A.F.Babu vs. Union Of INDIA

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR WEDNE AY, THE 09TH DAY OF OCTOBER 2019/17TH ASWINA, 1941 W.P(C).No.16626 OF 2019(C) PETITIONERS: A.F.BABU AGED 57 YEARS PROPRIETOR, BRIGHT AUTO AGENCIES, SANKARAMANGALAM, PALAKKAD DISTRICT, KERALA-679 303. BY ADV. SRI.MAHESH V.MENON RESPONDENTS: 1 UNION OF INDIA DEPARTMENT OF REVENUE, CBEC, REPRESENTED BY SECRETARY TO THE GOVERNMENT, MINISTRY OF FINANCE, NEW DELHI 110 001. 2 GOODS AND SERVICE TAX COUNCIL, OFFICE OF GST COUNCIL SECRETARIAT, 5TH FLOOR, TOWER II, JEEVAN BHARATH BUILDING, JANPATH, CONNAUGHT PLACE, NEW DELHI 110 001, REPRESENTED BY SECRETARY TO GST COUNCIL. 3 THE GOODS AND SERVICES TAX NETWORK PVT. LTD. EAST WING, 4TH FLOOR, WORLD MNARK-1, AEROCITY, NEW DELHI-110 03, REPRESENTED BY ITS MANAGING DIRECTOR. 4 THE PRINCIPAL NODAL OFFICER, THIRUVANANTHAPURAM ZONE, OFFICE OF THE COMMISSIONER OF CENTRAL TAX AND CENTRAL EXCISE, CENTRAL REVENUE BUILDING, IS PRESS ROAD, KOCHI-682 018

W.P.(C).No.16626/2019 : 2 : 5 THE STATE GST OFFICER, PATTAMBI, PALAKKAD DISTRICT-679 303 R1-3 BY SRI.SREELAL WARRIER, CGC BY SRI.ROJO JOSEPH THURUTHIPARA, CGC R3 BY SRI.P.R.SREEJITH,SC,GOODS AND SERVICES TAX NETWORK BY SMT.THUSHARA JAMES, GOVT. PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).No.16626/2019 : 3 :

J U D G M E N T The learned counsel for the petitioner seeks permission to withdraw the writ petition, without prejudice to the right of the petitioner to impugn the subsequent order stated to have been passed by the respondents, if so advised. Permission is granted, and the writ petition is dismissed as withdrawn, without prejudice to the rights reserved above. A.K.JAYASANKARAN NAMBIAR JUDGE prp/9/10/19

W.P.(C).No.16626/2019 : 4 : APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1 AOF CERTIFICATE OF REGISTRATION UNDER GST ACT. EXHIBIT P2OF PRESS REPORT PUBLISHED BY PRESS INFORMATION BUREAU. EXHIBIT P3 AOF EMAIL SENT BY THE PETITIONER TO THE HELP DESK OF GOVERNMENT. EXHIBIT P4 AOF REPLY MAIL RECEIVED BY THE PETITIONER. EXHIBIT P5 AOF EMAIL REQUEST SENT BY THE PETITIONER TO THE 1ST RESPONDENT. EXHIBIT P6 AOF EMAIL RECEIVED BY THE PETITIONER FROM THE CBEC MITRA HELP DESK. EXHIBIT P7 AOF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C) 5032/2018 . EXHIBIT P8 AOF APPLICATION MADE TO THE DEPUTY COMMISSIONER, CENTRAL TAX AND CENTRAL EXCISE, PALAKKAD. EXHIBIT P9 AOF LETTER ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER. EXHIBIT P10 AOF REPLY MADE TO THE 4TH RESPONDENT BY THE PETITIONER.

W.P.(C).No.16626/2019 : 5 : EXHIBIT P10 (A) RESPONDENTS EXHIBITS: THE ACKNOWLEDGMENT ISSUED FROM THE OFFICE OF THE 4TH RESPONDENT WHILE ACCEPTING EXT. P10. NIL. //// P.S. TO JUDGE