Diana Heights, Athani vs. The State Tax Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS MONDAY, THE 27TH DAY OF SEPTEMBER 2021 / 5TH ASWINA, 1943 WP(C) NO. 20247 OF 2021 PETITIONER : DIANA HEIGHTS, ATHANI, NEDUMBASSERRY, ALUVA-683 585, REPRESENTED BY ITS MANAGING PARTNER, SRI.M.L.ITTOOP. BY ADVS. AJI V.DEV M.G.SHAJI ALAN PRIYADARSHI DEV RESPONDENTS : 1 THE STATE TAX OFFICER, SQUAD NO.1, STATE GOODS AND SERVICES TAX DEPARTMENT, MINI CIVIL STATION, PERIYAR NAGAR, ALUVA - 683 101. 2 THE DEPUTY COMMISSIONER, SPECIAL CIRCLE, STATE GOODS AND SERVICES TAX DEPARTMENT, MINI CIVIL STATION, PERUMBAVOOR - 683 542. 3 THE DEPUTY COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICES TAX DEPARTMENT, MINI CIVIL STATION, MUDAVOOR P.O., MUVATTUPUZHA - 686 669. 4 THE COMMISSIONER OF STATE TAX, TAX TOWER, KILLIPPALAM, KARAMANA P.O., THIRUVANANTHAPURAM - 695 002. BY SENIOR GOVT.PLEADER DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 20247 OF 2021 2 BECHU KURIAN THOMAS, J. =-=-=-=-=-=-=-=-=-=-=-=-=-= W.P.(C).No.20247 of 2021 =-=-=-=-=-=-=-=-=-=-=-=-=-= Dated this the 27nd day of September, 2021
JUDGMENT Petitioner seeks permission to withdraw this writ petition to pursue the appellate remedy available under the statute. Permission is granted.
Accordingly this writ petition is dismissed as withdrawn. BECHU KURIAN THOMAS, JUDGE RKM
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.