SHAJUDEEN E.A. Vs. THE COMMERCIAL TAX OFFICER,

JUDGEMENT

(1.) THE instant appeal is preferred by the writ Petitioner in W.P.(C) No. 24592 of 2007, aggrieved by a conditional interim order granted in his favour.

(2.) THE writ petition itself is filed aggrieved by an order imposing penalty under the Kerala General Sales Tax Act. By the order under appeal a learned Judge of this Court stayed the recovery of the penalty pursuant to the impugned order, subject to the condition that the Appellant/writ Petitioner pays Rs. 2 lakhs within a period of one month from the date of the order, i.e., 14.08.2007. In other words, the recovery of the penalty is stalled by the Appellant for a period of 4 years.