The Kumaramputhur Service ... vs The Additional/ Joint/ Deputy / ...
2022 Latest Caselaw 5236 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                       WP(C) NO. 15943 OF 2022
PETITIONER:

            THE KUMARAMPUTHUR SERVICE CO-OPERATIVE BANK LTD
            NO. P - 373, MANNARKKAD COLLEGE P.O, KUMARAMPUTHUR,
            PALAKKAD - 678583, REPRESENTED BY ITS SECRETARY IN
            CHARGE, VIJAYAKUMAR K.K,

            BY ADVS.
            SRI HARISANKAR V. MENON
            SMT.MEERA V.MENON



RESPONDENTS:

    1       THE ADDITIONAL/ JOINT/ DEPUTY / ASSISTANT COMMISSIONER
            OF INCOME TAX/ INCOME TAX OFFICER
            NATIONAL E-ASSESSMENT CENTRE, DELHI - 110001.

    2       NATIONAL FACELESS APPEAL CENTRE,
            DELHI - 110001, REPRESENTED BY THE PRINCIPAL CHIEF
            COMMISSIONER.

            BY ADV SRI JOSE JOSEPH, SC, INCOME TAX DEPARTMENT,
            KERALA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15943 OF 2022
                                    2




                              T.R. RAVI, J.
                ----------------------------------------
                      W.P.(C). No. 15943 of 2022
                -------------------------------------------
                 Dated this the 13th day of May, 2022


                              JUDGMENT

Admit. Standing Counsel takes notice for respondents.

The limited prayer in the writ petition is for a disposal of

Ext.P2 appeal and Ext.P3 stay petition. In view of the limited

prayer made in the writ petition, the writ petition is disposed of

directing the respondents to hear and dispose of Ext.P2 appeal at

the earliest. There will be a further direction to the respondents to

take up Ext.P3 stay petition and hear and dispose of the same

within three months. Coercive steps for recovery shall remain

stayed till the disposal of the stay petition.

Sd/-

T.R.RAVI JUDGE

dsn WP(C) NO. 15943 OF 2022

APPENDIX OF WP(C) 15943/2022

PETITIONER EXHIBITS

Exhibit P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15, DATED 29.03.2022.

Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 27.04.2022.

Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 27.04.2022.