M/S. Ayyappa Swamy Siti Cable Net Work vs. The Deputy Commissioner (St)
Held
The Court granted the petitioner's request to withdraw the Writ Petition. The Court held that the Writ Petition is dismissed as withdrawn, with liberty granted to the petitioner to pursue benefits under the Amnesty Scheme. There were no costs awarded. Pending miscellaneous applications, if any, were also closed. No specific legal provisions were discussed or interpreted as the matter was disposed of on a procedural withdrawal.
Facts
The petitioner, M/s. Ayyappa Swamy Siti Cable Net Work, filed a Writ Petition before the Andhra Pradesh High Court. The respondents included the Deputy Commissioner of State Tax and others. The specific tax period and the order or action under challenge, as well as the amount in dispute, are not recorded in the provided judgment excerpt. The procedural history leading to this filing is also not detailed.
Key Issues
The Court did not have to decide any substantive legal issues. The primary question before the Court was whether to grant the petitioner's request to withdraw the Writ Petition. The petitioner's counsel sought leave to withdraw the petition with the liberty to file for benefits under an Amnesty Scheme. The respondents' stance on this request is not recorded.
AI-generated summary — verify with the full judgment below
APHC010644522022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3525] WEDNESDAY, THE TWENTY SIXTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE DR JUSTICE K MANMADHA RAO WRIT PETITION NO: 38542/2022 Between: M/s. Ayyappa Swamy Siti Cable Net Work ...PETITIONER AND The Deputy Commissioner St and Others ...RESPONDENT(S) Counsel for the Petitioner:
G NARENDRA CHETTY Counsel for the Respondent(S):
GP FOR COMMERCIAL TAX
M P KASHYAP The Court made the following Order: (per Hon’ble Sri Justice R. Raghunandan Rao)
Learned counsel for the petitioner seeks leave to withdraw the present Writ Petition with liberty to file the benefits under the Amnesty Scheme.
Accordingly, this Writ Petition is dismissed as withdrawn with liberty. There shall be no order as to costs.
2 RRR,J & Dr.KMR,J W.P.No.38542 of 2022
As a sequel, pending miscellaneous applications, if any, shall stand closed. ________________________ R. RAGHUNANDAN RAO, J
_______________________
The judgment continues below.
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