L. Satheek vs. The State Of Kerala
Held
The High Court recorded the submission made by the petitioner's counsel. Consequently, the writ petition was dismissed as having become infructuous.
Facts
The petitioner filed a writ petition before the High Court. During the hearing, the learned counsel appearing for the petitioner submitted that the writ petition had become infructuous.
Key Issues
The primary issue before the Court was the procedural status of the writ petition. No substantive legal issues were adjudicated as the petition was dismissed as infructuous.
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 C.S.DIAS WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945 WP(C) NO. 8632 OF 2023 PETITIONER: 1 L. SATHEEK, AGED 66 YEARS PROPRIETOR, M/S. LAKSHMANAN AND CO, AKKAVILA, SREESARAVANA NAGAR, ERAVIPURAM, KOLLAM., PIN - 691011 BY ADVS. RAHUL A. S.ANIL KUMAR (TRIVANDRUM) SABU C.J M.RAJAGOPAL APARNA ANIL KIROSH RAJAN PONNAMBIL S.SHAINA RESPONDENTS: 1 THE STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001 2 THE STATE TAX OFFICER (WORKS CONTRACT), STATE GST DEPARTMENT, ASRAMOM, KOLLAM-691002., PIN - 691002 3 THE STATE TAX OFFICER, TAX PAYER SERVICE CIRCLE, STATE GST DEPARTMENT, MINI CIVIL STATION, CHATHANNOOR, KOLLAM DISTRICT-691572., PIN - 691572 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.8632 of 2023 2 C. S. DIAS, J. ------------------------- W.P.(C.) No.8632 of 2023 ------------------------- Dated this the 23rd day of August, 2023 JUDGMENT The learned Counsel appearing for the petitioner submits that the writ
The judgment continues below.
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