Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 28TH DAY OF MARCH 2018 / 7TH CHAITHRA, 1940
WP(C).No. 10840 of 2018
PETITIONER(S)
M/S. INDSIL HYDRO POWER & MANGANESE LTD
VI/679, PALLATHERI ELAPLLY
PALAKKAD REPRESENTED BY ITS
MANAGER COMMERCIAL, K. ANANDAN
BY ADVS.SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
SMT.K.KRISHNA
RESPONDENT(S):
1.
THE ASSISTANT COMMISSIONER
STATE GST DEPARTMENT
PALAKKAD 678 001
2.
THE DY.COMMISSIONER,
DEPARTMENT OF COMMERCIAL TAXES.
PALAKKAD 5668001
3.
THE INSPECTING ASST. COMMISSIONER
DEPARTMENT OF COMMERCIAL TAXES
PALAKKAD 678 001
4.
STATE BANK OF INDIA,
COMMERCIAL BRANCH,
AVINASHI ROAD, COIMBATORE
COIMBATORE - 641 037
REPRESENTED BY ITS MANAGER
R BY SR. GOVERNMENT PLEADER, SRI.V.K.SHAMSUDHEEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28-03-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 10840 of 2018
APPENDIX
PETITIONER'S EXHIBITS
EXT.P1
COPY OF RE-ASSESSMENT NOTICE ISSUED BY THE FIRST RESPONDENT FOR THE
YEAR 2013-14
EXT.P2
COPY OF ORDER ISSUED BY THE FIRST RESPONDENT FOR THE YEAR 2013-14
EXT.P3
COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE SECOND
RESPONDENT
EXT.P3(A)
COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE SECOND
RESPONDENT.
EXT.P4
COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE FIRST
RESPONDENT
RESPONDENT'S EXHIBITS
:
NIL
//TRUE COPY//
SD/-
P.A.TO JUDGE
SKS
P.B.SURESH KUMAR, J.
====================
W.P.(C).No.10840 of 2018
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Dated this the 28th day of March, 2018
J U D G M E N T
Ext.P4 is an application preferred by the petitioner for rectification of Ext.P2 order of assessment 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 application.
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 application, within
W.P.(c).No.10840/2018 : 2 : 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 Ext.P2 shall be deferred. P.B.SURESH KUMAR
JUDGE SKS
