KORAMBAYIL MUHAMMED HAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) CHALLENGE in this writ appeal is against the interim order dated 9.4.2012 in W.P.(C) No.8347 of 2009.

(2.) THE above writ petition was filed challenging Ext.P4 order issued by the 4th respondent, disposing the revision of assessment preferred by the appellant against the penal bills (provisional) dated 30.7.2008. THE learned Single Judge of this Court, by the above interim order, stayed the operation of Ext.P4 and the balance demand was remain stayed on condition, the appellant paying a sum of `.1,50,000/- on or before 30.4.2012.