ANIL KUMAR KOTHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Kanan Kapoor, learned Counsel for the petitioner as well as Mr. U. Bhuyan, learned standing Counsel, IT Department.

(2.) THIS writ petition is directed against the order dt. 1st Aug., 2007 (Annex. B) by which the writ petitioner was directed to furnish true and correct return of income regarding asst. yr. 2000 -01 in respect of which the petitioner was shown assessable as an assessee. The notice further provides that the return should be furnished in the form as prescribed in Sub -rule (1) of Rule 12 of the IT Rules, 1962 and should be delivered in the office within 15 days after service of the notice. In the last para of the notice, it has been stated as follows:

(3.) IT is the case of the petitioner that he was never intimated about the order dt. 24th July, 2007 and no reason whatsoever was assigned to him towards transferring the jurisdiction from Guwahati to New Delhi.