Karnataka High Court
Arunkumar Narayanachar Thattar vs Union Of India on 21 February, 2023
Author: Prasanna B. Varale
Bench: Prasanna B. Varale
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WP No. 42 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF FEBRUARY, 2023
PRESENT
THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 42 OF 2023 (T-RES-PIL)
BETWEEN:
ARUNKUMAR NARAYANACHAR THATTAR
AGED ABOUT 47 YEARS.
POSTAL ADDRESS: NO. H304, 3RD FLOOR,
H BLOCK, GAANA RIDDHI APARTMENT,
NAGADEVANAHALLI,
BANGALORE-560 056.
...PETITIONER
Digitally
signed by R (BY SRI. ARUNKUMAR N. T., PETITIONER IN PERSON)
DEEPA
Location: High
Court of AND:
Karnataka
1. UNION OF INDIA
REP. BY ADDITIONAL SOLICITOR GENERAL OF INDIA,
KARNATAKA HIGH COURT PREMISES,
DR. B. R. AMBEDKAR VEEDHI,
BANGALORE-560 001.
2. THE PRINCIPAL SECRETARY TO PRIME MINISTER
PRIME MINISTER'S OFFICE,
ROOM NO. 148-A, SOUTH BLOCK,
NEW DELHI-110 011.
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WP No. 42 of 2023
3. FINANCE MINISTER
ROOM NO. 134, NORTH BLOCK,
NEW DELHI-110 001
4. PRINCIPAL SECRETARY TO FM
ROOM NO. 136-A,
NORTH BLOCK,
NEW DELHI-110 001
5. THE SECRETARY
DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE,
ROOM NO. 128-A, NORTH BLOCK,
NEW DELHI-110 001.
6. STATE OF KARNATAKA
REP. BY ADVOCATE GENERAL OF KARNATAKA,
KARNATAKA HIGH COURT PREMISES,
DR. B. R. AMBEDKAR VEEDHI,
BANGALORE-560 001.
7. STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
VIDHANA SOUDHA,
AMBEDKAR VEEDHI,
BANGALORE-560 001.
8. CHIEF SECRETARIES OF ALL THE STATES
THROUGH ADDITIONAL SOLICITOR GENERAL OF INDIA,
KARNATAKA HIGH COURT PREMISES,
DR. B. R. AMBEDKAR VEEDHI,
BANGALORE-560 001.
9. THE PRINCIPLE SECRETARY
TO THE FINANCE MINISTER
OF THE STATES
THROUGH ASSISTANT SOLICITOR GENERAL OF INDIA,
KARNATAKA HIGH COURT PREMISES,
DR. B. R. AMBEDKAR VEEDHI,
BANGALORE-560 001.
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WP No. 42 of 2023
10. DEPARTMENT OF INCOME TAX
MEMBER (TAX PAYER SERVICES),
NO. 9002, AAYKAR BHAWAN,
VAISHALI, GAZIABAD,
UTTAR PRADESH - 201019.
11. PRINCIPAL DIRECTOR GENERAL OF INCOME TAX
(LEGAL AND RESEARCH),
NO. 9002, AAYKAR BHAWAN,
VAISHALI, GAZIABAD,
UTTAR PRADESH - 201019.
12. DIRECTOR GENERAL OF INCOME TAX (VIGILANCE)/CVO
NO. 9002, AAYKAR BHAWAN,
VAISHALI, GAZIABAD
UTTAR PRADESH - 201019.
13. OFFICE OF THE GST COUNCIL SECRETARIAT
5TH FLOOR, TOWER II,
JEEVAN BHARTI BUILDING,
JANPATH ROAD,
CONNAUGHT PLACE,
NEW DELHI-110 001.
...RESPONDENTS
(BY SRI. SHANTHI BHUSHAN H., DSG FOR R1 TO R4
SRI. S.S. MAHENDRA, AGA FOR R5, R6, R7 AND R9)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT / ISSUE PERMANENT INJUNCTION TO ALL THE
CONCERNED GOVERNMENT AGENCIES TO COME OUT WITH
MORE FEASIBLE SOLUTION AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE, MADE THE FOLLOWING:
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WP No. 42 of 2023
ORDER
After hearing the party-in-person and on perusal of the documents placed on record, it reveals that certain basic documents are missing. The party-in-person seeks leave of the Court to withdraw the writ petition (PIL) with liberty to file a proper and comprehensive writ petition.
2. Submission is accepted. Leave granted.
3. Accordingly, the writ petition is disposed as withdrawn, with the above said liberty.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE RD