Kerala High Court
M/S.Kmp Timbers And Saw Mills vs Commercial Tax Officer on 11 December, 2008
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 36579 of 2008(D)
1. M/S.KMP TIMBERS AND SAW MILLS
... Petitioner
Vs
1. COMMERCIAL TAX OFFICER, KUNDARA.
... Respondent
2. INTELLIGENCE OFFICER(IB)
3. COMMISSIONER OF COMMERCIAL TAXES,
For Petitioner :SRI.BOBBY JOHN
For Respondent : No Appearance
The Hon'ble MR. Justice K.M.JOSEPH
Dated :11/12/2008
O R D E R
K.M.JOSEPH, J.
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WP.(C) No.36579 of 2008
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Dated this the 11th day of December, 2008
JUDGMENT
Prayer in the writ petition is to direct the first respondent to consider the jurisdictional issue raised in Ext.P4 reply before proceeding further with Ext.P2 notice. Petitioner is faced with a proceedings under Section 19C of the of the KGST Act. The complaint is based on Ext.P6. Already this court has pronounced Ext.P3 judgment in a writ petition filed by the petitioner, wherein this court had made it clear that each and every objection of the petitioner has to be considered.
2. Learned Government Pleader submits that the question relating to jurisdiction will also be considered.
In the light of the same, recording the submission of the learned Government Pleader, the writ petition is disposed of.
(K.M. JOSEPH, JUDGE) sb