M/S. Serms Infrastructure vs. Principal Secretary
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR THUR AY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943 WP(C).No.40698 OF 2017(J) PETITIONER: M/S. SERMS INFRASTRUCTURE PVT LTD THENNALA TOWERS, 2ND FLOOR, NRA-52, NANDAVANAM, THIRUVANANTHAPURAM REP. BY ITS MANAGING DIRECTOR, P.A.EAPEN AGED 64 YEARS, S/O.OOMMEN ABRAHAM RESIDING AT T.C. 4/1781-2 PANDIT'S COLONY, KOWDIAR, THIRUVANANTHAPURAM- 695004. BY ADV. SMT.SHOBA ANNAMMA EAPEN RESPONDENTS: 1 PRINCIPAL SECRETARY, REVENUE DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN – 695 001. 2 THE DISTRICT COLLECTOR, PATHANAMTHITTA, PIN – 689 645 3 PROJECT MANAGER, DISTRICT NIRMITHI KENDRA, PATHANAMTHITTA, PIN:689 101 4 THE ASSISTANT COMMISSIONER, WORKS CONTRACT, KERALA GOODS AND SERVICES TAX DEPARTMENT TAX TOWER, 2ND FLOOR, KARAMANA, TRIVANDRUM – 695 002. 5 SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM PIN: 695 001 OTHER PRESENT: SMT.THUSHARA JAMES, GOVT. PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.40698/2017 2 JUDGMENT Dated this the 25th day of March 2021 Learned counsel for the petitioner wants to withdraw the writ petition for seeking the benefit of Amnesty scheme. The petitioner has filed a memo dated 17.03.2021 for withdrawal of the writ petition. In view of the withdrawal memo filed by the petitioner dated 17.03.2021, this writ petition is dismissed as withdrawn. A.M.BADAR JUDGE smp
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