Ramaswamy Rajamani vs. The Superintendent
Held
The Kerala High Court dismissed the writ petition because the petitioner's counsel submitted that the petitioner did not wish to press the petition.
Facts
A writ petition was filed by Ramaswamy Rajamani, likely challenging a show cause notice issued by the Central Tax & Central Excise authorities. The specific grounds of challenge are not detailed in the judgment.
Key Issues
No legal issues were adjudicated by the Court as the petitioner chose not to press the writ petition.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946 WP(C) NO. 44144 OF 2023 PETITIONER: RAMASWAMY RAJAMANI AGED 67 YEARS 3-613, VARIKUNNU HOUSE AYAKKAD VADAKKENCHERRY, PALAKKAD, PIN – 678 685. BY ADVS. R.SREEJITH MEERA V.MENON K.KRISHNA PARVATHY MENON RESPONDENTS: 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, REPRESENTED BY PRINCIPAL COMMISSIONER (GST), PIN – 110 001. 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. SRI. SREELAL N.WARRIER - SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.44144 OF 2023 2 JUDGMENT It is submitted by the learned counsel for the petitioner that the writ petition is not pressed. Accor
The judgment continues below.
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