JIGNESHKUMAR DHIRAJLAL SAVALIYA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) The prayers (a), (b) and (c) in the petition read as under :

(2.) Petitioner is aggrieved because among other grounds taken in the petition, the primary ground is that no personal hearing was granted to petitioner despite an express request being made.

(3.) When the petition was taken up for admission yesterday, we indicated to counsel for respondents that we are inclined to dispose the petition at the admission stage itself and he should take instructions as to why the impugned orders and notices be not quashed and set aside.