Hotel Indraprastha vs The Assistant Commissioner
2021 Latest Caselaw 17256 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
       FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                              WP(C) NO. 16742 OF 2021
PETITIONER:

                  HOTEL INDRAPRASTHA,
                  PATTAZHI, KOLLAM DISTRICT,
                  REPRESENTED BY ITS PARTNER, K.P. INDRABALAN.

                  BY ADVS.
                  SRI. HARISANKAR V. MENON
                  SMT. MEERA V.MENON
                  SRI. R.SREEJITH
                  SMT. K.KRISHNA



RESPONDENTS:

       1          THE ASSISTANT COMMISSIONER ,
                  SGST DEPARTMENT, PUNALUR-691 305

       2          THE DEPUTY COMMISSIONER (APPEALS),
                  SGST DEPARTMENT, KOLLAM-691 001

       3          THE DY. TAHSILDAR ,
                  TALUK OFFICE, PATHANAPURAM-689 695, KOLLAM DISTRICT.

       4          THE VILLAGE OFFICER,
                  PATTAZHI VILLAGE, PATHANAPURAM-689 695,
                  KOLLAM DISTRICT.

                  BY ADV. SMT.THUSHARA JAMES, SENIOR GOVT. PLEADER




THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.16742 OF 2021(P)
                             -2-




                        JUDGMENT

The learned counsel for the petitioner

seeks permission to withdraw this writ

petition.

This request is granted; consequently,

this writ petition is dismissed as having been

withdrawn.

Sd/-

DEVAN RAMACHANDRAN JUDGE ww