Thalal Gold Palace vs The State Tax Officer
2021 Latest Caselaw 823 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                   WP(C).No.29551 OF 2018(T)

PETITIONER:
              THALAL GOLD PALACE
              AVK NAIR ROAD,
              THALASSERY 670101,
              REPRESENTED BY IT'S MANAGING PARTNER
              MR.T.MUHAMMED HAJEE.


              BY ADV. LATHA.K

RESPONDENTS:
      1     THE STATE TAX OFFICER
            STATE TAX OFFICE, 1ST CIRCLE,
            THALASSERRY 670101

      2       THE COMMISSIONER OF STATE TAXES
              TAX TOWER, KILLIPALAM,
              KARAMANA P.O.,
              THIRUVANANTHAPURAM - 695 002.

      3       CENTRAL BOARD OF EXCISE & CUSTOMS,
              DEPARTMENT OF REVENUE,
              MINISTRY OF FINANCE,GOVERNMENT OF INDIA,
              NEW DELHI - 110 001.

      4       THE INSPECTING ASST.COMMISSIONER/
              REVENUE RECOVERY OFFICER IN CHARGE,
              COMMERCIAL TAXES,
              THALASSERY - 670 101.

              BY SMT.M.M.JASMINE, GOVT. PLEADER
              BY SRI.P.R.SREEJITH, SC, CENTRAL BOARD OF
              EXCISE AND CUSTOMS

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.29551/18                  -:2:-




                              JUDGMENT

Dated this the 8th day of January, 2021

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission granted and the writ

petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE vps

/True Copy/ PS to Judge