BharatTaxGST

Abilash T.K. vs. The State Tax Officer, State Goods And Services Tax Department

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WP(C)/16769/2019HC KeralaGSTCNR KLHC01042802201920 June 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages
For Respondent: GP. DR. THUSHARA JAMES

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI THURSDAY, THE 20TH DAY OF JUNE 2019 / 30TH JYAISHTA, 1941 WP(C).No.16769 of 2019 PETITIONER/S: ABILASH T.K. AGED 53 YEARS PROPRIETOR, M/S. GREEN WOOD TIMBERS, ELAVALLY, KADAVALLOOR, THRISSUR - 680 543 BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SHRI. HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 THE STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT CHAVAKKAD - 680 505 2 THE DEPUTY COMMISSIONER (APPEALS) STATE GOODS AND SERVICES TAX DEPARTMENT, THRISSUR - 680 004 3 THE ASSISTANT COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, IRINJALAKKUDA - 680 125 OTHER PRESENT: GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: W.P.(C) No. 16769/2019 -2-

J U D G M E N T Heard Sri P.N.Damodaran Namboodiri, the petitioner's counsel and Dr.Thushara James, the learned Government Pleader.

2.

The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 stay petition expeditiously.

3.

Having regard to the circumstances of the case the writ petition is disposed of directing the second respondent to consider and dispose of Ext.P3 stay petition as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. The recovery proceedings pursuant to the order under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE jjj

W.P.(C) No. 16769/2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32081116893/2016-17 DATED 28.02.2019 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER EXHIBIT P2OF THE FIRST APPEAL DATED 16.04.2019 FOR THE YEAR 2016-17 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P3OF THE STAY PETITION DATED 16.04.2019 FOR THE YEAR 2016-17 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P4OF THE REVENUE RECOVERY NOTICE NO.A2- 1016/2019 RRC NO.7/2019-20 DATED 07.05.2019 FOR THE YEAR 2016-17 ISSUED BY THE 3RD RESPONDENT

Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.