BHAVESHBHAI GOPALBHAI PATEL Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) By way of the present petition filed under Articles 226, 14 and 19(1)(g) of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) Heard the learned advocate Mr.Ashutosh Dave for the petitioner and learned advocate Mr.Hirak Shah for learned advocate Mrs. Kalpna Raval appearing for the respondent.

(3.) Rule. Learned advocate Mr.Hirak Shah waives service of notice of rule for and on behalf of respondent.