O.V.Pathrose vs. The Asst. Commissioner Of State Tax - Kerala High Court, 21 June 2019

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 21ST DAY OF JUNE 2019 / 31ST JYAISHTA, 1941 WP(C).No.16878 of 2019 PETITIONER/S: O.V.PATHROSE AGED 50 YEARS PROPRIETOR, M/S. DRISYA MARBLES, ANJUMOORTHYMANGALAM, VADAKKENCHERRY, PALAKKAD DISTRICT. BY ADVS. SRI.HARISANKAR V. MENON SMT.K.KRISHNA SMT.MEERA V.MENON RESPONDENT/S: 1 THE ASST. COMMISSIONER OF STATE TAX STATE GST DEPARTMENT, SPECIAL CIRCLE, PALAKKAD-678 001. 2 THE DEPUTY COMMISSIONER (APPEALS) COMMERCIAL TAXES, DEPARTMENT, PALAKKAD-678 001. GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.16878 of 2019 -2- JUDGMENT Heard Sri.Harishankar V.Menon, the learned counsel for the petitioner and Dr. Thushara James, the learned Government Pleader.

The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 stay petition expeditiously.

Having regard to the circumstances of the case the writ petition is disposed of directing the second respondent to consider and dispose of Ext.P3 stay petition as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. The recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE Ac

WP(C).No.16878 of 2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ORDER ISSUED BY THE IST RESPONDENT FOR THE YEAR 2012-13 DATED 15.3.2019. EXHIBIT P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2012-13 DATED 3.4.2019. EXHIBIT P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2012-13 DATED 5.4.2019. EXHIBIT P4 COPY OF NOTICE IN FORM NO.1 ISSUED BY THE IST RESPONDENT DATED 10.6.2019. RESPONDENT'S/S EXHIBITS: NIL //// PA TO JUDGE