Ahnas Mohammed vs. The Asst.State Tax Officer

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS THUR AY, THE 16TH DAY OF JANUARY 2020 / 26TH POUSHA, 1941 WP(C).No.674 OF 2020(H) PETITIONER: AHNAS MOHAMMED PROPRIETOR, M/S.DIYA MOTORS, DIYA TOWER, KADAPPAKKADA, KOLLAM-691008. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE ASST.STATE TAX OFFICER, SQUAD NO.1, SGST DEPARTMENT, KOLLAM-691001. 2 THE COMMISSIONER OF STATE GST, TAX TOWERS, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM-695002. SMT.THUSHARA JAMES, GOVT.PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P(C) No.674 of 2020 2 ALEXANDER THOMAS, J. =========================== W.P(C) No.674 of 2020 =========================== Dated this the 16th day of January, 2020 JUDGMENT Sri.Harisankar V.Menon, learned counsel appearing for the petitioner would submit on the basis of instructions of his party that during the pendency of this writ petition, the departmental authorities has issued penalty order dated 13.01.2020 in relation to the matters in the impugned Ext.P-5 proceedings and that therefore, the petitioner has now been advised to withdraw this writ petition, with liberty to file a comprehensive Writ Petition (Civil), so as to incorporate the challenge not only in relation to the matters raised in this W.P(C), but also the subsequent factual averments.