Kerala High Court
V.R. Sreekumar vs The Income Tax Officer on 7 June, 2012
Author: A.M.Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
THURSDAY, THE 7TH DAY OF JUNE 2012/17TH JYAISHTA 1934
WP(C).No. 32723 of 2006 (U)
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PETITIONER(S):
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V.R. SREEKUMAR, PROP.SNEHA FUEL LAND,
MULAMKUNNATHUKAVU, THRISSUR DISTRICT.
WARIAMPAT HOUSE, TIROOR, M.G. KAVU
TRICHUR.
BY ADVS.SRI.K.I.SAGEER
SRI.TONY CHACKO
RESPONDENT(S):
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THE INCOME TAX OFFICER,
WARD 2(4), TRICHUR.
BY ADV. SRI.GEORGE K. GEORGE, SC FOR IT
BY ADV.JUSTIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 07-
06-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A.M.SHAFFIQUE, J.
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W.P.(C) No.32723 of 2006
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Dated this the 7th day of June, 2012
JUDGMENT
When this writ petition came up for hearing, the learned counsel appearing for the petitioner submitted that the matter has become infructuous. Hence this writ petition is dismissed as infructuous.
A.M.Shaffique, Judge.
sj