SAJI JOSE Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) BEING aggrieved of Ext. P2 assessment order passed by the first respondent for the assessment year 2009 - '10, the petitioner has preferred Ext. P3 appeal, along with Ext. P4 petition for condonation of delay and Ext. P5 petition for stay, which are pending consideration before the second respondent. The grievance of the petitioner is that, without any regard to the pendency of the above proceedings, the respondents are proceeding with coercive steps, as borne by Ext. P1, which hence is sought to be intercepted by this Court.

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

(3.) THE Writ Petition is disposed of as above.