RENJI KURIEN Vs. ASST COMMISSIONER

JUDGEMENT

(1.) THE petitioner is stated as aggrieved of Ext.P2 order passed by the Appellate Authority, while considering the interlocutory application for stay, imposing a condition to satisfy 25% of the disputed liability so as to avail the benefit of interim stay during the pendency of the appeal.

(2.) THE petitioner was served with Ext.P3 revised assessment order dated 09/03/2012 for the assessment year 2009-10, which is under challenge in Ext.P5 appeal preferred before the second respondent. It was after considering the I.A. for stay that the appellate authority passed Ext.P2, which in turn forms the subject matter of challenge as mentioned above.

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