Commissioner of Income Tax (TDS) v. Special Land Acquisition Officer, (SC) BS871349

Commissioner of Income Tax (TDS) v. Special Land Acquisition Officer, (SC) BS871349 SUPREME COURT OF INDIA

Before:-Mr. A.K. Sikri and Mr. R.K. Agrawal, JJ.

Petition(s) for Special Leave to Appeal (C)......CC No(s). 1694 of 2017 (Arising out of impugned final judgment and order dated 25/07/2016 in TA No. 248/2011 passed by the High Court Of Gujarat At Ahmedabad). D/d. 27.1.2017.

Commissioner of Income Tax (TDS) - Petitioner

Versus

Special Land Acquisition Officer - Respondent

For the Petitioners :- Mr. Merusagar Samantaray, Mr. V.V. Pattabhi Ram, Mr. Prashant Keshwani, Mrs. Anil Katiyar, Advocates.

Income Tax Act, 1961 Section 194LA.

ORDER

Delay condoned.

2. Leave granted.

3. To be heard along with Civil Appeal No. 2415 of 2010.

4. The appellant shall take steps for service of notice upon the respondent.

5. Dasti service is also permitted.

6. List these matters for hearing and disposal on 30th March, 2017.

7. The pleadings shall be completed in this case before the next date of hearing.