DIPAK MAGANLAL SANGHANI Vs. NATIONAL FACELESS ASSESSMENT CENTRE

JUDGEMENT

(1.) Heard learned advocate Mr. S.N. Divetia for the petitioner and learned advocate Mr. Karan Sanghani for respondent revenue.

(2.) What is prayed in this petition by the petitioner assessee is to set aside the order of assessment dtd. 29/9/2021 passed by the Assessing Officer in respect of assessment year 2019-20.

(3.) In other words, writ jurisdiction is invoked to challenge the order of assessment.