Santhosh Kumar.R vs. Kerala Water Authority
Held
The High Court directed the 1st respondent, Kerala Water Authority, to consider and pass orders on the petitioner's representation (Ext. P4) within one month from the date of receiving the judgment, after hearing the petitioner.
Facts
The petitioner, a contractor for the Kerala Water Authority, filed a writ petition seeking a direction to the 1st respondent to consider his representation (Ext. P4) for reimbursement of a tax amount he had suffered.
Key Issues
The key legal issue was whether the Kerala Water Authority could be directed to consider the petitioner's representation seeking reimbursement of a tax amount.
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 17TH DAY OF DECEMBER 2019 / 26TH AGRAHAYANA, 1941 WP(C).No.23298 OF 2019(J) PETITIONER: SANTHOSH KUMAR.R AGED 44 YEARS S/O. T.K RAGHAVAN NAIR, KUZHIKKALAYIL, KARIKODE P.O, PERUVA, KOTTAYAM 686 610 BY ADVS. SRI.JOBY JACOB PULICKEKUDY SRI.ANIL GEORGE RESPONDENTS: 1 KERALA WATER AUTHORITY REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN, THIRUVANANTHAPURAM 695 033 2 THE SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, P.H CIRCLE, KOLLAM 691 001 3 THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, PROJECT DIVISION, KOLLAM 691 001 R1-R3 SMT.MARY BENJEMIN, R1 TO R3 BY SRI.BENJAMIN PAUL THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.23298/19 2 JUDGMENT The limited prayer of the petitioner is for a direction to the 1st respondent to consider and pass orders on Ext.P4 representation seeking a reimbursement of the tax amount suffered by the petitioner.
I have heard the learned counsel for the petitioner and the learned Government Pleader for the respondents. On a consideration of the fa
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.