Sitaram Thrikkur Subbaraman vs The ...
2023 Latest Caselaw 4906 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                       WP(C) NO. 13537 OF 2023


PETITIONER:

          SITARAM THRIKKUR SUBBARAMAN.,
          AGED 58 YEARS, 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 110001,
          REPRESENTED BY THE COMMISSIONER OF INCOME TAX
          (APPEALS).

    3     THE 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
13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13537 OF 2023
                                    2




                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No.13537 of 2023
                --------------------------------------------
                  Dated this the 13th 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 in the writ petition, 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. 13537 OF 2023

APPENDIX OF WP(C) 13537/2023

PETITIONER'S EXHIBITS

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