Sri. A. Mohamed Feros No. 18, 7th Cross Main Road, Rainbow Nagar, Pondicherry 605011. Pan : AIA PM. 7395 C vs Commissioner of Income Tax [Appeals]-XII, 121, Nungambakkam High Road, Chennai 600034 and Income Tax Officer, Ward I [1] D.P. Thottam, Muthialpet, Pondicherry 605003

Honourable Mr. Justice M. Jaichandren

Heard the learned counsel for the petitioner and the learned counsel appearing on behalf of the respondents. At this stage of the hearing of the

Writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the total tax and cess, payable by the petitioner, is

Rs.6,95,444/-, as per the order of the second respondent, dated 29.12.2011. He had submitted that the petitioner would pay a sum of

Rs.1,75,000/-, as part of the said amount, to the second respondent, within a period of fifteen days from the date of receipt of a copy of this

order.

In view of the above submission, the petitioner is directed to pay a sum of Rs.1,75,000/-, as part of the amount payable by him to the second

respondent, within a period of fifteen days from the date of receipt of a copy of this order. On the petitioner paying the said amount of

Rs.1,75,000/-, before the second respondent, within fifteen days from the date of receipt of a coy of this order, the first respondent shall hear the

appeal, in ITA No.429 of 2011-12, relating to the assessment year 2009-2010, as expeditiously as possible, not later than twelve weeks

thereafter.

This Writ Petition is disposed of accordingly. No costs. Consequently, connected Miscellaneous Petition is closed. It is made clear that the

order of the second respondent, dated 29.12.2011, shall not be implemented until final orders are passed by the first respondent.