Andhra Pradesh High Court - Amravati
M/S. Ggr Housing India Private Limited vs .Union Of India on 9 March, 2021
Bench: U.Durga Prasad Rao, B Krishna Mohan
[3148 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE NINTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO ize AND © | Heed THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN i WRIT PETITION NO: 4115 OF 2021 | Between: M/s. GGR Housing India Private Limited, No.3-1-62A,4th Cross East Street, Vidya Nagar Colony, Tirupathi- 517 502 Represented by its Director Mr. H.D.Gaayani Petitioner . AND 4. Union of India; Represented by its Secretary, Department of Revenue Ministry of Finance, 3rd Floor, Jeevan Deep Building, Sansad Marg, New Delhi- 110001 2 Income Tax Settlement Commission Additional Bench, Chennai Represented by its Secretary, Satguru Complex,640, Anna Salai, Nandanam Chennai 600035 3. Assistant Commissioner of Income Tax Central Circle- 2, Vishakapatnam Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased to issue a writ, order or direction, more particularly, one in the nature of writ of mandamus declaring the action of the Respondent No.2 in refusing to accept the application for settlement under Section 245C of the Income Tax Act as being void, illegal, arbitrary, violative of Article 14 of the Constitution of India. IA NO: 1 OF 2021 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in W.P., the High Court may be pleased to stay all further actions in relation to the assessment years 2013-2014 to 2020-21 and consequently direct the Respondent No.2 to accept the application for settlement, pending disposal of WP 4115 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and affidavit filed herein and order of the High Court dated 22.02.2021 made herein and upon hearing the arguments of Sri Vivek Chandra Sekhar S Advocate for the Petitioner, and Asst Solicitor General for 1$' Respondent, and Smt. M. Kiranmayee Senior Standing Counsel for Respondent No.3, the Court made the following ORDER:
The learned standing counsels for 1* and 3" respondents submits that counter was filed vide USR No.11555 of 2021 on 05.03.2021. The Registry shall verify and file counter on record. Post the matter after three (3) weeks for counter of 2"! respondent. Interim order, granted earlier, is extended by four (4) weeks. Sd/-T. Madhavi oe JITRUE COPY// ASSISTANT REGISTRAR 'ho Abad For / SECTION FFICER To, Tvr
--_ Bw Two CCs to Assistant Solicitor General, High Court of A.P, at Amaravati (OUT) One CC to Smt M. Kiranmayee Senior Standing Counsel, High Court of A.P. at Amaravat (OPUC) One CC to Sri Vivek Chandra Sekhar S., Advocate (OPUC) One spare copy HIGH COURT UDPR,J & BKMJ DATED:09.03.2021 NOTE: POST AFTER THREE WEEKS ORDER WP.No.4115 of 2021 DIRECTION EXTENDED 25 MAR *