BHARAT MEHTA Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This writ petition has been filed seeking for a writ of certiorari to call for the records in No.PA/GI No.AADPH7768C, dated 30.06.2003 and quash the same.

(2.) The necessary facts which are required to be noticed for the disposal of this writ petition are as follows :

(3.) Mr.M.P.Senthil Kumar, learned counsel appearing for the petitioner has raised the following grounds in order to assail the impugned Block Assessment Order :