Ansari A vs State Tax Officer (Works ...
2021 Latest Caselaw 5266 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                       WP(C).No.3697 OF 2021(J)


PETITIONER:

               ANSARI A.
               AGED 55 YEARS
               MANAGING PARTNER, M/S.SILVER BUILERS, 1ST FLOOR,
               PULIMITTATHU BUILDINGS, MUTHOOR P.O., RAMENCHIRA,
               THIRUVALLA, PATHANAMTHTITTA - 689 107.

               BY ADV. SRI.C.K.SREEJITH

RESPONDENTS:

      1        STATE TAX OFFICER (WORKS CONTRACT),
               SGST DEPARTMENT, MINI CIVIL STATION BUILDINGS,
               PATHANAMTHITTA P.O. - 689 645.

      2        THE DEPUTY COMMISSIONER (APPEALS)
               SGST DEPARTMENT, BAPUJI NAGAR, ASRAMAM P.O.,KOLLAM
               DISTRICT - 691 002.

      3        THE JOINT COMMISSIONER
               SGST DEPARTMENT, MINI CIVIL STATION BUILDINGS,
               PATHANAMTHITTA P.O. - 689 645.

      4        STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT, TAXES
               DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM -
               695 001.




               GP-- THUSHARA JAMES .

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3697 OF 2021(J)

                                     2

                               JUDGMENT

Dated this the 12th day of February 2021

Heard both sides.

2. The application of the petitioner for refund of the tax in the

light of modified order passed by the Appellate Authority is still

pending before the 1st respondent. By this petition, the petitioner is

praying for directing the 1st respondent to dispose of the application at

Ext.P3 expeditiously.

3. I have heard the learned Government Pleader.

4. As the application at Ext.P3 filed by the petitioner is

reportedly pending before the 1 st respondent, the petition is disposed

of with the following direction.

The 1st respondent shall decide the application at Ext.P3, within a

period of four weeks from today, if the same is already not decided by

him.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.3697 OF 2021(J)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ASSESSMENT ORDER DT 10/1/2018.

EXHIBIT P2 THE TRUE COPY OF THE APPELLATE ORDER NO.KVATA-(PTA) 23/2018 DT. 28/2/2019.

EXHIBIT P3 THE TRUE COPY OF THE LETTER DT. 14/1/2021.

EXHIBIT P4 THE TRUE COPY OF THE OPTION FOR AMNESTY SCHEME- 2020 AS WELL AS PERMISSION AND E- PAYMENT RECEIPT.