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 9TH DAY OF MARCH 2018 / 18TH PHALGUNA, 1939
WP(C).No. 8090 of 2018
PETITIONER
NALINAKSHAN, S/O.CHANDRASEKHARAN NAIR,
PROPRIETOR, M/S.CHITHRA CONSTRUCTION WORKS,
DOOR NO.32/237A, MANDARATHU THAZHAM NILAM,
KOTTAPARAMBA, KOZHIKODE - 673 008.
BY ADVS.SRI.G.HARIHARAN
SRI.PRAVEEN.H.
SMT.K.S.SMITHA
SRI.V.R.SANJEEV KUMAR
RESPONDENT:
THE REGIONAL TRANSPORT OFFICER (TAXATION OFFICER),
REGIONAL TRANSPORT OFFICE, KOZHIKODE - 673 020.
BY SR.GOVERNMENT PLEADER:SRI.V.K.SHAMSUDHEEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09-03-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 8090 of 2018 (I)
APPENDIX
PETITIONER'S EXHIBITS
EXHIBIT.P1 TRUE COPY OF THE REQUEST DATED 10.10.2017
SUBMITTED BY THE PETITIONER BEFORE THE
RESPONDENT FOR RECLASSIFICATION OF VEHICLE
NO.KL-12B-2688.
EXHIBIT.P2 TRUE COPY OF THE COMMUNICATION DATED 12.02.2018
SENT BY THE RESPONDENT ADDRESSED TO THE
PETITIONER.
EXHIBIT.P3 TRUE COPY OF THE GST CERTIFICATE DATED 11.01.2017
ISSUED BY THE COMMERCIAL TAX OFFICER [WORKS
CONTRACT], SALES TAX COMPLEX, KOZHIKODE IN THE
NAME OF THE PETITIONER.
RESPONDENT'S EXHIBITS:NIL
//TRUE COPY//
SD/-
PA TO JUDGE
rsr
P.B.SURESH KUMAR, J.
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W.P.(C).No.8090 of 2018
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Dated this the 9th day of March, 2018
J U D G M E N T
The grievance of the petitioner in the writ petition concerns the inaction on the part of the respondent in passing orders on Ext.P1 application, though he was called upon to produce some documents for the purpose of considering the request made by the petitioner in the said application.
2.Heard the learned counsel for the petitioner as also the learned Government Pleader.
3.The matter relates to the re-classification of the vehicle of the petitioner referred to in the writ petition.
W.P.(c).No.8090 of 2018 : 2 : Having regard to the facts and circumstances of the case, the writ petition is disposed of directing the respondent to take a decision on Ext.P1 application, with notice to the petitioner. This shall be done within six weeks from the date of receipt of a copy of this judgment. P.B.SURESH KUMAR
JUDGE rsr
