LUCKY STEELS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Challenge made in this writ petition is against the order of assessment dated 18.09.2019 relevant to assessment year 2016-2017.

(2.) Heard both sides.

(3.) The main grievance of the petitioner is that the impugned assessment order was passed in violation of the principles of natural justice, as the petitioner was not issued with any notice at any point of time before passing the impugned order. A categorical assertion is made in the affidavit filed in support of the writ petition to that effect. Hence, this Court, at the time of entertaining the writ petition, directed the learned Government Pleader, who took notice for the Assessing Officer, to verify the above objections raised by the petitioner and inform this Court. Accordingly, this matter is listed today for futher hearing.