Kerala High Court
K.M.Hamza vs The Deputy Tahsildar (R.R) on 22 February, 2018
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 28TH DAY OF FEBRUARY 2018 / 9TH PHALGUNA, 1939
WP(C).No. 6657 of 2018
PETITIONER:
K.M.HAMZA,
SON OF ABDULLA, MUKKADIPARAMBIL,
THOYYAKKAVU, CHAVAKKAD,
THRISSUR DISTRICT, PIN - 680 513.
BY ADVS.SRI.S.ANIL KUMAR (TRIVANDRUM)
SRI.M.RAJAGOPAL
RESPONDENT(S):
1. THE DEPUTY TAHSILDAR (R.R),
TALUK OFFICE, CHAVAKKAD,
THRISSUR DISTRICT, PIN - 680 612.
2. THE COMMERCIAL TAX OFFICER,
CHAVAKKAD, THRISSUR DISTRICT,
PIN - 680 612.
R1 & R2 BY GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 28-02-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
3/3/2018
WP(C).No. 6657 of 2018 (F)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 COPY OF DEMAND NOTICE DATED 22.02.2018 ISSUED BY
THE 1ST RESPONDENT UNDER THE RR ACT
(RS.3,89,520/-)
EXHIBIT P2 COPY OF DEMAND NOTICE DATED 23.02.2018 ISSUED BY
THE 1ST RESPONDENT UNDER THE RR ACT
(RS.3,87,261/-).
RESPONDENT'S EXHIBITS: NIL
/TRUE COPY/
P.A.TO JUDGE
sts
3/3/2018
A. MUHAMED MUSTAQUE, J
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W.P.(C)No. 6657 of 2018
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Dated this the 28th day of February, 2018
JUDGMENT
In order to enable the petitioner to work out remedy as against the order passed by the 2nd respondent, any recovery proceedings pursuant to Ext.P2 shall be deferred for a period of one month.
This Writ Petition is disposed of accordingly.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE \\True Copy\\ PA to Judge Dxy