Shinaj K.K vs. Deputy Labour Commissioner/ Statutory Authority
Held
The High Court noted that the learned counsel for the petitioner sought permission to withdraw the petition. Consequently, the Court granted the request and dismissed the writ petition as withdrawn.
Facts
A writ petition was filed by Shinaj K.K. against the Deputy Labour Commissioner and others. The specific details of the underlying dispute involved a revenue recovery demand notice and an ex-parte order, with references to a partnership deed and GST registration in the exhibits. However, the judgment itself does not delve into these facts.
Key Issues
The sole issue before the Court was whether to permit the petitioner to withdraw the writ petition. No substantive legal issues related to GST or the underlying recovery proceedings were adjudicated.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V WEDNESDAY, THE 31ST DAY OF JANUARY 2024 / 11TH MAGHA, 1945 WP(C) NO. 1684 OF 2024 PETITIONER SHINAJ K.K, AGED 35 YEARS S/O ABDUL HAKEEM, ALINKEEZHIL HOUSE, NARATH P.O, KANNUR.DT., PIN - 670601 BY ADVS. M.MUHAMMED SHAFI T.RASINI ADHEELA NOWRIN RESPONDENTS: 1 DEPUTY LABOUR COMMISSIONER/ STATUTORY AUTHORITY OFFICE OF THE DEPUTY LABOUR COMMISSIONER, KANNUR DT., PIN - 670001 2 ASSISTANT LABOUR OFFICER KANNUR 3RD CIRCLE, KANNUR DT., PIN - 670001 3 TAHSILDAR (RR)/ AUTHORISED OFFICER.TALUK OFFICE THALIPPARAMBA, KANNUR DT-, PIN - 670592 4 THE VILLAGE OFFICER MANIYUR VILLAGE OFFICE, THALIPARAMBA P.O, KANNUR DT., PIN - 670592 OTHER PRESENT: SRI. A S DHEERAJ, GP. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 31.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT When this writ petition was taken up, the learned counsel appearing for the petitioner seeks permission to withdraw this petition. This writ petition is dismissed as withdrawn. RAJA VIJAYARAGHAVAN V, JUDGE PS/31/1/2024
Appendix — schedule of exhibits
The judgment continues below.
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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.