Abdul Salam Pulimootil Jamaludheen vs. Assistant Commissioner
Held
The Kerala High Court granted the petitioner's request to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn.
Facts
The petitioner filed a writ petition challenging actions by the State Goods and Service Tax Department, likely concerning the detention and confiscation of goods, as evidenced by the appended GST MOV forms and a notice of confiscation. The petitioner subsequently sought permission to withdraw the petition.
Key Issues
The Court did not adjudicate any specific legal issues as the petitioner sought and was granted permission to withdraw the writ petition before any substantive arguments were heard.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943 WP(C) NO. 16397 OF 2021 PETITIONER: ABDUL SALAM PULIMOOTIL JAMALUDHEEN AGED 64 YEARS PROPRIETOR, M/S. MAHDHOOM JEWELLERY, KM17/1388 MM ALI ROAD, KOZHIKODE-673 004 BY ADVS. R.JAIKRISHNA C.S.ARUN SHANKAR NARAYANI HARIKRISHNAN RESPONDENTS: 1 ASSISTANT COMMISSIONER MOBILE SQUAD HOSDURG, OFFICE OF THE ASSISTANT COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, KANHANGAD, KASARAGOD-671 315 2 STATE TAX OFFICER (INTELLIGENCE) MOBILE SQUAD HOSDURG, OFFICE OF THE STATE TAX OFFICER (INTELLIGENCE), STATE GOODS AND SERVICE TAX DEPARTMENT, KANHANGAD, KASARAGOD-671 315 R1-2 BY SPL GOVERNMENT PLEADER,TAX.DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.16397 OF 2021 2 JUDGMENT Dated this the 26th day of August 2021 The learned counsel appearing for the petitioner on instructions seeks permission to withdraw the petition. The writ petition is accordingly dismissed as withdrawn. A.M.BADAR JUDGE SSK/26/08
WP(C) NO.16397 OF 2021 3 APPENDIX P
The judgment continues below.
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