The State Of Kerala vs. Babu Pulikottil Chakkappan, Aged 57 Years
Held
The High Court accepted the Government Pleader's request, dismissed the review petition as withdrawn, and granted the petitioners liberty to file an application as permissible against the interim order.
Facts
The State of Kerala and its tax authorities filed a review petition against an interim order passed in a writ appeal. During the hearing, the Government Pleader sought permission to withdraw the review petition.
Key Issues
The primary issue was whether the High Court should allow the review petitioners to withdraw their review petition against an interim order, while preserving their right to pursue other legal remedies.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE BASANT BALAJI FRIDAY, THE 10TH DAY OF JUNE 2022/20TH JYAISHTA, 1944 R.P. NO.413 OF 2022 (AGAINST THE ORDER dated 22.04.2022 IN WA 515/2022 OF HIGH COURT OF KERALA) REVIEW PETITIONERS/RESPONDENTS 1 TO 3 IN W.A.: 1 THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY (TAXES), GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN – 695 001. 2 COMMISIONER OF KERALA STATE GST, KERALA STATE GST DEPARTMENT TAX TOWERS, KILLIPALAM, KARAMANA P.O., THIRUVANANTHAPURAM, PIN – 695 002. 3 STATE TAX OFFICER, SQUAD NO.VII, KERALA STATE GOODS AND SERVICE TAX DEPARTMENT, 5TH FLOOR, GST COMPLEX, THEVARA, ERNAKULAM, PIN – 682 015. GOVERNMENT PLEADER, SRI. V.K.SHAMSUDHEEN RESPONDENTS/APPELLANT & RESPONDENT 4 & 5 IN W.A.: 1 BABU PULIKOTTIL CHAKKAPPAN, AGED 57 YEARS, S/O.LATE P.P.CHAKKAPPAN, PROPRIETOR, CHAKKAPPAN AUTOMOBILES, XIV-666, GURUVAYOOR ROAD, POONKUNNAM, THRISSUR-PIN – 680 002. 2 JIOLAT AUTO GAS INDUSTRIES, NEW DELHI, HEAD OFFICE 2094/G-
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