Ullas Babu vs. State Of Kerala
Held
The Kerala High Court, based on the submission by the petitioner's counsel that the matter had become infructuous, dismissed the writ petition.
Facts
The specific facts of the writ petition are not detailed in the judgment. However, the petitioner's counsel informed the High Court that the matter had become infructuous.
Key Issues
The judgment did not delve into any substantive legal issues concerning GST, as the petition was dismissed on procedural grounds.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR THURSDAY, THE 17TH DAY OF DECEMBER 2020 / 26TH AGRAHAYANA, 1942 WP(C).No.25589 OF 2020(W) PETITIONER: ULLAS BABU AGED 38 YEARS S/O. SIVASANKARAN, THULUVANPPARAMBIL HOSE, 25/1376/1 THIRUVAMAPADY CONVENTION COMPLEX, VIRNDAVNA INN. SEREVALSAM, BLOCK, MARAR ROAD, TRICHUR 680 001. BY ADVS. SRI.SAIBY JOSE KIDANGOOR SMT.S.SIBHA KUM.PARVATHY VIJAYAN SRI.T.M.MUHAMED HAFEES SHRI.ANOOP SEBASTIAN SMT.DEEPA VALENTINE LESLIE RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TAXES, DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001. 2 SALES TAX OFFICER, COMMERCIAL TAX OFFICE, AIT AND CT OFFICE, TRICHUR, KERALA. 3 COMMISSIONER OF STATE GST, TAX TOWERS KILLIPALAM, KARANAMANA, THIRUVANANTHAPURAM 695 002. BY GOVERNMENT PLEADER DR.SMT.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.12.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.25589 OF 2020(W) 2 JUDGMENT
It is submitted by counsel for the petitioner that the matter has become infructuous. Accordingly, the writ petition is dismissed as infructuous.
S
The judgment continues below.
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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.