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Surjith.T.S vs. The State Tax Officer

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WP(C)/14522/2019HC KeralaGSTCNR KLHC01036805201927 May 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI MONDAY, THE 27TH DAY OF MAY 2019 / 6TH JYAISHTA, 1941 WP(C).No. 14522 of 2019 PETITIONER/S: SURJITH.T.S AGED 60 YEARS THOPPIL SANITARIES, PALARIVATTOM, ERNAKULAM-682 025 BY ADVS. SRI.ANIL D. NAIR SHRI.GOKULRAJ L. SHRI.VIPIN P. SMT. ARYA ANIL SRI.R.SREEJITH RESPONDENT/S: 1 THE STATE TAX OFFICER, STATE GST DEPARTMENT, 2ND CIRCLE, KALAMASSERY, ERNAKULAM, PIN-682 030 2 THE DEPUTY COMMISSIONER (APPEALS) COMMERCIAL TAXES, ERNAKULAM , PIN-682 013 3 THE STATE ASSISTANT COMMISSIONER, STATE GST DEPARTMENT, ERNAKULAM AT CIVIL STATION, KAKKANAD-682 030 OTHER PRESENT: GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C) No.14522/2019 -2- J U D G M E N T Heard Sri Sreejith R. Nair, the petitioner's counsel and Dr.Thushara James, the learned Government Pleader.

2.

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

3.

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 jjj

W.P.(C) No.14522/2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER DATED 28.12.2018 ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT FOR THE YEAR 2012-2013. EXHIBIT P2APPEAL FILED DATED 29.1.2019 BEFORE THE 2ND RESPONDENT FOR THE YEAR 2012-2013 AGAINST THE P1 ORDER. EXHIBIT P3OF THE STAY PETITION DATED 28.1.2019 FILED ALONG WITH P2 APPEAL BEFORE THE 2ND RESPONDENT. EXHIBIT P4OF THE RR NOTICE NO. RRC NO. 223/2018/ 06.05.2019 ISSUED BY THE 3RD RESPONDENT.

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.