M/S. Palakkad Jilla Nellu ... vs The ...
2023 Latest Caselaw 4520 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. 13212 OF 2023
PETITIONER:

          M/S. PALAKKAD JILLA NELLU SAMBARANA VIPANANA
          SAMSKARANA VYAVASAYA SAHAKARANA SANGHAM
          KUNNUKAD, ELAPPULLY P.O., PALAKKAD ,
          REPRESENTED BY ITS SECRETARY,
          JEEVAN.P.S., PIN - 678 632

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



RESPONDENTS:

    1     THE ADDITIONAL/JOINT/DEPUTY/
          ASST. COMMISSIONER OF INCOME TAX/
          INCOME TAX OFFICER,
          NATIONAL E-ASSESSMENT CENTRE,
          DELHI, PIN - 110 001

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

    3     THE INCOME TAX OFFICER
          INCOME TAX DEPARTMENT, WARD 1 & TPS,
          AAYAKAR BHAVAN, ENGLISH CHURCH ROAD,
          PALAKKAD, PIN - 678014



          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. 13212 OF 2023
                                        2



                               T.R.RAVI, J.
                       ----------------------------------------
                        WP (C) No.13212 of 2023
                     -------------------------------------------
                 Dated this the 12th day of April, 2023

                              JUDGMENT

Admit. Standing Counsel takes notice for the

respondents.

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

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

Ext.P1 assessment order and Ext.P3 stay petition.

3. In view of the limited prayer made in the writ petition,

this writ petition is disposed of directing the 2 nd respondent to

take up Ext.P2 appeal and Ext.P3 stay petition and hear and

dispose of the stay petition within two months from the date of

receipt of a copy of this judgment. The coercive steps for

recovery shall be kept in abeyance till then.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 13212 OF 2023

APPENDIX OF WP(C) 13212/2023

PETITIONER'S EXHIBITS

Exhibit P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2018-19 DTD. 06-03-

Exhibit P2 COPY OF APPEAL FILED BY THE PETITIOENR BEFORE THE 2ND RESPONDENT DTD. 01-04-2023

Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIOENR BEFORE THE 2ND RESPONDENT DTD. 01-04-2023

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE