M P MOHAMMEDALI Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) P.R.RAMACHANDRA MENON, J.

(2.) PETITIONER is stated as aggrieved of Exts.P9 and P10 orders passed by the Appellate Authority, whereby a portion of the disputed liability, to an extent of 25%, has been ordered to be satisfied, so as to avail the benefit of interim stay, during the pendency of the appeal.

(3.) GOING by the facts and figures, it is seen that Ext.P9 and P10 orders were passed by the fifth respondent nearly 'two months' back and the time to satisfy the due amount is also over. Considering the fact that only of the disputed liability has been mulcted upon the petitioner during the pendency of the appeal, this Court does not find it as a fit case to call for any interference with regard to the condition imposed, holding that the same as arbitrary or illegal in any manner. However, taking note of the persuasive submission made by the learned counsel for the petitioner, the time to satisfy the condition imposed as per Exts.P9 and P10 will stand extended by 'two weeks' from the date of receipt of a copy of this judgment. Writ petition is disposed of.