Ismayilkutty Irshad vs. Union Of INDIA
Held
The High Court dismissed the writ petition as withdrawn, granting the petitioner liberty to pursue available statutory remedies instead.
Facts
The petitioner filed a writ petition, likely challenging a refund rejection related to GST, as indicated by the exhibits. The petitioner subsequently sought permission from the High Court to withdraw the writ petition.
Key Issues
The key legal issue before the Court was whether to permit the petitioner to withdraw their writ petition with liberty to pursue statutory remedies.
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 TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943 WP(C) NO. 24493 OF 2021 PETITIONER: ISMAYILKUTTY IRSHAD, AGED 52 YEARS PROPRIETOR, ADHIL TRADERS, KMC 16/281, KANNISSERIL, ALUMOODU, KAYAMKULAM, ALAPPUZHA-690
BY ADVS. R.JAIKRISHNA ANISH P. NARAYANI HARIKRISHNAN RESPONDENTS: 1 UNION OF INDIA, THROUGH ITS SECRETARY (REVENUE), MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, GOVERNMENT OF INDIA, NORTH BLOCK, NEW DELHI G.P.O., PIN-110 001. 2 STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM G.P.O., THIRUVANANTHAPURAM-695 001. 3 GST COUNCIL, THROUGH ITS CHAIRPERSON, DEPARTMENT OF FINANCE, NORTH BLOCK, DELHI G.P.O., -110 001. 4 COMMISSIONER, OFFICE OF THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, TAX TOWER, KARAMANA P.O.
WP(C)No.24493 of 2021 2 THIRUVANANTHAPURAM-695 006. 5 JOINT COMMISSIONER, OFFICE OF THE JOINT COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, MELUVALLIL BUILDING, KALLUPALAM, ALAPPUZHA BAZAR P.O., ALAPPUZHA-688 012. 6 DEPUTY COMMISSIONER, OFFICE OF THE DEPUTY COMMISSIONER, STATE GOODS AND SERVIC
The judgment continues below.
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