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Anilkumar vs The ...
2022 Latest Caselaw 5203 Ker

Citation : 2022 Latest Caselaw 5203 Ker
Judgement Date : 10 May, 2022

Kerala High Court
Anilkumar vs The ... on 10 May, 2022
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
   TUESDAY, THE 10TH DAY OF MAY 2022 / 20TH VAISAKHA, 1944
                       WP(C) NO. 15721 OF 2022


PETITIONER:

            ANILKUMAR
            AGED 47 YEARS
            2/435, CHANDRALAYAM VELIKKAD, MUNDUR GRAMA
            PANCHAYATH, OTTAPALAM, PALAKKAD - 679592.

            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 - 110001.

    2       NATIONAL FACELESS APPEAL CENTRE,
            DELHI - 110001, REPRESENTED BY THE COMMISSIONER OF
            INCOME TAX (APPEALS).


OTHER PRESENT:

            SRI JOSE JOSEPH- SC.




        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.15721 of 2022                    -2-

                                T. R. RAVI, J.
                           -------------------------------
                           W.P.(C) No.15721 of 2022
                       --------------------------------------
                      Dated this the 10th day of May, 2022

                                  JUDGMENT

The petitioner has filed Ext.P2 appeal and Ext.P3 stay petition before

the 2nd respondent. The petitioner prays for immediate disposal of the same.

2. In view of the limited prayer made in this writ petition, there will

be a direction to the 2nd respondent to consider and dispose of Ext.P2 appeal,

at the earliest. The 2nd respondent shall take up Ext.P3 stay petition and pass

orders on the same, within 3 months from today.

The writ petition stands disposed of, accordingly.

Sd/-

T. R. RAVI, JUDGE Skk/10.5.22

APPENDIX OF WP(C) 15721/2022

PETITIONER'S EXHIBITS:-

Exhibit P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2017-18, 27.02.2022.

Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT,17.03.2022.

Exhibit P3 COPY OF THE STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT, 17.03.2022.

 
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