Sujith P.S. vs. State Of Kerala
Held
The Court directed the 6th respondent to decide the petitioner's representation (Ext.P7) within three weeks from the date of communication of the judgment. The petitioner was also directed to furnish a copy of the representation and the judgment to the 6th respondent.
Facts
The petitioner filed a writ petition seeking a direction to the 6th respondent (Commissioner, Goods and Services Tax Department) to decide a representation (Ext.P7) submitted by the petitioner in a time-bound manner. The petitioner's counsel submitted that this would serve the purpose of the petition.
Key Issues
The key legal issue was whether the High Court should issue a mandamus directing the Goods and Services Tax Commissioner to expeditiously decide a pending representation filed by the petitioner.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943 WP(C).No.7731 OF 2021(N) PETITIONER: SUJITH P.S. AGED 36 YEARS S/O SUDHAKARAN, PROPRIETOR, M/S GINGER MOBILES, P.K.T TOWER, NORTH NADA, KODUNGALLUR, PIN-680 664, RESIDING AT PADIYATH HOUSE, METHALA P.O.KODUNGALLUR, THRISSUR DISTRICT, KERALA STATE, PIN-680 669 BY ADVS. SRI.JOSEPH GEORGE SRI.P.A.REJIMON RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001. 2 THE STATE TAX OFFICER, GOODS AND SERVICE TAX DEPARTMENT, KODUNGALLUR, THRISSUR DISTRICT, PIN-680 664. 3 THE DEPUTY COMMISSIONER, GOODS AND SERVICES TAX DEPARTMENT, OFFICE OF THE DEPUTY COMMISSIONER, TAX COMPLEX, POOTHOLE, THRISSUR- 680 004. 4 THE ASSISTANT COMMISSIONER, GOODS AND SERVICES TAX DEPARTMENT, CIVIL STATION, IRINJALAKUDA NORTH P.O.THRISSUR-680 125. 5 THE INSPECTING ASSISTANT COMMISSIONER, GOODS AND SERVICE TAX DEPARTMENT, CIVIL STATION, IRINJALAKUDA NORTH P.O.THRISSUR-680 125. 6 THE COMMISSIONER, GOODS AND SERVICES TAX DEPARTMENT KERALA, 9TH FLOOR, TAX TOWER, KILLPPALAM, KARAMANA
The judgment continues below.
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.