BharatTaxGST

Sree Narayana Constructions Private Limited vs. The State Tax Officer

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WP(C)/9205/2019HC KeralaGSTCNR KLHC01023328201926 March 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 TUESDAY ,THE 26TH DAY OF MARCH 2019 / 5TH CHAITHRA, 1941 WP(C).No. 9205 of 2019 PETITIONER/S: SREE NARAYANA CONSTRUCTIONS PRIVATE LIMITED OPPOSITE KSRTC BUS STATION, JETTY ROAD, KOLLAM-691 001, REPRESENTED BY ITS MANAGING DIRECTOR SRI. VARADARAJAN V. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENT/S: 1 THE STATE TAX OFFICER WORKS CONTRACT, STATE GOODS AND SERVICES TAX DEPARTMENT, BAPPUJI NAGAR, ASRAMAM, PIN-691 002 2 THE DEPUTY COMMISSIONER (APPEALS) COMMERCIAL TAXES, BAPUJI NAGAR, ASRAMOM P.O, KOLLAM- 691 002 3 THE DEPUTY TAHSILDAR, KOLLAM TALUK -691 001 OTHER PRESENT: GP DR. THUSHARA JAMES. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: W.P.(C) No. 9205/2019 -2-

J U D G M E N T Heard Sri K.S.Hariharan Nair, 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 delay petition (58 days' delay) and Ext.P4 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 Exts.P3 and P4, delay and stay petitions, as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. In the meantime the recovery proceedings pursuant to the orders under appeal before the second respondent are stayed. S.V.BHATTI JUDGE jjj

W.P.(C) No. 9205/2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 30.11.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 08.03.2018 AGAINST EXT. P1. EXHIBIT P3 COPY OF THE DELAY CONDONATION PETITION DATED 08.03.2018 IN EXT.P2 APPEAL. EXHIBIT P4 COPY OF THE STAY PETITION FILED BY THE PETITIONER DATED 22.03.2019 EXHIBIT P5 COPY OF THE REVENUE RECOVERY NOTICE DATED 07.03.2018 ISSUED BY THE 3RD RESPONDENT IN RESPECT OF EXT. P1.

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.