- (1.) THIS petition is directed against the notice under Section 143(3) of the Income-tax Act for the assessment year 1987-88. By the said notice, the Income-tax Officer has required the petitioner to furnish certain information. Instead of filing a reply to the said Officer, the petitioner has rushed to this court. The assertion of the petitioner is that the impugned notice was issued as a result of certain complaints made by an advocate who was previously conducting the petitioner's income-tax cases. The suggestion is that the impugned notice is mala fide.
(2.) HAVING heard counsel for the petitioner, we are not satisfied that there is any merit in this petition. We have perused the contents of the impugned notice under Section 143(3) of the aforesaid Act and find that there is no point relevant for consideration for the present. For the reasons given above, the writ petition fails and is dismissed summarily.;