Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 19TH DAY OF FEBRUARY 2018 / 30TH MAGHA, 1939
WP(C).No. 3955 of 2018
PETITIONER(S)
M/S. DEEPAM GRANITES,
MURINGAMALA, VEMBALLUR P.O., PALAKKAD -678502,
REPRESENTED BY ITS MANAGING PARTNER, RAMANAM K.
BY ADVS.SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
SMT.K.KRISHNA
RESPONDENT(S):
1. THE STATE TAX OFFICER,
STATE GST DEPARTMENT, ALATHUR-678541.
2. STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
R BY SR.GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19-02-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 3955 of 2018 (T)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 COPY OF NOTICE ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 COPY OF REPLY FILED BY THE PETITIONER BEFORE THE
1ST RESPONDENT.
EXHIBIT P3 COPY OF WORK ORDER OF M/S. MACADAM GRANITES
PVT. LTD., PALAKKAD.
EXHIBIT P4 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT.
// TRUE COPY //
PS TO JUDGE
Kvs/-
P.B.SURESH KUMAR, J.
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W.P.(C).No.3955 of 2018
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Dated this the 19th day of February, 2018
J U D G M E N T Ext.P4 order, which is impugned in this writ petition, is appealable under the Kerala Value Added Tax Act. The grounds on which this Court would entertain a writ petition under Article 226 of the Constitution challenging orders in the nature of one impugned in the writ petition even when the party has an effective alternative remedy by way of appeal under the statute, have not been made out by the petitioner.
In the circumstances, the writ petition is closed without prejudice to the right of the petitioner to file appeal challenging the impugned order. P.B.SURESH KUMAR, JUDGE.
Kvs/- ////
