Kerala High Court
State Of Kerala Represented By Its vs M/S. Pahari Electronics on 24 July, 2007
Author: H.L. Dattu
Bench: H.L.Dattu, K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA No. 1817 of 2007()
1. STATE OF KERALA REPRESENTED BY ITS
... Petitioner
2. THE COMMISSIONER FOR COMMERCIAL TAXES,
3. COMMERICAL TAX OFFICER,
Vs
1. M/S. PAHARI ELECTRONICS, KAYAMKULAM
... Respondent
2. MADHUSOODHANA KURUP,
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice K.T.SANKARAN
Dated :24/07/2007
O R D E R
H.L. DATTU, C.J. & K.T. SANKARAN, J.
...................................................................................
W.A. No. 1817 OF 2007
...................................................................................
Dated this the 24th July, 2007
J U D G M E N T
H.L. Dattu, C.J.:
This Writ Appeal is filed by the State against the order passed by the learned single Judge in W.P.(C) No. 32978 of 2006 dated 16th March, 2007.
2. We find no merit in the writ appeal. The order passed by the learned single Judge is in consonance with the Constitution Bench decision of the Honourable Supreme Court in Sunrise Associates vs. Government of NCT of Delhi & Ors. [(2006) 5 SCC 603]. Accordingly, the writ appeal requires to be rejected and it is rejected.
3. I.A.No. 623 of 2007 is also disposed of.
Ordered accordingly.
H.L. DATTU, CHIEF JUSTICE.
K.T. SANKARAN, JUDGE.
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