DEV KUMAR JAIN Vs. AGRICULTURAL VALUATION OFFICER ITO

JUDGEMENT

(1.) AFFIDAVITS have been exchanged between the parties. Matter is ready and, therefore, heard finally.

(2.) THIS is a petition for issuance of an appropriate writ, order or direction quashing the notices issued under Section 16A(4) of the Wealth-tax Act, 1957, by the Agricultural Valuation Officer, Dehradun, dated November 18, 1989, December 3, 1987, and December 29, 1987.

(3.) IT appears that, after hearing the appeal again, the appellate authority thought it necessary to call for a further report from the Wealth-tax Officer. This order is dated August 13, 1987. Since the existence of this order was denied by the assessee, we called upon learned standing counsel for the Revenue to produce a copy of the same which he did.