KARTHIK K S Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) AGGRIEVED by Ext.P1 order of assessment completed with respect to the year 2009-'10, the petitioner had preferred statutory appeal as evidenced from Ext.P2 before the first respondent. The petitioner had also filed a petition seeking interim stay, along with the appeal. It is stated that the appeal was filed along with a petition seeking condonation of delay. According to the petitioner, the statutory appeal as well as the accompanying applications are pending consideration and disposal before the first respondent. Grievance of the petitioner is that without considering pendency of the appeal and the accompanying applications, the respondents have now initiated coercive steps as evidenced from Ext.P3 notice. Therefore, the petitioner seeks direction to restrain the coercive steps till the disposal of the appeal.

(2.) CONSIDERING pendency of the appeal before the statutory authority, I am of the view that the writ petition can be disposed of directing that authority to expedite the matter.

(3.) THE petitioner will produce a copy of this judgment before the first respondent. THE writ petition is disposed of as above.