ABAD BUILDERS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court aggrieved by Ext.P5 series of revenue recovery notices that were served on him without serving copies of the assessment orders based on which the recovery notices were issued.

(2.) When the matter came up for admission, this Court, by an interim order dated 25.10.2019, stayed the recovery proceedings pending receipt of instructions from the respondents. On 5.11.2019, the learned Government Pleader produced copies of the assessment orders passed in relation to the petitioner, and the said assessment orders were handed over to counsel for the petitioners. When the matter came up for orders today, the learned counsel for the petitioner refers to I.A.No.1/2019 filed in the writ petition, producing copies of the appeals and stay petitions preferred against the assessment orders that were handed over to him on the last occasion. Ext.P7 series are the appeals and Ext.P8 series are the stay petitions preferred before the Deputy Commissioner of Commercial Taxes (Appeals), Ernakulam. The limited prayer of the petitioner, at this stage, is for a direction to the Deputy Commissioner of Commercial Taxes (Appeals), Ernakulam to consider and pass orders on the stay petitions, expeditiously, and to continue the stay against recovery proceedings, pending disposal of the stay petitions by the said authority.

(3.) I have heard the learned counsel for the petitioner as also the learned Government Pleader for the respondents.