Sreeja.A. vs. The State Tax Officer
Held
The Court considered the petitioner's prayer and consequently dismissed the writ petition as withdrawn.
Facts
The petitioner, Sreeja A., through her counsel, sought permission from the High Court of Kerala to withdraw the writ petition she had filed.
Key Issues
The key legal issue before the Court was whether to grant the petitioner's request to withdraw the writ petition.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945 WP(C) NO. 10533 OF 2022 PETITIONER: SREEJA A., W/O. LATE V. UNNIKRISHNAN, NARIYANPARAMBU HOUSE, KATTUSSERY, ALATHUR -678 541, PALAKKAD DISTRICT. BY ADVS. SRI. HARISANKAR V. MENON SMT. K. KRISHNA SMT. MEERA V. MENON SRI. R. SREEJITH RESPONDENTS: 1 THE STATE TAX OFFICER, STATE GST DEPARTMENT,CHITTUR, PALAKKAD- 678 101. 2 THE COMMISSIONER OF COMMERCIAL TAXES, STATE GST DEPARTMENT, TAX TOWERS, KILLIPPALAM, KARAMANA,THIRUVANANTHAPURAM-695 002. BY ADV. SMT. JASMINE M. M. - GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 15.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10533 OF 2022 2 DINESH KUMAR SINGH, J. -------------------------- WP(C) No.10533 of 2022 ------------------------- Dated this the 15th day of January, 2024 JUDGMENT
The Learned Counsel for the petitioner seeks the permission of this Court to withdraw the writ petition.
Considering the above prayer, this writ petition is hereby dismissed as withdrawn.
The judgment continues below.
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