Kerala High Court
K.R.Thanneer Malai vs The Assistant State Tax Officer on 22 April, 2022
WP(C) No.14271/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Friday, the 22nd day of April 2022 / 2nd Vaisakha, 1944
WP(C) NO. 14271 OF 2022(H)
PETITIONER:
K.R.THANNEER MALAI AGED 56 YEARS S/O.K.RAMALINGAM, 3, SYED ALI
STREET, ARISIPALAYAM, SALEM - 636 009, PROPRIETOR, SRI MASS TRADERS.
RESPONDENTS:
1. THE ASSISTANT STATE TAX OFFICER, STATE GOODS AND SERVICE TAX
DEPARTMENT, KERALA, SQUAD NO.1, ERNAKULAM AT EDAPPALLY, PIN - 682
024.
2. M/S JATAN CONSTRUCTIONS PVT.LTD., "JATAN", TODARMAL MARG, AJMER -
305 001, RAJASTHAN HAVING ITS OFFICE AT 6-215A, OPPO. PANCHAYATH
OFFICE, ANAD, NEDUMANGAD, THIRUVANANTHAPURAM - 695 541, WITH GST
NO.32AAACJ3635PIZG.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 1st respondent to the release the goods as well as
Vehicle No.TN-30 AC-2388 forthwith to the petitioner on furnishing
security to the amount of penalty of Rs.2,54,945/- by way of bank
guarantee from TM Bank (Tamil Nadu Merchantile Bank) Salem, or any
scheduled bank in the interest of justice.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.S.SUDHEESH KUMAR Advocate for the petitioner, the court passed the
following:
ORDER
There will be an interim order as prayed for. The petitioner shall also execute a bond as stipulated in MOV-8 as stipulated in Section 129 (1) of GST.
Sd/- VIJU ABRAHAM JUDGE 22-04-2022 /True Copy/ Assistant Registrar