Anildev. K.P vs. State Of Kerala
Held
The High Court disposed of the writ petition by directing the 2nd respondent to consider and pass orders on the petitioner's representation (Ext.P6) after hearing the petitioner. This decision is to be made at the earliest, within six weeks from the date of receipt of the judgment.
Facts
The petitioner sought a direction to the 2nd respondent to release the GST amount applicable to a tender work (Ext.P2) based on Government Circular No.18/2019/Fin. dated 01.03.2019. The petitioner had filed a representation (Ext.P6) for this purpose.
Key Issues
Whether the 2nd respondent should be directed to release the GST amount for the tender work to the petitioner in light of a government circular, and whether the petitioner's representation for this should be considered by the authority.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI MONDAY, THE 27TH DAY OF MARCH 2023 / 6TH CHAITHRA, 1945 WP(C) NO. 10335 OF 2023 PETITIONER: 1 ANILDEV. K.P AGED 51 YEARS MANAGING PARTNER, DUROLAC, PLOT NO. 3, INDUSTRIAL DEVELOPMENT PLOT, ANGAMALY SOUTH, PIN - 683573 BY ADV SEBASTIAN JOSEPH (KURISUMMOOTTIL) RESPONDENTS: 1 STATE OF KERALA REP. BY THE ADDITIONAL CHIEF SECRETARY, DEPARTMENT OF FINANCE, M.G. ROAD, NEAR CENTRAL STADIUM, PALAYAM, THIRUVANANTHAPURAM, PIN - 695001 2 THE SENIOR MANAGER (CE) OIL PALM INDIA LIMITED, KOTTAYAM SOUTH POST, KODIMATHA, KOTTAYAM, PIN - 686013 3 THE ASSISTANT MANAGER (CONSTRUCTION) OIL PALM INDIA LIMITED, KOTTAYAM SOUTH POST, KODIMATHA, KOTTAYAM, PIN - 686013 4 THE STATE TAX OFFICER DEPARTMENT OF STATE GOOD AND SERVICE TAX, THOTTAKKARA BUILDING, OPP. GOVERNMENT HOSPITAL, ANGAMALY, PIN - 683572 SRI. SANJAY THAMPI, STANDING COUNSEL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.10335 of 2023 2 T.R. RAVI, J. ------------------------------------ W.P.(C.) No.10335 of 2023 ------------------------------------ Dated this the 27th
The judgment continues below.
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