Kerala High Court
M/S.S.M.M.Steel Re-Rolling Mills(P) ... vs The Assistant Commissioner (Assmt) on 11 June, 2009
Bench: C.N.Ramachandran Nair, C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA.No. 2171 of 2006()
1. M/S.S.M.M.STEEL RE-ROLLING MILLS(P) LTD.
... Petitioner
Vs
1. THE ASSISTANT COMMISSIONER (ASSMT),
... Respondent
2. THE DEPUTY COMMISSIONER,
3. THE COMMISSIONER OF COMMERCIAL TAXES,
4. THE TAHSILDAR (REVENUE RECOVERY),
5. THE VILLAGE OFFICER,
For Petitioner :SRI.P.R.VENKETESH
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice C.K.ABDUL REHIM
Dated :11/06/2009
O R D E R
C.N.RAMACHANDRAN NAIR &
C.K.ABDUL REHIM, JJ.
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Writ Appeal No.2171 of 2006
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Dated this the 11th day of June, 2009.
JUDGMENT
Ramachandran Nair, J.
Since counsel submitted that petitioner has applied for amnesty benefit for settlement of penalty challenged in the Writ Petition and in the Writ Appeal, we close the Writ Appeal leaving freedom to the appellant to pursue the application for amnesty benefit.
C.N.RAMACHANDRAN NAIR Judge C.K.ABDUL REHIM Judge pms