Firoz Khan.M vs. The Deputy Tahsildar - Kerala High Court, 15 November 2018

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU THURSDAY ,THE 15TH DAY OF NOVEMBER 2018 / 24TH KARTHIKA, 1940 WP(C).No. 32899 of 2018 PETITIONER/S: FIROZ KHAN.M, AGED 40 YEARS S/O MUHAMMED IBRAHIM, HASEENA MANZIL, VELANTHAVALAM-678587,CHITTUR TALUK, PALAKKAD DISTRICT. BY ADVS. SRI.G.HARIHARAN SMT.K.S.SMITHA SRI.PRAVEEN.H. SRI.V.R.SANJEEV KUMAR RESPONDENT/S: 1 THE DEPUTY TAHSILDAR CHITTUR TALUK,PALAKKAD DISTRICT, PIN-678701. 2 THE VILLAGE OFFICER, OZHALAPATHY, VELANTHAVALAM-678587, CHITTUR TALUK, PALAKKAD DISTRICT. 3 THE DEPUTY COMMISSIONER(APPEALS) DEPARTMENT OF COMMERCIAL TAXES, PALAKKAD - 678001. 4 THE INTELLIGENCE OFFICER, SQUAD NO.V., COMMERCIAL TAXES, OFFICE OF THE INSPECTING ASSISTANT COMMISSIONER (INTELLIGENCE), COMMERCIAL TAXES, PALAKKAD-678001. -2- W.P.(C). No. 32899 of 2018 5 STATE TAX OFFICER, STATE GST DEPARTMENT, CHITTUR, PALAKKAD DISTRICT - 678101. OTHER PRESENT: DR THGUSHARA JAMES, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 15.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

JUDGMENT The learned counsel for the petitioner seeks permission to withdraw the writ petition. Permission granted, and the writ petition is dismissed as withdrawn. DAMA SESHADRI NAIDU JUDGE das

-3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE DEATH CERTIFICATE DATED 25.9.2017 ISSUED BY THE SUB- REGISTRAR OF BIRTHS AND DEATHS, PALAKKAD. EXHIBIT P2OF THE RENT AGREEMENT DATED 10.12.2014 EXECUTED IN TAMIL BETWEEN THE PETITIONER'S FATHER AND THE LAND LORD MR.KARTIK RELATING TO BUILDING AT DOOR NO.4/114 AT PICHANOOR ALONG WITH ITS ENGLISH TRANSLATION. EXHIBIT P3OF THE RECEIPT DATED 24.2.2016 ISSUED BY THE SECRETARY, PICHANOOR GRAMA PANCHAYAT IN TAMILNADU EVIDENCING PAYMENT OF LICENCE FEES IN THE NAME OF THE PETITIONER'S FATHER FOR THE PERIOD 2015-16 ALONG WITH ITS ENGLISH TRANSLATION. EXHIBIT P4OF THE PROFESSION TAX RECEIPT DATED 24.2.2016 ISSUED BY THE SECRETARY, PICHANOOR GRAMA PANCHAYAT IN TAMILNADU EVIDENCING PAYMENT OF PROFESSION TAX IN THE NAME OF THE PETITIONER'S FATHER FOR THE PERIOD 2015-16 ALONG WITH ITS ENGLISH TRANSLATION. EXHIBIT P5OF THE JUDGMENT MADE IN WPC.NO.39969/2017 DATED 20.12.2017. EXHIBIT P6OF THE PENALTY ORDER DATED 15.11.2016 ISSUED BY THE 4TH RESPONDENT AGAINST THE PETITIONER'S FATHER IMPOSING A PENALTY OF RS.61,21,214/-

-4- EXHIBIT P7OF THE MEMORANDUM OF APPEAL FILED BY THE PETITIONER AGAINST EXHIBIT P6 ORDER BEFORE THE 3RD RESPONDENT. EXHIBIT P8OF THE APPLICATION FOR INTERIM STAY FILED ALONG WITH EXHIBIT P7 MEMORANDUM OF APPEAL. EXHIBIT P9OF THE JUDGMENT DATED 12.2.2018 MADE IN WPC.NO.3205/2018 BY THIS HON'BLE COURT. EXHIBIT P10OF THE ORDER DATED 11.7.2018 IN CONNECTION WITH I.A.NO.25/2018 IN KVATA NO.46/2018 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P11OF THE ASSESSMENT ORDER DATED 6.10.2017 ISSUED BY THE 5TH RESPONDENT AGAINST THE LEGAL HEIRS OF LATE SRI.MUHAMMED IBRAHIM DEMANDING A SUM OF RS.1,08,34,549/- EXHIBIT P12OF THE INTERIM ORDER MADE IN WPC.NO.15528/2018 DATED 8.5.2018.