1. List revised. No one appears for the petitioner.
2. The petitioner filed an objection to the attachment and sale of the house in question. The said house was sought to be sold by the Tax Recovery
Officer for realisation of tax arrears due from one Marinder Singh. The petitioner herself states, vide paragraph 32 of the writ petition, that she had
filed a suit for a declaration that she is owner of the house in dispute on the basis of the will. In such a situation, the writ petition cannot be
entertained. The petitioner can work out her remedies under the law in the said civil suit.
3. The writ petition is dismissed with costs. Interim stay order is vacated.
