WORLD VISION INDIA, REP BY ITS DIRECTOR FINANCE & CORPORATE SERVICE LISHA JOHN Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Mrs.Hema Muralikrishnan, learned Senior Standing Counsel accepts notice for the respondents. Heard both. By consent, the writ petition itself is taken up for final disposal.

(2.) The petitioner is aggrieved by an order passed by the first respondent, which was communicated to the petitioner through the third respondent, rejecting the petitioner's request for stay of the demand pursuant to the order of assessment dated 31.7.2017 for the year 2014-15.

(3.) The petitioner has questioned the impugned order firstly on the ground that the Authority, before whom, they moved stay petition, has not passed the order and it appears that the text of the order alone was communicated through the third respondent, which is in violation of the principles of natural justice. It is further submitted that none of the grounds raised by the petitioner in the appeal as well as in the stay petition was considered and that the impugned order is devoid of reasons.