- (1.) THE CIT has filed this application under s. 256(2) of the IT Act, 1961 (No. XLIII of 1961) (for short `the Act') for a direction to the ITAT, Jaipur Bench, Jaipur (`the Tribunal' therein) to state the case and refer the following questions of law for our opinion, which are said to arise out of its order dt. 27th Sept., 1983, passed in Misc. Application No. 32 and 33/Jp/80, which arose out of ITA Nos. 1106 and 1107/Jp/76-77 : "(1) Whether on the facts and in the circumstances of the case, the Tribunal was legally justified in considering the miscellaneous application of the assessee and rectifying the original order beyond the time limit prescribed under s. 254(2) of the IT Act, 1961 ? (2) Without prejudice to the above, whether the Tribunal was justified in holding that there was really a mistake apparent from record in the original order ?" By order dt. 27th Sept., 1983, the Tribunal has rectified its order dt. 12th June, 1978, passed on the assessee's appeal relating to the asst. yrs. 1974-75 and 1975-76.
(2.) WE have considered the order dt. 27th Oct., 1983. The two questions proposed by the CIT in his application under s. 256(2) do not arise out of it. No finding in respect thereof has been recorded by it. The Tribunal has rectified its order dt. 12th June, 1978 on the basis of the decision of the Supreme Court in Rajapalayam Mills Ltd. vs. CIT 1978 CTR (SC) 167 : (1978) 115 ITR 777 (SC). The Tribunal was right in dismissing the application under s. 256(1) of the Act filed by the CIT, by its order dt. 22nd May, 1984 on the ground that no referable question of law arises n the facts and circumstances of the case. That decision is correct. The reference application under s. 256(2) of the Act is dismissed.;