Ankit Kaul vs National Faceless Assessment ...
2022 Latest Caselaw 1266 Del

                              $~99
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      W.P.(C) 6762/2022 & CM APPLs.20560-20561/2022
                                     ANKIT KAUL                                             ..... Petitioner
                                                          Through:   Mr. Shashwat Bajpai, Advocate.

                                                          versus

                                     NATIONAL FACELESS ASSESSMENT CENTER, NEW DELHI
                                                                                ..... Respondent
                                                  Through: Mr. Zoheb Hossain, Sr. Standing
                                                           Counsel with Mr. Vipul Agarwal, Mr.
                                                           Parth Semwal, Advocates.


                              %                                       Date of Decision: 28th April, 2022

                                     CORAM:
                                     HON'BLE MR. JUSTICE MANMOHAN
                                     HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD


                                                           JUDGMENT

MANMOHAN, J (Oral):

1. Present writ petition has been filed challenging the ex-parte order dated 29th March, 2022 passed under Section 147 read with Section 144 of the Income Tax Act, 1961 (hereinafter referred to as 'the Act').

2. Learned counsel for the Petitioner states that the Respondent on 29th March, 2022 passed the impugned order under Section 147 read with Sections 144 and 144B of the Act without taking the written submission of the Petitioner on record.

Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.04.2022 12:07:55

3. He states that without any fault attributable to the Petitioner, he was prevented from duly submitting his respons on the E-filling Portal under National Faceless Assessment Scheme as the "Submit Response Tab" was disabled. He states that the Petitioner instead furnished the necessary details along with documents as attachments through an E-mail dated 24th March, 2022 at 06:43 PM to the Respondent. He states that though the respondent refused to take the email on record, it asked the petitioner to raise its grievance by writing an email to [email protected]

4. Learned counsel for the Petitioner further states that the petitioner filed his grievance on the very same day with the aforesaid authority. He however states that the Respondent despite stating in its email dated 27th March, 2022 that the issue had been escalated to the concerned team and asking the petitioner to wait for some more time for the resolution of his query/issue, went ahead and passed the impugned ex-parte order.

5. Issue notice.

6. Mr. Zoheb Hossain, learned counsel for the Respondent accepts notice. He states that Petitioner can raise his grievance before the appellate authority.

7. It is settled law that a writ petition is maintainable if the principles of natural justice have been violated.

8. In the present instance, since, the petitioner, due to technical glitch, has not been able to file his response/written submission, the impugned order dated 29th March, 2022 is set aside. However, the Respondent is directed to re-file its reply dated 24th March, 2022 with the National Faceless Appeal Centre [NFAC] within a week. The Respondent is directed to pass a fresh assessment order within six weeks thereafter in accordance with law.

Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.04.2022 12:07:55

9. With the aforesaid direction, the present writ petition and applications stand disposed of.

MANMOHAN, J

SUBRAMONIUM PRASAD, J APRIL 28, 2022 AS

Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.04.2022 12:07:55