Kerala High Court
Shri K.Mohammed Haji vs The Assistant Commissioner Of Central ... on 31 May, 2024
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
WP(C) NO. 38843 OF 2015
PETITIONER/S:
SHRI K.MOHAMMED HAJI
S/O.MOIDEENKUTTY, M.P.K.MANZIL,
THEROOR, P.O.EDAYANNUR, KANNUR-670 595.
BY ADVS.
SRI.T.M.SREEDHARAN (SR.)
SMT.DIVYA RAVINDRAN
SRI.V.P.NARAYANAN
SRI.V.V.VARGHESE
RESPONDENT/S:
1 THE ASSISTANT COMMISSIONER OF CENTRAL EXCISE
KANNUR DIVISION, KUZHIKUNNU, KANNUR-670 001.
2 THE JOINT COMMISSIONER
OFFICE OF THE COMMISSIONER OF CENTRAL EXCISE, CUSTOMS
AND SERVICE TAX, CALICUT COMMISSIONERATE, C.R.BUILDING,
MANANCHIRA, CALICUT-673 001.
3 MATSYAFED (THE KERALA STATE CO-OPERATIVE FEDERATION FOR
FISHERIES DEVELOPMENT LTD).
KAMALESWARAM, MANACAUD.P.O., THIRUVANANTHAPURAM-695
009.
4 THE ADDITIONAL COMMISSIONER
OFFICE OF THE COMMISSIONER OF CENTRAL EXCISE, CUSTOMS
AND SERVICE TAX, CALICUT COMMISSIONERATE, C.R.BUILDING,
MANANCHIRA, CALICUT-673 001.
BY ADVS.
SRI.THOMAS MATHEW NELLIMOOTTIL,SC,CB EX
SRI.RAJESH. K.RAJU
SRI.GEORGE POONTHOTTAM, SC,MATSYAFED
SRI.THOMAS MATHEW NELLIMOOTTILSCCB EX
SRI.GEORGE POONTHOTTAM SCMATSYAFED
SRI.P.L.BABU, SC, CENTRAL BOARD OF EXCISE amp CUSTOMS
SRI.T.P.PRADEEP, SC, MATSYAFED
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 38843 OF 2015 2
JUDGMENT
When this matter is taken up for consideration today, learned counsel appearing for the petitioner submits that the vakkalath is being relinquished .
2. Learned counsel appearing for respondent Nos.1, 2 and 4 would submit that the entire amount in dispute has already been paid by the petitioner under the Subka Vishwas (Legal Dispute Resolution) Scheme, 2019. It is submitted that under the said Scheme, all litigations have to be withdrawn.
3. Taking into consideration the submission of learned counsel appearing for respondent Nos.1, 2 and 4, I am of the opinion that nothing further survives for consideration in this writ petition. Accordingly, the writ petition is closed.
Sd/-
GOPINATH P. JUDGE ajt WP(C) NO. 38843 OF 2015 3 APPENDIX OF WP(C) 38843/2015 PETITIONER EXHIBITS P1- TRUE COPY OF ORDER-IN-ORIGINAL NO.02/2014-15 DATED 19.12.2014 PASSED BY THE 2ND RESPONDENT.
P2- TRUE COPY OF ORDER-IN-ORIGINAL NO.32/2015 ST DATED 30.9.2015 PASSED BY THE 1ST RESPONDENT. P3- TRUE COPY OF REPRESENTATION SUBMITTED BY THE 3RD RESPONDENT BEFORE THE 4TH RESPONDENT VIDE LETTER NO.MFED/D1/4938/06 DATED 29.9.2014.