Wilson P.Jacob vs The Commercial Tax Officer
2021 Latest Caselaw 8947 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                      WP(C).No.25570 OF 2017(U)


PETITIONER:

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

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

RESPONDENTS:

      1        THE COMMERCIAL TAX OFFICER, KOTTAYAM
               2ND CIRCLE, KOTTAYAM-686001.

      2        THE STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.



OTHER PRESENT:

               SMT.M.M.JASMINE, GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.25570/2017              2


                             JUDGMENT

Dated this the 17th day of March 2021

Learned counsel for the petitioner submits that the petitioner

has filed a memo dated 12.03.2021 for not pressing the writ

petition and therefore, the writ petition be closed.

This writ petition is closed in view of the not press memo filed

by the petitioner.

Sd/-

A.M.BADAR

JUDGE

smp