Cidar Facades Private LTD. vs. Assistant State Tax Officer

WP(C)/2061/2021HC KeralaGSTCNR KLHC01005784202119 July 2021Bench: HONOURABLE MR. JUSTICE A.M.BADAR3 pages
For Petitioner: K.SHAJ, SRI.RENJIT GEORGE, SHRI.JOSSY S. KATTUR, SRI.C.IJLAL, SMT.UMMUL FIDA, SRI.JOSEPH MARY DAS, SRI.ARUN CHAND, SHRI.BHARAT VIJAY P., SHRI.MAJID MUHAMMED K., SHRI.ANANDU R., SHRI.ARUL K.S, SMT.NEERAJA GOWRI A.S
AI SummaryDismissed

Held

The High Court dismissed the writ petition as withdrawn, granting the petitioner liberty to approach the appellate authority as prescribed by law. The Court also expected the appellate authority to decide the appeal expeditiously.

Facts

The petitioner filed a writ petition before the High Court and subsequently sought permission to withdraw it to pursue an appeal before the appropriate appellate authority.

Key Issues

Whether the petitioner should be permitted to withdraw the writ petition to avail the remedy of appeal before the appellate authority.

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 MONDAY, THE 19TH DAY OF JULY 2021 / 28TH ASHADHA, 1943 WP(C) NO. 2061 OF 2021 PETITIONER: CIDAR FACADES PRIVATE LTD., GROUND FLOOR, TS AND S BUILDING, HIGH SCHOOL ROAD, EDAPALLY, ERNAKULAM DISTRICT-682024, REPRESENTED BY ITS MANAGING DIRECTOR, AJAY KUMAR C.M., DATED 44 YEARS, S/O.MANIKANDAN NAIR C.K., CHALAPPALLIL HOUSE, CHALAPPLLY P.O., EZHUMATTOOR, THIRUVALLA, PATHANAMTHITTA DISTRICT-689586. BY ADVS. K.SHAJ SRI.RENJIT GEORGE SHRI.JOSSY S. KATTUR SRI.C.IJLAL SMT.UMMUL FIDA SRI.JOSEPH MARY DAS SRI.ARUN CHAND SHRI.BHARAT VIJAY P. SHRI.MAJID MUHAMMED K. SHRI.ANANDU R. SHRI.ARUL K.S SMT.NEERAJA GOWRI A.S RESPONDENT: ASSISTANT STATE TAX OFFICER, SQUAD NO.III, STATE GST DEPARTMENT, STATE TAX OFFICE, FIRST FLOOR, STATE GST COMPLEX ANNEXE, BEHIND CIVIL STATION, PALAKKAD DISTRICT-678001. BY ADV GOVERNMENT PLEADER BY SMT.THUSHARA JAMES, SPECIAL GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.2061 OF 2021 2 JUDGMENT Dated this the 19th day of July 2021 The learned counsel for the petitioner sub

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.