Kerala High Court
Kerala Chemicals And Proteins Ltd vs The Income Tax Commissioner on 8 August, 2013
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
TUESDAY, THE 18TH DAY OF NOVEMBER 2014/27TH KARTHIKA, 1936
WP(C).No. 432 of 2014 (D)
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PETITIONER(S):
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KERALA CHEMICALS AND PROTEINS LTD.,
EMPLOYEES UNION (INTUC), REG.NO.191/1980,
REP.BY ITS GENERAL SECRETARY, SRI.K.K.KRISHNANKUTTY,
KATHIKUDAM P.O., KORATTY, THRISSUR-680 308.
BY ADV. SRI.S.R.DAYANANDA PRABHU.
RESPONDENT(S):
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1. THE INCOME TAX COMMISSIONER,
INCOME TAX OFFICE, MUNICIPAL OFFICE ROAD,
KOORKANCHERY,THRISSUR.
2. NITTA GELATIN INDIA LIMITED,
27/472, SBT AVENUE, PANAMPILLY NAGAR,
KOCHI-36, REP. BY ITS MANAGING DIRECTOR.
3. NGIL ACTION COUNCIL,
REPRESENTED BY ITS CONVENER,
K.M.ANIL KUMAR, KUNJUVALAPPIL HOUSE,
KATHIKUDAM P.O., TRICHUR-680 308.
4. JAYAN JOSEPH, PATTATH HOUSE,
KADUKUTTY, TRICHUR-680 309.
5. T.R.PREMKUMAR,
KATHIKOODAM SAMARASAMITHI,
CHAIRMAN, MOOZHIKULAM SALA,
PARAKKADAVU P.O., ERNAKULAM-683 579.
6. P.K. SAGEER, S/O.KUNJUMUHAMMAD HAJI,
PULIKKAL HOUSE, ANNAMANADA P.O.,
ANNAMANADA-680 741.
WP(C).No. 432 of 2014 (D)
7. JAISON,
PANIKULANGARA HOUSE,
PARAKKADAVU P.O.,
ERNAKULAM-683 579.
R1 BY ADV. SRI.JOSE JOSEPH, SC, INCOME TAX.
R2 BY SRI.K.ANAND, SENIOR ADVOCATE.
ADV. SMT.LATHA KRISHNAN.
R3, R4, R6 & R7 BY ADVS. DR.VINCENT PANIKULANGARA,
SRI.V.S.CHANDRASEKHARAN.
R5 BY ADVS. SRI.P.LEELAKRISHNAN,
SRI.SHYAM KRISHNAN,
SRI.N.B.SUNILNATH.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18-11-2014, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
WP(C).No. 432 of 2014 (D)
APPENDIX
PETITIONER'S EXHIBITS:-
P1 : COPY OF REPRESENTATION DATED 08.08.2013 SUBMITTED BY
PETITIONER TO THE 1ST RESPONDENT.
P2 : COPY OF NOTICE DATED NIL PUBLISHED BY EMPLOYEES TO THE
2ND RESPONDENT.
P3 : COPY OF PAPER REPORT IN MALAYALA MANORAMA DAILY
DATED 13.08.2013.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
P.R. RAMACHANDRA MENON, J.
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W.P.(C)No.432 OF 2014
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Dated this the 18th November, 2014
J U D G M E N T
The petitioner has approached this Court with the following prayers:
"It is therefore prayed that this Hon'ble Court be pleased to issue a writ of mandamus or other appropriate writ or order directing the 1st respondent to conduct a proper enquiry into Exhibit P1, consider the dispose of the same in accordance with law as expeditiously as possible and within a time limit to be fixed by this Hon'ble Court in the interest of justice."
2. The writ petition was admitted ordering 'Urgent notice on admission' by speed post to respondents 3 to 7. Learned Standing Counsel for the first respondent/Income Tax Commissioner and learned Counsel for the second respondent/Nitta Gelatin India Limited took notice on 06.01.2014 itself. Service is complete. No counter affidavit has been filed so far.
Considering the limited extent of relief sought for , this Court does not find it necessary to express anything on merits W.P.(C)No.432 OF 2014 2 with regard to the pleadings set up by the petitioner. The writ petition is disposed of directing the first respondent/Income Tax Commissioner to consider and pass appropriate orders on Ext. P2, in accordance with law, as expeditiously as possible.
The writ petition is disposed of.
P.R.RAMACHANDRA MENON JUDGE lk