Thankamma Santhakumari vs The Income Tax Officer
2021 Latest Caselaw 4026 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                       WP(C).No.19472 OF 2019(H)


PETITIONER/S:

                THANKAMMA SANTHAKUMARI,
                HOUSE NO.9, 'LEKSHMI', KAILAS GARDENS,
                SREEKARYAM P.O., THIRUVANANTHAPURAM - 17.

                BY ADVS.
                SRI.T.M.SREEDHARAN (SR.)
                SMT.DIVYA RAVINDRAN
                SRI.V.P.NARAYANAN

RESPONDENT/S:

      1         THE INCOME TAX OFFICER,
                WARD-1(13), ROOM NO.505, 5TH FLOOR, AAYAKAR BHAVAN,
                KOWDIAR P.O., THIRUVANANTHAPURAM - 695 003.

      2         THE PRINCIPAL COMMISSIONER OF INCOME TAX,
                4TH FLOOR, AAYAKAR BHAVAN, KOWDIAR P.O.,
                THIRUVANANTHAPURAM - 695 003.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19472 OF 2019                 2



                               JUDGMENT

Dated this the 3rd day of February 2021

Learned counsel appearing for the petitioner has filed a

memo for withdrawing the writ petition and she submits that the

petitioner is not interested in prosecuting the instant petition. The

petition is accordingly dismissed as withdrawn.

SD/-

                                                A.M.BADAR
ajt                                                JUDGE