PALAKKAD RUBBER PVT LTD Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) AGGRIEVED by Ext. P1 assessment order passed by the second respondent, the petitioner has already preferred Ext. P2 appeal before the first respondent, where, it is stated as pending. It is the case of the petitioner that at the time of filing the appeal, there were no coercive steps against him and it was all of a sudden that revenue recovery steps have been resorted to at the instance of the third respondent, as evident from Ext. P3.

(2.) THE learned counsel for the petitioner submits that immediate steps have been taken to move a petition for stay before the first respondent, but it is stated that the appeal records will have to be got transferred from the place where it was filed (at Ernakulam) and hence it may take sometime; which in turn will adversely the rights and interests of the petitioner and this made him to approach this Court by filing the present Writ Petition.

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