MOOKAMBIKA ASSOCIATES Vs. ASSISTANT COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) The present appeals are directed against the order dated Sept. 4, 2015, passed by the learned single judge, whereby the learned single judge for the reasons recorded in the order has dismissed the petitions.

(2.) We have heard Mr. M.V. Sheshachala, learned senior counsel appearing for Mr. Aravind V. Chavan, learned counsel for the appellant.

(3.) The contention raised on behalf of the appellant was that no reasons are recorded for rejecting the application filed under section 220(2) of the Income-tax Act. It is also submitted that the principal ground contended was that as the Income-tax Department had attached the property in the year 2010, for a period of five years until the attachment was lifted, the appellant could not continue with the business activity and on account of the same, if the appellant is called upon to pay the interest, such would cause hardship to the appellant. It has been submitted that the learned single judge did not consider the aforesaid aspects. Hence, this court may consider the present appeals.