SHAM Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Learned counsel Sri.Y.V.Raviraj is directed to take notice for respondents.

(2.) This writ petition is filed challenging the impugned assessment order for the Assessment Year 2010-11, which was passed by the 1st respondent on 31/1/2014. The prayer is also made to direct the 2nd respondent appellate authority to dispose of the appeal filed by the petitioner against the Assessment Order at Annexure -A, dtd. 31/1/2014.

(3.) During the pendency of this writ petition, it appears that the First Appellate Authority has already disposed off the appeal on 10/12/2021 and as against the said order, the petitioner has filed the second appeal before the Income Tax Appellate Tribunal.