Kerala High Court
Abdul Rahim Tharayil vs The Superintendent on 3 April, 2025
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
WP(C) NO. 17435 OF 2024
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2025:KER:28638
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
THURSDAY, THE 3RD DAY OF APRIL 2025 / 13TH CHAITHRA, 1947
WP(C) NO. 17435 OF 2024
PETITIONER(S) :
ABDUL RAHIM THARAYIL,
AGED 37 YEARS
PROPRIETOR, M/S. THARAYIL CEMENT AGENCIES,
MP-XI/457-B, GROUND FLOOR, MAIN ROAD,
KOOTILANGADI, MALAPPURAM, PIN - 679 324.
BY ADVS.
R.SREEJITH
K.KRISHNA
ACHYUTH MENON
PADMANATHAN K.V.
RESPONDENT(S) :
THE SUPERINTENDENT,
CENTRAL TAX & CENTRAL EXCISE,
PERINTHALMANNA RANGE, AWWAL TOWER,
MIDDLE HILL, MALAPPURAM, PIN - 676 505.
BY ADVS.
THOMAS MATHEW NELLIMOOTTIL
SRI.SUVIN R.MENON, CGC
SREELAL WARRIAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17435 OF 2024
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2025:KER:28638
BECHU KURIAN THOMAS, J.
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W.P.(C) No.17435 of 2024
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Dated this the 3rd day of April, 2025
JUDGMENT
The learned counsel for the petitioner submitted that petitioner does not intend to pursue the writ petition, since the petitioner has already availed the benefit under the Amnesty Scheme and a memo to that effect has also bee filed.
2. In view of the above, this writ petition is dismissed as not pressed in terms of the memo.
sd/-
BECHU KURIAN THOMAS JUDGE AMV/04/04/2025