V H SHIYAS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) AGAINST Ext.P1 order of assessment petitioner filed Ext.P2 appeal and Ext.P4 stay petition. These are pending before the 2nd respondent and in the meanwhile by issuing Ext.P5 notice revenue recovery proceedings have been initiated against the petitioner. It is in these circumstances, the writ petition has been filed.

(2.) TAKING into account the pendency of the appeal and stay petition before the 2nd respondent, I dispose of the writ petition directing the 2nd respondent to consider Ext.P4 petition for stay filed by the petitioner. This shall be done within 4 weeks from today and in the meanwhile further proceedings pursuant Ext.P5 will be kept in abeyance.