GAYLORD CONSTRUCTIONS Vs. THE INTELLIGENCE OFFICER (IB),

JUDGEMENT

(1.) Challenging Ext.P2 assessment order passed by the assessing authority, the petitioner preferred Ext.P3 appeal along with Ext.P4 petition for stay and after considering the I.A. for stay, Ext.P6 interim order was passed directing the petitioner to satisfy 50% of the disputed tax and to furnish security for the balance amount so as to avail the benefit of interim stay, which made the petitioner to approach this Court by filing this writ petition challenging the correctness and sustainability of the condition imposed by the appellate authority as above.

(2.) When the matter came up for consideration before this Court on 19-12-2006, the learned Government Pleader was required to get instructions and an interim order was passed intercepting with the coercive proceedings on condition that the petitioner deposited 25% of the penalty as per Ext.P6 within one month. It is noted by the Registry, as per endorsement dated 29-08-2008, that no memo regarding payment of 25% of the penalty has been received. The fact remains that the writ petition stands still to be admitted. It appears that the petitioner is no more interested in the cause of action projected in the writ petition.