Arakka Ammed Haji vs. The Intelligencwe Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 12TH DAY OF APRIL 2019 / 22ND CHAITHRA, 1941 WP(C).No. 12018 of 2019 PETITIONER/S: ARAKKA AMMED HAJI, AGED 61 YEARS PROPRIETOR, M/S A.A TRADERS, KATTAYAD, VELLAMUNDA, MANANTHAVADY 670 731 BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SHRI. HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 THE INTELLIGENCWE OFFICER SURVEILLANCE SQUAD DEPT. OF COMMERCIAL TAXES,, WAYANAD 673 121 2 THE DEPUTY COMMISSIONER (APPEALS) DEPARTMENT OF COMMERCIAL TAXES, KOZHIKODE 670 006 3 THE ASSISTANT COMMISSIONER, STATE GST DEPARTMENT, KALPETTA 673 121 GP.DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 12018 of 2019 2 JUDGMENT Heard Sri.P.N.damodaran Namboodiri, 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 Ext.P4 stay petition 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 Ext.P4 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 2nd respondent are stayed for two months. S.V.BHATTI JUDGE Ac
WP(C).No. 12018 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE PENALTY ORDER U/S 47(B) NO. VCR SS 841/2015-16 DATED 23-08-2018 FOR THE YEAR 2015-16 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE APPEAL DATED 08-04-2019 FOR THE YEAR 2015-16 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P3OF THE DELAY CONDONATION PETITION DATED 08-04-2019 FOR THE YEAR 2015-16 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P4OF THE STAY PETITION DATED 08- 04-2019 FOR THE YEAR 2015-016 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. 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.