R.Rajesh Kumar vs. The State Tax Officer (Investigation Branch)
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNE AY, THE 22ND DAY OF MAY 2019 / 1ST JYAISHTA, 1941 WP(C).No. 14083 of 2019 PETITIONER/S: R.RAJESH KUMAR AGED 40 YEARS S/O.A.K. RAJAMANIKKAN, PROPRIETOR, M/S. A.K.R. TRADERS, OLIPPARA, KAIRADY, PALAKKAD. BY ADVS. SRI.HARISANKAR V. MENON SMT.K.KRISHNA SMT.MEERA V.MENON RESPONDENT/S: 1 THE STATE TAX OFFICER (INVESTIGATION BRANCH) STATE GST DEPARTMENT, PALAKKAD-678001. 2 THE DEPUTY COMMISSIONER(APPEALS) DEPARTMENT OF COMMERCIAL TAXES, PALAKKAD-678001. OTHER PRESENT: GP DR. THUSHRA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 14083/2019 -2- J U D G M E N T Heard Sri Harisankar V. Menon, the petitioner's counsel 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 order under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE jjj
W.P.(C) No. 14083/2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 DATED 22.03.2019. EXHIBIT P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2013-14 DATED 09.05.2019. EXHIBIT P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2013-14 DATED 15.05.2019.
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.