PRAVEEN G PRINCE Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) AGGRIEVED by Ext.P1 order of assessment under the KVAT Act, petitioner filed Ext.P3 appeal along with Ext.P5 stay petition. Appeal and the stay petition are pending before the second respondent. In the meanwhile, apprehending recovery pursuant to Ext.P1 order of assessment and Ext.P2 demand notice, the writ petition is filed.

(2.) AS at present, appeal and stay petition are pending before the second respondent. Therefore, I direct the second respondent to pass orders on Ext.P3 appeal with notice to the petitioner. This shall be done within eight weeks from today and in the meanwhile, further proceedings for recovery of the amount due under Ext.P1 will stand stayed subject to the petitioner remitting 1/3rd of the amount due thereunder within ten days from today. Writ petition is disposed of as above.