PAUL VARGHESE Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) BEING aggrieved of Ext.P1 assessment order in respect of the assessment year 2009 - '10, the petitioner has preferred Ext.P2 statutory appeal before the second respondent along with Ext.P3 petition for stay.

(2.) THE grievance of the petitioner is that, it is without any regard to the pendency of the proceedings as above, that the 3rd respondent is proceeding with the coercive steps as borne by Ext.P5, which made the petitioner to approach this Court by filing the present writ petition.

(3.) THE petitioner shall produce a copy of this judgment along with a copy of the writ petition before the 2nd respondent for further steps.