Muhammed Ubaize V.M. vs. The State Of Kerala - Kerala High Court, 01 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 01ST DAY OF NOVEMBER 2018 / 10TH KARTHIKA, 1940 WP(C).No. 32109 of 2018 PETITIONER/S: MUHAMMED UBAIZE V.M. AGED 42 YEARS CONTINENTAL RUBBERS, PALAMPRA P.O., PATTIMATTOM, KANJIRAPALLY - 686 518. BY ADVS. DR.K.P.PRADEEP SMT.ANJANA KANNATH SMT.NEENA ARIMBOOR SRI.SANAND RAMAKRISHNAN SRI.T.T.BIJU RESPONDENT/S: 1 THE STATE OF KERALA REPRESENTED BY ITS SECRETARY (TAXES), GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, KERALA, PIN - 695 001. 2 COMMERCIAL TAX OFFICER/STATE TAX OFFICER PONKUNNAM, COMMERCIAL TAXES/KERALA STATE GOODS AND SERVICE TAX DEPARTMENT, PONKUNNAM, KOTTAYAM - 686 506. 3 COMMISSIONER OF KERALA STATE GST KERALA STATE GST DEPARTMENT TAX TOWERS, KILLIPALAM, KARAMANA P.O., THIRUVANANTHAPURAM - 695 002. 4 THE DEPUTY TAHSILDAR (RR) KANJIRAPALLY TALUK, KANJIRAPALLY, KOTTAYAM - 686 507. W.P.(C) No. 32109/2018 -2- BY ADV. GOVERNMENT PLEADER OTHER PRESENT: GP. DR. THUSHARA JAMES. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

J U D G M E N T The petitioner seeks leave of this Court to withdraw the writ petition and file a statutory appeal. Leave granted. The writ petition is dismissed as withdrawn with liberty for the petitioner to approach the appellate forum. DAMA SESHADRI NAIDU JUDGE jjj

W.P.(C) No. 32109/2018 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE TYPED COPY OF THE NOTICE NO.RRC NO.2018/3368/05 DATED 4/8/2018 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P2OF THE APPLICATION DATED 11/09/2018 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT WITH TRANSLATION IN ENGLISH. EXHIBIT P3OF THE ORDER NO.32050207001/2011-12 DATED 30/07/2016 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.