Anu Byju vs. The Post Master
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNE AY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945 WP(C) NO. 34251 OF 2023 PETITIONER: ANU BYJU AGED 53 YEARS W/O. LATE BYJU, PANACKAL HOUSE, KOLLAMPARAMBIL LANE, DESHABHIMANI ROAD, KALOOR, ERNAKULAM DISTRICT - 682017. NOW RESIDING AT ASSET HOME OAK YARD FLAT NO 12D VAZHAKALA, KAKKANAD, ERNAKULAM DISTRICT, PIN - 682030 BY ADVS. G.HARIHARAN V.R.SANJEEV KUMAR PRAVEEN.H. K.S.SMITHA BIJOY SAM GEORGE RESPONDENTS: 1 THE POST MASTER SHANMUGHAM ROAD POST OFFICE, LINK ROAD ,BROADWAY, MARINE DRIVE, ERNAKULAM, DISTRICT, PIN - 682031 2 DIRECTOR OF POSTAL SERVICES O/O THE CHIEF POSTMASTER GENERAL, KERALA CIRCLE, THIRUVANANTHAPURAM, PIN - 695033 3 UNION OF INDIAN, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT MINISTRY OF FINANCE, PARLIAMENT STREET, SAMSAD MARG, NEW DELHI, PIN - 110001 4 JOINT COMMISSIONER TAX PAYER SERVICES, STATE GOODS AND SERVICES, TAX DEPARTMENT. PERUMANOOR POST OFFICE, ERNAKULAM, PIN - 682015 BY ADV N.S.DAYA SINDHU SHREE HARI THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 34251 OF 2023 2 JUDGMENT When this matter was called today, the learned counsel for the petitioner submitted that full payments have been received by his client and therefore, that this writ petition is not being pressed.
Sri.N.S.Daya Sindhu Shree Hari – the learned Central Government Counsel also affirm the afore.
This writ petition is, therefore, closed. DEVAN RAMACHANDRAN JUDGE SAS
WP(C) NO. 34251 OF 2023 3 APPENDIX OF WP(C) 34251/2023 PETITIONER’S EXHIBITS: Exhibit P1 AOF THE NSC BOND BEARING 92EE- 123788 DATED 30.09.2023 FOR RS.10000/- ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE PETITIONER Exhibit P2 AOF THE NSC BOND BEARING 92EE- 123789V DATED 30.09.2023 FOR RS.10000/- ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE PETITIONER Exhibit P3 AOF THE NSC BOND BEARING 60DD 066027 DATED 30.09.2023 FOR RS.5000/- ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE PETITIONER Exhibit P4 AOF THE COMMUNICATION (NO.E3/ R NO-2783/2010-2011) DATED 31.05.2023 ISSUED BY THE 4TH RESPONDENT ADDRESSED TO THE 1ST RESPONDENT Exhibit P5 AOF THE REQUEST DATED 11.10.2023 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P6 AOF THE PROVISIONAL RECEIPT ISSUED IN THE NAME OF THE PETITIONER DATED 12.10.2023 Exhibit P7 AOF THE JUDGMENT MADE IN W.P(C) NO.24869/2023 DATED 04,08.2023 ISSUED BY THIS HON'BLE COURT
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.