Riju.K.Jamal vs. The Director
Held
The High Court directed the first respondent to consider the petitioner's representation (Ext.P16) and pass appropriate orders after providing an opportunity of hearing to the petitioner, within a period of three months.
Facts
The petitioner, a contractor, sought the release of 12% GST amount withheld from his bill by the first respondent, along with interest. He had submitted a representation (Ext.P16) to the first respondent detailing his grievance.
Key Issues
Whether the first respondent should be directed to consider the petitioner's representation for the release of a withheld 12% GST amount and interest.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945 WP(C) NO. 23065 OF 2023 PETITIONER: RIJU.K.JAMAL AGED 45 YEARS S/O JAMAL K.A, KARIYIL, PUTHENPURA, KAI141RALI LANE, NORTH GATE, VAIKKOM, KOTTAYAM DISTRICT, PIN - 686141 BY ADVS. K.MOHAMMED RAFEEQ BIBIN MATHEW P.M.MATHEW AMARNATH R LAL SANALDEV E.P. VISHNUMAYA ANANDAN FIDA P. RESPONDENTS: 1 THE DIRECTOR FISHERIES DIRECTORATE, VIKAS BHAVAN, THIRUVANANTHUPURAM DISTRICT, PIN - 695033 2 MANAGING DIRECTOR,KERALA STATE COASTAL DEVELOPMENT CORPORATION LIMITED, KAMALESHWARAM, THIRUVANANTHUPURAM DISTRICT, PIN - 695009 3 CHIEF ENGINEER KERALA STATE COASTAL DEVELOPMENT CORPORATION LIMITED, CHALACHITHRA KALABHAVAN BUILDING, FIRST FLOOR, VAZHUTHACAUD, THIRUVANANTHUPURAM, PIN - 695009 4 THE ASSISTANT EXECUTIVE ENGINEER KERALA STATE COASTAL DEVELOPMENT CORPORATION LIMITED, ERNAKULAM DISTRICT, PIN – 682506 BY ADV.SRI.B.S.SYAMANTAK, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.23065 OF 2023 2 P.V.KUNHIKRISHNAN, J. -----------
The judgment continues below.
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