Techser Engineers vs. Assistant State Tax Officer
Held
The High Court granted the petitioner's request, allowing the withdrawal of the writ petition. The Court also granted liberty to the petitioner to move the appropriate statutory authority.
Facts
The petitioner sought permission from the High Court to withdraw the writ petition. This withdrawal was requested with the liberty to approach the appropriate statutory authority for relief.
Key Issues
Whether the High Court should permit the petitioner to withdraw the writ petition to pursue remedies before the appropriate statutory authority.
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 WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943 WP(C) NO. 21059 OF 2021 PETITIONER: TECHSER ENGINEERS NO. 13, (LD NO. 14), IST STREET, PARAMESHWARI NAGAR, ADYAR, CHENNAI 600 020. REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR. R. SIVAPRAKASAM. BY ADVS. K.I.MAYANKUTTY MATHER R.JAIKRISHNA UTHARA ASOKAN RESPONDENTS: 1 ASSISTANT STATE TAX OFFICER SQUD NO. VII, STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD, METTUPALAYAM STREET, METTUPALAYAM P.O. KERALA 678 001. 2 STATE TAX OFFICER, SQUD NO. VII, STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD, METTUPALAYAM STREET, METTUPALAYAM P.O. KERALA 678 001. DR,THUSHARA JAMES -SR GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 21059 OF 2021 2 BECHU KURIAN THOMAS, J --------------------------- WP(C) NO. 21059 OF 2021 ---------------------------- Dated this the 20th day of October, 2021 JUDGMENT The learned Counsel for the petitioner seeks permission to withdraw this writ petition with liberty to move the appropriate statutory authori
The judgment continues below.
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