C ABDUL MAHAROOF Vs. INCOME TAX OFFICER (INTERNATIONAL TAXATION) 1 KOCHI CENTRAL REVENUE BUILDING IS PRESS ROAD KOCHI

JUDGEMENT

(1.) THE complaint of the appellant/petitioner is limited to the condition that has been stipulated by the learned Single Judge while disposing of the writ petition filed by the petitioner. THE writ petition has been disposed of with the following directions:

(2.) ACCORDING to the appellant, since he has already remitted an amount of Rs. 25 Lakhs, he is not in a position to raise the balance amount of Rs.25 Lakhs due to financial constraints. The appeal has already been heard in November 2011. Subsequently, the matter appears to have been heard again in April 2012, but no orders have been passed yet. In the above circumstances, according to the appellant, demands have been made for the entire amount that is due as per Ext.P9. Therefore, the appellant seeks the issue of an order staying the demand till the time, the appeal is finally disposed of.

(3.) IN the above circumstances, this writ appeal is disposed of directing that all coercive steps to recover the amount demanded from the appellant shall be kept in abeyance on condition that the appellant pays a further amount of Rs.10 Lakhs towards the disputed amount of income tax within a period of one month. There shall also be a further direction to the 5th respondent to dispose of the appellant's appeal in accordance with law, as expeditiously as possible and at any rate, within a period of three months from the date of receipt of a copy of this judgment.