Jiju Thomas vs. The State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI TUE AY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941 WP(C).No. 13955 of 2019 PETITIONER/S: JIJU THOMAS, AGED 40 YEARS PROPRIETOR, VALIYATH POULTRY FARM, THONNAKKAD, CHENGANNUR. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENT/S: 1 THE STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, CHENGANNUR, ALAPPUZHA DISTRICT- 688005. 2 THE ASST.COMMISSIONER (APPEALS), STATE GST DEPARTMENT, KALLUPALAM, ALAPPUZHA- 688002. GP DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 13955 of 2019 2 JUDGMENT Heard Sri.S.Anil Kumar, the learned counsel for the petitioner and Dr.Thushara James, the learned Government Pleader.
The petitioner prays for a direction to the 2nd respondent to consider and dispose of Ext.P3 delay petition 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 2nd respondent to consider and dispose of Ext.P3 delay petition and Exts.P4 and P4(a) stay petitions as expeditiously as possible, preferably within ten weeks from the date of receipt of a copy of this judgment. The recovery proceedings pursuant to the orders under appeal before the 2nd respondent are stayed for ten weeks from today. S.V.BHATTI JUDGE Ac
WP(C).No. 13955 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 31.01.2019 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15. EXHIBIT P1 A COPY OF ASSESSMENT ORDER DATED 27.03.2019 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P2 COPY OF APPEAL MEMORANDUM AGAINST EXT.P1. EXHIBIT P2 A COPY OF APPEAL MEMORANDUM AGAINST EXT.P1(A). EXHIBIT P3 COPY OF PETITION FOR CONDONING DELAY FILED IN EXT.P2 APPEAL. EXHIBIT P4 COPY OF STAY PETITION FILED IN EXT.P2 APPEAL. EXHIBIT P4 A COPY OF STAY PETITION FILED IN EXT.P2(A) APPEAL. RESPONDENT'S/S EXHIBITS: NIL //// PA TO JUDGE
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.