Wilson P.Jacob vs The Commercial Tax Officer
2021 Latest Caselaw 10017 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       WP(C).No.11132 OF 2017(N)


PETITIONER/S:

                WILSON P.JACOB
                PENIEL INDUSTRIES, POOVANTHURUTH P.O.,KOTTAYAM.

                BY ADVS.
                SRI.HARISANKAR V. MENON
                SMT.MEERA V.MENON

RESPONDENT/S:

      1         THE COMMERCIAL TAX OFFICER
                2ND CIRCLE, KOTTAYAM - 686 001.

      2         THE STATE OF KERALA
                REPRESENTED BY ITS SECRETARY,TAXES DEPARTMENT,
                GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM - 695 001.

                R1 BY GOVERNMENT PLEADER



                 SMT. JASMINE.M.M., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11132 OF 2017               2



                               JUDGMENT

Dated this the 24th day of March 2021

Learned counsel for the petitioner submitted that he has filed

a 'not pressed memo' in the writ petition with the intention of

settling the arrears under the Amnesty Scheme. The writ petition

is accordingly dismissed as not pressed, without prejudice to the

right of the petitioner to claim amnesty benefits.

SD/-

                                                 A.M.BADAR
ajt                                                JUDGE