1. Having heard learned counsel for the petitioner at some length, we are of the opinion that this is not a fit case for interference at this stage in exercise of our extraordinary jurisdiction under article 226 of the Constitution.
2. After an order is passed under section 132(5) of the Income-tax Act, the petitioner will have a statutory remedy of filing an objection under section 132(11) of the Act in case she feels aggrieved by the order passed under section 132(5).
3. For the reasons stated above, the present writ petition is rejected in limine.