K S NISHA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) EXT.P1 is an order of assessment passed against the petitioner for the year 2007-2008. Aggrieved by this order petitioner filed EXT.P2 appeal along with EXT.P3 stay petition which are pending consideration of the 2nd respondent. Orders have not been passed on the appeal or in the stay petition and in the meanwhile recovery has been initiated by issuing EXTs.P4 and P4(a) notices. It is aggrieved by the recovery thus initiated the writ petition is filed.

(2.) THUS as at present the appeal and stay petition are pending consideration of the appellate authority, I direct the 2nd respondent to consider and pass orders on the stay petition filed within 4 weeks from today and in the meanwhile further proceedings pursuant to Exts.P4 and P4(a) will be kept in abeyance. Writ Petition is disposed of as above.