SHAJUDEEN E A Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) The petitioner, in proceedings under Article 226 of the Constitution of India, calls in question exhibit P14 order of assessment for the assessment year 2003-04 and seeks a mandamus to issue a copy of the verification report of the intelligence officer which is referred to in exhibit P12 notice.

(2.) Briefly put, the case of the petitioner is as follows:

(3.) I heard the learned Counsel for the petitioner and the learned Government Pleader. The case is taken up for hearing by consent of the parties and the Government Pleader submits that no counter is necessary.