C VELAPPAN Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) EXT.P1 series are orders of assessment passed against the petitioner for the assessment years from 2007-08 to 2010-11. EXT.P2 series are the penalty orders pertaining the aforesaid assessment years. Against both these orders, petitioner filed appeals before the first appellate authority who disposed of the appeals by EXTs.P3(a) and (b) orders. Still aggrieved, petitioner preferred EXTs.P4 and P5 series of appeals together with EXTs.P6 and P7 series of petitions seeking condonation of delay in filing the aforesaid appeals. Further, petitioner also filed EXTs.P8 and P9 series of applications seeking stay of recovery pursuant to EXTs.P1, P2 and P3. According to the petitioner, the petitions for condonation of delay and for stay are pending consideration of the second respondent and in the meanwhile, he has been issued EXT.P10 notice for auctioning the immovable properties. It is in these circumstances, the writ petition has been filed.

(2.) HEARD the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondents.