- (1.) The facts and circumstances of the case are as follows :- "The appellants had earlier filed a writ petition challenging the survey conducted under Section 133A of the Income-tax Act on 6th February, 2015. Notices issued under Section 131 of the Income-tax Act also on 6th February, 2015; an order under Section 133A (3)(i)(a) dated 24th February, 2015 and a notice dated 27th March, 2015 issued under Section 148 of the Income-tax Act pertaining to the assessment years 2012-13, 2013-14 and 2014-15 were also challenged on the ground that the respondent nos.1 and 2 "had no jurisdiction over the case of the petitioners on and from 15th November, 2014 in view of the Notification dated 22nd October, 2014."
(2.) The writ petitioner alleged that he had demanded justice by letters dated 12th February, 2015, 29th April, 2015 and 12th May, 2015 but the same had been denied to him.
(3.) The said writ petition was registered as WP No.655 of 2015 and the same was disposed of by an order dated 14th July, 2015 by the following order:- "In such circumstances, this writ petition is disposed of with a direction upon the Income Tax Officer, Ward 46(1), Kolkata, to respond to the petitioner's letter dated 29th April, 2015. Till such time the concerned authority responds, no consequential effect shall be given in respect of the survey conducted under section 133A of the Income Tax Act." ;