RAMELA RANGASAMY Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner is aggrieved against the order of assessment dated 30.06.2017 relevant to the Assessment Year 2014-15.

(2.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader for the respondent.

(3.) The Assessing Officer concluded the assessment only on the reason that the petitioner, even after receipt of the notice of proposal dated 24.07.2015, failed to appear and file any objections with relevant documents. In other words, the Assessing Officer simply confirmed the proposal only on the reason tht the petitioner did not respond to the notice of proposal. After notice, this writ petition was taken up today for further hearing.