AROGYA WELFARE TRUST Vs. COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) By consent, the Writ Petition itself is taken up for final disposal. Mr. R. Krishnamoorthy, learned standing counsel for Income Tax Department takes notice for the respondents.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) The petitioner as a Trustee challenged the order passed by the second respondent, Assessing Officer, rejecting the petitioner's stay petition pending disposal of the appeal filed by the petitioner against an order of Assessment made by the authority dated 29.03.2014, by which the total demand raised on the petitioner is Rs. 2,16,44,400/-. The petitioner has filed a statutory appeal as against the said order and the same is pending before the first respondent and application for stay is also pending with the first respondent.