Sunil Mathew Abraham vs State Of Kerala
2023 Latest Caselaw 1191 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                       WP(C) NO. 37565 OF 2022
PETITIONERS:

    1     SUNIL MATHEW ABRAHAM
          MANALEL HOUSE,
          OPPOSITE BOAT JETTY,
          ALAPPUZHA- 688 013
          , PIN - 688013
    2     SETHU PHILOPSE
          MANKOTH, CULLEN BRIDGE, ALAPPUZHA- 688 012, PIN -
          688012
    3     LEELAMMA ABRAHAM
          MANALEL HOUSE, OPPOSITE BOAT JETTY, ALAPPUZHA- 688 013,
          PIN - 688013
          BY ADVS.
          KURYAN THOMAS
          K.JOHN MATHAI
          JOSON MANAVALAN
          PAULOSE C. ABRAHAM
          RAJA KANNAN
          KARUKAPADATH WAZIM BABU
RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES
          DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001,
          PIN - 695001
    2     THE STATE TAX OFFICER, FIRST CIRCLE,
          STATE GOODS AND SERVICES TAX DEPARTMENT, FIRST CIRCLE,
          ALAPPUZHA 688 001
          , PIN - 688001
OTHER PRESENT:

          SMT. RESHMITHA. R. CHANDRAN - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37565 OF 2022
                                      2

                     BECHU KURIAN THOMAS, J.
                -----------------------------------------
                     W.P.(C) No. 37565 of 2022
                 ----------------------------------------
              Dated this the 18th day of January, 2023


                                JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this writ petition with liberty to file a fresh writ petition.

Permission is granted. Reserving the aforesaid liberty, this writ

petition is dismissed as withdrawn.

BECHU KURIAN THOMAS JUDGE AJM/19/1/23 WP(C) NO. 37565 OF 2022

APPENDIX OF WP(C) 37565/2022

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE NOTICE DATED 04.08.2018 (ALONG WITH TYPED COPY) ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2011-12 Exhibit-P2 A TRUE COPY OF THE NOTICE DATED 04.08.2018 (ALONG WITH TYPED COPY) ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2012-13 Exhibit-P3 A TRUE COPY OF THE JUDGMENT DATED 18.01.2019 IN WP(C) NO.30469 OF 2018 Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 31.01.2019 IN WP(C) NO.30383 OF 2018 Exhibit P5 A TRUE COPY OF THE ORDER DATED 28.02.2019 ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2011-12 Exhibit P6 A TRUE COPY OF THE ORDER DATED 28.02.2019 ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2012-13 Exhibit-P7 A TRUE COPY OF THE RECTIFICATION PETITION DATED 18.03.2019 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT Exhibit-P8 A TRUE COPY OF THE ARREAR NOTICE IN VAT DATED NIL RECEIVED BY THE 1ST PETITIONER ON 19.10.2022 Exhibit-P9 A TRUE COPY OF THE REPLY DATED 28.10.2022 FILED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT

//TRUE COPY//