K K Abdul Gaffoor vs. Union Of INDIA
Held
The High Court accepted the submission made by the petitioner's counsel. Consequently, the Court held that the writ petition would stand dismissed as infructuous.
Facts
The petitioner filed a writ petition before the High Court. During the hearing, the learned counsel appearing for the petitioner submitted to the court that the matter had become infructuous.
Key Issues
The primary issue before the court was the procedural status of the writ petition, specifically whether it remained live for adjudication, which the petitioner's counsel indicated it did not.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. THURSDAY, THE 19TH DAY OF JANUARY 2023 / 29TH POUSHA, 1944 WP(C) NO. 17513 OF 2022 PETITIONER: K K ABDUL GAFFOOR, AGED 52 YEARS KHALID STORES, MULLURKKARA, THRISSUR DISTRICT, PIN -680 583. BY ADVS. S.ANIL KUMAR (TRIVANDRUM) SABU C.J APARNA ANIL RAHUL A. RESPONDENTS: 1 UNION OF INDIA, REPRESENTED BY THE SECRETARY (REVENUE), MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, GOVERNMENT OF INDIA, NORTH BLOCK, NEW DELHI -110 001. 2 THE PRINCIPAL SECRETARY, FINANCE (GST WING), FINANCE (REV-1) DEPARTMENT 4TH LEVEL, A-WING, DELHI SECRETARIAT, I.P. ESTATE, NEW DELHI- 110 002. 3 GST COUNCIL, REPRESENTED BY ITS CHAIRPERSON, DEPARTMENT OF FINANCE, NORTH BLOCK, NEW DELHI- 110 001. 4 GOODS AND SERVICES TAX NETWORK, REPRESENTED BY ITS CHAIRMAN, EAST WING, 4TH FLOOR, WORLD MARK-1, AEROCITY, NEW DELHI- 110 037. 5 THE COMMISSIONER OF STATE GOODS AND SERVICES TAX DEPARTMENT, TAX TOWERS, KARAMANA, THIRUVANANTHAPURAM- 695 002. W.P(C).No.17513/2022 2 6 THE NODEL OFFICER FOR STATE GST, STATE GOODS AND SERVICES TAX DEPARTMENT, TAX TOWERS, KARAMANA, THIRUVANANTHAPURAM, KERALA -
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