Kerala High Court
Friday vs For Information Purpose Only on 26 March, 2021
WP(C) 8019/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.M.BADAR
Friday,the 26th day of March 2021/5th Chaithra, 1943
WP(C) No.8019/2021(B)
PETITIONER
For information purpose only
SRI.CHOLAKKAL MAYAN KUTTY,AGED 66 YEARS,
16/333, CHOLAKKAL HOUSE, DOWN HILL , MALAPPURAM POST,
KERALA 676 519.
RESPONDENTS
1. UNION OF INDIA
REPRESENTED BY THE FINANCE SECRETARY, DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE, 3RD FLOOR, JEEVAN DEEP BUILDINGS, SANSAD
MARG, NEW DELHI .
2. INCOME TAX SETTLEMENT COMMISSION,
ADDITIONAL BENCH, CHENNAI, REPRESENTED BY ITS SECRETARY,
SATGURU COMPLEX, 640, ANNA SALAI, NANDANAM,
CHENNAI 600035.
3. ASSISTANT COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE II, NEW ANNEX BUILDING MANANCHIRA , KOZHIKODE
673 001.
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 issue directions to Second Respondent to
receive the application under Section 245C and stay further actions pursuant to Exhibit P1
notice till the disposal of the Writ Petition.
This petition coming on for admission upon perusing the petition and the affidavit filed in
support of WP(C) and upon hearing the arguments of M/S.K.P.ABDUL AZEES, AKHIL
SURESH, SHOBA ANNAMMA EAPEN & T.ARCHANA, Advocates for the petitioner and
of STANDING COUNSEL for respondents, the court passed the following
WP(C) 8019/2021 2/3
A.M.BADAR, J.
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WP(C) No.8019 of 2021
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Dated this the 26th day of March 2021
ORDER
For information purpose only
Heard the learned counsel appearing for the petitioner. He submitted that in
identical matter, this Court has passed the order directing the 2nd respondent to
receive the application for settlement sought to be filed by the petitioner
subject to result of that petition, but this Court had not granted interim stay. It
is further pointed out that in similar matter in intra-court appeal, the learned
Division Bench of this Court vide judgment and order at Ext.P4 in writ appeal
No. 405 of 2021 has been pleased to grant interim stay which was not granted
by this Court, while passing interim order in the writ petition.
2. In this view of the matter, issue notice before admission to the respondents
returnable after eight weeks. Learned Standing Counsel takes notice for the
respondents. In the meanwhile, in the light of order dated 22.02.2021 in WP(C)
No.4500/2021 (Ext.P3) and the judgment dated 01/03/2021 in Writ Appeal No.
405/2021, the 2 nd respondent is directed to receive the application for
settlement sought to be filed by the petitioner, subject to the result of the
petition. Till disposal of the petition, there shall be interim stay of Exts.P1 and
P2 series subject to the condition that the interim stay shall not be understood
as in any manner restricting the discretion available to the authorities under
chapter XIX-A of the Income Tax Act, 1961 either to admit or process the
application of the petitioner for settlement/withdrawal and summon the subject
assessment file to the office of the Settlement Commissioner from the office of
the Assessing Officer.
Post with connected matters.
sd/-
A.M.BADAR, JUDGE
ajt
/true copy/
WP(C) 8019/2021 3/3
Sd/-
ASSISTANT REGISTRAR
EXHIBIT P1 - TRUE COPY OF NOTICE UNDER SESSION 153C OF THE INCOME TAX
ACT DATED 12/02/201 ISSUED BY ASSISTANT COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE II, KOZHIKODE.
For information purpose only
EXHIBIT P2 - THE TRUE COPY OF THE INTERIM ORDER IN WPC 4500 OF 2021
DATED 22.02.201 OF THIS HON'BLE COURT.
