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Judgment
Heard both sides.
As against the assessment order for the year 2015-16, Ext.P1, the petitioner preferred appeal, Ext.P2 along with stay petition, Ext.P3 before the 2nd respondent. The grievance of the petitioner is to the effect that despite pendency of appeal as well as stay petition, respondents are resorting to recover the amount assessed under the order at Ext.P1.
Learned Government Pleader opposed the writ petition.
Having considered the submissions made across the Bar and in the light of facts of the instant case, this writ petition is disposed of with the following directions:
The 2nd respondent is directed to decide the stay petition at Ext.P3 within a period of two months from the date of communication of this judgment and till disposal of the stay petition, respondents are restrained from effecting recovery in pursuant to the assessment order at Ext.P1. The petitioner to co-operate the 2nd respondent in disposal of the stay petition within the time frame given by this Court by supplying copy of this judgment.