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Judgment
Viju Abraham, J
Petitioner herein is an assessee before the 1st respondent. Ext.P1 is the assessment order along with the demand notice for the assessment year 2016-2017. The petitioner has challenged the order of assessment evidenced by Ext.P1, as per Ext.P2 appeal filed along with Ext.P3 stay application. The grievance raised by the petitioner is that Exts.P2 & P3 are not being considered by the 1st respondent and the respondents are proceeding with coercive steps to recover the amount due as per Ext.P1 assessment order.
Heard the learned counsel for the petitioner as well as the learned Government Pleader.
The above writ petition is disposed of with a direction to the 2nd respondent to take up and dispose of Ext.P3 stay application within a period of 2 months from the date of receipt of a copy of this judgment. Till a decision is taken as directed above, all coercive steps to recover any amount pursuant to Ext.P1 order of assessment, shall be kept in shall be kept in abeyance.