Manmohan,J. - (1.) The petition has been heard by way of video conferencing.
(2.) Present writ petition has been filed seeking a direction to the respondent to dispose of the petitioner's rectification application for the assessment year 2015-16 dated 24th November, 2020 within a period of four weeks. Petitioner also seeks a direction to the respondent to issue consequential refunds as determined by the respondent along with statutory and other interest within the same period.
(3.) Learned counsel for the petitioner states that the errors pointed out in the rectification application dated 24th November, 2020 are mere computation mistakes apparent on the face of the record as provided under Section 154(1) of the Income Tax Act, 1961 (hereinafter referred to as the 'Act') and the same have not been disputed by the respondent till date. He further states that the respondent did pass a rectification order dated 06th November, 2020, however, the same is perverse and some mistakes therein are contrary to the undisputed record and the others are so obvious that the computation is at variance with the rectification order itself.;