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Satheesh Raj vs State Tax Officer
2022 Latest Caselaw 8362 Ker

Citation : 2022 Latest Caselaw 8362 Ker
Judgement Date : 1 July, 2022

Kerala High Court
Satheesh Raj vs State Tax Officer on 1 July, 2022
           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. 41099 OF 2018
PETITIONER:

               SATHEESH RAJ
               AGED 39 YEARS
               J.S.BHAVAN, ANAPPARA, MANALI P.O., VELLARADA,
               PIN - 695 505.
               BY ADVS.
               K.N.SREEKUMARAN
               SRI.P.J.ANILKUMAR (A-1768)
               SRI.N.SANTHOSHKUMAR

RESPONDENTS:

    1          STATE TAX OFFICER
               WORKS CONTRACT, STATE GOODS AND SERVICE TAX
               DEPARTMENT, THIRUVANANTHAPURAM - 695 002.
    2          COMMISSIONER OF STATE TAXES,
               TAX TOWER, KARAMANA, THIRUVANANTHAPURAM - 695
               002.
    3          STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO TAXES,
               SECRETARIAT, THIRUVANANTHAPURAM - 695 002.
OTHER PRESENT:

               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:
 W.P.(C)No.41099 of 2018

                                     ..2..




                               JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous since the amount due under Ext.P1 has

been settled by the petitioner. Recording the above submission, the writ

petition is closed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE MBS/

 
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