Sajin Das V M vs. Assistant State Tax Officer
Held
The High Court granted the petitioner's request to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn, with liberty reserved for the petitioner to file a fresh petition.
Facts
The petitioner filed a writ petition before the High Court. During the hearing, the learned counsel for the petitioner sought permission to withdraw the writ petition.
Key Issues
The judgment did not address any substantive legal issues as the petitioner sought and was granted permission to withdraw the writ petition.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. TUESDAY, THE 22ND DAY OF NOVEMBER 2022 / 1ST AGRAHAYANA, 1944 WP(C) NO. 19498 OF 2021 PETITIONER: SAJIN DAS V M AGED 31 YEARS PROPRIETOR, TANVI JEWELLERY, TC 38/1252, 2, BALA RENGA COMPLEX, VALAYAL CHETTY STREET, CHALAI P.O., THIRUVANANTHAPURAM- 695 036. BY ADV TOMSON T.EMMANUEL RESPONDENTS: 1 ASSISTANT STATE TAX OFFICER STATE GOODS AND SERVICE TAX DEPARTMENT, INTELLIGENCE SQUAD NO.VI, NEDUMANGAD, THIRUVANANTHAPURAM- 695 541. 2 STATE TAX OFFICER STATE GOODS AND SERVICE TAX DEPARTMENT, INTELLIGENCE SQUAD NO.VI, NEDUMANGAD, THIRUVANANTHAPURAM -695 541. 3 STATE OF KERALA STATE GOODS AND SERVICE TAX DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001, REP.BY SECRETARY TO GOVERNMENT 4 COMMISSIONER (GST) GOVERNMENT OF INDIA, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, GST POLICY WING, NEW DELHI -110 001. 5 UNION OF INDIA MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, NEW DELHI 110 001, REP.BY ITS UNDER SECRETARY. 6 ADDL.R6. COMMISSIONER OF STATE TAX SGST DEPARTMENT, TAX TOWER, KARAMANA, THIRUVANANTHAPU
The judgment continues below.
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