Muhammed Abdul Rahiman vs District Collector
2024 Latest Caselaw 33352 Ker

Kerala High Court

Muhammed Abdul Rahiman vs District Collector on 15 November, 2024

Author: P Gopinath

Bench: P Gopinath

                                                             2024:KER:85467


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                          WP(C) NO. 25071 OF 2020

PETITIONER:

            MUHAMMED ABDUL RAHIMAN,
            AGED 47 YEARS,
            S/O. ABDUL RAHIMAN, F.S. COTTAGE, MALIYANGARA, PERWAD,
            KUMBLA-671321.


            BY ADV RAJESH NAMBIAR


RESPONDENTS:

    1       DISTRICT COLLECTOR,
            COLLECTORATE, VIDYANAGAR, KASARAGOD-671121.

    2       VILLAGE OFFICER,
            KUDLU VILLAGE, KASARAGOD-671121.

    3       STATE TAX OFFICER-I,
            STATE GOODS AND SERVICE TAX DEPARTMENT,
            KASARAGOD-671121.

    4       THE JOINT COMMISSIONER (LAW),
            TAX TOWER, KILLPALAM, THIRUVANANTHAPURAM-695002.

            SMT JASMINE M M, GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
15.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25071 OF 2020

                                     2

                                                    2024:KER:85467


                            JUDGMENT

This writ petition has been filed challenging attachment

of the property of the petitioner.

2. When this matter is taken up for consideration

today, it is the submission of the learned Government Pleader that

the attachment has now been lifted.

Taking into consideration of the above submission, I am

of the view that nothing further survives for consideration in this

writ petition and it is accordingly closed.

Sd/-

GOPINATH P. JUDGE DK WP(C) NO. 25071 OF 2020

2024:KER:85467 APPENDIX OF WP(C) 25071/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ASSESSMENT ORDER DATED 15.03.2010 FOR THE YEAR 2008-09.

EXHIBIT P2 TRUE COPY OF THE ASSESSMENT ORDER DATED 15.03.2010 FOR THE YEAR 2009-10.

EXHIBIT P3 TRUE COPY OF THE COMMON JUDGMENT DATED 19.03.2019 IN O.T.REV 56/2018 AND O.T REV 58/2018.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C)29577/2018 DATED 19.03.2019.

EXHIBIT P5 TRUE COPY OF THE PROCEEDINGS DATED 17.08.2019 OF THE 1ST RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE LETTER DATED 07.09.2019 ISSUED BY OFFICE OF THE DEPUTY COMMISSIONER, SGST, KASARAGOD.

EXHIBIT P7 TRUE COPY OF THE LETTER DATED 19.09.2019 ISSUED FROM THE OFFICE OF THE STATE TAX OFFICER, KASARAGOD.

EXHIBIT P8 TRUE COPY OF THE COMMUNICATION DATED 23.10.2019 ISSUED BY THE ASSISTANT COMMISSIONER (LEGAL WING).

EXHIBIT P9 TRUE COPY OF THE REPLY DATED 25.08.2020 RECEIVED UNDER THE RTI ACT FROM THE OFFICE OF THE ASSISTANT COMMISSIONER, STATE TAX, KASARAGOD.

EXHIBIT P10 TRUE COPY OF THE REPLY DATED 27.08.2020 RECEIVED UNDER THE RTI ACT FROM THE ADVOCATE GENERAL OFFICE HIGH COURT OF KERALA.

EXHIBIT P11 TRUE COPY OF THE REPLY DATED 15.09.2020 RECEIVED UNDER THE RTI ACT FROM THE STATE TAX OFFICER(LAW), ERNAKULAM.

WP(C) NO. 25071 OF 2020

2024:KER:85467

EXHIBIT P12 TRUE COPY OF THE REPLY DATED 05.10.2020 RECEIVED FROM THE OFFICE OF THE DISTRICT COLLECTOR, KASARAGOD.