BharatTaxGST

Shri Chuzhikunnel Michele Joy vs. State Of Karnataka

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WP/1677/2024HC KarnatakaGSTCNR KAHC01002523202421 March 2025Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. ANIL KUMAR B., ADVOCATEFor Respondent: SRI. K.HEMAKUMAR, AGA

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Cause title — parties, addresses and appearances
- 1 - NC: 2025:KHC:12194 WP No. 1677 of 2024 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 21ST DAY OF MARCH, 2025 BEFORE THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR WRIT PETITION NO. 1677 OF 2024 (T-RES) BETWEEN: SHRI CHUZHIKUNNEL MICHELE JOY PROPRIETOR M/S ORIENTAL GRANTIES AND CRUSHERS S N - 133/P2 PADUBETTU SOODA KARKALA – 576 127 AND ALSO AT 3-191, KIRAN NIVAS, INDIRANAGAR, MALA KARKALA, UDUPI, KARNATAKA- 574 122. …PETITIONER (BY SRI. ANIL KUMAR B., ADVOCATE) AND: 1. STATE OF KARNATAKA THROUGH ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT VIDHANA SOUDHA BENGALURU – 560 001 2. THE COMMISSIONER OF COMMERCIAL TAXES IN KARNATAKA VANJIYA THERIGE, KARYALAYA, GANDHINAGAR, BENGALURU – 560 009 3. THE COMMERCIAL TAX OFFICER (AUDIT) KARKALA NETHRAVATI HEDGE ROAD, KARKALA- 574 104 …RESPONDENTS (BY SRI. K.HEMAKUMAR, AGA) Digitally signed by LEELAVATHI S R Location: High Court of Karnataka - 2 - NC: 2025:KHC:12194 WP No. 1677 of 2024 THIS WP IS FILED PRAYING TO-QUASH THE IMPUGNED

ORDER NO.CTO (A)/K/SEC.73-14/2023-24 (REFERENCE NO.ZD291023022707K) DTD 18.10.2023 PASSED BY R3 VIDE ANNEXURE-A TO THE WRIT PETITION

THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR

ORAL ORDER

Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the petition, which reads as under: “The petitioner in the above case most respectfully submits that the petitioner has decided to settle the matter under the Amnesty Scheme provided under Section 128A of the GST Act. It is prayed that this Hon’ble court may be pleased to allow the petitioner to withdraw the present petition.”

2.

The aforesaid memo is taken on record.

3.

Accordingly, the petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE

MDS List No.: 1 Sl No.: 47

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.