K.Anilkumar vs. The Asst. Commissioner Of State Tax
Held
The High Court directed the appellate authority to decide the petitioner's stay petition within two months. It further ordered that all recovery proceedings pursuant to the assessment order be kept in abeyance until the stay petition is disposed of.
Facts
The petitioner challenged an assessment order for the year 2016-2017 by filing an appeal and a stay petition before the appellate authority. During the pendency of these, the respondents initiated recovery proceedings against the petitioner.
Key Issues
Whether recovery proceedings should be stayed when an appeal and a stay petition against an assessment order are pending before the appellate authority.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
JUDGMENT Learned Government Pleader appears for all the respondents.
Heard both sides. Challenging the assessment order for the year 2016-2017, Ext.P1, the petitioner preferred an appeal along with stay petition at Ext.P2 and P3 before the 2nd respondent. During pendency of the appeal, the respondents are resorting to the recovery of the amount assessed vide assessment order at Ext.P1. 3. After
The judgment continues below.
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