sought to quash the order passed by the CAT and the memorandum issued by the Principal Chief Commissioner of Income Tax.

What were the issues?

The primary issue was the challenge to reversion orders and related administrative actions. The petitioners sought to withdraw their petitions to file a review petition before the Tribunal.

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 29TH DAY OF NOVEMBER 2016

PRESENT

THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MR.JUSTICE P.S.DINESH KUMAR W.P.Nos.42763/2016 & 58932-938/2016 (S-CAT) Between:

1.

T. Mudalagiriyappa, S/o. Shri. Thimmappa, Aged about 53 years, Income Tax Officer, Davanagere.

2.

Prakash H. Alalageri, S/o. Shri. Hanumantheppa A.A., Aged about 51 years, Income Tax Officer, Haveri.

3.

Y.M. Navalgund, S/o. Shri. Mahadevappa, Aged about 50 years, Income Tax Officer, Hubli.

4.

Parameshwara, S/o. Shri. Balya Naik M, Aged about 44 years, Income Tax Officer, Karwar.

5.

Nalini A.,

2 W/o. Shri. Prabhakaran, Aged about 51 years, Income Tax Officer, Kormangala, Bangalore.

6.

N. Lokesha, S/o. Shri. M. Narayana, Aged about 48 years, Income Tax Officer, Shimoga.

7.

Nithyanandan R. S/o. Shri. M.Ramalingam, Aged about 53 years, Income Tax Officer, Kormangala, Bangalore.

8.

Ravi Kumar, S/o. Shri. Dasappa, Aged about 53 years, Income Tax Inspector, Kormangala, Bangalore.

Petitioners (By Shri.T.C.Gupta, Advocate)

And:

11.

Union of India, Through the Secretary, Ministry of Finance, Department of Revenue, Government of India, New Delhi-110 001.

2.

The Chairman, Central Board of Direct Taxes,

3 North Block, New Delhi-110 001.

3.

The Pr. Chief Commissioner of Income Tax, Karnataka and Goa Region, C.R.Building, Bangalore-560 001.

Respondents

(By Shri. D.A.Anil Lakshminarayana, CGC for R1 TO R3)

****

These Writ Petitions are filed under Articles 226 & 227 of Constitution of India, praying to quash/set aside the order dated 22.4.2016 in OA Nos.854-863/2013 passed by the CAT Bench Bangalore (T. Mudalagiriyappa & Ors. Vs. UOI & Ors) Annexure- C as well as the Memorandum dated 28.8.2013 passed by the R3, vide Annexure-A and the O.A.No.854-863/2013 Annexure- B may kindly be allowed in terms of prayer made and respondents may be directed to withdraw reversion orders of the petitioners.

These Petitions coming on for Preliminary Hearing this day, JAYANT PATEL J., passed the following:

FINAL ORDER

The learned counsel for the petitioners after some arguments, seeks permission to withdraw the petitions with a view to file a Review petition before the Tribunal.

4 2. Without expressing any opinion on merits, permission is granted. Petitions are disposed of as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

tsn*

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