K A TRADERS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) BEING aggrieved of Exts.P1 assessment order in respect of the assessment year 2009-10, though the petitioner preferred appeal, it was dismissed as per Ext.P2 order dated 02.06.2012. Challenging Ext.P2 order, Exts.P3 second appeal, along with Ext.P4 stay petition, was filed before the second respondent/Appellate Tribunal. The case of the petitioner is that without any regard to the pendency of the above proceedings, Ext.P5 prohibitory order has been issued by the third respondent.

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

(3.) THE Writ Petition is disposed of.