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Kerala High Court
Abdul Nazar Thonikadavath vs The Assistant Commissioner Of Income ... on 10 May, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.17016/2024 1/3 Order Date : 10-05-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
WP(C) NO. 17016 OF 2024
PETITIONER:
ABDUL NAZAR THONIKADAVATH AGED 54 YEARS THONIKADAVATH, ATHAVANAD
PO, MALAPPURAM, PIN - 676301
RESPONDENTS:
1. THE ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, KOCHI
CENTRAL REVENUE BUILDING, IS PRESS ROAD, KOCHI, , PIN - 682018
2. COMMISSIONER OF INCOME TAX (APPEALS) GIRI NAGAR, PANAMPILLY NAGAR,
KOCHI, PIN - 682036
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all recovery steps pursuant to Ext. P1 assessment order
issued by the 1st respondent, till final disposal of this writ petition
(civil).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/s.R.SREEJITH, K.KRISHNA, ACHYUTH MENON & PADMANATHAN K.V., Advocates for
the petitioner, the court passed the following:
WP(C) No.17016/2024 2/3 Order Date : 10-05-2024
MURALI PURUSHOTHAMAN, J.
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W.P (C) No. 17016 of 2024
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Dated this the 10th day of May, 2024
ORDER
Admit.
Learned Standing Counsel takes notice for respondents.
There will be an interim direction to the 2 nd respondent to consider and dispose of Ext. P4 petition for stay as expeditiously as possible at any rate within a period of two months. Till such time recovery steps pursuant to Ext.P1 proceedings shall be deferred.
Sd/-
MURALI PURUSHOTHAMAN, JUDGE S.M.K. WP(C) No.17016/2024 3/3 Order Date : 10-05-2024 APPENDIX OF WP(C) 17016/2024 Exhibit P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2020-21DTD. 19-02-2024 Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DTD. 15-03-2024 Exhibit P3 COPY OF LETTER ISSUED BY THE 1ST RESPODNENT FOR PAYMENT OF OUTSTANDING DEMAND DTD,. 31-03-2024 Exhibit P4 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THER 2ND RESPONDENT DTD. 20-04-2024 Exhibit P5 COPY OF THE JUDGMENT PASSED BY THIS HON'B,LE COURT IN WPC NO. 29879/23 DTD. 20-09-2023