Josco Jewellers PVT.LTD vs. State Of Kerala
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Cause title — parties, addresses and appearances
JUDGMENT Abdul Rehim,J The petitioner in WP(C) No.15879/2018 is the appellant, challenging the judgment dated 11.1.2019, dismissing the writ petition. The respondents herein are the respondents in the writ petition.
Exts.P4 and P5 notices proposing cancellation of the compounding facility and for assessment of tax, issued under provisions of the Kerala Value Added Taxes Act ('KVAT Act' for short), were under challenge in the writ petition. One of the main ground raised against the impugned proceedings is based on the contention with respect to vires of Section 174 of the KSGST Act, based on its constitutional validity. Inter alia, other contentions based on the question of limitation as well as the power to cancel the compounding etc., were also raised in the writ petition.
The writ petition was dismissed through a common judgment passed in WP(C) No. 11335/2018 and connected cases, which is impugned herein. Learned counsel for the appellant submitted that, the judgment covers only the question of constitutional validity of Section 174 of the KSGST Act. It is submitted that the learned Single Judge has not adverted to the other grounds raised in the writ petition. The fact that no grounds other than the constitutional validity of Section 174 of the KSGST Act was looked into by the learned Single Judge, is fairly admitted by the Special Government Pleader (Taxes). Under such circumstances, we are of the opinion that a remittance of the writ petition for fresh consideration on the questions other than validity of Section 174 , is necessary
Hence, the above writ appeal is hereby allowed. The impugned judgment in WP(C) No. 15879/2018 is hereby set aside to the limited extent as mentioned above. The writ petition is restored on the files of this Court for fresh consideration by the learned Single Judge on the limited extent as mentioned above.
The Registry shall post the writ petition before the learned Single Judge dealing with the subject matter, as per the roster.
The interim stay which prevailed as on the date of dismissal of the judgment shall stand revived and shall continue to be in force. C.K.ABDUL REHIM JUDGE R. NARAYANA PISHARADI lsn JUDGE
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