Shiyaad, President Of Priam vs. Union Of INDIA
Held
The Court directed the GST Council to consider and pass orders on the petitioner's representation regarding the reduction of tax on plastic waste. This consideration must be done expeditiously, within one month, and after hearing the petitioner.
Facts
The petitioners, representing a plastic recycling association, submitted representations seeking a reduction in the GST rate on plastic waste. They approached the High Court seeking a direction for their representation to be considered.
Key Issues
Whether the GST Council should consider a representation for reduction of tax on plastic waste. The primary issue was the procedural direction for consideration of the representation.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR WEDNESDAY, THE 2ND DAY OF AUGUST 2017/11TH SRAVANA, 1939 WP(C).No. 25613 of 2017 (B) ---------------------------- PETITIONER(S): ----------------------- 1. SHIYAAD,
AGED 37 YEARS, S/O.C.P. ALIKUNJU, RESIDING AT CHIRAYIKADAN HOUSE, CHELAMATTOM, OKKAL POST,
PERUMBAVOOR-683 550, PRESIDENT OF PLASTIC RECYCLING
INDUSTRIAL ASSOCIATION (PRIA), ROOM NO.41,
VEGETABLE MARKET SHOPPING COMPLEX, PERUMBAVOOR-683 542. 2. ABDUL SAMAD,
AGED 50 YEARS, S/O.KASIM, KAROTHKUDY HOUSE,
ALLAPRA P.O, KANNAMTHARA, PERUMBAVOOR-683 553,
SECRETARY OF PLASTIC RECYCLING INDUSTRIAL
ASSOCIATION (PRIA), ROOM NO.41, VEGETABLE MARKET SHOPPING COMPLEX, PERUMBAVOOR-683 542. 3. N.A. FAQURUDEEN,
AGED 48 YEARS, S/O.N.P. AHAMMADUNNI,
NANETHAN HOUSE, RAYONPURAM P.O, VALLOM,
PERUMBAVOOR-683 543. BY ADV. SRI.P.SATHISAN. RESPONDENT(S): --------------------------- 1. UNION OF INDIA, REP. BY SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, ROOM NO.46,
The judgment continues below.
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