M/S.Pyarelal Foams (P) Ltd vs The Assistant Commissioner Of ...
2022 Latest Caselaw 8359 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                     WP(C) NO. 27985 OF 2018
PETITIONER:

            M/S.PYARELAL FOAMS (P) LTD.
            KOZHIPATHY VILLAGE, VANNAMADA, REPRESENTED BY ITS
            DIRECTOR, ADITHYA GOEL

            BY ADVS.
            MURALEEDHARAN NAIR N.
            JAFFERALI S.



RESPONDENTS:

     1      THE ASSISTANT COMMISSIONER OF STATE TAX,
            STATE GOODS SERVICE TAX DEPARTMENT, KERALA,
            SPECIAL CIRCLE,
            PALAKKAD, PIN - 678001

     2      THE COMMISSIONER OF STATE TAXES,
            TAX TOWER, KILLIPALAM, KARAMANA P.O,
            THIRUVANANTHAPURAM, PIN - 695002

     3      SECRETARY,
            TAXES DEPARTMENT, GOVERNMENT OF KERALA,
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

     4      CENTRAL BOARD OF EXCISE AND CUSTOMS,
            DEPARTMENT OF REVENUE, MINISTRY OF FINANCE,
            GOVERNMENT OF INDIA, NEW DELHI, PIN - 110001

            BY GOVERNMENT PLEADER SMT.RESMITHA CHANDRAN




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   01.07.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.27985 OF 2018

                                         :-2-:

                                JUDGMENT

The learned counsel for the petitioner submits that the matter has

become infructuous since the petitioner has already settled the amount due in

Ext.P1 as per the Amnesty Scheme introduced by the Government of Kerala.

Recording the above submission, the writ petition is closed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE MBS/