Global Pest Control Services (INDIA)Private Limited vs. The State Tax Officer(Works Contract) - Kerala High Court, 09 April 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 09TH DAY OF APRIL 2019 / 19TH CHAITHRA, 1941 WP(C).No. 11165 of 2019 PETITIONER: GLOBAL PEST CONTROL SERVICES (INDIA)PRIVATE LIMITED, DOOR NO.CC 16/1858 A, ORCHID APARTMENTS, KOCHUPALLY ROAD, THOPPUMPADY, ERNAKULAM-682005, REPRESENTED BY ITS MANAGING DIRECTOR SRI.SIJU KURIAKOSE. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENTS: 1 THE STATE TAX OFFICER(WORKS CONTRACT), O/O. THE DEPUTY COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, MATTANCHERRY-682002. 2 THE DEPUTY COMMISSIONER (APPEALS), COMMERCIAL TAXES, ERNAKULAM-682015. SR. GP. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -2- WP(C).No. 11165 of 2019

JUDGMENT Heard Sri. K.S Hariharan Nair, the learned counsel for the petitioner and Sri. C.K Govindan, the learned Senior Government Pleader.

The petitioner prays for a direction to the 2nd respondent to consider and dispose of Ext.P3 stay petition and Ext.P2 appeal expeditiously.

Having regard to the circumstances of the case the writ petition is disposed of directing the 2nd respondent to consider and dispose of Ext.P3 stay petition within two months; Ext.P2 appeal preferably within six months from the date of receipt of a copy of this judgment. Recovery proceedings pursuant to the orders under appeal before the 2nd respondent are stayed for two months from today. S.V.BHATTI JUDGE JS

-3- WP(C).No. 11165 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 26.02.2019 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 03.04.2019 AGAINST EXT.P1. EXHIBIT P3 COPY OF THE STAY PETITION DATED 03.04.2019 IN EXT.P2 APPEAL.