P.P.Varghese vs State Of Kerala
2023 Latest Caselaw 5945 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                         WP(C) NO.16468 OF 2015
PETITIONER :-

             P.P.VARGHESE,
             LIJO AUDITORIUM, KUMPAZHA, PATHANAMTHITTA.

             BY ADVS.
             SRI.S.SANTHOSH KUMAR
             SMT.P.LISSY JOSE.


RESPONDENTS :-

     1     STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT,
           TAXES DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM-695 001.

     2     THE APPELLATE TRIBUNAL
           KERALA VALUE ADDED TAX ACT, ADDITIONAL BENCH,
           THIRUVANANTHAPURAM-695 035.

     3     DEPUTY COMMISSIONER (APPEALS)-II
           COMMERCIAL TAXES, KOLLAM-691 013.

     4     THE INTELLIGENCE OFFICER
           COMMERCIAL TAXES, SQUAD NO.1,
           PATHANAMTHITTA-689 645.

             BY SRI.SAYED M. THANGAL, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.05.2023,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.16468 OF 2015

                                 -: 2 :-


                              JUDGMENT

Dated this the 24th day of May, 2023

It is submitted by the learned counsel for the petitioner that

the writ petition has become infructuous. The said submission is

recorded. The writ petition is, accordingly, dismissed as

infructuous.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/29.5.2023