M/S. Zero Discharge Technologies ... vs The State Tax Officer
2023 Latest Caselaw 2887 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        MONDAY, THE 6TH DAY OF MARCH 2023 / 15TH PHALGUNA, 1944
                       WP(C) NO. 21266 OF 2022
PETITIONER:

            M/S. ZERO DISCHARGE TECHNOLOGIES (P) LTD
            SF NO. 303/3A, KALAIGNAGAR NAGAR,
            SEERAPALAYAM P.O., COIMBATORE, TAMIL NADU,
            REPRESENTED BY ITS DIRECTOR,
            S. AROCKIA ANTONY SAMY.

            BY ADVS.
            HARISANKAR V. MENON
            MEERA V.MENON


RESPONDENTS:

    1       THE STATE TAX OFFICER
            SQUAD NO. V, STATE GST DEPARTMENT, PALAKKAD - 678 00

    2       THE COMMISSIONER OF COMMERCIAL TAXES,
            STATE GST DEPARTMENT, TAX TOWERS, KILLIPPALAM,
            KARAMANA, THIRUVANANTHAPURAM - 695 002.

    3       THE JOINT COMMISSIONER (APPEALS),
            SGST DEPARTMENT, PALAKKAD - 678 001.

    4       STATE OF KERALA,
            REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANATHAPURAM - 695 001.

    5       UNION OF INDIA,
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            MINISTRY OF FINANCE, DEPARTMENT OF REVENUE,
            CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS,
            NEW DELHI - 110 001.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21266 OF 2022
                                       2




                              T.R.RAVI, J.
                      ----------------------------------------
                       WP (C) No.21266 of 2022
                    -------------------------------------------
               Dated this the 06th day of March, 2023

                            JUDGMENT

When the case is taken up today, it is submitted that the

matter has become infructuous.

The writ petition is hence dismissed as infructuous.

Sd/-

T.R.RAVI

JUDGE sn