Jaison Geevarghese Oommen vs The Assistant Commissioner
2024 Latest Caselaw 28211 Ker

Kerala High Court

Jaison Geevarghese Oommen vs The Assistant Commissioner on 24 September, 2024

Author: P Gopinath

Bench: P Gopinath

                                                   2024:KER:71036

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
   TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
                        WP(C) NO. 32999 OF 2024

PETITIONER:

            JAISON GEEVARGHESE OOMMEN,
            AGED 49 YEARS
            PROPRIETOR, ST. MARY'S CASHEW FACTORY, 163-166,
            PUTHOOR, KOLLAM, PIN - 691 507.

            BY ADVS.
                       K.KRISHNA
                       ACHYUTH MENON
                       NIRMAL KRISHNAN



RESPONDENTS:

    1       THE ASSISTANT COMMISSIONER,
            CENTRAL TAX & CENTRAL EXCISE, KOLLAM DIVISION,
            1ST FLOOR, ST. MARY'S BUILDING KADAPPAKKADA, KOLLAM,
            PIN - 691 008.

    2       UNION OF INDIA,
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            MINISTRY OF FINANCE (DEPARTMENT OF REVENUE),
            NORTH BLOCK, NEW DELHI, PIN - 110 001.

    3       CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS,
            GST POLICY WING, NORTH BLOCK, NEW DELHI ,
            REPRESENTED BY PRINCIPAL COMMISSIONER (GST).,
            PIN - 110 001.

    4       STATE OF KERALA,
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            TAXES DEPT., GOVT. SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695 001.

            BY ADVS.
                       V GIRISH KUMAR (SC),
                       JASMINE M M (GP)

        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                    2024:KER:71036
WP(C) 32999/2024                   2




                            JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner seeks permission

to withdraw the writ petition, reserving liberty to file a fresh

writ petition.

Accordingly, the writ petition is dismissed as withdrawn

reserving the liberty of the petitioner to file a fresh petition on

the same cause of action.

Sd/-

GOPINATH P. JUDGE ats