LALA RAM VISHAN DAS Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) HEARD learned counsel fur the petitioner. The present writ petition has been filed for quashing the notice under Section 148 of the Income-tax Act (annexure-3 to the writ petition). The contention raised by learned counsel for the petitioner is that the aforesaid notice does not disclose any material on the basis of which the same has been issued.

(2.) AFTER hearing learned counsel for the parties, we think it appropriate to dispose of this petition even at the stage of admission. On the facts an circumstances of this case, we direct the petitioner to file the return and the respondent shall, thereafter, disclose the material to the petitioner. In this view of the matter, we do not find it proper to interfere with the notice issued by the respondent, under Article 226 of the Constitution. The writ petition is accordingly disposed of with the aforesaid observation.