M/S. EDATHARA STEELS NEAR RAILWAY STATION, N.H. BYE PASS, CHERTHALA, A REGISTERED PARTNERSHIP FIRM, REPRESENTED BY ITS MANAGING PARTNER SRI E.K. MOOSAKUTTY Vs. THE COMMERCIAL TAX OFFICER COMMERCIAL TAXES, CHERTHALA - 688 524,

JUDGEMENT

(1.) <FRM>JUDGEMENT_687_LAWS(KER)7_2012.htm</FRM>

(2.) CHALLENGING Ext.P2 revised assessment order, the petitioner has preferred Ext.P3 appeal along with Ext.P4 petition for stay and also accompanied by Ext.P5 petition for condonation of delay, which are pending consideration before the second respondent. The case of the petitioner is that without any regard to the pendency of the above proceedings, Ext.P1 demand notice was issued, which made the petitioner to approach this Court with the present writ petition. Heard the learned Government Pleader as well. Considering the facts and circumstances, the writ petition is disposed of, directing the second respondent to consider and pass appropriate orders on Exts.P4 and P5 I.As for stay and condoning delay respectively, in accordance with law, as expeditiously as possible, at any rate within one month from the date of receipt of a copy of this judgment. Coercive proceedings pursuant to Ext.P1 shall be kept in abeyance till such time.