NISAR PARAYIL Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) THE assessment in respect of the business activities of the petitioner for the year 2009-2010 stands completed and the same has become final. The petitioner is stated as aggrieved of the coercive proceedings being taken, which is sought to be intercepted seeking for some breathing time to clear the entire outstanding liability by way of reasonable instalments.

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

(3.) IT is also made clear that, if any default is committed in satisfying the liability as aforesaid, it will be open for the respondents to proceed with further steps for realisation of the entire amount in a lump, by pursuing such steps from the stage where it stands now. Writ petition is disposed of.