Soujath Mp vs Union Of India
2024 Latest Caselaw 13551 Ker

Kerala High Court

Soujath Mp vs Union Of India on 24 May, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                        WP(C) NO. 7968 OF 2021
PETITIONER:

           SOUJATH MP
           12/344 I, GREEN MIST MONTANA ESTATES, PAINGOTTUPURAM,
           PERINGOLAM.P.O, KOZHIKODE-673 571.

           BY ADVS.
                SRI.K.P.ABDUL AZEES
                SMT.SHOBA ANNAMMA EAPEN
                SRI.AKHIL SURESH
                SMT.T.ARCHANA



RESPONDENTS:

    1      UNION OF INDIA
           REPRESENTED BY THE FINANCE SECRETARY,
           DEPARTMENT OF REVENUE, MINISTRY OF FINANCE,
           3RD FLOOR, JEEVAN DEEP BUILDING, SANSADMARG,
           NEW DELHI-110 001.

    2      INCOME TAX SETTLEMENT COMMISSION,
           ADDITIONAL BENCH, CHENNAI,
           REPRESENTED BY ITS SECRETARY, SATGURU COMPLEX, 640,
           ANNA SALAI, NANDANAM, CHENNAI-600 035.

    3      ASSISTANT COMMISSIONER OF INCOME TAX,
           CENTRAL CIRCLE-II, NEW ANNEX BUILDING, MANANCHIRA,
           KOZHIKODE-673 001.

           BY ADVS
                SRI. P.R.AJITH KUMAR, CGC
                SRI. JOSE JOSEPH (SC)(INCOME TAX DEPARTMENT)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.7968/2021              2




                       JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner seeks permission to

withdraw the writ petition.

Accordingly, the writ petition will stand dismissed as

withdrawn.

Sd/-

GOPINATH P. JUDGE

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