BHAVANI CERAMICS AND HARDWARES Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Issue Notice. Mr.K.Venkatesh, learned Government Advocate, accepts notice on behalf of the respondent. With the consent of the learned counsels for parties, the writ petition is taken up for hearing and final disposal.

(2.) This writ petition is directed against the assessment order dated 15.10.2014, which pertains to the assessment year 2011-12.

(3.) A perusal of the impugned assessment order shows that a pre-assessment notice was issued purportedly to the petitioner, which was dated 29.01.2014.