M/S.Eastern Granite Metal Works vs. The State Tax Officer - Kerala High Court, 09 April 2019

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI TUE AY, THE 09TH DAY OF APRIL 2019 / 19TH CHAITHRA, 1941 WP(C).No. 11227 of 2019 PETITIONER/S: M/S.EASTERN GRANITE METAL WORKS MULAYAM, THRISSUR REPRESENTED BY ITS MANAGING PARTNER RAVI.K.K. BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SHRI. HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 2 3 THE STATE TAX OFFICER FIRST CIRCLE, STATE GST DEPARTMENT, THRISSUR. THE DEPUTY COMMISSIONER(APPEALS) STATE GST DEPARTMENT POOTHOLE, THRISSUR-68000 THE ASSISTANT COMMISSIONER, STATE GST DEPARTMENT, POOTHOLE, THRISSUR-680004 SR. GP. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 11227 of 2019 2 JUDGMENT Heard Sri.P.N.Damodaran Namboodiri, 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 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 as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. In the meantime the recovery proceedings are stayed for two months from today. S.V.BHATTI JUDGE Ac

WP(C).No. 11227 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO. 3208O506568/2015-16 DATED 01.03.2019 FOR THE YEAR 2015-16 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE FIRST APPEAL DATED 05.04.2019 FOR THE YEAR 2015-16 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P3OF THE STAY PETITION DATED 05.04.2019 FOR THE YEAR 2015-16 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. RESPONDENT'S EXHIBITS: NIL