Heard together (2 matters)
R.P. NO. 183/2014
W.P.(C) No. 13454 of 2018
Read from the judgment's own cause title. This page is filed under one of them.
Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
FRIDAY, THE 13TH DAY OF APRIL 2018 / 23RD CHAITHRA, 1940
WP(C).No. 13454 of 2018
PETITIONER(S)
K. KULANTHAVEL,
M/S. MDK POULTRY FARM,
PRESENTLY RESIDING AT BHADRAGIRI,
KANJAMPETTI P.O., POLLACHI - 642 003.
BY ADVS.SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
SMT.K.KRISHNA
RESPONDENT(S)
1. THE STATE TAX OFFICER (IB),
STATE GST DEPARTMENT,
MATTANCHERY AT MINI CIVIL STATION,
ALUVA - 683 101.
2. STATE OF KERALA,
REPRSESENTED BY ITS SECRETARY,
TAXES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.`
BY SPL.GOVERNMENT PLEADER SMT.THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13-04-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 13454 of 2018 (F)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE ORDER IN R.P. NO. 183/2014 ISSUED
BY THE DEPUTY COMMISSIONER, PALAKKAD FOR THE
YEAR 2008-09 DATED 06/03/2015
EXHIBIT-P1(a) TRUE COPY OF THE ORDER IN R.P. NO. 183/2014 ISSUED
BY THE DEPUTY COMMISSIONER, PALAKKAD FOR THE
YEAR 2009-10 DATED 06/03/2015
EXHIBIT-P2 TRUE COPY OF THE ORDER ISSUED BY THE 1ST
RESPONDENT FOR THE YEAR 2008-09 DATED 05/02/2018
EXHIBIT-P2(a) TRUE COPY OF THE ORDER ISSUED BY THE 1ST
RESPONDENT FOR THE YEAR 2009-10 DATED 05/02/2018
EXHIBIT-P3 TRUE COPY OF THE PETITION FILED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT FOR THE YEAR 2008-09
DATED 03/04/2018
EXHIBIT-P3(a) TRUE COPY OF THE PETITION FILED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT FOR THE YEAR 2009-10
DATED 03/04/2018
RESPONDENT(S)' EXHIBITS
NIL
/TRUE COPY/
VPS PS TO JUDGE
P.B.SURESH KUMAR, J.
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W.P.(C) No. 13454 of 2018
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Dated this the 13th day of April, 2018
JUDGMENT Exts.P3 and P3(a) are applications preferred by the petitioner for rectification of Exts.P2 and P2(a) orders of penalty invoking Section 66 of the Kerala Value Added Tax Act. The grievance of the petitioner in the writ petition concerns the delay on the part of the first respondent in passing orders on Exts.P3 and P3(a) applications.
2.Heard the learned counsel for the petitioner as also the learned Government Pleader. Having regard to the facts and circumstances of the case, the writ petition is disposed of directing the first respondent to pass orders on Exts.P3 and P3(a) applications,
WPC 13454/18 within two weeks from the date of receipt of a copy of this judgment. Needless to say that till orders are passed as directed above, further proceedings pursuant to Exts.P2 and P2(a) shall be deferred. P.B.SURESH KUMAR, JUDGE vps 13/4 // PS to Judge
