M/S George Michael Associates ... vs The State Tax Officer (Works ...
2022 Latest Caselaw 12271 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                       WP(C) NO. 35977 OF 2022
PETITIONER:

          M/S. GEORGE MICHAEL ASSOCIATES,
          TC 13/109(2), NALUMUKKU, PETTAH P.O,
          THIRUVANANTHAPURAM - 695 024,
          REPRESENTED BY ITS MANAGING PARTNER,
          RAVINDRA GEORGE PEREIRA

          BY ADV V.DEVANANDA NARASIMHAM



RESPONDENTS:

    1     THE STATE TAX OFFICER (WORKS CONTRACT),
          KSGST DEPARTMENT, 2ND FLOOR, TAX TOWERS,
          KARAMANA P.O, THIRUVANANTHAPURAM - 695 002.

    2     THE ASSISTANT COMMISSIONER (INTELLIGENCE)
          KSGST DEPARTMENT, SPECIAL SQUAD-IV, PUBLIC OFFICE
          BUILDINGS, VIKAS BHAVAN- P.O,
          THIRUVANANTHAPURAM - 695 033.

    3     THE DEPUTY TAHSILDAR
          TALUK OFFICE, EAST FORT, PAZHAVANGADI,
          TRHIRUVANANTHAPURAM - 695 023.

          BY SMT.THUSHARA JAMES, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35977 OF 2022

                               2




                          JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to file a fresh writ

petition. In the light of the permission sought by the learned

counsel for the petitioner, the writ petition is dismissed as

withdrawn reserving the liberty as aforesaid.

Sd/-

GOPINATH P.

JUDGE DK