M/S.Madhavaraja Club vs The State Tax Officer
2021 Latest Caselaw 4357 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                       WP(C).No.2957 OF 2021(T)


PETITIONER:

               M/S.MADHAVARAJA CLUB
               ENGLISH CHURCH ROAD, PALAKKAD, REPRESENTED BY ITS
               SECRETARY, VIMAL VENU.

               BY ADVS.
               SRI.HARISANKAR V. MENON
               SMT.MEERA V.MENON

RESPONDENTS:

      1        THE STATE TAX OFFICER
               STATE GST DEPARTMENT, IST CIRCLE, PALAKKAD-678 001.

      2        THE COMMISSIONER OF COMMERCIAL TAXES
               THIRUVANANTHAPURAM-695 002.

      3        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.


OTHER PRESENT:

               SMT.THUSHARA JAMES, GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.2957/2021                 2


                             JUDGMENT

Dated this the 5th day of February 2021

Heard both sides.

2. By this writ petition, the petitioner seeks for a direction

to the 1st respondent to decide the application at Ext.P1

expeditiously.

3. Learned Government Pleader submits that the application

at Ext.P1, if pending, shall be decided by the 1 st respondent within

a period of six weeks.

In this view of the matter, this writ petition is disposed of

with the following directions:

The 1st respondent is directed to decide the application at

Ext.P1, if the same is pending, within a period of six weeks from

the date of this judgment. The petitioner to appear before the

1st respondent at 11.30 a.m on 19.02.2021 for the purpose of

hearing of the application at Ext.P1. The petitioner should

thereafter abide by the directions of the 1 st respondent and to

co-operate the 1st respondent in disposal of the application at

Ext.P1. This Court expect that the application at Ext.P1 shall be

decided with a reasoned order and decision on the said

application should be communicated to the petitioner.

This writ petition is disposed of as above.

Sd/-

A.M.BADAR

JUDGE

smp

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 COPY OF APPLICATION FILED BY THE PETITIONER BEFORE THE IST RESPONDENT DATED 9.11.2020.

EXHIBIT P2 COPY OF ORDER ISSUED BY THE IST RESPONDENT FOR THE YEAR 2016-17 dtd. 30.11.2020

EXHIBIT P2(a) COPY OF ORDER ISSUED BY THE IST RESPONDENT FOR THE YEAR 2017-18 DATED 30.11.2020.

EXHIBIT P2(b) COPY OF ORDER ISSUED BY THE IST RESPONDENT FOR THE YEAR 2018-19 DATED 30.11.2020.

EXHIBIT P2(c) COPY OF ORDER ISSUED BY THE IST RESPONDENT FOR THE YEAR 2019-20 DATED 30.11.2020.

RESPONDENTS' EXHIBITS: NIL.

True Copy

P.S to Judge

smp