Bendichal Moideen Kutty Mahin Kelot vs State Of Kerala
2024 Latest Caselaw 17487 Ker

Kerala High Court

Bendichal Moideen Kutty Mahin Kelot vs State Of Kerala on 21 June, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.22300/2024                        1/3                         Order Date : 21-06-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Friday, the 21st day of June 2024 / 31st Jyaishta, 1946
                              WP(C) NO. 22300 OF 2024
   PETITIONER:

          BENDICHAL MOIDEEN KUTTY MAHIN KELOT, AGED 53 YEARS, SHA-AZ GRANITE &
          MARBLE TRADING 11/369/, CHERLADKA, BADIADKA, PERDALA, KASARGOD,
          PIN-671551.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY (TAXES),DEPARTMENT OF
         FINANCE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM THROUGH ITS
         SECRETARY (REVENUE), PIN-695001
      2. STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, TAX
         PAYER SERVICES CIRCLE MAHADEVAA COMMERCIAL CENTRE, NELLIKUNNU BEACH
         ROAD, KASARGOD, PIN-671121


        Writ Petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings pursuant to Exhibit P1 assessment
   order including recovery of the amounts covered under the same pending
   disposal of the writ petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. A.KUMAR (SENIOR.) Advocate along with, G.MINI,P.J.ANILKUMAR, P.S.SREE
   PRASAD & BALASUBRAMANIAM R, Advocates for the petitioner, the court passed
   the following:
 WP(C) No.22300/2024                        2/3                           Order Date : 21-06-2024




                           MURALI PURUSHOTHAMAN, J.
                         ---------------------------------------------
                               W.P.(C) No.22300 of 2024
                        ----------------------------------------------
                        Dated this the 21st day of June, 2024


                                       O R D E R

Admit.

2. The learned Government Pleader takes notice for

the respondents.

3. Post on 10.07.2024. In the meantime, there shall

not be any coercive steps against the petitioner pursuant to

Ext.P1.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ WP(C) No.22300/2024 3/3 Order Date : 21-06-2024

APPENDIX OF WP(C) 22300/2024 Exhibit P1 TRUE COPY OF THE ASSESSMENT ORDER DATED 03/04/2024. Exhibit P2 TRUE COPY OF THE JUDGMENT IN W.P © NO. 27854/2022.

DATED 04/06/2024 OF THIS HON'BLE COURT