Thamikutty Charitable Society vs. The State Tax Officer
Held
The High Court accepted the petitioner's request to withdraw the writ petition. Consequently, the Court dismissed the writ petition as withdrawn, without adjudicating on its merits.
Facts
The petitioner, Thamikuty Charitable Society, filed a writ petition before the Kerala High Court. During the hearing, the petitioner's counsel expressed a desire to withdraw the writ petition.
Key Issues
The key legal issue before the Court was whether to permit the petitioner to withdraw their 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 WEDNESDAY, THE 26TH DAY OF JULY 2023 / 4TH SRAVANA, 1945 WP(C) NO. 7701 OF 2020 PETITIONER: THAMIKUTTY CHARITABLE SOCIETY KOTTAT TILES, KOTTAT, CHALAKUDY, REPRESENTED BY ITS CHAIRMAN, BIJOY.K.S. BY ADVS. HARISANKAR V. MENON SMT.MEERA V.MENON SMT.K.KRISHNA RESPONDENTS: 1 THE STATE TAX OFFICER STATE GST DEPARTMENT, CHALAKUDY-680 307. 2 THE COMMISSIONER OF COMMERCIAL TAXES, TAX TOWERS, KILLIPALAM, KARAMANA, THIRUVANANTHAPURAM-695 002. GOVERNMENT PLEADER ADV.RESHMITHA RAMACHANDRAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT Dated this the 26th day of July, 2023
Learned counsel for the petitioner submitted that they would like to withdraw this writ petition
The same may be dismissed as withdrawn, accepting the said stand of the learned counsel for the petitioner. DINESH KUMAR SINGH JUDGE AP
Appendix — schedule of exhibits
The judgment continues below.
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