Moni George vs. The Sales Tax Appellate Tribunal - Kerala High Court, 24 May 2019

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 24TH DAY OF MAY 2019 / 3RD JYAISHTA, 1941 WP(C).No. 14428 of 2019 PETITIONER: MONI GEORGE, AGED 44 YEARS W/O.GEORGE JACOB, PROPRIETRIX, LANJU AUTO SPARES, BEACH ROAD, MUNDAKKAL WEST, KOLLAM-691 001. BY ADVS. SRI.C.A.CHACKO SMT.C.M.CHARISMA SMT.MEGHA K.XAVIER RESPONDENTS: 1 THE SALES TAX APPELLATE TRIBUNAL, THIRUVANANTHAPURAM-695 010. 2 THE DEPUTY COMMISSIONER(APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, KOLLAM-681 002. 3 THE INTELLIGENCE OFFICER INTELLIGENCE SQUAD NO.III, COMMERCIAL TAXES, KOLLAM AT KARUNAGAPPALLY, PIN-690 518. GP SMT. M.M. JASMIN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 14428 of 2019 -2-

JUDGMENT Heard Smt. C.M Charisma., the counsel for the petitioner and Smt. M.M Jasmine, the learned Government Pleader.

The petitioner prays for a direction to the third respondent to consider and dispose of Ext.P4 of stay petition expeditiously.

Having regard to the circumstances of the case the writ petition is disposed of directing the third respondent to consider and dispose of Ext.P4 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 orders under appeal before the third respondent are stayed for two months from today. S.V.BHATTI JUDGE SJ

WP(C).No. 14428 of 2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF ORDER OF 3RD RESPONDENT DATED 20.02.2017 FOR THE YEAR2011-12 ALONG WITH DEMAND NOTICE. EXHIBIT P2OF ORDER DATED 31.01.2019 OF 2ND RESPONDENT. EXHIBIT P3OF APPEAL FILED BEFORE 1ST RESPONDENT. EXHIBIT P4OF STAY PETITION FILED ALONG WITH EXT.P3.