International Research Park ... vs Union Of India
1992 Latest Caselaw 182 Del

JUDGMENT

1. Mr. Gupta, learned counsel for the respondents, states at the Bar that the petitioners have filed an appeal against the order under section 154 of the Income-tax Act, 1961 (hereinafter called as "the Act"), which is pending before the Commissioner of Income-tax (Appeals) and by virtue of the amendment the petitioner have a right to file revision petition under section 264 of the Act, against the impugned order/intimation under section 143 of the Act, and that the petitioners should be relegated to that remedy. He further states that in case the petitioners are relegated to the aforesaid remedy, the recovery which is sought to be made from the petitioners by the Department should remain stayed with regard to the assessment year in dispute.

2. Mr. Vaish, learned counsel for the petitioner, accepts the suggestion and the concession offered by learned counsel for the respondents and submits that the writ petition may be dismissed as premature with liberty to the petitioners to approach this court as and when required.

3. Accordingly, the writ petition is dismissed as premature with directions to the Department not to effect recovery till the decision of the appeal and revision by the Commissioner of Income-tax and the Commissioner of Income-tax (Appeals).