Sitaram Thrikkur Subbaraman vs The ...
2023 Latest Caselaw 4483 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                       WP(C) NO. 13366 OF 2023


PETITIONER:

          SITARAM THRIKKUR SUBBARAMAN
          AGED 58, S/O. T.B. SUBBARAMA IYER,
          XXXI/289, LAKSHMI NIVAS,
          PUSHPAGIRI, THRISSUR, PIN - 680002

          BY ADVS.
          HARISANKAR V. MENON
          MEERA V.MENON
          R.SREEJITH
          K.KRISHNA
          PARVATHY MENON



RESPONDENTS:

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

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

    3     INCOME TAX OFFICER
          INCOME TAX DEPARTMENT, WARD 2 (1),
          AAYAKAR BHAVAN, S.T. NAGAR,
          THRISSUR, PIN - 680001

          SRI. JOSE JOSEPH, SC.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13366 OF 2023
                                     2



                               T.R. RAVI, J.
                --------------------------------------------
                       W. P. (C). No.13366 of 2023
                 --------------------------------------------
                   Dated this the 12th day of April, 2023

                               JUDGMENT

Admit. Standing counsel takes notice for respondents.

2. The limited prayer in this writ petition is for a direction to the

2nd respondent to dispose of Exts.P2 appeal filed against Ext.P1

assessment order and P3 stay petition.

In view of the limited prayer made, this writ petition is disposed of

directing the 2nd respondent to take up Ext.P2 appeal and Ext.P3 stay

petition and hear and dispose of the stay petition within two months.

The coercive steps for recovery shall be kept in abeyance till then.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 13366 OF 2023

APPENDIX OF WP(C) 13366/2023

PETITIONER'S EXHIBITS

Exhibit P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 DTD. 19-03-2022

Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DTD. 18-04-2022

Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DTD.NIL