PUSHPAGIRI MEDICAL SOCIETY vs. THE CHIEF COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. MONDAY, THE 1ST DAY OF APRIL 2024 / 12TH CHAITHRA, 1946 WP(C) NO. 5958 OF 2011 PETITIONER/S: PUSHPAGIRI MEDICAL SOCIETY PUSHPAGIRI MEDICAL COLLEGE HOSPITAL, THIRUVALLA, REP.BY ITS SECRETARY BY ADVS. SRI.KURIAN GEORGE KANNANTHANAM (SR.) SRI.JIJI THOMAS SRI.MATHEW K. SIMON SRI.TONY GEORGE KANNANTHANAM RESPONDENT/S: 1 THE CHIEF COMMISSIONER OF INCOME TAX KOWDIAR,THIRUVANANTHAPURAM 695 003 2 THE COMMISSIONER OF INCOME TAX KOTTAYAM-01 BY ADV SRI.JOSE JOSEPH, SC, FOR INCOME TAX THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C) NO. 5958 OF 2011 2 JUDGMENT

When this matter is taken up for consideration today, learned counsel appearing for the petitioner submits that the writ petition has become infructuous. Accordingly, the writ petition is dismissed as infructuous. Sd/- GOPINATH P. JUDGE ajt