V.Asokan vs. The State Tax Officer

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WP(C)/10338/2019HC KeralaGSTCNR KLHC01025908201903 April 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI4 pages

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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 WEDNESDAY, THE 03RD DAY OF APRIL 2019 / 13TH CHAITHRA, 1941 WP(C).No. 10338 of 2019 PETITIONER: V.ASOKAN AGED 48 YEARS AITHARA, KALEELAZHIKATH VEEDU, ODANAVATTOM, KOLLAM 691 512. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENTS: 1 THE STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, WORKS CONTRACT, ASRAMOM P.O, KOLLAM 691 002 2 THE DEPUTY COMMISSIONSER(APPEALS) COMMERCIAL TAXES, ASHRAMAOM, KOLLAM 691 002 SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -2- WP(C).No. 10338 of 2019

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

2.

The petitioner prays for a direction to the second respondent to consider and dispose of Exts.P3 & P3(a) delay petitions, Ext.P4 & P4(a) stay petitions and Ext.P2 & Ext.P2(a) appeals 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 Exts.P3 & P3(a) delay petitions and Ext.P4 & P4(a) stay petitions within eight weeks from today and Ext.P2 & Ext.P2(a) appeals as expeditiously as possible preferably within six months from today. In the meantime the recovery proceedings pursuant to -3- the orders under appeal before the second respondent are stayed for eight weeks from today. S.V.BHATTI JUDGE JS

-4- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 28-04- 2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2012-13 EXHIBIT P1 A COPY OF ASSESSMENT ORDER DATED 28-04- 2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 29- 03-2019 AGAINST EXT.P1 EXHIBIT P2 A COPY OF THE APPEAL MEMORANDUM DATED 29- 03-2019 AGAINST EXT.P1(A) EXHIBIT P3 COPY OF DELAY CONDONATION PETITION DATED 29-03-2019 IN EXT. P2 APPEAL EXHIBIT P3 A COPY OF THE DELAY CONDONATION PETITION DATED 29-03-2019 IN EXT.P2(A) APPEAL EXHIBIT P4 COPY OF THE STAY PETITION DATED 29-03- 2019 IN EXT.P2 APPEAL EXHIBIT P4 A COPY OF THE STAY PETITION DATED 29-03- 2019 IN EXT.P2(A) APPEAL.

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.