- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) This writ petition has been filed praying for the following reliefs :- (A) Issue a writ, order or direction in the nature of certiorari quashing the illegal rejection of declarations dated 15.1.2020 and 25.12.2019 by respondent no. 3 designated committee, as disclosed in remarks column in Form SVLDRS-1 dated 15.1.2020 and 25.12.2019 (Annexure-4 and 6) submitted electronically by petitioner. (B) Issue a writ, order or direction in the nature of mandamus directing respondent no. 3 to process and accept the declarations dated 15.1.2020 submitted electronically by petitioner under the provisions of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. (c) Issue any other writ, order or direction, which this Hon'ble Court may deem fit in the facts and circumstances of the case. (D) Award costs of the petition to the petitioner.
(3.) Learned counsel for the petitioner submits that the petitioner has deposited the amount along with returns belatedly and therefore arose some interest liability which the petitioner could not deposit, and therefore, the petitioner has filed a declaration under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 (hereinafter referred to as 'SVLDR Scheme') but the declaration has been wrongly rejected by the impugned orders.;