Kerala High Court
Pooram Gold vs The Commercial Tax Officer on 24 September, 2014
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 20TH DAY OF AUGUST 2015/29TH SRAVANA, 1937
WP(C).No. 24109 of 2015 (K)
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PETITIONER :
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POORAM GOLD
T.C.NO.10/1048/15, AYODHYA BUILDING,
NEW CHURCH ROAD, THRISSUR-680 001
REPRESENTED BY ITS PARTNER ANANDAKUMAR A.N.
BY ADVS.SMT.S.K.DEVI
SRI.SANTHOSH P. ABRAHAM
RESPONDENT(S) :
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1. THE COMMERCIAL TAX OFFICER
COMMERCIAL TAXES, 1ST CIRCLE, COMMERCIAL TAX COMPLEX
POOTHOLE, THRISSUR-680 004.
2. THE INSPECTING ASSISTANT COMMISSIONER
COMMERCIAL TAXES, COMMERCIAL TAX COMPLEX, POOTHOLE
THRISSUR-680 004.
3. THE DEPUTY COMMISSIONER
COMMERCIAL TAXES, COMMERCIAL TAX COMPLEX, POOTHOLE
THRISSUR-680 004.
4. THE COMMISSIONER OF COMMERCIAL TAXES
TAX TOWER, KARAMANA, THIRUVANANTHAPURAM.
R1 TO R4 BY GOVT. PLEADER SMT. SHOBA ANNAMMA EAPEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20-08-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...2/-
WP(C).No. 24109 of 2015 (K)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXT. P1- TRUE COPY OF THE APPLICATION FORM FOR ON-LINE REGISTRATION
NO.320805/DI01/191/2014 DATED 24.9.2014.
EXT. P2- TRUE COPY OF THE RELEVANT PAGE OF THE LOCAL DELIVERY
BOOK.
EXT. P3- TRUE COPY OF THE SHOP INSPECTION REPORT NO.154579.
EXT. P4- TRUE COPY OF THE FORM NO.1 NO.320805/DI01/191/2014 DATED
15.7.2015.
EXT. P5- TRUE COPY OF THE ANNUAL RETURN FOR 2014-15.
EXT. P6- TRUE COPY OF COVERING LETTER DATED 15.7.2015 SENT TO THE
1ST RESPONDENT.
EXT. P7- TRUE COPY OF FORM NO.1, NO.320805/DI01/191/2014 DATED 21.7.2015.
EXT. P8- TRUE COPY OF NOTICE NO.A-2710/15-16 DATED 27.7.2015 ISSUED BY
THE 1ST RESPONDENT.
EXT. P9- TRUE COPY OF THE COVERING LETTER DATED 29.7.2015 SENT TO
THE 1ST RESPONDENT.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
Mn
A. MUHAMED MUSTAQUE, J
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W.P.(C).No. 24109 of 2015
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Dated this the 20th day of August, 2015
JUDGMENT
The petitioner has applied for registration under KVAT Act. The petitioner has been directed to produce certain documents as per Ext.P8. The petitioner submitted that he has produced all the documents. It appears that the registration has not been granted on account of the fact that certain clarification has been sought by 1st respondent on the instruction of the 2nd respondent.
2. This court is of the view that the since the application has been filed, the Authority shall take a decision on the application within a period of three weeks from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE bpr