LAWS(GJH)-2021-3-301

NILESHKUMAR BHUPENDRABHAI SHAH Vs. UNION OF INDIA

Decided On March 03, 2021
Nileshkumar Bhupendrabhai Shah Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By filing this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following substantial relief:-

(2.) The brief facts giving rise to filing of the present writ application are as follows:

(3.) Being aggrieved by and dissatisfied with the impugned ex parte assessment order dated 05.12.2018 passed by the respondent No.3, the writ applicant has come up before this Court by filing present writ application, inter alia, stating that, the impugned order is illegal, arbitrary, unjust, unreasonable and bad in law and having been passed in violation of the principles of natural justice and thus, the same requires to be set aside.