THOMAS JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is filed to quash Exts P2 assessment order, P5 appellate order and P9 demand notice.

(2.) The relevant facts for the determination of the writ petition are:

(3.) Heard: Sri.Leo Lukose, the learned Counsel appearing for the petitioner and Smt.Thushara James, the learned Senior Government Pleader appearing for the respondents.