K.Gopalan v. Government Of India

The writ petition was filed seeking a direction to the respondents to refund an amount of Rs.12,219/- (Twelve thousand two hundred and nineteen only).

2. Submission made by the Standing Counsel for the revenue shows that on 17.12.2012, a refund order was issued refunding Rs.11,310/- to the petitioner after recovering Rs.912/- towards interest payable under Section 234A,234B and 234C of the Income Tax Act.

Therefore, as at present the direction sought for refund does not survive for consideration and if the petitioner is aggrieved by the recovery towards interest, it is for him to work out his remedies.

With that liberty the Writ Petition is closed.

(ANTONY DOMINIC) JUDGE vi/