E K JOSEPH Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) BEING aggrieved by Ext.P1 assessment order passed by the 1st respondent in respect of the assessment year 2005 - '06, the petitioner preferred an appeal before the first appellate authority which did not turn to be fruitful, as borne by Ext.P2. This was subjected to further challenge by filing Ext.P3 appeal before the 2nd respondent, along with Ext.P4 petition for stay; wherein Ext.P5 interim order has been passed by the 2nd respondent, whereby the petitioner has been directed to satisfy a sum of Rs.10,000/- (out of the alleged dues of Rs.33,370/-) towards the CST, so as to avail the benefit of stay, which made the petitioner to approach this Court by filing the present writ petition.

(2.) AFTER hearing the learned counsel for the petitioner as also the learned Government Pleader appearing for the respondents and considering the pleadings and proceedings this Court finds that, this does not appear to be a fit case to call for any interference. There is nothing wrong, in the order passed by the appellate authority; more so, when the quantum to be satisfied by the petitioner as an interim measure, is only Rs.10,000/-. Interference is declined and the writ petition is dismissed.