Justice Antony Dominic
1. Ext.P1 order of assessment passed against the petitioner for the assessment year 2009-2010 u/s 25(1) of the Kerala Value Added Tax Act is challenged in Ext.P2 appeal filed before the second respondent. Along with the appeal petitioner has also filed Ext.P2(b) stay petition. Appeal and the stay petition are pending. In the meanwhile apprehending recovery proceedings Writ Petition is filed. Taking note of the appeal and the stay petition, I direct the second respondent to consider and pass orders on Ext.P2(b). This shall be done at any rate within four weeks from today and in the meanwhile further proceedings for recovery of amount due under Ext.P1 will be kept in abeyance. The petitioner will produce copy of this judgment and copy of the Writ Petition before the second respondent for compliance.
Writ Petition is disposed of as above.
