Jinphy Raphy vs. The State Tax Officer-Ii,State GST Department,First Circle,Thrissur

WP(C)/10942/2019HC KeralaGSTCNR KLHC01027303201908 April 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages

For Respondent: SR. G.P. SRI.C.K. GOVINDAN

AI SummaryAllowed

Held

The High Court directed the appellate authority to dispose of the stay petition within two months and the appeal within four months. It also granted an interim stay on recovery proceedings for two months.

Facts

The petitioner sought a direction for the appellate authority to expeditiously dispose of a pending appeal and a stay petition filed against an assessment order for the year 2015-16.

Key Issues

The key issue was the delay in the appellate authority's disposal of the petitioner's appeal and stay petition, necessitating a time-bound direction from the High Court.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI MONDAY, THE 08TH DAY OF APRIL 2019 / 18TH CHAITHRA, 1941 WP(C).No. 10942 of 2019 PETITIONER/S: JINPHY RAPHY PROPRIETRIX, M/S.AL-AN-STAR OILS, RICE BAZAR, THRISSUR, AGED 41, W/O.T.V.RAPHY BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENT/S: 1 THE STATE TAX OFFICER-II,STATE GST DEPARTMENT,FIRST CIRCLE,THRISSUR FIRST CIRCLE, THRISSUR-680001 2 THE DEPUTY COMMISSIONER (APPEALS) DEPARTMENT OF COMMERCIAL TAXES, THRISSUR-680001. OTHER PRESENT: SR. G.P. SRI.C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: W.P.(C) No.10942/2019 -2-

J U D G M E N T Heard Sri Harisankar V. Menon, the learned counsel for the petitioner and Sri C.K. Govindan, the learned Senior Government Pleader for the respondents.

The petitioner prays for a direction to the second 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 second respondent to consider and dispose of Ext.P3 stay petition as

The judgment continues below.

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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.