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Judgment
The petitioner preferred Ext.P4 appeal and Ext.P5 stay petition under the Kerala Value Added Tax Act against Ext.P2 order before the 2nd respondent. The grievance of the petitioner is that even before the stay petition has been considered by the 2nd respondent, the recovery proceedings have been initiated under the Kerala Revenue Recovery Act, 1968.
In the above circumstance, there shall be a direction to the 2nd respondent to consider and pass orders on Ext.P5 stay petition, within a period of two months from the date of receipt of the certified copy of W.P.(C) No. 5701/2017 this judgment and coercive proceedings shall stand stayed until such orders are passed, which order shall determine the further steps thereafter.
Writ petition disposed of.