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/