C.S.Rishi vs Commissioner Of Income Tax
2022 Latest Caselaw 4478 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 12TH DAY OF APRIL 2022 / 22ND CHAITHRA, 1944
                       WP(C) NO. 12409 OF 2022
PETITIONER:

          C.S.RISHI
          AGED 46 YEARS
          S/O. C.SACHIDANADAN, CHARANGATTU HOUSE,
          CHERTHALA, ALAPUZHA DISTRICT

          BY ADVS.

          LEEJOY MATHEW.V.
          SABU S.KALLARAMOOLA


RESPONDENTS:

    1     COMMISSIONER OF INCOME TAX
          OFFICE OF THE COMMISSIONER OF INCOME TAX,
          CR BUILDING, IS PRESS ROAD, COCHIN-682 018

    2     THE ASSESSING OFFICER,
          WARD 3, ALAPPUZHA, AAYAKAR BHAVAN, COLLECTORATE,
          ALAPPUZHA-688 001

    3     THE COMMISSIONER OF INCOME TAX (APPEALS),
          NATIONAL E-ASSESSMENT CENTRE, DELHI

          BY ADV.


          SRI. CHRISTOPHER ABRAHAM-SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12409 OF 2022
                                  2

                             JUDGMENT

The petitioner has approached this Court seeking a direction

to the 3rd respondent to dispose of Ext.P2 appeal and Ext.P3 stay

petition.

2. I have heard the learned standing counsel appearing for

the respondents.

The above writ petition is disposed of with a direction to the

3rd respondent to consider and pass orders on Ext.P2 appeal within a

period of three months from the date of receipt of a copy this

judgment. Till such time further proceedings for recovery of assets,

pursuant to Ext.P1 order of assessment, shall be kept in abeyance.

The writ petition is disposed of with the above directions.

Sd/-

VIJU ABRAHAM JUDGE SCS WP(C) NO. 12409 OF 2022

APPENDIX OF WP(C) 12409/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE RECTIFICATION ORDER U/S 154 Exhibit P2 A TRUE COPY OF THE APPEAL MEMORANDUM FILED BEFORE THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE STAY APPLICATION