Citation : 2021 Latest Caselaw 4468 Ker
Judgement Date : 8 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.M.BADAR
MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942
WP(C).No.3149 OF 2021(P)
PETITIONER:
POOPPALLY COIR MILLS
AS ROAD,ALAPPUZHA-688007,(REPRESENTED BY ITS MANAGING
PARTNER,DILIP CHERIAN THOMAS).
BY ADVS.
SRI.ANIL D. NAIR
SRI.SREEJITH R.NAIR
SMT.TELMA RAJU
SRI.SANGEETH JOSEPH JACOB
RESPONDENTS:
1 AGRICULTUREAL INCOME TAX AND STATE TAX OFFICER
KERALA STATE GOODS AND SERVICES TAXES DEPARTMENT,
ALAPPUZHA-688001.
2 STATE OF KERALA,
STATE GOODS AND SERVICE TAX DEPARTMENT,
ALAPPUZHA-688001.
GP-- THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.3149 OF 2021(P)
2
JUDGMENT
Dated this the 8th day of February 2021
Heard both sides.
2. The limited grievance of the petitioner is to the effect that
despite passing orders at Exts. P1 to P3, the respondents have not
passed the final order in Form GST PMT-03 regarding re-credit of the
amount to the electronic credit ledger.
Considering the limited prayer made in the petition, the petition
is disposed of with a direction to the respondents to pass
consequential order in form GST PMT-03, if not passed earlier, within a
period of one month from the communication of this judgment to the
respondents. The learned Government Pleader to communicate this
order to the respondents.
SD/-
A.M.BADAR Nsd //TRUE COPY// JUDGE PA TO JUDGE WP(C).No.3149 OF 2021(P)
APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER DATED 7.9.2020 FOR THE MONTH OF JULY,2017 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 7.9.2020 FOR THE MONTH OF AUGUST,2017 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 7.9.2020 FOR THE MONTH OF SEPTEMBER,2017 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE LETTER DATED 13.11.2020 ADDRESSED TO THE 1ST RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE LETTER DATED 13.11.2020 MARKED TO THE 2ND RESPONDENT.
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