Vathissery Mohamed Ebrahim vs. State Tax Officer
Held
The Court directed the respondent to consider and pass orders on the petitioner's rectification application (Ext.P10) within a period of two months from the date of receipt of the judgment. This consideration must be done after affording an opportunity of hearing to the petitioner.
Facts
The petitioner approached the High Court seeking a direction to the respondent State Tax Officer to consider and pass orders on their application for rectification (Ext.P10). The Government Pleader, representing the respondent, submitted that there was no objection to such a direction.
Key Issues
The key legal issue was whether the High Court should direct the tax authorities to consider and pass orders on a rectification application filed by the petitioner within a stipulated timeframe.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
J U D G M E N T The only relief ought for by the petitioner is for a direction to the respondent to consider and pass orders on Ext.P10 application filed for rectification.
The learned Government Pleader submits that there is no objection in a direction being issued to consider and pass orders on Ext.P10 after affording an opportunity of hearing to the petitioner.
In the light of the above submission, this writ petition will stand disposed of directing the respondent to consider and pass orders on Ex
The judgment continues below.
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