Kreem Foods Private Limited vs State Of Kerala
2021 Latest Caselaw 257 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                   WP(C).No.9484 OF 2016(I)


PETITIONER:

              KREEM FOODS PRIVATE LIMITED
              AGED 63 YEARS
              CHEMICAL INDUSTRIAL ESTTE, AROOR, CHERTHALA,
              REPRESENTED BY ITS DIRECTOR MR.SIMON JOHN.

              BY ADVS.
              SRI.A.KUMAR
              SRI.P.J.ANILKUMAR
              SRI.JACOB JOHN (TRIVANDRUM)
              SMTG.MINI(1748)
              SRI.P.S.SREE PRASAD

RESPONDENTS:

      1       STATE OF KERALA
              REPRESENTED BY SECRETARY (TAXES),
              GOVERNMENT SECRETARIAT,
              TRIVANDRUM - 695 001.

      2       INTELLIGENCE OFFICER
              SQUAD NO.I, COMMERCIAL TAXES,
              ALAPPUZHA - 688 001.



              BY SRI.RON BASTIAN, GOVT. PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.9484/16                -:2:-




                              JUDGMENT

Dated this the 5th day of January, 2021

Learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to avail the Amnesty

Scheme brought in by the Government.

Permission granted and the writ petition is dismissed as

withdrawn reserving the liberty of the petitioner to avail the

Amnesty Scheme as applicable.

Sd/-

BECHU KURIAN THOMAS JUDGE vps

/True Copy/

PS to Judge