Shaji.K.N vs. State Of Kerala
Held
The High Court directed the 2nd respondent to consider and pass appropriate orders on the petitioner's representation (Ext. P6) within two months. The respondent was also mandated to provide an opportunity of hearing to the petitioner and other affected parties before passing final orders.
Facts
The petitioner sought a refund of GST amounting to Rs. 12,38,724/- related to an agreement with the respondents. The petitioner had submitted representations (Ext. P4 and P6) for this refund, which had not been adequately addressed by the authorities.
Key Issues
The key legal issue was the non-disposal of the petitioner's representation seeking a refund of a specific GST amount by the respondent authorities.
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 TUESDAY, THE 30TH DAY OF MAY 2023 / 9TH JYAISHTA, 1945 WP(C) NO. 17201 OF 2023 PETITIONER/S: SHAJI.K.N AGED 54 YEARS KUZHIPARAMBIL HOUSE, PALISSERY, PADUVAPURAM PO., ERNAKULAM DISTRICT, PIN - 683576 BY ADV RENNY AUGUSTINE RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY SECRETARY TO FISHERIES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 2 SUPDERINTEDING ENGINEER HARBOUR ENGINEERING SOUTH CIRCLE, KAMALESWARAM, MANACAUD PO., THIRUVANANTHAPURAM, PIN - 696009 3 EXECUTIVE ENGINEER HARBOUR ENGINEERING SUB DIVISION, KOLLAM, PIN - 685009 4 ASSISTANT EXECUTIVE ENGINEER HARBOUR ENGINEERING SUB DIVISION, THANGASSERY, KOLLAM, PIN - 685009 5 ASSISTANT ENGINEER HARBOUR ENGINEERING SUB DIVISION, THANGASSERY, KOLLAM, PIN - 685009 OTHER PRESENT: SMT.VIDYA KURIAKOSE, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- W.P.(C). No. 17201 of 2023 P.V.KUNHIKRISHNAN, J. ====================================================== W.P.(C) No. 17201 of 2023 =========================================================
The judgment continues below.
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