- (1.) Heard Sri Rishi Raj Kapoor, learned counsel for petitioner and learned counsel for respondents.
(2.) The petitioner has filed this writ petition under Article 226 of the Constitution of India assailing order dated 17.08.2011 (Annexure No. 18 to the writ petition) passed by Chief Commissioner of Income Tax, Ghaziabad (hereinafter to be referred as the 'CCIT') rejecting petitioner's representation/application dated 20.08.2009 and holding that no amount is refundable to petitioner and demand of tax dues against "M/s. Girilal Mamchan & Company" has rightly been recovered from petitioner.
(3.) Petitioner has also sought a writ of mandamus commanding respondents to refund Rs. 72,72,524/- along with interest.;