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Judgment
The petitioner preferred Exts.P2 and P7 appeals and Exts.P3 and P8 stay petitions under the Income Tax Act, 1961, against Exts.P1 and P6 assessment orders before the 2nd respondent. The grievance of the petitioner is that even before the stay petitions have been considered by the 2nd respondent, the recovery proceedings have been initiated.
In the above circumstance, there shall be a direction to the 2nd respondent to consider and pass orders on Exts.P3 and P8 stay petitions, within a period of one month from the date of receipt of the certified copy of this judgment and coercive proceedings shall W.P.(C) No. 3832/2017 stand stayed until such orders are passed, which order shall determine the further steps thereafter.
Writ petition disposed of.