M/S FULL GOSPEL ASSOCIATION vs. THE STATE OF KARNATAKA

PDF · subscribers
WP/14292/2020HC KarnatakaKAHC01033198202002 July 2021Bench: SACHIN SHANKAR MAGADUM4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court took on record the submission made by the petitioner's representative. Consequently, the writ petition was dismissed as withdrawn.

What were the facts?

The petitioners, represented by their Special Power of Attorney holder, appeared virtually before the High Court. They stated their intention not to proceed with the case.

What were the issues?

The primary issue was whether the petitioners wished to withdraw their writ petition, which they confirmed they did.

Which sections of the Income-tax Act were involved?

Section 227

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 2ND DAY OF JULY, 2021

BEFORE

THE HON’BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

WRIT PETITION NO.14292 OF 2020 (LB-RES)

BETWEEN:

1.

M/S FULL GOSPEL ASSOCIATION

HAVING ITS OFFICE AT

1ST CROSS, JAYANAGARA EXTENSION

SHIVAMOGGA

REPRESENTED BY ITS PRESIDENT

SRI.T.E.OOMMEN

S/O EAPPEN

2.

SRI.T.E.OOMMEN

S/O EAPPEN

AGED: 89 YEARS

3.

SMT.PONNAMMA OOMMEN

W/O T.E.OOMMEN

AGED: 85 YEARS

SERIAL NOS.1 TO 3 ARE REPRESENTED BY

THEIR SPECIAL GENERAL POWER OF ATTORNEY

SRI.STANLEY SUNIL

S/O T.E.OOMMEN

AGED 47 YEARS

4.

SRI.STANLEY SUNIL

S/O T.E.OOMMEN

AGED 47 YEARS

ALL ARE RESIDING AT

FAITH HOSTEL

HOSAMANE EXTENSION

SHIVAMOGGA – 577 201.

...PETITIONERS (BY SRI.GIRISH M.K, ADVOCATE)

AND 1. THE STATE OF KARNATAKA

REPRESENTED BY ITS SECRETARY

DEPARTMENT OF URBAN DEVELOPMENT

VIKASA SOUDHA

DR.AMBEDKAR VEEDHI

BENGALURU – 560 001

2.

THE COMMISSIONER SHIVAMOGGA URBAN DEVELOPMENT AUTHORITY OFFICE AT VINOBHA NAGAR SHIVAMOGGA – 577 201

3.

SRI.S.SHANKAR PRASAD S/O LATE M.SRINIVAS REDDY AGED ABOUT 55 YEARS R/AT NO.30/10, 1ST FLOOR 2ND MAIN, 1ST CROSS INCOME TAX LAYOUT ATTIGUPPE, VIJAYANAGARA BENGALURU – 560 040

4.

M/S HARSHA INFRASTRUCTURE AND DEVELOPERS REGISTERED PARTNERSHIP FIRM PRESENTLY HAVING ITS OFFICE AT NO.6, 1ST ‘A’ CROSS BHUVANESHWARI NAGARA DASARAHALLI MAIN ROAD

HEBBAL POST BENGALURU – 560 054

REPRESENTED BY ITS MANAGING PARTNER SRI.H.R.HARSHITH …..RESPONDENTS (BY SRI.C.N.MAHADESWARAN, HCGP FOR R.1; SRI.A.V.GANGADHARAPPA, ADVOCATE FOR R.2; SRI.R.KIRAN, ADVOCATE FOR R.3; R.4 – SERVED AND UNREPRESENTED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R.2 TO CONSIDER AND PASS NECESSARY ORDERS ON THE REPRESENTATION DATED 20.08.2020 AND 20.10.2020 GIVEN BY THE PETITIONERS VIDE ANNEXURES-F AND G AND ETC.,

THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING-B GROUP THIS DAY, THE COURT DELIVERED THE FOLLOWING: ORDER The petitioner No.4 who is the Special Power of Attorney Holder of petitioner Nos.1 to 3 has appeared virtually and makes a statement that the petitioners do not intend to prosecute the case and they want to withdraw the writ petition.

The counsel on record identifies the petitioner No.4. The submission made by the petitioner No.4 is taken on record and the writ petition is dismissed as withdrawn.

Sd/-

JUDGE

NBM

More judgments on Section 227

All 314 judgments and leading authorities on Section 227 →

Recent GST High Court judgments

Search GST case law →