MAHINDRAAND MAHINDRA LTD Vs. ASSESSING OFFICER

JUDGEMENT

(1.) The learned senior counsel for the petitioner has tendered draft amendments to the petition. Same is taken on record and marked Exh. "X" for identification. Leave granted. The amendment to be carried out on or before 4th April, 2007.

(2.) Heard the learned senior counsel for the petitioner and the learned Counsel for the respondents. Respondent No. 2 is present in person in this Court. We have perused the factual details which discloses a very shocking and sad state of affairs in the IT Department.

(3.) In the above matter, the show-cause notice dt. 21st March, 2007 was served on the petitioner on 22nd March, 2007 at 4.42 P.M. with the draft order dt. 15th March, 2007. The said order has raised several issues, for the first time, the petitioner had requested seeking grant of time to reply the show cause upto 29th March, 2007 by his letter dt. 22nd March, 2007. The said letter of 22nd March, 2007 seeking time to file reply by the petitioner was rejected by the respondent No. 1. Again a letter was written by the petitioner on 23rd March, 2007 seeking time to reply the said show-cause notice. It was also rejected on the very same day. On 26th March, 2007 the present petition was filed at 11.10 a.m. in this Court.