JAYARAM M P Vs. CONTROLLER OF ESTATE DUTY ASST

JUDGEMENT

(1.) IN this writ petition, the notice issued by the Asst. CED, Mangalore, dated September 6, 1974, under s. 59 of the Estate Duty Act, 1953, is challenged. The notice is produced as Ex."N" along with the writ petition. This was in relation to the estate of one M. R. Puttaswamaiah, who died on July 12, 1968. An assessment to estate duty had been made on November 30, 1970, a copy of which has been produced as Ex. "C". It transpires that in regard to certain items that had been included, a notice under s. 59 of the Act had been issued and a reassessment was made on February 18, 1972. A copy of that order has been produced as Ex."F". The petitioner is the accountable person who had filed returns in the first instance. The challenge to the notice, Ex."N", is on the basis of sub-clause (b) of s. 73A of the E.D. Act. Section 73A states as follows :

(2.) THE contention is that the assessment having been made on November 30, 1970, no proceedings for reassessment could be commenced after the expiry of November 30, 1973, and the notice now issued is without jurisdiction.

(3.) QUITE apart from the Notes on Clauses at the time of introduction of the Bill, it appears to me that the provision in sun-clause (b) of s. 73A is clear that the date of assessment referred to therein is the date of the original assessment under the E.D. Act. The section itself prescribes a period beyond which an assessment or reassessment cannot be commenced. Sub-clause (a) refers to a first assessment. It appears to me to be obvious that the date of assessment referred to in sub-clause (b) is the date of first assessment mentioned in sub-clause (a). This is because the section itself was making provision for a first assessment and for a reassessment. It may be that there can be more than one reassessment, but all those reassessments must be commenced within the period of three years from the date of first assessment. Any contrary view would lead to absurdity. For example, if a reassessment it permitted without regard to the date of first assessment it would be possible to go on with reassessment proceedings endlessly issuing a notice under s. 59 every two years after each reassessment. This could not have been the intention of the legislature at all as an optimum period of five years has been fixed even for first assessment from the date of the death of the person whose estate became liable for estate duty. Sri S. R. Rajasekhara Murthy suggested the date of assessment could be construed as the date of the last completed reassessment also. I am unable to accept this submission.