"Dear Taxpayer,

The e-return filed by you for the Pan ANJxxxxx0P of AY 2020-21 is pending for verification and time to process the said return got over by 31st December 2021. Accordingly, the return is barred by limitation of time. 

However, the CBDT, considering the possible grievances associated with non-verification, has extended the time to verify the returns of AY 2020-21 till 28th Feb 2022 as a onetime measure. Reference is invited to the contents of the Circular No 21/2021 dtd 28th Dec 2021 of the CBDT.
  
This mail is to keep you informed about this facility and to request you to take advantage of the extension by validating the said return. Once verified, the return can be taken up for processing at CPC, subject to the conditions laid down in the said Circular.

Verification may preferably be through one of the 5 electronic modes of  e-verification/Digital signature through e-filing portal (www.incometax.gov.in). Verification through Electronic mode is a safer option and helps to maintain a covid appropriate behavior. 

If EVC mode is not a possibility, you may consider the other option of sending the hard copy of Income Tax Return Verification (ITR-V) form (duly signed with blue pen) to CPC (Centralized Processing Centre Bengaluru-560 500) by post. 

Though 28th Feb 2022 is the extended due date for verification, this is to request you to verify as early as possible, so as to avoid any possible postal/ covid induced delays. 
 
Kindly ignore this communication, if you have already verified the e-return through EVC or you have been communicated about the receipt and acceptance of ITR-V by CPC, Bengaluru"