PSR ASSOCIATES Vs. ASSISTANT COMMISSIONER (ST)

JUDGEMENT

(1.) This writ petition is filed challenging the order of assessment dated 24.06.2019 passed in respect of assessment year 2011-2012.

(2.) Heard Mr.P.Rajkumar, learned counsel for the petitioner and Mr.M.Hariharan, learned Additional Government Pleader for the respondents.

(3.) The impugned assessment order was passed on the reason that the petitioner/Assessee failed to file their reply to the notice dated 18.02.2019 and failed to appear for personal hearing in pursuant to the notice served on 09.05.2019.