Madhavaraja Club vs. The State Tax Officer
Held
The High Court directed the State Tax Officer to decide the petitioner's application (Ext.P1) within six weeks from the date of the judgment, after providing the petitioner an opportunity of hearing, and to communicate a reasoned order.
Facts
M/s. Madhavaraja Club filed a writ petition seeking a direction to the State Tax Officer to expeditiously decide an application (Ext.P1) that was pending before the authority.
Key Issues
Whether the High Court should issue a writ of mandamus directing the tax authority to expeditiously decide a pending application 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 FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942 WP(C).No.2957 OF 2021(T) PETITIONER: M/S.MADHAVARAJA CLUB ENGLISH CHURCH ROAD, PALAKKAD, REPRESENTED BY ITS SECRETARY, VIMAL VENU. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER STATE GST DEPARTMENT, IST CIRCLE, PALAKKAD-678 001. 2 THE COMMISSIONER OF COMMERCIAL TAXES THIRUVANANTHAPURAM-695 002. 3 STATE OF KERALA REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001. OTHER PRESENT: SMT.THUSHARA JAMES, GOVT. PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.2957/2021 2 JUDGMENT Dated this the 5th day of February 2021 Heard both sides.
By this writ petition, the petitioner seeks for a direction to the 1st respondent to decide the application at Ext.P1 expeditiously.
Learned Government Pleader submits that the application at Ext.P1, if pending, shall be decided by the 1st respondent within a period of six weeks. In this view of the matter, this writ petit
The judgment continues below.
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