SHAJI K.ANTONY Vs. THE COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Having suffered with an order of regular assessment, petitioner has preferred Ext.P3 appeal and Ext.P4 stay application before the second respondent and the same are pending consideration. In the meanwhile, the third respondent has initiated proceedings under the Kerala Revenue Recovery Act evident from Exts.P5 and P6. It is thus challenging Exts.P5 and P6, petitioner has approached this Court by filing this writ petition.

(2.) Heard the learned counsel for the petitioner and the learned senior Government Pleader.

(3.) Having considered the rival submissions made at the bar, I am of the considered opinion that Ext.P4 stay application can be directed to be disposed of within a time frame. Therefore, there will be direction to the second respondent to take on board Ext.P4 stay application and consider the same in accordance with law and till such time proceedings pursuant to Exts.P5 and P6 shall be kept in abeyance.