Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 12TH DAY OF APRIL 2018 / 22ND CHAITHRA, 1940
WP(C).No. 13239 of 2018
-------------------
PETITIONER(S)
--------------
TRIVENI ENGINEERING & INDUSTRIES LTD.,
A-44, HOSIERY COMPLEX, PHASE-II, EXTENSION,
NOIDA-201305, U.P., REPRESENTED BY ITS
AUTHORISED SIGNATORY, SRI.VINOJ KUMAR M.T.
BY ADV.SRI.K.S.HARIHARAN NAIR.
RESPONDENT(S):
--------------
1. THE ASSISTANT COMMISSIONER (WORKS CONTRACT),
STATE GOODS AND SERVICES TAX DEPARTMENT KERALA,
CLASS TOWER, OLD RAILWAY STATION ROAD,
ERNAKULAM-682 018.
2. THE DEPUTY COMMISSIONER,
STATE GOODS AND SERVICES TAX DEPARTMENT, KERALA,
ERNAKULAM-682 015.
3. THE COMMISSIONER OF STATE TAX,
STATE GOODS & SERVICES TAXES, TAX TOWER,
KILLIPPALAM, KARAMANA P.O.,
THIRUVANANTHAPURAM-695 002.
BY SPL. GOVT. PLEADER SMT. THUSHARA JAMES.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12-04-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
18/04/2018.
WP(C).No. 13239 of 2018 (D)
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1- COPY OF THE ANNUAL RETURN FOR THE YEAR 2014-15
FILED BY THE PETITIONER DATED 29/06/2015.
EXHIBIT P1(A)-
COPY OF THE ANNUAL RETURN FOR THE YEAR 2015-16
FILED BY THE PETITIONER DATED 30/06/2017.
EXHIBIT P2- COPY OF THE REVISION REQUEST FILED BEFORE THE
1ST RESPONDENT DATED 23/03/2017 FOR THE YEAR
2014-15.
EXHIBIT P2(A)-
COPY OF THE REVISION REQUEST FILED BEFORE THE
1ST RESPONDENT DATED 02/06/2017 FOR THE YEAR
2015-16.
EXHIBIT P3- COPY OF THE REMINDER OF THE REVISION REQUEST
FILED BEFORE THE 1ST AND 3RD RESPONDENTS DATED
04/04/2018.
EXHIBIT P4- COPY OF THE CIRCULAR ISSUED BY THE 3RD
RESPONDENT DATED 21/11/2017.
RESPONDENT'S EXHIBITS:
NIL.
//TRUE COPY//
P.S. TO JUDGE
rs.
18/04/2018.
P.B. SURESH KUMAR, J.
---------------------------------------
W.P.(C) No.13239 of 2018
---------------------------------------
Dated this the 12th day of April, 2018
JUDGMENT Petitioner was a registered dealer under the Kerala Value Added Tax Act [for brevity, the Act]. Exts.P2 and P2(a) are the applications preferred by the petitioner for permission to submit revised returns. The grievance of the petitioner concerns the delay on the part of the first respondent in taking a decision on Exts.P2 and P2(a) applications.
2.Heard the learned counsel for the petitioner as also the learned Government Pleader.
3.The applications preferred by the petitioner being statutory, having regard to the facts and circumstances of this case, I deem it appropriate to dispose of this writ petition directing the first respondent to pass orders on Exts.P2 and P2(a)
W.P.(C) No.13239 of 2018 2 applications, after affording the petitioner an opportunity of hearing. Ordered accordingly. This shall be done within a period of four weeks from the date of receipt of a copy of this judgment. P.B. SURESH KUMAR, JUDGE //// P.A. To Judge sp/12/04/18
