- (1.) The Court: Let the affidavit of service filed in Court today be taken on record.
(2.) Having heard the learned advocates for the parties and upon perusing the instant application, it appears that the subject matter of challenge in the instant writ petition is a notice dated 27th March, 2015, issued by the Assessing Officer under section 148 of the Income Tax Act, 1961. Immediately upon receipt of the said notice, the petitioner by a letter dated 13th April, 2015, requested the concerned Income Tax Officer, inter alia, to supply reasons for issuance of notice under section 148 of the Income Tax Act, 1961. Consequently, the concerned Income Tax Officer provided reasons for issuance of the notice under section 148.
(3.) The petitioner replied to the same by providing a detailed response. The response, however, was not considered, which has led to filing of the instant writ petition.;