M.Abdul Nazir vs. The Assistant State Tax Officer
Held
The High Court accepted the submission made by the petitioner's counsel and accordingly dismissed the writ petition as having become infructuous.
Facts
The petitioner filed a writ petition. During the proceedings, the petitioner's counsel informed the High Court that the writ petition had become infructuous.
Key Issues
No substantive legal issues were adjudicated by the Court, as the writ petition was dismissed on the ground of becoming infructuous.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS FRIDAY, THE 10TH DAY OF DECEMBER 2021 / 19TH AGRAHAYANA, 1943 WP(C) NO. 24852 OF 2021 PETITIONER: M.ABDUL NAZIR AGED 35 YEARS PROPRIETOR, M/S.A.N.TRADERS, 13/622, AARAMBRAM, MADAVOOR, KOZHIKODE. BY ADVS. HARISANKAR V. MENON MEERA V.MENON RESPONDENTS: 1 THE ASSISTANT STATE TAX OFFICER SQUAD NO.VI, STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD-678 001. 2 THE STATE TAX OFFICER, SQUAD NO.VII, STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD-678 001. 3 THE COMMISSIONER OF STATE TAX, STATE GST DEPARTMENT, TAX TOWERS, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM-695 002. BY DR.THUSHARA JAMES, SR.GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 24852 OF 2021 2 BECHU KURIAN THOMAS, J ======================= W.P.(C) No.24852 of 2021 ------------------------------- Dated this the 10 th day of December, 2021 JUDGMENT The learned counsel for the petitioner submits that this writ petition has become infructuous. Accordingly, the same is dismissed as infructuous. BECHU KU
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.