KANNAMMAL Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Mr.Jayapratap, learned counsel for the respondent takes notice on behalf of the respondent. By consent of both learned counsels, the writ petition is taken up for final disposal at the stage of admission.

(2.) The challenge in the present writ petition is to an order dated 25.01.2019 passed by the respondent dismissing the application for stay filed by the petitioner on 19.01.2019 and calling upon her to pay the disputed demand immediately.

(3.) The petitioner is an assessee who has suffered an order of income tax assessment dated 24.12.2018 in relation to assessment year 2016-17 under the provisions of the Income Tax Act, 1961 (in short 'Act'). A statutory appeal has been filed before the Commissioner of Income Tax (Appeals) on 22.01.2019 which is still to be taken up for hearing.