JUDGMENT
The petitioner has filed Exts.P3 and P5 appeals against Exts.P1 and P2 orders of assessment. The appeals are accompanied by petitions for condonation of delay and Exts. P4 and P6 petitions for stay. The petitioner is aggrieved by the coercive steps proposed in Ext.P7 order even before the disposal of the appeal and the petitions aforestated.
2. I direct the second respondent to consider the petitions for condonation of delay and Exts.P4 and P6 petitions with notice to the petitioner within a period of two months. The coercive steps proposed in Ext.P7 order shall be put on hold till orders are passed on the petitions aforestated. The petitioner shall produce a copy of the Writ Petition with the judgment before the second respondent for compliance.
The Writ Petition is disposed of.