Devarajan N.T vs The ...
2022 Latest Caselaw 5264 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. 15819 OF 2022


PETITIONER:

            DEVARAJAN N.T.
            5/500 2/318, RARICHAMVELI,
            CHETTIKULAM, ELATHUR P.O.,
            KOZHIKODE - 673 303.

            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- 110 001.

    2       NATIONAL FACELESS APPEAL CENTRE
            DELHI - 110 001, REPRESENTED BY THE
            COMMISSIONER OF INCOME TAX (APPEALS).

            SRI.CHRISTOPHOR ABRAHAM (SC)
            SRI.SAYYED MURTHALA THANGAL, GOVERNMENT PLEADER


     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. 15819 OF 2022
                                    2




                              T.R. RAVI, J.
                ----------------------------------------
                      W.P.(C). No. 15819 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

Pn WP(C) NO. 15819 OF 2022

APPENDIX OF WP(C) 15819/2022

PETITIONER'S EXHIBITS

Exhibit P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17 DATED 26.03.2022.

Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT 22.04.2022.

Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 24.04.2022.