BABY MATHEW vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR.JUSTICE S.SIRI JAGAN WEDNESDAY, THE 14TH DAY OF MARCH 2012/24TH PHALGUNA 1933 WP(C).No. 6386 of 2012 (W) ---------------------------------- PETITIONER(S): ------------------- BABY MATHEW SOMATHEERAM, CHOWARA P.O., BALARAMAPURAM THIRUVANANTHAPURAM. BY ADVS.SRI.A.K.JAYASANKARAN NAMBIAR (SR.) SRI.M.GOPIKRISHNAN NAMBIAR SRI.P.GOPINATH MENON SRI.P.BENNY THOMAS SRI.K.JOHN MATHAI SMT.PREETHA S.NAIR RESPONDENT(S): --------------------- 1. THE ASSISTANT COMMISSIONER OF INCOME TAX CICLE-1(1) OFFICE OF THE JOINT COMMISSIONER OF INCOME TAX RANGE-1, AYAKAR BHAVAN,KAWDIAR THIRUVANANTHAPURAM-695 003. 2. THE COMMISSIONER OF INCOME TAX (APPEALS) AAYAKAR BHAVAN, KAWDIAR, THIRUVANANTHAPURAM-695 003. BY GOVT. PLEADER SRI.K.C. VINCENT BY ADV. SRI.JOSE JOSEPH, SC, FOR INCOME TAX

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14-03-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: svs

W.P.(C). NO.6386/2012 APPENDIX PETITIONER'S EXHIBITS: P1: COPY OF THE ORDER OF ASSESSMENT MADE UNDER SECTION 143(3) OF THE ACT DATED 20/12/2009 ALONG WITH INCOME TAX COMPUTATION FORM AND NOTICE OF DEMAND PASSED BY THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(1) THIRUVANANTHAPURAM. P2: COPY OF THE APPEAL FILED BEFORE THE COMMISSIONER OF INCOMETAX (APPEALS), THIRUVANANTHAPURAM DATED 18/1/2011. P3: COPY OF THE APPLICATION FOR STAY FILED BEFORE THE ASSESSING AUTHORITY NAMELY ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(1), THIRUVANANTHAPURAM DATED 25/1/2011. P4: COPY OF THE APPLICATION FOR STAY DATED 17/2/2011 FILED BEFORE THE APPELLATE AUTHORITY NAMELY COMMISSIONER OF INCOME TAX (APPEALS), THIRUVANANTHAPURAM. P5: COPY OF THE COMMUNICATION DATED 3/11/2011 ISSUED BY THE ASSESSING AUTHORITY NAMELY ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(1), THIRUVANANTHAPURAM.

RESPONDENT'S EXHIBITS: NIL /TRUE COPY/ P.A. TO JUDGE. svs

S.SIRI JAGAN, J. ================== W.P.(C).No. 6386 of 2012 ================== Dated this the 14th day of March, 2012 J U D G M E N T Against Ext.P1 assessment order, the petitioner has filed Ext.P2 appeal along with Ext.P4 stay petition. The petitioner's grievance is that during the pendency of the stay petition, coercive recovery proceedings have been initiated by the assessing authority for recovery of the disputed amount. 2. I have heard the learned Government Pleader also. 3. I am satisfied that before the appellate authority could consider and pass orders on Ext.P4 stay petition, it is unjust to initiate coercive recovery proceedings for recovery of the amount disputed. Accordingly, this writ petition is disposed of with the following directions: The 2nd respondent shall consider and pass orders on Ext.P4 stay petition, as expeditiously as possible, at any rate, within one month from the date of receipt of a certified copy of this judgment. Till orders are passed on Ext.P4, coercive recovery proceedings for recovery of the disputed amount in Ext.P2 shall be kept in abeyance. Sd/- sdk+ S.SIRI JAGAN, JUDGE ///True copy/// P.A. to Judge

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