ALEKHA SUPPLY PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The Court: Heard both the parties.

(2.) Grievance of the petitioner in this writ petition is against the impugned order dated 26th September, 2021 under Section 144 read with Section 254 and 144B of the Income Tax Act, 1961 on the ground of violation of principles of natural justice by way of not affording effective opportunity of hearing to the petitioner and not allowing him to file relevant documents in spite of repeated requests from time to time for the reason of inability on the part of the petitioner to file relevant documents due to technical glitches in the portal system of the Income Tax Department over which he has got no control and to establish these facts of facing of technical glitches petitioner has annexed series of documents annexed to the writ petition from time to time and correspondences made to the department bringing it to the notice of the department of its grievance.

(3.) Learned advocate appearing for the respondent is not in a position to contradict these allegations which are matters of records and part of the writ petition as annexures.