K.A. Sukumar vs Union of India and Another

Bakthavatsalam, J.—The prayer in the writ petition is as follows :

... Pleased to issue a writ of mandamus directing the respondents to return the hundis seized at the time of the inspection of the petitioner''s

advocate at premises No. 2, Pudupet Garden Street, Royapettah, Madras-14, in accordance with section 132(3) of the Income Tax Act and issue

such further writ, order or direction as this honourable court may deem fit and proper...

Notice of motion has been ordered by Sivasubramaniam J. on December 2, 1988.

Mr. C. V. Rajan, counsel for the Income Tax Department, appears with instructions.

It will suffice for the purpose of this case to give a direction to the respondents to return the hundis which belongs to the petitioner, seized at the

time of the search of the petitioner''s advocate at premises No2 Pudupet Garden Street, Royapettah, Madras-14, after taking xerox copies at the

petitioner''s cost. However, the petitioner is directed to produce the original hundis as and when the Department needs them for further

investigation.

The original hundis will be handed over in the presence of the advocate from whose residence the hundis were seized.

This petition is ordered accordingly. No costs.