P.I.Sucy vs. The State Tax Officer
Held
The High Court granted the petitioner's request for permission to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn, with the explicit understanding that the petitioner could still pursue W.P(C).No. 24211/2019.
Facts
The petitioner, P.I. Sucy, filed a writ petition against the State Tax Officer and other GST authorities. During the proceedings, the petitioner's counsel sought permission to withdraw the writ petition. This withdrawal was requested without prejudice to the right to pursue another connected case.
Key Issues
The judgment did not address any substantive legal issues, as it was a procedural dismissal based on the petitioner's request to withdraw the writ petition. The underlying legal challenges of the original petition were not adjudicated.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR MONDAY, THE 09TH DAY OF DECEMBER 2019 / 18TH AGRAHAYANA, 1941 WP(C).No.32056 OF 2019(F) PETITIONER/S: P.I.SUCY, AGED 74 YEARS PROPRIETRIX, M/S RAJA BUILDING, 26/182 , RAJA BUILDING, VITHUNNI ROAD, NOORANI POST, PALAKKAD - 678
BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENT/S: 1 THE STATE TAX OFFICER, 1ST CIRCLE, STATE GST DEPARTMENT, PALAKKAD - 678 001. 2 GOODS AND SERVICES TAX NETWORK PVT.LTD EAST WING, 4TH FLOOR, WORLD MARK-1, AEROCITY, NEW DELHI-110 037, REPRESENTED BY ITS MANAGING DIRECTOR. 3 GOODS AND SERVICES TAX COUNCIL 5TH FLOOR , TOWER -II, JEEVAN BHARATI BUILDING , JANPATH ROAD, CONNAUGHT PLACE, NEW DELHI - 110 001. REPRESENTED BY ITS CHAIRMAN. 4 THE NODAL OFFICER PALAKKAD DIVISION, OFFICE OF THE DEPUTY COMMISSIONER OF STATE TAX, PALAKKAD DIVISION, 1ST FLOOR , STATE GST COMPLEX, BEHIND CIVIL STATION, PALAKKAD - 678
R3 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA SMT. THUSHARA JAMES; GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.12.2019, ALONG WITH WP(C).11424/2019(C) AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED TH
The judgment continues below.
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