POPATLAL UMEDMALJI JAIN Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) We have heard the learned advocates appearing on behalf of both the sides.

(3.) The Petitioner has invoked jurisdiction of this Court under Article 226 of the Constitution of India thereby praying for issuance of Writ of Mandamus to quash and set aside show cause notice dated 28 th March, 2023, issued under Sec. 148-A of the Income Tax Act,1961 as well as the Order dtd. 10/4/2023 passed therein.