Manju Ajith Kumar vs Income Tax Commissioner
2023 Latest Caselaw 3208 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                        WP(C) NO. 5744 OF 2023
PETITIONER:

          MANJU AJITH KUMAR
          AGED 59 YEARS
          D/O. G. RAMESAN, 'SUMTHRIPTHI', RESIDING AT TC
          37/856(15) RAJADHANI BUILDINGS, EAST FORT, FORT PO
          THIRUVANANTHAPURAM, PIN - 695023

          BY ADVS.
          K.C.ELDHO
          S.BIJILAL



RESPONDENTS:

    1     INCOME TAX COMMISSIONER
          OFFICE OF THE INCOME TAX COMMISSIONER
          CENTRAL RANGE, AAYAKAR BHAVAN, ANNEX BUILDING, KOWDIAR,
          THIRUVANANTHAPURAM, PIN - 695003

    2     ASSISTANT COMMISSIONER OF INCOME TAX
          CENTRAL CIRCLE I, TRIVANDRUM OFFICE OF THE INCOME TAX
          COMMISSIONER CENTRAL RANGE, AAYAKAR BHAVAN, ANNEX
          BUILDING, KOWDIAR, THIRUVANANTHAPURAM, PIN - 695003

    3     DEPUTY COMMISSIONER OF INCOME TAX
          OFFICE OF THE INCOME TAX COMMISSIONER CENTRAL CIRCLE I,
          AAYAKAR BHAVAN, ANNEX BUILDING, KOWDIAR,
          THIRUVANANTHAPURAM, PIN - 695003

    4     INCOME TAX OFFICER
          WARD NO.1(1), CENTRAL CIRCLE I, AAYAKAR BHAVAN, ANNEX
          BUILDING, KOWDIAR, THIRUVANANTHAPURAM, PIN - 695003

    5     THE MANAGER
          ANANTHAPURAM CO-OPERATIVE SOCIETY LTD., SREEVARAHAM
          BRANCH, THIRUVANANTHAPURAM, PIN - 695003

          SRI. JOSE JOSEPH, SC.
 WP(C) NO. 5744 OF 2023                2

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.03.2023,   THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 5744 OF 2023              3


                             T.R. RAVI, J.
              --------------------------------------------
                       W.P.(C).No.5744 of 2023
               --------------------------------------------
                Dated this the 23rd day of March, 2023


                             JUDGMENT

The prayer in the writ petition is for a direction to the

respondents 2 to 4 to consider and pass orders on Ext.P6

representation within a time limit. There is also a prayer for

compelling the 1st respondent to order an enquiry in the subject

matter referred to in Ext.P6 and to take appropriate action against

the erring officials.

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

of directing the 4th respondent to consider and pass orders orders on

Ext.P6 after hearing the petitioner and such other necessary persons

at the earliest, at any rate, within a period of three months from the

date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 5744/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE ATTACHMENT ORDER DATED 6/3/2012 ISSUED BY THE 2ND RESPONDENT

Exhibit P2 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.10230 OF 2012 DATED 24/4/2012 OF THIS HON'BLE COURT

Exhibit P3 A TRUE COPY OF THE ORDER DATED 8/11/2012 ISSUED BY THE 3RD RESPONDENT TO THE 5TH RESPONDENT

Exhibit P4 A TRUE COPY OF THE CHALLAN DATED 9/11/2012 SHOWING THE DEMAND DRAFT FOR A SUM OF RS.13,65,857/-

Exhibit P5 A TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 28/8/2014 GIVING EFFECT TO THE FINAL ORDERS IN APPEALS FILED BY THE PETITIONER

Exhibit P6 A TRUE COPY OF THE REPRESENTATION DATED 12/1/2022 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT INCOME TAX OFFICER