Joshy Jacob vs The Principal Commissioner Of ...
2021 Latest Caselaw 8958 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.17819 OF 2019(B)


PETITIONER/S:

                JOSHY JACOB, AGED 58 YEARS
                S/O.CHACKO, PAREKATTIL HOUSE, CHERUVANDOOR,
                ETTUMANOOR, KOTTAYAM DISTRICT, PIN-686631.

                BY ADV. SRI.ALIAS M.CHERIAN

RESPONDENT/S:

      1         THE PRINCIPAL COMMISSIONER OF INCOME TAX
                1ST FLOOR, PUBLIC LIBRARY BUILDING, SASTRI ROAD,
                KOTTAYAM-686001.

      2         THE COMMISSIONER OF INCOME TAX (APPEALS),
                1ST FLOOR, PUBLIC LIBRARY BUILDING, SASTRI ROAD,
                KOTTAYAM-686001.

      3         THE INCOME TAX OFFICER,W-2, 1ST FLOOR,
                PUBLIC LIBRARY BUILDING, SASTRI ROAD,
                KOTTAYAM-686001.

      4         THE TAX RECOVERY OFFICER,
                1ST FLOOR, PUBLIC LIBRARY BUILDING, SASTRI ROAD,
                KOTTAYAM-686001.

                R1-4 BY SRI.JOSE JOSEPH, SC, FOR INCOME TAX

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.17819 OF 2019                   2



                               JUDGMENT

Dated this the 17th day of March 2021

Learned counsel appearing for the petitioner drew my

attention to the memo for withdrawal of the petition and submits

that the petitioner wants to withdraw the petition as not pressed.

The writ petition is accordingly dismissed as not pressed.

Sd/-

                                                A.M.BADAR
ajt                                                JUDGE