Cranganore Business Corporation vs. The State Tax Officer - Kerala High Court, 02 July 2019

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI TUESDAY, THE 02ND DAY OF JULY 2019 / 11TH ASHADHA, 1941 WP(C).No.17932 of 2019 PETITIONER/S: CRANGANORE BUSINESS CORPORATION TRIPRAYAR, P. O. NATTIKA, THRISSUR DISTRICT - 680 566, REPRESENTED BY ITS MANAGING PARTNER SHRI SHAFEEK M. K. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENT/S: 1 THE STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, MINI CIVIL STATION, CHAVAKKAD, THRISSUR - 680 506 2 THE DEPUTY COMMISSIONER OF STATE TAX (APPEALS) TAX COMPLEX, POOTHOLE, THRISSUR - 680 004 3 THE ASSISTANT COMMISSIONER OF STATE TAX SGST KERALA, IRINJALAKKUDA, THRISSUR - 680 125 OTHER PRESENT: GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.07.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: W.P.(C) No.17932/2019 -2-

J U D G M E N T The petitioner filed appeal in Ext.P2 aggrieved by the order of assessment in Ext.P1 made under Section 25(1) of the KVAT Act. The petitioner has filed the appeal with delay condonation petition of 106 days in Ext.P3 and Ext.P4 stay petition. The petitioner prays for appropriate direction to the appellate authority to consider and dispose of Exts.P3 and P4 expeditiously.

The case of petitioner is that either the mere filing of appeal or mere pendency of appeal does not amount to granting stay by the assessing authority. The delay in considering and disposing of Exts.P3 and P4 results in the assessing officer taking steps for recovering the tax amount which is under challenge in Ext.P2. The assessing officer, if is successful in his effort the statutory appeal would become either academic or ineffective. It is further contended by the petitioner that in the manner the law provides for protecting the interest of appellant pending appeal, the orders on delay petition and stay petition are passed expeditiously.

-3-

Hence the writ petition.

Perused Exts. P1, P2, P3 and P4. Prima facie I am satisfied that a case is made out for issuing necessary directions to second respondent to dispose of the delay condonation petition and stay petition in Exts.P3 and P4 respectively. Having regard to the limited prayer and the grounds referred to above, this Court is satisfied that the writ petition can be disposed of by this order: (a) The appellate authority/second respondent considers and disposes of Exts.P3 and P4 applications as early as possible, preferably within two months from the date of receipt of copy of this judgment. (b) The respondents are directed not to take coercive steps or recover the amounts determined in the orders under appeal for ten weeks from today. S.V.BHATTI JUDGE jjj -4- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT DATED 28.02.2019 FOR THE YEAR 2011-12. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 01.07.2019 AGAINST EXT.P1 EXHIBIT P3 COPY OF THE DELAY CONDONATION PETITION DATED 01.07.2019 IN EXT.P2 APPEAL EXHIBIT P4 COPY OF THE STAY PETITION DATED 01.07.2019 IN EXT.P2 APPEAL EXHIBIT P5 COPY OF THE REVENUE RECOVERY NOTICE ISSUED BY THE 3RD RESPONDENT DATED 15.05.2019