Heard together (2 matters)
RP NO. 203/14
RP NO. 202/2014
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 6TH DAY OF APRIL 2018 / 16TH CHAITHRA, 1940
WP(C).No. 12022 of 2018
PETITIONER(S)
K.HARIDAS
M/S. MEGHA POULTRY FARM,
ATTANCHERIKALAM, THATTAMANGALAM,
PALAKKAD DISTRICT.
BY ADVS.SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
SMT.K.KRISHNA
RESPONDENT(S):
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-695 001.
BY SPL. GOVERNMENT PLEADER:SMT.THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06-04-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 12022 of 2018 (C)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR
THE YEAR 2008-09.
EXHIBIT P1(A) COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR
THE YEAR 2009-10
EXHIBIT P2 COPY OF ORDER IN RP NO. 203/14 ISSUED BY THE
DEPUTY COMMISSIONER, PALAKKAD FOR THE YEAR
2008-09
EXHIBIT P2(A) COPY OF ORDER IN RP NO. 202/2014 ISSUED BY THE
DEPUTY COMMISSIONER, PALAKKAD FOR THE YEAR
2009-10
EXHIBIT P3 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR
THE YEAR 2008-09.
EXHIBIT P3(A) COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR
THE YEAR 2009-10
EXHIBIT P4 COPY OF PETITION FILED BY THE PETITIONER BEFORE
THE 1ST RESPONDENT FOR 2008-09.
EXHIBIT P4(A) COPY OF PETITION FILED BY THE PETITIONER BEFORE
THE 1ST RESPONDENT FOR 2009-10
RESPONDENT'S EXHIBITS:NIL
//TRUE COPY//
SD/-
PA TO JUDGE
rsr
P.B.SURESH KUMAR, J.
--------------------------------------------
W.P.(C).No.12022 of 2018
---------------------------------------------------------------
Dated this the 6th day of April, 2018
J U D G M E N T
Ext.P4 series are the applications preferred by the petitioner for rectification of Ext.P3 series orders 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 Ext.P4 series 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 Ext.P4 series applications, within two weeks from the date of receipt of a copy of this judgment. Needless to say that till orders are passed as W.P.(c).No.12022 of 2018 : 2 : directed above, further proceedings pursuant to Ext.P3 series shall be deferred. P.B.SURESH KUMAR
JUDGE rsr
