Muneeru Rahaman vs State Of Kerala
2024 Latest Caselaw 14416 Ker

Kerala High Court

Muneeru Rahaman vs State Of Kerala on 31 May, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
           Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                             WA NO. 711 OF 2024

   ARISING FROM JUDGMENT DATED 14-02-2024 WP(C) 20723/2022 OF THIS COURT

APPELLANT(S)/PETITIONER IN WPC:

     MUNEERU RAHAMAN, AGED 42 YEARS, SON OF MR. THAYIL MUHAMMED HAJI,
     NO.6, PUZHAYORAM VILLAS, ANAKKAYAM (PO), MANJERI, MALAPPURAM
     DISTRICT, PIN-676509.

BY ADVS.M/S. SHAJI CHIRAYATH, JIJI M. VARKEY, M.K.SAFEELA BEEVI,
M.M.SHAJAHAN & SAVITHA GANAPATHIYATAN

RESPONDENT(S)/RESPONDENTS IN WPC:

  1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT
     OF TAXES, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.
  2. COMMERCIAL TAX OFFICER, CIRCLE NO. IV, OFFICE THE STATE GOODS &
     SERVICES TAX DEPARTMENT, OLD RAILWAY STATION ROAD, KARGIL LANE,
     KACHERIPADY, ERNAKULAM PIN-682018.
  3. DEPAUTY TAHSIDAR (REVENUE RECOVERY), TALUK OFFICE ROAD,
     VAYAPPARAPADI, VELLARANGAL, MANJERI (PO), MALAPURAM DISTRICT
     PIN-676517.


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay all further proceedings pursuant to Exhibit P1 and P2 Demand
Notices issued under Revenue Recovery Act pending disposal of the Writ
Appeal.


     This Writ Appeal coming on for orders on 31-05-2024, upon perusing
the appeal memorandum, the court passed the following:
                   DR. A.K.JAYASANKARAN NAMBIAR
                                 &
                       SYAM KUMAR V.M., JJ.
               ------------------------------
                         WA No.711 of 2024
              -------------------------------
                 Dated this the 31st day of May, 2024

                               ORDER

Dr. A.K.Jayasankaran Nambiar, J.

CM.Application No.1 of 2024:

The above application is filed to condone the delay of 57 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in support

of the delay condonation application, delay is condoned.

WA No.711 of 2024:

Post the Writ Appeal for admission on 04.06.2024 along with WA

Nos.706 and 703 of 2024.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE

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