AYYAR & CO Vs. ASSISTANT COMMISSIONER (ST)

JUDGEMENT

(1.) Ms.G.Dhanamadhri, learned Government Advocate (Tax) takes notice for the respondents. By consent, the main writ petitions are taken up for disposal at the admission stage itself.

(2.) The petitioner has filed the above writ petitions to issue a Writ of Certiorarified Mandamus to call for the impugned proceedings of the 1st respondent dated 31.01.2018 in respect of the assessment years 2013-14, 2014-15 and 2016-17, to quash the same and further direct the 1st respondent to pass fresh assessment orders after providing the details requested by the petitioner and considering the objections filed by the petitioner and not being influenced by the report of the respondents 2 and 3.

(3.) It is the case of the petitioner that the 1st respondent had passed the impugned orders verbatically reproducing the findings rendered by the Enforcement Wing and also not considering the objections filed by the petitioner.