- (1.) Leave granted.
(2.) Heard Mr. Raghenth Basant, learned counsel for the appellant and Mr. K. Radhakrishnan, learned senior counsel for the respondent.
(3.) The present appeals by special leave call in question the legal propriety of the orders dated 20th March, 2014 and 2nd June, 2015 passed by the Division Bench of the High Court of Kerala at Ernakulam in ITA No.201 of 2011 and R.P. No.650/2014 respectively.;