Baby Antony vs. State Of Kerala
Held
The learned counsel for the petitioner sought and was granted permission to withdraw the writ petition. Consequently, the court dismissed the petition as withdrawn.
Facts
The petitioner, Baby Antony, proprietrix of M/s. Envees Inn Bar and Restaurant, filed a writ petition before the High Court of Kerala. The petitioner sought certain reliefs from the court.
Key Issues
The primary issue was whether the petitioner should be allowed to withdraw the writ petition they had filed.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR FRIDAY, THE 13TH DAY OF DECEMBER 2019 / 22ND AGRAHAYANA, 1941 WP(C).No.29267 OF 2019(G) PETITIONER/S: BABY ANTONY AGED 61 YEARS PROPRIETRIX, M/S.ENVEES INN BAR AND RESTAURANT, ERAMALLOOR, CHERTHALA, ALAPPUZHA DISTRICT BY ADVS. DR.K.P.SATHEESAN (SR.) SRI.P.MOHANDAS (ERNAKULAM) SRI.S.VIBHEESHANAN SRI.K.SUDHINKUMAR SRI.S.K.ADHITHYAN SRI.SABU PULLAN RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001 2 THE ASSISTANT COMMISSIONER (ASSESSMENT) GOODS AND SERVICES TAX DEPARTMENT, SPECIAL CIRCLE, ALAPPUZHA-688001 3 THE TAHSILDAR THALUK OFFICE, CHERTHALA, ALAPPUZHA-688524 R1-3 BY GOVERNMENT PLEADER DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.29267/19 2 JUDGMENT The learned counsel for the petitioner seeks permission to withdraw the writ petition. The writ petition is dismissed as withdrawn. A.K.JAYASANKARAN NAMBIAR
JUDGE
okb //// P.S. to Judge
The judgment continues below.
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