Ramaswamy Rajamani vs. The Superintendent
Held
The High Court, noting the petitioner's submission and the memo filed, dismissed the writ petition as not pressed. The Court accepted that the petitioner's grievance was resolved by availing the Amnesty Scheme.
Facts
The petitioner filed a writ petition but later informed the High Court that they did not wish to pursue it further. This decision was made because the petitioner had already availed benefits under an Amnesty Scheme.
Key Issues
The key legal issue was whether the writ petition should be dismissed as not pressed, given that the petitioner had resolved their underlying grievance by availing an Amnesty Scheme.
AI-generated summary — verify with the full judgment below
WP(C) NO. 17252 OF 2024 1 2025:KER:28640 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 3RD DAY OF APRIL 2025 / 13TH CHAITHRA, 1947 WP(C) NO. 17252 OF 2024 PETITIONER(S) : RAMASWAMY RAJAMANI AGED 67 YEARS 3-613,VARIKUNNU HOUSE, AYAKKAD, VADAKKENCHERRY, PALAKKAD, PIN – 678 685. BY ADVS. R.SREEJITH K.KRISHNA ACHYUTH MENON PADMANATHAN K.V. RESPONDENT(S) : 1 THE SUPERINTENDENT CENTRAL TAX & CENTRAL EXCISE, ALATHUR RANGE, C.R.BUILDINGS, PALAKKAD, PIN – 678 001. 2 CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS GST POLICY WING, NORTH BLOCK, NEW DELHI, PIN – 110 001. REPRESENTED BY PRINCIPAL COMMISSIONER (GST)., 3 STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, TAXES DEPT., GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN – 695 001. 4 UNION OF INDIA REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY OF FINANCE (DEPARTMENT OF REVENUE), NORTH BLOCK, NEW DELHI, PIN – 110 001. BY ADV P.R SREEJITH, S DR.THUSHARA JAMES, SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17252 OF 2024 2 2025:KER:28640 BECHU KURIAN THOMAS, J. ......
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.