K.Nabeesa vs. The State Tax Officer - Kerala High Court, 17 June 2019

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI MONDAY, THE 17TH DAY OF JUNE 2019 / 27TH JYAISHTA, 1941 WP(C).No.16356 of 2019 PETITIONER: K.NABEESA PROPRIETRIX, M/S/ KODANAD CRUSHER METAL, CHOORAKODE POST, PATTAMBI, PALAKKAD DISTRICT. BY ADVS. SRI.HARISANKAR V. MENON SMT.K.KRISHNA SMT.MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER STATE GST DEPARTMENT, PALAKKAD – 679 303 2 THE ASSISTANT COMMISSIONER (APPEALS) STATE GST DEPARTMENT PALAKKAD – 678 001 DR. THUSHARA JAMES, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.16356 of 2019 2 JUDGMENT Heard Sri. Harisankar 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 Exts.P3 and P3(a) delay petitions and Exts.P4 and P4(a) stay petitions expeditiously.

Having regard to the circumstances of the case, the writ petition is disposed of directing the second respondent to consider and dispose of Exts.P3 and P3(a) delay petitions and Exts.P4 and P4(a) stay petitions, 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 a period of two months from today. S.V.BHATTI JUDGE DCS

WP(C).No.16356 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P1 (a) COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2017-18(UPTO JUNE. EXHIBIT P2 COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P2 (a) COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2017-18. EXHIBIT P3 COPY OF DELAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P3 (a) COPY OF DELAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2017-18. EXHIBIT P4 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P4 (a) COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2017-18.