Sreenivasan @ Suresh .P vs. The Deputy Commissioner (Appeals)
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH FRIDAY, THE 3RD DAY OF NOVEMBER 2023 / 12TH KARTHIKA, 1945 WP(C) NO. 10295 OF 2023 PETITIONER: SREENIVASAN @ SURESH .P, AGED 59 YEARS S/O. S. PADMANABHAN POTTI, PROPRIETOR ROYAL PLASTICS, SOUTH STREET, VANJIYOOR, KIZHAKEKOTTA, THIRUVANANTHAPURAM, PIN - 695023 BY ADVS. K.R.SUNIL KRISHNA SURESH DANIC ANTONY RESPONDENTS: 1 THE DEPUTY COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM., PIN - 695541 2 THE ASSISTANT COMMISSIONER (WORK CONTRACTS), THE KERALA VALUE ADDED TAX DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695002 3 THE TAHSILDAR, REVENUE RECOVERY, OFFICE OF THE TAHSILDAR, FORT P.O, THIRUVANATHAPURAM, PIN - 695023 ADV.JASMINE M.M.-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.10295 of 2023 2 JUDGMENT Dated this the 3rd day of November, 2023 Learned counsel for the petitioner submits that the writ petition has become infructous,
hence the same may be dismissed as such. Considering the aforesaid submission, this writ petition is dismissed as having become infructous. Interim order, if any, stands vacated. DINESH KUMAR SINGH JUDGE AP
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.