Punnekadu Raghavan Sasi vs. Commissioner Of Commercial Taxes
Held
The High Court recorded the submission that the petitioner's application for revocation of cancellation of GST registration was considered and rejected on 08.03.2021. In light of this, the Court held that the writ petition had become infructuous.
Facts
The petitioner filed a writ petition concerning their GST registration, specifically after their application for revocation of cancellation of GST registration was considered. The Senior Government Pleader informed the Court that the petitioner's revocation application had already been rejected.
Key Issues
The key legal issue was the status and outcome of the petitioner's application for revocation of cancellation of their GST registration.
Sections Cited
None
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 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943 WP(C) NO. 22916 OF 2021 PETITIONER : PUNNEKADU RAGHAVAN SASI AGED 53 YEARS S/O. RAGHAVAN, PUNNEKKADU HOUSE, SOUTH VAZHAKULAM, ERNAKULAM-683 105. BY ADVS. SAIJO HASSAN BENOJ C AUGUSTIN RAFEEK. V.K. U.M.HASSAN P.PARVATHY NASEEBA K.T. RESPONDENT: COMMISSIONER OF COMMERCIAL TAXES PROPER OFFICER APPOINTED U/S 6 OF GST ACT 2017, COMMERCIAL TAX OFFICE, 2ND FLOOR, BAZAAR ROAD, MATTANCHERRY, ERNAKULAM-682 002. SR.GP.DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 22916 OF 2021 2 BECHU KURIAN THOMAS, J ========================== W.P.(C) No.22916 of 2021 --------------------------------------- Dated this the 2nd day of November, 2021 JUDGMENT The learned Senior Government Pleader submits that this writ petition has become infructuous, since petitioner's application for revocation of cancellation of GST registration was considered on 08.03.2021 and was rejected. The aforesaid submission is recorde
The judgment continues below.
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