CHANDRABAI Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) The petitioners have come up with the above writ petitions challenging the orders passed by the respondents, efusing to withdraw the notices for reopening the assessment in respect of the assessment year 2003-2004.

(2.) Heard Mr.R.Sivaraman, learned counsel for the petitioners. Mr.T.Pramod Kumar Chopda, learned Standing counsel for the department takes notice.

(3.) The petitioners, along with two others purchased land and building No.87, Mint Street, Sowcarpet, Chennai-1, during the assessment year 2000-2001. They demolished the existing building and started constructing a new building during the financial year 2001-2002. It appears that the petitioners showed a particular amount in the assessment year 2004-2005 as their share of investments towards the purchase of the land and the cost of construction. The petitioners accordingly filed their return of income for the assessment year 2004-2005.