M/S.P.T.M.Traders vs. The Assistant Commissioner Of State Tax-1

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR FRIDAY, THE 04TH DAY OF OCTOBER 2019 / 12TH ASWINA, 1941 WP(C).No.21973 OF 2019(V) PETITIONER/S: M/S.P.T.M.TRADERS PP X/415 C, THRIPPANACHI.P.O., PALAKKAD, REPRESENTED BY ITS MANAGING PARTNER, MOHAMMED M.., AGED 45, S/O.KUTTIRAYIN HAJI. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENT/S: 1 THE ASSISTANT COMMISSIONER OF STATE TAX-1, STATE GST DEPARTMENT, SPECIAL CIRCLE, MALAPPURAM- 676505. 2 THE COMMISSIONER, DEPARTMENT OF STATE GST, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM-695002. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.21973 OF 2019(V) 2 JUDGMENT It is submitted by the learned counsel for the petitioner that he has filed an application for amnesty before the respondents. Under such circumstances, the writ petition may be withdrawn without prejudice to his right to pursue the amnesty application before the respondents. Taking note of the said submission, the writ petition is dismissed as withdrawn without prejudice to the right of the petitioner as read above . A.K.JAYASANKARAN NAMBIAR sab JUDGE

WP(C).No.21973 OF 2019(V) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17 DATED 15.7.2019. EXHIBIT P2 COPY OF C FORM ISSUED BY M/S.VIJAYA TRADING CO.NAGPUR DATED 4.7.2017. EXHIBIT P2 A COPY OF C FORM ISSUED BY M/S.KANPUR TRADING CO.KANPUR. EXHIBIT P3 COPY OF APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 24.7.2019.