Kunnel Engineers And Contractors (P) LTD vs. The Asst. Commissioner (Works Contract) - Kerala High Court, 10 April 2019

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNE AY, THE 10TH DAY OF APRIL 2019 / 20TH CHAITHRA, 1941 WP(C).No. 11497 of 2019 PETITIONER: KUNNEL ENGINEERS AND CONTRACTORS (P) LTD 2ND FLOOR,MAREENA BUILDINGS,M.G.ROAD, ERNAKULAM, KOCHI-682 016. REPRESENTED BY ITS DIRECTOR K.J.FRANCIS XAVIER. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENTS: 1 THE ASST. COMMISSIONER (WORKS CONTRACT), OFFICE OF THE DY.COMMISSIONER,STATE GOODS AND SERVICES TAX DEPARTMENT,MATTANCHERRY, PIN-682 002. 2 THE DEPUTY COMMISSIONER (APPEALS), STATE GST DEPARTMENT,THEVARA, KOCHI-682 015. SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

-2- WP(C).No. 11497 of 2019 JUDGMENT Heard Sri. S.Anil Kumar, the learned counsel for the petitioner and Sri. C.K Govindan, the learned Senior Government Pleader.

The petitioner prays for a direction to the 2nd respondent to consider and dispose of Ext.P3 stay petition and Ext.P2 appeal 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 stay petition within two months; Ext.P2 appeal preferably within six months from the date of receipt of a copy of this judgment. Recovery proceedings pursuant to the orders under appeal before the 2nd respondent are stayed for two months from today. S.V.BHATTI JUDGE JS

-3- WP(C).No. 11497 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 31.05.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2011-12 EXHIBIT P2 COPY OF APPEAL MEMORANUDM AGAINST EXT.P1. EXHIBIT P3 COPY OF STAY PETITION FILED IN EXT.P2 APPEAL.