Andhra Pradesh High Court - Amravati
Nagendra Udata vs The Deputy Commissioner Of on 5 January, 2026
APHC010707052025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3545]
(Special Original Jurisdiction)
MONDAY,THE FIFTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA
WRIT PETITION NO: 36869/2025
Between:
1. NAGENDRA UDATA,, S/O. VENKATA SESHAIAH UDATA AGED
ABOUT 53 YEARS, OCCUPATION BUSINESS, R/O 1/272
MUTHYALAMMA STREET, PENUBARTHI NELLORE DIST-524346,
PAN AGXPU0883G, ASSESSMENT YEAR 2020-21
...PETITIONER
AND
1. ASSESSMENT UNIT, NATIONAL FACELESS ASSESSMENT
CENTRE, INCOME TAX DEPARTMENT, MINISTRY OF FINANCE,
ROOM NO. 401, 2ND FLOOR, E-RAMP, JAWAHARLALNEHRU
STADIUM,DELHI - 110 003.
2. THE INCOME TAX OFFICER ITO, WARD - 1, NELLORE INCOME
TAX OFFICE, 24-2-438, 1ST FLOOR, GT ROAD, NELLORE, - 524001
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to pass an order or direction, especially one in the nature of WRIT
OF MANDAMUS holding that the order passed by 1st Respondent u/s. 147
read with section 144B of the IT Act, dt.20.01.2025 with DIN No
ITBA/AST/S/147/2024-25/1072347844(1) for the Ay. 2020-21, as arbitrary,
illegal, bad in law, void ab initio, violation of principles of natural justice apart
from violation of Articles 14, 19 (l)(g) and 265 of constitution of India apart
2
from being violative of provisions of section 148A and section 149 of the Act
and also contrary to the circular issued by CBDT and provisions of section
151A of the Act, and consequently set aside the order passed by 1st
Respondent u/s. 147 read with section 144B of the IT Act, dt.20.01.2025 with
DIN No ITBA/AST/S/147/2024-25/107234784 4(l) for the Ay. 2020-21 and all
consequential proceedings pursuant thereto, and pass such
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
may be pleased to Stay all further proceedings, including any recovery,
pursuant to the order passed by the 1st Respondent u/s. 147 read with
section 144B of the IT Aet, dt.20.01.2025 with DIN No:
ITBA/AST/S/147/2024-25/1072347844(l) for the Ay. 2020-21 and pass such
Counsel for the Petitioner:
1. T CHAITANYA KUMAR
Counsel for the Respondent(S):
1.
The Court made the following:
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THE HON'BLE SRI JUSTICE BATTU DEVANAND
AND
THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA
WRIT PETITION No.36869 of 2025
ORDER:(Per Hon'ble Sri Justice Battu Devanand) This writ petition has been filed under Article 226 of the Constitution of India seeking the following relief:
"....to pass an order or direction, especially one in the nature of WRIT OF MANDAMUS holding that the order passed by 1st Respondent u/s. 147 read with section 144B of the IT Act, dt.20.01.2025 with DIN No:ITBA/AST/S/147/2024-25/1072347844(1) for the Ay. 2020-21, as arbitrary, illegal, bad in law, void ab initio, violation of principles of natural justice apart from violation of Articles 14, 19 (1)(g) and 265 of constitution of India apart from being violative of provisions of Section 148A and Section 149 of the Act and also contrary to the circular issued by CBDT and provisions of section 151A of the Act and consequently set aside the order passed by 1st Respondent u/s. 147 read with Section 144B of the IT Act, dt.20.01.2025 with DIN No:ITBA/AST/S/147/ 2024-25/1072347844(1) for the Ay. 2020-21 and all consequential proceedings pursuant thereto and pass ...."
2) Heard the learned counsel for the petitioner and Sri Y.N.Vivekananda, learned Standing Counsel appearing for the Income Tax Department.
3) Perused the record.
4) The issue raised in the present Writ Petition is the subject matter in the case of Smt. ParameelaPasumarthi Vs. The Deputy Commissioner of Income Tax Circle-II, Vijayawada and another wherein this Court allowed W.P.No.14681 of 2023 and batch and held as herein under: 4
"Considering the background in notifying the (E-Assessment Scheme of Income Escaping Assessment Scheme, 2022) notified by the Government of India on 29.03.2022, and in the light of the decisions of various High Courts stated supra and upon careful consideration of the contentions raised by the learned counsel appearing on either side, we hold that the impugned notices and orders which have been issued by the Jurisdictional Assessing Officer, or outside the faceless mechanism as provided under the provisions of Section 144 (b) read with Section 151 A and the "E-Assessment Scheme of Income Escaping Assessment Scheme, 2022" notified by the Government of India on 29.03.2022 under Section 151 A, is bad and illegal. It is made clear that the Jurisdictional Assessing Officer ("JAO") had no jurisdiction to issue the impugned orders/notices."
5) Since the issue is covered by the order of this Court, dated 28.10.2025 in W.P.No.14681 of 2023 and batch, this Writ Petition is allowed in terms of the said order.
6) There shall be no order as to costs.
7) Consequently, miscellaneous applications, pending if any, shall stand closed.
Registry to append a copy of the order in W.P.No.14681 of 2023 and batch, to this order.
__________________________ JUSTICE BATTU DEVANAND __________________________________ JUSTICE A. HARI HARANADHA SARMA Date: 05.01.2026 SCS/SA 5 32 THE HON'BLE SRI JUSTICE BATTU DEVANAND AND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA WRIT PETITION No.36869 of 2025 Date: 05.01.2026 SCS/SA