CAMEO APPLIANCES LTD Vs. ASSISTANT COMMISSIONER SPECIAL CIRCLE-III DEPT OF COMMERCIAL TAXES ERNAKULAM KOCHI

JUDGEMENT

(1.) PETITIONER has approached this Court with the following prayers:

(2.) THE learned counsel for the petitioner submits that, the main grievance is with regard to the non finalization of appeal and revision preferred under the relevant provisions of statute, against the assessment orders as well as the penalty orders impugned before the concerned authority. THE sequence of events as described in the writ petition shows that, being aggrieved of the steps taken by the concerned authority, the petitioner had approached this Court earlier by filing W.P(C).Nos. 28677 of 2011 and 34110 of 2011, which were disposed as per Ext.P20 and P21 judgments, directing the appellate/revisional authorities to consider and pass appropriate orders on interlocutory applications preferred for stay. Obviously, it seems that the petitioner was satisfied with the said relief and the said direction was given, then and there by this Court as per the above verdicts passed on 28.10.2011 and 20.12.2011 respectively.

(3.) HEARD the learned Government Pleader as well.