JACOB THOMAS Vs. ADDITIONAL

JUDGEMENT

(1.) The writ petition is filed, inter alia, to direct the respondents to provide the petitioner with a link to upload the stay petitions proposed to be filed in Exts.P2 and P4 appeals.

(2.) The petitioner's case is that, aggrieved by Ext.P1 assessment order and Ext.P3 penalty order, the petitioner has preferred Exts.P2 and P4 appeals respectively, before the second respondent. During the pendency of Exts.P2 and P4 appeals, Ext.P5 demand notice has been issued. Hence, the petitioner proposes to file stay petitions in the said appeals to stay further proceedings pursuant to Exts.P1, P3 and P5. But, the petitioner is unable to upload the stay petitions for the want of the appropriate link. Hence, the writ petition.

(3.) Heard; Sri.Joseph Markos, the learned Senior Counsel appearing for the petitioner and Sri.Jose Joseph, the learned Counsel appearing for the respondents.