Thottiyil Abdurahiman vs. The Commissioner Of State GST
Held
The Court granted the petitioner's request to withdraw the writ petition, as the prayer for consideration of Exts.P8 and P9 had already been acceded to by the respondents.
Facts
The petitioner filed a writ petition seeking consideration of Exts.P8 and P9 by the respondents. During the pendency of the petition, the respondents acceded to the petitioner's prayer.
Key Issues
The primary issue was the consideration of the petitioner's representations (Exts.P8 and P9) by the respondents.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943 WP(C) NO. 16431 OF 2021 PETITIONERS: THOTTIYIL ABDURAHIMAN, PROPRIETOR NEHA HOSPITAL, GSTN: 32ACNPA3011A1ZQ CHANGUVETTY, KOTTAKKAL, MALAPPURAM DISTRICT, PIN-676501. BY ADVS. LATHA ANAND M.N.RADHAKRISHNA MENON K.R.PRAMOTH KUMAR SAJIKUMAR.K.K. N.SREEJITH (MAKALIYAM) S.VISHNU (ARIKKATTIL) ROHITH MOHAN SIDHARTH P.S. RADHAKRISHNA PILLAI B RESPONDENTS: 1 THE COMMISSIONER OF STATE GST, 9TH FLOOR, TAX TOWER, KILLIPPALAM, KARAMANA P.O., THIRUVANANTHAPURAM, PIN-695002. 2 STATE TAX OFFICER, KOTTAKKAL, STATE GST DEPARTMENT, PLAZA TOWER, KOTTAKKAL, MALAPPURAM, KERALA, PIN-676503. BY ADV. SMT. THUSHARA JAMES - SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 16431/21 2 JUDGMENT The learned counsel for the petitioner seeks permission to withdraw this writ petition because prayer for consideration of Exts.P8 and P9 has already been acceded to by the respondents. This request is granted; consequently, this writ pe
The judgment continues below.
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