A.Narayanan vs. The State Tax Officer, State Goods And Services Tax Department
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. 11955 of 2019 PETITIONER/S: A.NARAYANAN AGED 64 YEARS PROPRIETOR, SHYAMA TRADERS,KANKOLE, PAYYANNUR, KANNUR DISTRICT. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENT/S: 1 THE STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT PAYYANNUR, KANNUR DISTRICT-670571. 2 THE ASSISTANT COMMISSIONER(APPEALS) OFFICE OF THE INSPECTING ASSISTANT COMMISSIONER, STATE GST DEPARTMENT, SAPHIRE RESTAURANT BUILDING, SOUTH BAZAAR, KANNUR-670002. OTHER PRESENT: 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:
WPC.11955/19 2
JUDGMENT
Heard Sri.S.Anilkumar, the learned counsel for the petitioner and Dr.Thushara James, the learned Government Pleader for the respondents.
The petitioner prays for a direction to the second respondent to consider and dispose of Exts.P3 and P3(a) stay petitions and Exts.P2 and P2(a) appeals 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) stay petitions as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. Exts.P2 and P2(a) appeals, if otherwise in order, to be considered and disposed of within four months from today.
Recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for two months from today. S.V. BHATTI
Judge kkb.
WPC.11955/19 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 31.01.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14. EXHIBIT P1 A COPY OF ASSESSMENT ORDER DATED 15.02.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15 EXHIBIT P2 COPY OF APPEAL MEMORANDUM AGAINST EXT P1. EXHIBIT P2 A COPY OF APPEAL MEMORANDUM AGAINST EXT P1(1), EXHIBIT P3 COPY OF STAY PETITION FILED IN EXT P2 APPEAL. EXHIBIT P3 A COPY OF STAY PETITION FILED IN EXT P2(A) APPEAL. // PS 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.