Sreejith Poolakkal vs Union Of India
2024 Latest Caselaw 19054 Ker

Kerala High Court

Sreejith Poolakkal vs Union Of India on 28 June, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
        FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                       WP(C) NO. 26641 OF 2023

PETITIONER:

           SREEJITH POOLAKKAL,
           PROPRIETOR AIKON INFOSERVE,
           KAMPURATH BUILDING, MAIN ROAD, THUVOOR,
           MALAPPURAM, PIN - 679327.

           BY ADVS.
               SRI. R. JAIKRISHNA
               SMT. NARAYANI HARIKRISHNAN
               SRI. GANESAN M.
               SRI. C. S. ARUN SHANKAR
               SRI. ANISH P.


RESPONDENTS:

    1      UNION OF INDIA,
           MINISTRY OF FINANCE, GOVERNMENT OF INDIA,
           NORTH BLOCK, NEW DELHI P. O.,
           REPRESENTED BY ITS SECRETARY, PIN - 110001.

    2      STATE OF KERALA,
           REPRESENTED BY SECRETARY TO GOVERNMENT,
           TAX DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM G. P. O.,
           THIRUVANANTHAPURAM, PIN - 695001.

    3      DEPUTY COMMISSIONER - I,
           SPECIAL CIRCLE,
           STATE GOODS AND SERVICES TAX DEPARTMENT,
           CIVIL STATION, MALAPPURAM, PIN - 679329.

    4      DEPUTY COMMISSIONER (ARREAR RECOVERY)
           TAX PAYER SERVICE CIRCLE, OFFICE OF JOINT COMMISSIONER,
           STATE GOODS AND SERVICES TAX DEPARTMENT, B2 BLOCK,
           CIVIL STATION, MALAPPURAM, PIN - 679329.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.26641 OF 2023

                                      2


                         DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 26641 of 2023
                               -------------------------
                     Dated this the 28th day of June, 2024

                                  JUDGMENT

1. The learned Counsel for the petitioner submits that the

petitioner does not want to prosecute the writ petition.

2. Considering the above submission, the present writ petition is

dismissed as not pressed.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO.26641 OF 2023

APPENDIX OF WP(C) 26641/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ASSESSMENT ORDER ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 12.8.2022

EXHIBIT P2 TRUE COPY OF THE SUMMARY ORDER IN FORM GST DRC-07 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 12.8.2022

EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 4TH RESPONDENT DATED 12.6.2023

EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN AND WP(C) 38964/2022 DATED 5.12.2022

EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN AND WP(C) 19913/2023 DATED 20.6.2023

EXHIBIT P6 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN AND WP(C) 21921 OF 2023 DATED 10.7.2023