E.G. GRANITES Vs. STATE TAX OFFICER

JUDGEMENT

(1.) The writ petition is filed, inter alia, to direct the second respondent to consider and dispose of Ext P4 letter, expeditiously.

(2.) The petitioner's case is that, pursuant to Ext P1 notice issued under Sec.66 of the KVAT Act, the petitioner has submitted Ext.P2 objection before the first respondent. However, till date, no orders have been passed on the objection. In the meantime, the third respondent has issued Ext.P3 notice threatening to take coercive proceedings against the petitioner. The petitioner has submitted Ext.P4 letter before the first respondent to defer further proceedings until a decision is taken on Ext.P2 objection. The petitioner is apprehensive that the respondents may carry out the threat as per Exts.P1 and P3 orders. Hence, the writ petition.

(3.) Heard; Sri.Harisankar V.Menon, the learned counsel appearing for the petitioner and Smt.Jasmine M.M., the learned Government Pleader appearing for the respondents.