KV KURIAN Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) BEING aggrieved of Ext. P1 penalty order passed by the 3rd respondent, the petitioner has already approached the second respondent by filing Ext. P2 appeal, which is stated as pending consideration.

(2.) THE grievance projected in this writ petition is more with regard to the assessment proceedings finalized as per Ext. P3, which is also pending consideration before the second respondent vide Ext. P4 appeal along with Ext. P5 petition for stay. THE petitioner has approached this Court challenging the revenue recovery proceedings initiated by the fourth respondent vide Ext. P8 during the pendency of Ext. P4 appeal and Ext. P5 petition for stay.

(3.) THE petitioner shall produce a copy of this judgment along with a copy of the writ petition before the 2nd respondent for the further steps.