- (1.) This petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ of mandamus directing the respondents to supply the complete information/documents/records on the basis of which notice dated 12.10.2015 (Annexure P-1) has been issued to the petitioner and not to proceed with the assessment proceedings until the complete relevant information/records/documents are furnished to the petitioner.
(2.) On March 29, 2016, while issuing notice of motion the following order was passed: "The solitary prayer made in this writ petition is for supply of certain documents before passing the order in pursuance to notice dated 12.10.21015 (P-1). It was urged that despite various representations/requests to the authorities, the requisite documents have not been supplied and respondent No. 3 is proceeding to pass order."
(3.) The State counsel has filed reply in the form of affidavit of Sh. S.S. Siwach, Excise & Taxation Officer-cumAssessing Authority, Gurgaon (West) on behalf of respondent Nos. 1 to 3. Para No. 5 of the affidavit is quoted as under: "5. That it is also brought to the kind notice of this Hon'ble Court that the petitioner vide application (Annexure P-7 to P-10) has only repeated the contentions made in Annexure P-6. The documents available with the deponent pertaining to this case had already been handed over to the petitioner on 27.11.2015. However, the petitioner went on filing applications for supply of the same documents repeatedly.";