Jithesh K. P. vs. Assistant State Tax Officer

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL FRIDAY, THE 12TH DAY OF JUNE 2020 / 22ND JYAISHTA, 1942 WP(C).No.11536 OF 2020(N) PETITIONER: JITHESH K. P. AGED 33 YEARS S/O. RAJAN K. P., PROPRIETOR, CRS TRADING, 39/457A, THAIKKUTTAM PARAMBA, NEAR GOVERNMENT AYURVEDIC HOSPITAL, BHUTT ROAD BEACH, WEST HILL (PO), CALICUT - 673005. BY ADV. RASHMI.K.V. RESPONDENTS: 1 ASSISTANT STATE TAX OFFICER MOBILE SQUAD NO.4, STATE GST DEPARTMENT, PUNALUR, KOLLAM - 691305. 2 STATE TAX OFFICER MOBILE SQUAD NO.4, SGST DEPARTMENT, PUNALUR, KOLLAM - 691305. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.06.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.11536 OF 2020(N) 2 JUDGMENT Dated this the 12th day of June 2020 Learned counsel for the petitioner seeks permission of this Court for withdrawal of the writ petition, with a liberty to prefer an appeal against Ext.P7 order as provided under Section 107 of the Central Goods and Services Tax Act, 2017 in accordance with law. Permission is granted. The writ petition is dismissed as withdrawn with liberty as aforementioned. AMIT RAWAL JUDGE DCS

WP(C).No.11536 OF 2020(N) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE DETENTION ORDER ISSUED BY THE 1ST RESPONDENT DATED 05.01.2020. EXHIBIT P2OF THE NOTICE DATED 05.01.2020 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P3OF THE STATEMENT OF THE DRIVER DATED 05.01.2020. EXHIBIT P4OF THE OBJECTION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 07.01.2020. EXHIBIT P5OF THE REPLY DATED 07.01.2020 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P6OF THE REVISED NOTICE DATED 20.01.2020 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P7OF THE ORDER OF DEMAND OF TAX PENALTY ISSUED BY THE 1ST RESPONDENT DATED 04.02.2020.