Shafeer P.A vs. Assistant State Tax Officer

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR FRIDAY, THE 06TH DAY OF NOVEMBER 2020 / 15TH KARTHIKA, 1942 WP(C).No.23991 OF 2020(Y) PETITIONER/S: SHAFEER P.A.,PROPRIETOR, M/S. OVERSEAS TIMBERS, SOUTH OF YMCA, ALAPPUZHA - 688001, ALAPPUZHA DISTRICT. BY ADV. SRI.TOMSON T.EMMANUEL RESPONDENT/S: 1 ASSISTANT STATE TAX OFFICER STATE GOODS AND SERVICE TAX DEPARTMENT, SQUAD NO.III, NORTH PARAVOOR, MATTANCHERY AT ALUVA - 683101. 2 STATE TAX OFFICER, STATE GOODS AND SERVICE TAX DEPARTMENT, SQUAD NO.III, NORTH PARAVOOR, MATTANCHERY AT ALUVA - 683101. 3 STATE OF KERALA STATE GOODS AND SERVICE TAX DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695001, REPRESENTED BY SECRETARY TO GOVERNMENT. 4 COMMISSIONER OF GOODS AND SERVICE TAX GOVERNMENT OF INDIA, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, GST POLICY WING, NEW DELHI - 110001. OTHER PRESENT: GP: DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.11.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.23991 OF 2020(Y) 2 JUDGMENT The learned counsel for the petitioner seeks permission to withdraw the writ petition, without prejudice to his rights to move this Court as and when a detention order is passed, or if the detention order is not served on him within the time limit permitted under the statute. Permission granted, the writ petition is withdrawn without prejudice to his rights as reserved above. A.K.JAYASANKARAN NAMBIAR JUDGE SJ