Alliance Homes vs. State Of Kerala
Held
The High Court granted the petitioner's request, allowing the withdrawal of the writ petition so the petitioner could benefit from the Amnesty Scheme.
Facts
The petitioner, facing various tax orders and notices, filed a writ petition challenging them. After two days of arguments, the petitioner sought permission to withdraw the petition to avail an Amnesty Scheme that was expiring the next day.
Key Issues
Whether the petitioner should be allowed to withdraw their writ petition challenging tax orders to avail an expiring Amnesty Scheme.
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 MONDAY, THE 29TH DAY OF NOVEMBER 2021 / 8TH AGRAHAYANA, 1943 WP(C) NO. 18907 OF 2021 PETITIONER: ALLIANCE HOMES FIRST FLOOR, PRESTIGE CENTRE, OPP- SUB-REGISTRAR OFFICE, KANNUR-670 002, REPRESENTED BY ITS EXECUTIVE MANAGER, MOIDU.V. BY ADV C.AJITH KUMAR RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, THIRUVANANTHAPURAM-695 001 2 THE INTELLIGENCE OFFICER, SQUAD NO.1, OFFICE OF THE INSPECTING COMMISSIONER OFFICER, (INTELLIGENCE) COMMERCIAL TAXES, KANNUR-670 002 3 THE COMMERCIAL OFFICER, OFFICE OF THE COMMERCIAL TAX OFFICER, WORKS CONTRACT, KANNUR-670 002 4 THE ASSISTANT COMMISSIONER (WORKS CONTRACT), OFFICE OF THE JOINT COMMISSIONER, STATE GST DEPARTMENT, KANNUR-670 002 5 ADDL.R5. THE SPECIAL DEPUTY TAHSILDAR (REVENUE RECOVERY) KANNUR. (ADDL.R5 IMPLEADED AS PER ORDER DATED 27-09-2021 IN IA 1/2021). THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 18907 OF 2021 2 BECHU KURIAN THOMAS, J .....
The judgment continues below.
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