Akil Kureshi, J. - (1.) The petitioner has made the following prayer : "(a) Modify the impugned demand raised by the respondent vide order dated 08.03.2018 at 'Annexure A' and direct the respondent to give effect of the credit to the refund due to the petitioner and the interest u/s 244A (1) and 244 (1A) and the additional compensation due to the petitioner."
(2.) This prayer of the petitioner arises in the following background :
(3.) The petitioner is a Trust. For Assessment Year 2004-2005, the petitioner had filed the return of income on 21st October, 2004 declaring total income of Rs. 3,63,92,470/-. The petitioner's tax liability on such returned income came to Rs. 50,77,588/-. The petitioner had claimed refund of Rs. 31,69,265/- which was excess tax paid in advance.;