K M ABBASS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner mainly for a direction to the first respondent to issue the Registration Certificate to him under Kerala Value Added Tax Act and Central Sales Tax Act. It is averred by the petitioner that all formalities have been complied with. Without expressing anything on the merits, I hereby direct the first respondent to consider and pass orders on the applications filed by the petitioner, namely Exhibits P1 and P2, in accordance with law within a period of one month from the date of receipt of a copy of this judgment. THIS writ petition is disposed of as above.