Vadakkenchery Trading Company vs The State Of Kerala
2021 Latest Caselaw 23324 Ker

WP(C) NO. 35000 OF 2019


                                        1

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                           WP(C) NO. 35000 OF 2019
PETITIONER/S:

            VADAKKENCHERY TRADING COMPANY
            15-597, M.L. COLONY, KUNNATHURMEDU, PALAKKAD-678 013,
            REPRESENTED BY ITS MANAGING PARTNER, JALALUDHEEN R.S.
            BY ADVS.
            K.P.PRADEEP
            SRI.SANAND RAMAKRISHNAN
            SMT.NEENA ARIMBOOR
            SRI.T.T.BIJU
            SMT.T.THASMI
            SMT.NANDINI R.S.


RESPONDENT/S:

     1      THE STATE OF KERALA
            REPRESENTED BY ITS SECRETARY (TAXES), GOVERNMENT
            SECRETARIATE, THIRUVANANTHAPURAM-695 001.
     2      THE STATE TAX OFFICER/COMMERCIAL TAX OFFICER,
            1ST CIRCLE, KERALA STATE GOODS AND SERVICE TAX DEPARTMENT/
            COMMERCIAL TAXES, CIVIL STATION, PALAKKAD-678 001.
     3      THE COMMISSIONER OF STATE GOODS AND SERVICE TAXES,
            KERALA STATE GOODS AND SERVICE TAX DEPARTMENT/COMMERCIAL
            TAXES, GOVERNMENT OF KERALA, TAX TOWERS KARAMANA,
            THIRUVANANTHAPURAM-695 002.
     4      DEPUTY TAHSILDAR (RR),
            PALAKKAD TALUK, TALUK OFFICE, PALAKKAD-678 001
OTHER PRESENT:

            SRGP DR.THUSHARA JAMES


     THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35000 OF 2019


                                          2



                       BECHU KURIAN THOMAS, J.
                 ========================
                        W.P.(C)No.35000 of 2019
                 ------------------------------------------------
                       Dated this the 25th day of November, 2021

                                   JUDGMENT

Today when the matter is taken up, learned Counsel for the

petitioner sought permission of this Court to withdraw this writ petition.

Permission granted. The writ petition is dismissed as withdrawn.

sd/

BECHU KURIAN THOMAS JUDGE jm/ WP(C) NO. 35000 OF 2019

APPENDIX OF WP(C) 35000/2019

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE REVENUE RECOVERY CERTIFICATE IN RRC NO. 2019/7491/09 DATED 31.08.2019 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE NOTICE NO. 32090571527/2013-14 DATED 24.12.2014 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P3 TRUE COPY OF THE NOTICE NO. 32090571527/2013-14 DATED 22.01.2016 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P4 TRUE COPY OF THE NOTICE NO. 32090571527/2013-14 DATED 29.12.2017 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P5 TRUE COPY OF THE REPLY DATED 4.1.2018 SUBMITTED BY THE 1ST PETITIONER TO THE 2ND RESPONDENT. EXHIBIT P6 TRUE COPY OF THE ORDER NO. 32090571527/2013-14 DATED 12.10.2017 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P7 TRUE COPY OF THE CIRCULAR NO. CT 42/2019/C1-DATED 1.4.2019 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P8 TRUE COPY OF THE APPLICATION DATED 17.12.2019 TO SETTLE THE TAX LIABILITY UNDER AMNESTY SCHEME.