DASTAN RESIDENCY Vs. NATIONAL E-ASSESSMENT CENTRE DELHI

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant and assessee has prayed for the following reliefs:

(2.) The facts in brief giving rise to this litigation may be summarized as follows:

(3.) Being dissatisfied with the impugned assessment order, the writ applicant is here before this Court with the present writ application.