GEORGE METALS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a registered dealer under the Kerala Value Added Tax, 2003. This writ petition is filed seeking for a direction to consider Ext.P1 application for refund of input tax remaining unadjusted, submitted by the petitioner. Heard the learned Government Pleader for the respondents.

(2.) IT is averred in the writ petition that the application is still pending even though it was filed on 29/04/2010. If the application is in accordance with law, the same will be considered and appropriate orders will be passed by the second respondent within a period of one month from the date of receipt of a certified copy of this Judgment. Refund, if any, will be disbursed expeditiously. The writ petition is disposed of as above. No costs.