Heard together (3 matters)
RP NO 185/2014
RP NO 184/2014
W.P.(C) No.13377 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. 13377 of 2018
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PETITIONER
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T.A.SUSHEELKUMAR,
M/S.NANDANA POULTRY FARM,
M.PUDUR, GOVINDAPURAM,
PALAKKAD DISTRICT
BY ADVS.SRI.HARISANKAR V.MENON
SMT.MEERA V.MENON
RESPONDENT(S):
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1. THE STATE TAX OFFICER (IB),
STATE GST DEPARTMENT
MATTANCHERRY AT MINI CIVIL STATION ALUVA 683101.
2. STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVT.SECRETARIATE, THIRUVANANTHAPURAM-695001.
BY SPECIAL 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:
K.V.
WP(C).No. 13377 of 2018
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APPENDIX
PETITIONERS EXHIBITS:
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P1:
COPY OF ORDER IN RP NO 185/2014 ISSUED BY THE DEPUTY COMMISSIONER,
PALAKKAD FOR THE YEAR 2008-09 DATED 16.2.2015.
P1(A) COPY OF ORDER IN RP NO 184/2014 ISSUED BY THE DEPUTY COMMISSIONER,
PALAKKAD FOR THE YEAR 2009-10 DATED 16.2.2015.
P2;
COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2009-09 DATED
13.3.2018
P2(A) COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2009-10 DATED
13.3.2018
P3:
COPY OF PETITION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR
2008-09 DATED 11.4.2018.
P3(A) COPY OF PETITION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR
2009-10 DATED 11.4.2018
RESPONDENTS EXHIBITS: NIL
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/TRUE COPY/
K.V. P.S.TO JUDGE
16.04.2018
P.B.SURESH KUMAR, J.
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W.P.(C) No.13377 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 13377/18 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
