Asgar Ali vs. The Assistant State Tax Officer
Held
The Court allowed the petitioner's request to withdraw the writ petition, granting liberty to file a fresh petition on the same subject matter.
Facts
The petitioner challenged GST detention and confiscation orders issued by the tax authorities, as evidenced by various Forms GST MOV-1 to MOV-11 listed in the appendix.
Key Issues
Whether the petitioner should be granted permission to withdraw the writ petition with liberty to file a fresh one.
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 11TH DAY OF AUGUST 2022 / 20TH SRAVANA, 1944 WP(C) NO. 10532 OF 2022 PETITIONER: 1 ASGAR ALI AGED 52 YEARS S/O NIWIJ KHA, GAON DHULAWAT P O, TAURU DHULAWAT(81) MEWAT, TAURU, HARYANA-122105. BY ADVS. JUDY JAMES SARUN RAJAN RESPONDENTS: 1 THE ASSISTANT STATE TAX OFFICER MOBILE SQUAD, STATE GOODS AND SERVICE TAX DEPARTMENT, MANJESWAR, KASARGOD PIN-678001. 2 THE STATE TAX OFFICER MOBILE SQUAD, O/O OF THE DEPUTY COMMISSIONER (ENFORCEMENT) STATE GOODS AND SERVICE TAX DEPARTMENT, MANJESWAR, KASARGOD, PIN-671121. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC NO.10532 OF 2022 2 JUDGMENT Dated this the 11th day of August, 2022 The learned Counsel for the petitioner seeks permission to withdraw the writ petition with liberty to file a fresh writ petition. Accordingly, the writ petition is dismissed as withdrawn, with the liberty reserved as aforesaid. GOPINATH P. JUDGE SKP/11-8
WPC NO.10532 OF 2022 3
Appendix — schedule of exhibits
The judgment continues below.
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