GENERAL ELECTORAL TRUST Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) At the very outset Mr. Mistri, learned Senior Counsel appearing on behalf of the petitioner seeks leave to amend paragraph 12 of the petition insofar as it states that no petition has been filed in respect of same subject matter in this Court. We find that the petition itself has made an averment that an earlier Writ Petition No. (L) No. 273 of 2016 challenging notice dated 31st March, 2015 seeking to re-open the assessment.

(2.) Thus liberty is granted to amend the petition. Amendment to be carried out forthwith. Re-verification dispensed with.

(3.) Heard. Rule.