Kannur International Airport Limited vs. Kerala Authority For Advance Ruling
Held
The High Court granted the petitioner's request, permitting them to withdraw the writ petition. The Court also granted liberty to the petitioner to approach the Appellate Authority for Advance Ruling (AAAR).
Facts
Kannur International Airport Limited filed a writ petition challenging an order passed by the Kerala Authority for Advance Ruling. During the proceedings, the petitioner's Senior Counsel sought permission to withdraw the writ petition.
Key Issues
The key issue was whether the High Court should allow the withdrawal of a writ petition challenging an Advance Ruling order, to enable the petitioner to pursue an appeal before the Appellate Authority for Advance Ruling.
Sections Cited
None
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
J U D G M E N T
Sri Anil D Nair, learned Senior Counsel, after some arguments submits that he may be permitted to withdraw this writ petition and approach the Appellate Authority for Advance Ruling (AAAR) constituted under the respective State/Union Territory Act.
Considering the said prayer, the present writ petition is dismissed as withdrawn with liberty as prayed for. DINESH KUMAR SINGH JUDGE jjj
W.
The judgment continues below.
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