E.Muhammed Kutty vs Union Of India
2022 Latest Caselaw 8361 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. 38610 OF 2018
PETITIONER:

             E.MUHAMMED KUTTY,
             AGED 68 YEARS
             PROPRIETOR M/S EDAPPAYIL HARDWARES,5/1020,KOPPAM
             PALAKKAD.

             BY ADV M.A.JINSA MOL



RESPONDENTS:

     1       UNION OF INDIA,
             REPRESENTED BY ITS PRINCIPAL SECRETARY,MINISTRY OF
             FINANCE,DEPARTMENT OF REVENUE,NORTH BLOCK,NEW
             DELHI-110001.

     2       CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS
             REPRESENTED BY ITS CHAIRMAN
             DEPARTMENT OF REVENUE,NORTH BLOCK,NEW DELHI-
             1100001.

     3       STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
             TAXES, SECRETARIAT, THIRUVANANTHAPURAM-695002.

     4       THE COMMISSIONER OF STATE TAXES,
             TAX TOWER,KARAMANA,THIRUVANANTHAPURAM-695002.

     5       THE STATE TAX OFFICER
             DEPARTMENT OF STATE GOODS AND SERVICE
             TAX,PATTAMBI,
             PALAKKAD DISTRICT-679303.

             BY ADV SRI.DINESH R.SHENOY, CGC

             SMT. RESMITHA R. CHANDRAN - GP



      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.38610 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/