A.MURUGADAS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) EXT .P1 is an order of penalty passed by the 1st respondent. Aggrieved by this order, petitioner has filed Ext.P2 appeal and Ext.P3 stay petition which are pending consideration of the 2nd respondent.

(2.) SIMILARLY , Ext.P4 is an order of assessment passed against the petitioner for the year 2006-07. Against this order, petitioner filed Ext.P5 appeal and Ext.P6 stay petition. Along with the appeal, petitioner has also filed Ext.P7 petition to condone delay of 30 days. Appeals and other petitions filed, are pending consideration of the 2nd respondent. In the meanwhile, recovery proceedings have been initiated in pursuance to Exts.P1 and P4, by Exts.P8, P8(a), P9 and P9(a). It is in these circumstances the writ petition is filed.