- (1.) Heard Learned Counsel for the parties.
(2.) All these writ petitions have been filed for different assessment years but the issues involved are the same, hence, they are being decided by this common order.
(3.) The Petitioner is aggrieved against the order dated 15.3.2011 passed by the Assessing Officer, after observing that because of total non -cooperation of the writ Petitioner and because of non -production of any evidence, the authority had no option but to pass the order. The writ Petitioner without challenging the order dated 15.3.2011 has approached this Court under Article 227 of the Constitution of India so as to challenge the observation of the Assessing Officer with respect to the Petitioner's total non -cooperation and non -production of evidence.;