M/S S.P. Traders vs. The Assistant State Tax Officer
Held
The High Court recorded the submission made by the petitioner's counsel that the writ petition was infructuous and, based on this, dismissed the petition.
Facts
The petitioner had filed a writ petition. During the proceedings, the counsel for the petitioner submitted to the High Court that the writ petition had become infructuous.
Key Issues
The primary issue before the Court was the petitioner's request for the dismissal of their own writ petition on the grounds that it had become infructuous, leading to no substantive legal issues being adjudicated.
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 MONDAY, THE 26TH DAY OF JUNE 2023 / 5TH ASHADHA, 1945 WP(C) NO. 25135 OF 2022 PETITIONER/S: M/S S.P. TRADERS AGED 44 YEARS D.NO.56/177/6-A, SULTHANPET, MANGALAM ROAD, TIRUPUR, TAMILNADU, REPRESENTED BY ITS PARTNER ANPU, PIN - 641663 BY ADV P.N.DAMODARAN NAMBOODIRI RESPONDENT/S: 1 THE ASSISTANT STATE TAX OFFICER SURVEILLANCE,SQUAD, STATE GST DEPARTMENT, VAZHIKKADAVU, MALAPPURAM, PIN - 679505 2 THE STATE TAX OFFICER SURVEILLANCE SQUAD, STATE GST DEPARTMENT, VAZHIKKADAVU, MALAPPURAM., PIN - 679505 3 THE DEPUTY COMMISSIONER(INT) STATE GST DEPARTMENT, VAZHIKKADAVU, MALAPPURAM, PIN – 679505 SMT.THUSHARA JAMES, SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 25135 OF 2022 2 JUDGMENT The learned Counsel appearing for the petitioner submitted that the writ petition may be dismissed as infructuous. The said submission is recorded. The writ petition is dismissed as infructuous. C.S.DIAS JUDGE rkc/26.06.23
The judgment continues below.
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