Kerala High Court
Vannatavida Kunhammad Aliyar Alias ... vs Principal Chief Commissioner Of Income ... on 10 April, 2025
Author: Kauser Edappagath
Bench: Kauser Edappagath
W.P.(Crl)Nos.103 & 94 of 2025
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2025:KER:31438
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 10TH DAY OF APRIL 2025 / 20TH CHAITHRA,
1947
WP(CRL.) NO. 103 OF 2025
PETITIONER/ACCUSED:
T.M.V. KUNJAHAMMED
AGED 64 YEARS
THYVECHAMADAMPALLY HOUSE, VANIMEL,
BHUMIVATHUKKAL P.O, KUYITH, VATAKARA,
KOZHIKODE, PIN - 673520
BY ADVS.RAMANARAYANAN G.
P.RAGHUNATHAN
SIMI M JACOB
RESPONDENTS:
1 PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX
AAYAKKAR BHAVAN, OLD RAILWAY STATION ROAD,
ERNAKULAM, PIN - 682018
2 THE INCOMETAX OFFICER
WARD 2(2), AAYAKAR BHAVAN, NORTH BLOCK,
MANANCHIRA, KOZHIKODE, PIN - 673001
SRI. JOSE JOSEPH, SC
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 10.04.2025, ALONG WITH WP(Crl.).94/2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(Crl)Nos.103 & 94 of 2025
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2025:KER:31438
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 10TH DAY OF APRIL 2025 / 20TH CHAITHRA,
1947
WP(CRL.) NO. 94 OF 2025
PETITIONER:
VANNATAVIDA KUNHAMMAD ALIYAR ALIAS
V.V.KUNHAMMAD
AGED 60 YEARS
S/O KUNHABDULLA [PA NO: AIPPV5724K]
VANNANTAVIDA HOUSE, CHERUMOTH PO: VALAYAM,
VADAKARA KOZHIKODE, PIN - 673517
BY ADVS. P.RAGHUNATHAN
RAMANARAYANAN G.
SIMI M JACOB
RESPONDENTS:
1 PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX
AAYAKKAR BHAVAN: OLD RAILWAY STATION ROAD:
ERNAKULAM:, PIN - 682018
2 THE INCOME TAX OFFICER
WARD 2(2): KOZHIKODE: AAYAKAR BHAVAN: NORTH
BLOCK: MANANCHIRA: KOZHIKODE., PIN - 673001
SRI. JOSE JOSEPH, SC
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 10.04.2025, ALONG WITH WP(Crl.).103/2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(Crl)Nos.103 & 94 of 2025
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2025:KER:31438
JUDGMENT
The learned counsel for the petitioners submits that the prayer in these writ petitions has become infructuous. Hence, these writ petitions are dismissed as infructuous.
Sd/-
DR. KAUSER EDAPPAGATH JUDGE kp