JUDGEMENT
Banerjee, J. -
(1.) This is an appeal from an order made by S. R. Das Gupta J., directing that the appellant Income-Tax Officer do revise an order which was made by him on March 18, 1949 and make it consistent with the order for instalments which was made by the Certificate Officer, 24-Parganas, on May 25, 1950.
(2.) In the petition the petitioner who is the respondent before us asked for:
(a) Issue of a writ of mandamus or a writ of a like nature; of an order directing the Income-tax Officer to show cause why the order complained of and dated the 18th March, 1949, should not be set aside; (b) quashing the said order etc.
(3.) The Income-Tax Officer alone was party to the petition.;
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