- (1.) Rejoinder-affidavit filed today is admitted to record. Heard Sri S.M.K. Chaudhary, senior advocate, assisted by Sri Vaibhav Pandey, counsel for the petitioner, Sri D.D. Chopra, learned counsel for opposite parties Nos. 2 and 3 and Sri Adnan Ahmad, learned counsel for opposite party No. 1.
(2.) Through the instant writ petition under article 226 of the Constitution of India, the petitioner has assailed the order dated July 2, 2013, passed by the Chief Commissioner of Income-tax, Lucknow, contained in annexure 10 as well as the order dated July 27, 2012, passed by the Chief Commissioner, contained in annexure 11 to the writ petition.
(3.) The petitioner-State Innovations in Family Planning Services Project Agency (hereinafter referred to as "the SIFPSA"), which is a society registered under Societies Registration Act, 1860, has been engaged in implementation of innovation in family planning services projects to assist the State of Uttar Pradesh for reducing the rate of population growth to a level consistent with its social and economic objectives.;