IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
WP(C) NO. 15822 OF 2022
PETITIONER:
DEVARAJAN N.T,
5/500 2/318, RARICHAMVELI,
CHETTIKULAM,
ELATHUR P.O, KOZHIKODE 673 303.
BY ADVS.
HARISANKAR V. MENON
MEERA V.MENON
RESPONDENTS:
1 THE ADDITIONAL / JOINT / DEPUTY / ASSISTANT
COMMISSIONER OF INCOME TAX- INCOME TAX OFFICER,
NATIONAL FACELESS ASSESSMENT CENTRE,
DELHI 110 001.
2 NATIONAL FACELESS APPEAL CENTRE,
DELHI 110 001,
REPRESENTED BY THE COMMISSIONER OF INCOME TAX
(APPEALS).
SRI.CHRISTOPHOR ABRAHAM (SC)
SRI.SAYYED MURTHALA THANGAL, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15822 OF 2022
2
T.R. RAVI, J.
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W.P.(C). No. 15822 of 2022
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Dated this the 13th day of May, 2022
JUDGMENT
Admit. Standing Counsel takes notice for respondents. The limited prayer in the writ petition is for a disposal of Ext.P2 appeal and Ext.P3 stay petition. In view of the limited prayer made in the writ petition, the writ petition is disposed of directing the respondents to hear and dispose of Ext.P2 appeal at the earliest. There will be a further direction to the respondents to take up Ext.P3 stay petition and hear and dispose of the same within three months. Coercive steps for recovery shall remain stayed till the disposal of the stay petition.
Sd/-
T.R.RAVI JUDGE Pn WP(C) NO. 15822 OF 2022 3 APPENDIX OF WP(C) 15822/2022 PETITIONER'S EXHIBITS Exhibit P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 DATED 23.03.2022.
Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 22.04.2022.
Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 22.04.2022.