Manoj M vs. State Of Kerala
Held
The Kerala High Court directed the 2nd respondent to consider and pass orders on the petitioner's representation (Ext.P10) seeking GST reimbursement. This consideration must occur within one month from the date of judgment, after providing the petitioner an opportunity of being heard.
Facts
The petitioner, a contractor, sought a direction from the Kerala High Court to the 2nd respondent, State Farming Corporation of Kerala Ltd, to consider his representation (Ext.P10) for reimbursement of GST payments related to several work orders. The petitioner had submitted various work orders and a government circular in support of his claim.
Key Issues
The primary legal issue was whether the High Court should issue a writ of mandamus directing the 2nd respondent to consider the petitioner's representation for GST payment reimbursement.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR TUESDAY, THE 22ND DAY OF SEPTEMBER 2020 / 31ST BHADRA, 1942 WP(C).No.18648 OF 2020(E) PETITIONER/S: MANOJ M,MANU CONSTRUCTIONS, EP/XII/409, EZHAMKULAM, PATHANAMTHITTA, PIN 689 526, RESIDING AT MANOJ BHAVAN, PADAM P.O, KALANJOOR, PATHANAMTHITTA 689 694. BY ADVS. SRI.U.JAYAKRISHNAN SRI.P.V.JEEVESH RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY THE SECRETARY, FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, KERALA 695 001. 2 STATE FARMING CORPORATION OF KERALA LTD REPRESENTED BY DIRECTOR, VETTITHITTA P.O PUNALUR, KOLLAM KOLLAM 689 696. R2 BY SRI.DENIZEN KOMATH, SC, STATE FARMING CORPORATION OF KERALA LIMITED OTHER PRESENT: G.P.DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.09.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.18648 OF 2020(E) 2 JUDGMENT The petitioner has approached this Court seeking a direction to the 2nd respondent to consider and pass orders on Ext.P10 representation that seeks a reimbursement of the GST payment.
I have heard the learned counsel for the petitioner and also the learned Government Pleader
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.