Kerala High Court
M/S.Malabar Collections (P) Ltd vs The Asst. Commissioner on 1 January, 2009
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 19 of 2009(B)
1. M/S.MALABAR COLLECTIONS (P) LTD.
... Petitioner
Vs
1. THE ASST. COMMISSIONER
... Respondent
For Petitioner :SRI.K.M.FIROZ
For Respondent : No Appearance
The Hon'ble MR. Justice K.M.JOSEPH
Dated :01/01/2009
O R D E R
K.M. JOSEPH, J.
````````````````````````````````````````````````````
W.P.(C) No. 19 OF 2009 B
````````````````````````````````````````````````````
Dated this the 1st day of January, 2009
J U D G M E N T
I heard learned senior counsel for the petitioner Sri.K.B.Mohamedkutty and learned Government Pleader.
Writ petition is disposed of directing the 2nd respondent to consider and take a decision on Exts.P7 to P9 stay petitions in accordance with law, within a period of three weeks from the date of receipt of a copy of this judgment. Till such time, revenue recovery proceedings against the petitioner pursuant to Exts.P1 to P3 and P10 shall be kept in abeyance. The petitioner will produce a copy of this judgment before the 2nd respondent as soon as it is received.
(K.M.JOSEPH, JUDGE) aks