Gangadharan Sunil Vishnu vs The National Faceless Assessment ...
2022 Latest Caselaw 10279 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    TUESDAY, THE 27TH DAY OF SEPTEMBER 2022 / 5TH ASWINA, 1944
                       WP(C) NO. 13368 OF 2022
PETITIONER:

          GANGADHARAN SUNIL VISHNU,
          AGED 36 YEARS
          THARAVADU, THOPPUMUKKU VATTIYOORKAVU,
          THIRUVANANTHAPURAM-695 013, KERALA.

          BY ADVS.
                     DIVYA RAVINDRAN
                     NISHA JOHN
                     JOHN T.PAUL



RESPONDENTS:

    1     THE NATIONAL FACELESS ASSESSMENT CENTRE,
          MAYUR BHAWAN, CONNAUGHT LANE, BARAKHAMBA ROAD,
          NEW DELHI-110001,
          REPRESENTED BY THE PRINCIPAL CHIEF COMMISSIONER OF
          INCOME TAX (NAFAC).

    2     THE ADDITIONA/JOINT/DEPUTY COMMISSIONER OF INCOME TAX,
          INCOME TAX OFFICER, NATIONAL E-ASSESSMENT CENTER,
          INCOME TAX DEPARTMENT, MINISTRY OF FINANCE,
          ROOM NO.401, 2ND FLOOR, E-RAMP, JAWAHARLAL STADIUM,
          NEW DELHI-110 003.

    3     THE PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX,
          CENTRAL REVENUE BUILDING, I.S. PRESS ROAD,
          KOCHI-682 018.

          BY ADV CHRISTOPHER ABRAHAM




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.13368/2022             2




                        JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner seeks permission to

withdraw the Writ Petition.

Accordingly, the Writ Petition will stand dismissed as

withdrawn.

Sd/-

GOPINATH P.

JUDGE

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