Joseph George vs State Of Kerala
2022 Latest Caselaw 7352 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
    THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       WP(C) NO. 30625 OF 2016
PETITIONER:

          JOSEPH GEORGE,
          PROPRIETOR, VALIAPARAMBIL CYCLES, NECHIKKAT BUILDING,
          MANIMALA ROAD, KARUKACHAL, KOTTAYAM- 686 540

          BY ADVS.
          SRI.ASWIN GOPAKUMAR
          SRI.ANWIN GOPAKUMAR
          SRI.K.AMAL NATH NAIK
          SRI.ARJUN RADHAKRISHNAN NAIR
          SMT.DEEPTI SUSAN GEORGE
          SMT.KALA G.NAMBIAR
          SMT.LALIA ELIZABETH PHILIP



RESPONDENTS:

    1     STATE OF KERALA
          REP. BY ITS SECRETARY, DEPARTMENT OF TAXES,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695 001

    2     THE COMMISSIONER OF COMMERCIAL TAXES,
          COMMERCIAL TAXES DEPARTMENT, TAX TOWERS, KILLIPALAM,
          KARAMANA, THIRUVANANTHAPURAM- 695 002

    3     THE INSPECTING ASSISTANT COMMISSIONER,
          COMMERCIAL TAXES CHECKPOST, WALAYAR, WALAYAR- 678 555


OTHER PRESENT:

          SMT. RESMITHA R. CHANDRAN -GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.30625 OF 2016

                                     :-2-:

                             JUDGMENT

Learned counsel for the petitioner submits

that the writ petition has become infructuous.

Accordingly, the writ petition is closed as

infructuous.

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE MBS/