Tessy Antony vs The State Tax Officer (Wc)
2022 Latest Caselaw 8184 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
     THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                       WP(C) NO. 42542 OF 2018
PETITIONER:

               SMT.TESSY ANTONY
               AGED 60 YEARS
               PROPRIETRIX, M/S.GIBY TRADERS, PALARIVATTOM,
               COCHIN-25.
               BY ADVS.
               N.MURALEEDHARAN NAIR
               SMT.K.HYMAVATHY

RESPONDENTS:

    1          THE STATE TAX OFFICER,
               STATE GOODS SERVICE TAX DEPARTMENT, IIND
               CIRCLE, ERNAKULAM-682015.
    2          THE COMMISSIONER OF STATE TAXES,
               TAX TOWER, KILLIPALAM, KARAMANA.P.O.,
               THIRUVANANTHAPURAM-695002.
    3          SECRETARY
               TAXES DEPARTMENT, GOVERNMENT OF KERALA,
               SECRETARIAT, THIRUVANANTHAPURAM-695001.
OTHER PRESENT:

               SMT. RESMITHA R. CHANDRAN - GP


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   01.07.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.42542 of 2018

                                         ..2..




                                JUDGMENT

This writ petition is filed by the petitioner challenging

101st Constitutional Amendment of the Kerala State Goods and

Services Tax Act, 2017 stating that the provisions of the Kerala

Value Added Tax Act,2003 can be enforced only until the expiry of

one year from the date on which the nationwide goods and service

tax was implemented or until the amendment was repealed by a

competent Legislature and the petitioner further challenges Ext.P1

notice issued by the first respondent stating that it is

unconstitutional as it is ultra vires of the Constitution of India.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. The aforesaid challenge of 101 st Constitutional

Amendment of the Kerala State Goods and Services Tax Act, 2017

has been considered in Sheen Golden Jewels (India) Pvt.Ltd. v.

State Tax Officer (IB)-1, Investigation Branch, Thiruvananthapuram

and others [2019 KHC 205] and decided against the petitioner.

Hence, in view of the judgment in Sheen Golden Jewels (Supra)

the petitioner is not entitled to get any relief against the said

challenge.

W.P.(C)No.42542 of 2018

..3..

4. However, Ext P1 challenged in this writ petition is

notice issued by the first respondent under Section 25(1) of the

KVAT Act, 2003, for the assessment year 2012-13. The petitioner

has not so far filed objection to the notice since the writ petition was

pending before this court. Hence, I am of the opinion that this writ

petition can be disposed of with a direction to the petitioner to file

objections if any, to Ext P1 notice, before the first respondent.

5. Accordingly, the writ petition is disposed of as

follows:-

The petitioner is directed to file objections, if any, to Exhibit

P1 notice with all supporting documents before the first respondent

within a period of one month from the date of receipt of a copy of

this judgment. The first respondent shall consider the objections on

merits and pass appropriate orders if not already passed, in

accordance with law, after affording an opportunity of hearing to the

petitioner. The petitioner shall produce a copy of this judgment

along with a copy of this writ petition, before the first respondent.

sd/-

                                              SHOBA ANNAMMA EAPEN,
MBS/                                                   JUDGE
 W.P.(C)No.42542 of 2018

                              ..4..




                  APPENDIX OF WP(C) 42542/2018

PETITIONER'S EXHIBIT:-
EXHIBIT P1       TRUE COPY OF THE NOTICE UNDER
                 SECTION 25(1) OF THE KVAT ACT ISSUED
                 BY 1ST RESPONDENT FOR THE YEAR 2012-
                 13 DATED 15/12/2018.