MARVEL TOURS PVT. LTD. Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) The petitioner has approached this Court with a direction to the 1 st respondent to consider and pass orders on the rectification petitions produced as Exts.P1(c), P1(e), P2(f), P4(c), P4(d), P4(e), P6(c), P7(c), P8(c), P9(d), P9(e) and P9(f). The said prayer is sought in connection with the denial of refund of excess tax paid by the petitioner for the assessment years 2008-2009 to 2015-2017.

(2.) The learned Standing counsel for the respondents would submit that the rectification petitions can be disposed by the 1st respondent within an outer time limit of two months.

(3.) I have heard the learned counsel for the petitioner and the learned Standing counsel for the respondent.