P MANIK REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has come up with a very limited prayer in the above writ petition, seeking a direction to the second respondent to dispose of a statutory appeal pending before him.

(2.) Heard Mr.C.Raghu, learned counsel for the petitioner and Ms.K.Mamatha, learned Senior Standing Counsel for the respondents 2 to 5.

(3.) Though the petitioner has come up with the above writ petition seeking the disposal of only one appeal pending before the second respondent, it appears that there is yet another appeal filed by the petitioner against an order of assessment dated 24.03.2016. The appeal filed against the said order happens to be the main appeal and the appeal in respect of which the petitioner has now come up with the above writ petition, is against an order passed pursuant to the proceedings under Section 263 of the Income Tax Act, 1961.