M/S.Brina Education Trust 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. 11205 of 2019 PETITIONER/S: M/S.BRINA EDUCATION TRUST KUNDANNUR, WADAKKANCHERY, THRISSUR - 680 590 REPRESENTED BY ITS TRUSTEE JAISY M. T. BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SHRI. HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 THE STATE TAX OFFICER STATE GST DEPARTMENT, WADAKKANCHERY - 680 582 2 THE ASSISTANT COMMISSIONER (APPEALS) COMMERCIAL TAXES DEPARTMENT, POOTHOLE, THRISSUR - 680 004 3 THE ASSISTANT COMMISSIONER STATE GST DEPARTMENT, POOTHOLE, THRISSUR - 680 004 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. 11205 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. 11205 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER UNDER CST ACT NO.32081311203/2011-12 DATED 04.02.2019 FOR THE YEAR 2011-12 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER EXHIBIT P2OF THE FIRST APPEAL DATED 02.04.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2011-12 EXHIBIT P3OF THE STAY PETITION DATED 02.04.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2011-12 RESPONDENT'S/S EXHIBITS: NIL //// PA TO JUDGE