M/S. Seethu Granites Pvtg. LTD. vs. K. Rajalakshmi

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. TUE AY, THE 23RD DAY OF MAY 2023 / 2ND JYAISHTA, 1945 CON.CASE(C) NO. 389 OF 2023 AGAINST THE JUDGMENT DATED 26-08-2022 IN WP(C) 27687/2022 OF HIGH COURT OF KERALA PETITIONERS/PETITIONERS: 1 M/S. SEETHU GRANITES PVTG. LTD. 6-518A, KACHERIPADAM, VITHANASSERY, NEMMARA, PALAKKAD DISTRICT, PREPRESENTED BY K. SANTHAKUMAR, DIRECTOR., AGED 57 YEARS, S/O. KESAVA PANICKER. 2 K. SANTHAKUMAR AGED 57 YEARS, S/O. KESAVA PANICKER, 6-518A, KACHERIPADAM, VITHANASSERY, NEMMARA, PALAKKAD DISTRICT, PIN – 678 508. 3 S. BINDU AGED 50 YEARS, W/O. SANTHAKUMAR, 6-518A, KACHERIPADAM, VITHANASSERY, NEMMARA, PALAKKAD DISTRICT, PIN – 678 508. BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH K.KRISHNA RESPONDENT

S / 1 ST & 2

ND RESPONDENTS

: 1 K. RAJALAKSHMI AGE AND FATHER’S NAME NOT KNOWN TO THE PETITIONER STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD, PIN – 678 001. 2 M. BEENA AGE AND FATHER’S NAME NOT KNOWN TO THE PETITIONER TAHSILDAR (RR), TALUK OFFICE, CHITTUR, PALAKKAD, PIN – 678 101. BY ADVS P.R.SREEJITH (SC) MOHAMMED RAFEEQ (SPL GP - TAX) THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 23.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

Con.Case.(C)No.389/2022 In W.P.(C)No.27687/2022 2 JUDGMENT When this matter is taken up for consideration today, learned counsel appearing for the petitioners submits that Annexure-A judgment of this Court has been complied with. This is recorded. The Contempt of Court Case is closed. GOPINATH P. JUDGE ats

Con.Case.(C)No.389/2022 In W.P.(C)No.27687/2022 3 APPENDIX OF CON.CASE(C) 389/2023 PETITIONERS’ ANNEXURES Annexure A CERTIFIED COPY OF JUDGMENT IN WP (C) NO. 27687/22 OF THIS HON'BLE COURT DTD. 26-08-2022 Annexure B COPY OF CHALLAN MAKINFG THE PAYMENT BY THE 1ST PETITIONER DTD. 15-09-22 Annexure C COPY OF NOTICE ISSUED BY THE 2ND RESPONDENT DTD. 07-01-2023 Annexure D COPY OF LETTER ISSUED BY THE PETITIONER BEFORE THE RESPONDENTS DTD. 06-02-2023 RESPONDENTS’ ANNEXURES Annexure R1(a)OF THE APPROVAL ORDER DATED 23.08.2022 ISSUED TO THE PETITIONER IN THE AMNESTY PORTAL Annexure R1(b)OF THE INTIMATION FOR PAYMENT OF ARREARS DATED 28.09.2022 Annexure R1(c)OF THE INTIMATION FOR PAYMENT OF ARREARS DATED 30.11.2022 Annexure R1(d)OF THE RECORD AVAILABLE IN THE AMNESTY PORTAL EVIDENCING COMMUNICATIONS OF ANNEXURE R1(A) TO R1(C)