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Santhamma Karunakaran Saritha vs State Tax Officer
2023 Latest Caselaw 10050 Ker

Citation : 2023 Latest Caselaw 10050 Ker
Judgement Date : 18 September, 2023

Kerala High Court
Santhamma Karunakaran Saritha vs State Tax Officer on 18 September, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
    MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                       WP(C) NO. 30400 OF 2023
PETITIONER:

          SANTHAMMA KARUNAKARAN SARITHA
          AGED 45 YEARS
          PROPRIETRESS: JAYA MEDICALS, XIII/127, KALAVOOR,
          ALAPPUZHA, PIN - 688 522.

          BY ADVS.
          K.N.SREEKUMARAN
          P.J.ANILKUMAR (A-1768)
          N.SANTHOSHKUMAR


RESPONDENTS:

    1     STATE TAX OFFICER
          TAX PAYER SERVICE CIRCLE, STATE GOODS & SERVICES TAX
          DEPARTMENT, 4TH FLOOR, MINI CIVIL STATION, ALAPPUZHA,
          PIN - 688 013.

    2     STATE OF KERALA REPRESENTED BY ADDITIONAL CHIEF
          SECRETARY (TAXES)
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695 001.

    3     UNION OF INDIA, REPRESENTED BY ITS SECRETARY
          DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT
          OF INDIA, NORTH BLOCK, NEW DELHI, PIN - 110 001.


OTHER PRESENT:

          RESHMITA RAMACHANDRAN -GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30400 OF 2023
                                          2



                         DINESH KUMAR SINGH, J.
                      --------------------------------------------
                        WP(C) NO. 30400 OF 2023
                      --------------------------------------------
                   Dated this the 18th day of September, 2023


                                 JUDGMENT

1. After some arguments, the learned counsel for

the petitioner submits that he would like to withdraw the writ

petition to avail the statutory remedy of this case.

2. Considering the said submission of the learned

counsel for the petitioner, the writ petition is dismissed as

withdrawn with liberty as above prayed for.

Sd/-

DINESH KUMAR SINGH JUDGE rpr WP(C) NO. 30400 OF 2023

APPENDIX OF WP(C) 30400/2023

PETITIONER'S EXHIBITS

Exhibit -P1 TRUE COPY OF THE SHOW CAUSE NOTICE UNDER NO.SCN 32DLFPS9525B1Z5/42/2017-18 DATED

20..10..2022 ISSUED U/S 73 BY THE STATE TAX OFFICER, 2ND CIRCLE, CIVIL STATION, ALAPPUZHA.

Exhibit-P2 TRUE COPY OF THE ORDER IN FORM GST DRC07 NO.5/2023/ALPYNORTH CIRCLE DATED 16..8..2023 ISSUED BY THE 1ST RESPONDENT.

Exhibit -P3 TRUE COPY OF THE ORDER DATED 24..8..2023 IN W.P.(C) 28331/2023OF THIS HON'BLE COURT.

 
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