Kerala High Court
M/S.Mayilvahanam Agencies vs The Intelligence Officer on 27 June, 2008
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 16336 of 2007(T)
1. M/S.MAYILVAHANAM AGENCIES,
... Petitioner
Vs
1. THE INTELLIGENCE OFFICER, SQUAD NO.V,
... Respondent
2. INTELLIGENCE INSPECTOR,
For Petitioner :SRI.N.MURALEEDHARAN NAIR
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :27/06/2008
O R D E R
KURIAN JOSEPH, J.
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W.P(C) No.16336 of 2007
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Dated this the 27th day of June, 2008
JUDGMENT
The prayer is for refund of the entry tax. The issue is covered in favour of the petitioner by the decision reported in Thressiamma L.Chirayil v. State of Kerala, 2007(1) KLT 303. The learned Government Pleader submits that the matter is now pending before the Supreme Court. But there is no interim order. Therefore, there will be a direction to the respondent to refund the tax collected from the petitioner within a period of three months from the date of production of a copy of this judgment. However, it is made clear that in case the decision of the Supreme Court goes against the petitioner it shall be bound to refund the amount. The question of interest is left open.
The writ petition is disposed of as above.
(KURIAN JOSEPH, JUDGE) ahg.
KURIAN JOSEPH, J.
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JUDGMENT 27th June, 2008