A MURUGADAS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) BEING aggrieved of Exts. P1 assessment order in respect of the assessment year 2008-09, petitioner preferred appeal and it was disposed of by Ext.P2 order dated 23.02.2012. Dissatisfied with Ext.P2, the petitioner preferred Ext.P3 appeal along with Ext.P4 petition for condonation of delay and also accompanied by Ext.P5 petition for stay before the second respondent/Appellate Tribunal.

(2.) THE grievance of the petitioner is that, without any regard to the pendency of the above proceedings, Ext.P7 & P8 demand notices have been issued, which made the petitioner to approach this Court for immediate interference.

(3.) THE petitioner shall produce a copy of the judgment along with a copy of the writ petition before the second respondent for further steps. The Writ Petition is disposed of.