VIJAY MOHAN MENON Vs. ASSESSING OFFICER

JUDGEMENT

(1.) THE learned Standing Counsel for Income Tax, takes notice for the respondents.

(2.) BY consent of the learned counsels on either side, the Writ Petitions are taken up for final disposal.

(3.) HEARD the learned counsels appearing on behalf of the petitioner in all these writ petitions as well as for the respondents.