T.A.Babu vs. The State Tax Officer
Held
The High Court recorded the submission made by the petitioner's counsel regarding the settlement of the matter. Based on this submission, the writ petition was closed as settled.
Facts
The petitioner filed a writ petition concerning a matter related to the State Tax Department. During the court proceedings, the counsel for the petitioner informed the High Court that the dispute had been settled between the parties.
Key Issues
The primary legal issue was whether the writ petition should be closed following an out-of-court settlement between the petitioner and the tax authorities.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN TUESDAY, THE 23RD DAY OF AUGUST 2022 / 1ST BHADRA, 1944 WP(C) NO. 27382 OF 2020 PETITIONER/S: T.A.BABU, AGED 62 YEARS, THATTAMPARA HOUSE, OLIYAPPURAM P.O., KOOTHATTUKULAM-686 662. BY ADVS. P.N.DAMODARAN NAMBOODIRI SHRI. HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 THE STATE TAX OFFICER STATE GST DEPARTMENT, MUVATTUPUZHA-686 661. 2 THE INTELLIGENCE OFFICER, SQUAD NO.1, DEPARTMENT OF COMMERCIAL TAXES, MATTANCHERRY AT ALUVA-683 101. 3 THE DEPUTY COMMISSIONER, STATE GST DEPARTMENT, MUVATTUPUZHA-686 661. 4 THE DEPUTY TAHSILDAR (RR), TALUK OFFICE, MUVATTUPUZHA-686 661. BY ADV GOVERNMENT PLEADER OTHER PRESENT: SMT. JASMIIN M.M -GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.27382/2020 ..2.. JUDGMENT The learned counsel for the petitioner submits that the matter has been settled and the writ petition can be closed. Recording the submission of the learned counsel for the petitioner, the writ petition is closed as settled. SHOBA ANNAMMA EAPEN JUDGE bka/-
The judgment continues below.
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