SANJAY JHUNJHUNWALA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This is an application under Sec. 226 of the Constitution of India wherein the writ petitioner is aggrieved by the proceeding that has been undertaken against him under Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.

(2.) This writ petition had been filed in the month of February, 2020 challenging the said proceeding that had been undertaken against the petitioner. Subsequent to the same, an assessment order has been passed for the Assessment Year 2018-19 on March 9, 2020.

(3.) The petitioner has accordingly sought leave of this Court to file a supplementary affidavit enumerating the events subsequent to filing of this writ petition including the assessment order.