BINANI ZINC LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) BEING aggrieved of Ext.P1 order of assessment, the petitioner has preferred Ext.P2 appeal along with Ext.P3 petition for stay, which are pending consideration before the second respondent.

(2.) THE case of the petitioner is that without any regard to the pendency of the above proceedings, Ext.P4 demand notice was issued which made the petitioner to approach this Court with the present writ petition.

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