K. K. Sreekumar vs. State Tax Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU MONDAY ,THE 21ST DAY OF JANUARY 2019 / 1ST MAGHA, 1940 PETITIONER: K. K. SREEKUMAR, AGED 47 YEARS PROPRIETOR, M/S PESTOLINE PEST CONTROL SERVICES, ROOM NO.926/D,B, PALARIVATTOM P.O., COCHIN-682025, ERNAKULAM DISTRICT. BY ADV. SRI.TOMSON T.EMMANUEL RESPONDENT/S: 1 STATE TAX OFFICER, FORMERLY-COMMERCIAL TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, 2ND CIRCLE, KALAMASSERRY AT KAKKANAD, COCHIN- 682030. 2 THE COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICES TAX DEPARTMENT, TAX TOWER, KARAMANA P.O., THIRUVANANTHAPURAM-695022. 3 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001. 4 CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110001. 5 UNION OF INDIA, MINISTRY OF LAW AND JUSTICE (LEGISLATIVE DEPARTMENT), GOVERNMENT OF INDIA, NEW DELHI-110001, REPRESENTED BY SECRETARY TO THE GOVERNMENT OF INDIA. GP DR. THUSHARA JAMES CGC SR. P VIJAYAKUMAR SR. SC SRI SREELAL WARRIER. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.01.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT Learned counsel for the petitioner seeks permission to withdraw the Writ Petition. Permission is granted. Accordingly, the Writ Petition is dismissed as withdrawn. The Court leaves all options open for the petitioner to explore alternative statutory remedies. DAMA SESHADRI NAIDU JUDGE
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.