R PADMAKUMAR Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) EXHIBITS P1 to P7 assessment orders passed by the first respondent in respect of the various assessment years 2004- 2005 to 2010-2011 have been subjected to challenge by filing Exts.P8 to P14 appeals, which are pending consideration before the second respondent. Meanwhile, the petitioner also filed a petition for stay, presumably under section 220(6) of the Income Tax Act before the concerned authority. However, after considering the same Ext.P16 communication dated 28/06/2012 was issued to the petitioner, stating that the Commissioner of Income Tax Central has rejected the stay petition. This made the petitioner to approach this Court by filing the present writ petition.

(2.) HEARD the learned standing counsel for the respondents as well.