1. The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -
“(a) Issue a writ, order or direction in the nature of certiorari, calling for the Record of proceedings from the respondents and to thereafter be
further pleased to set-aside and quash the impugned order Dated 23.08.2023 [ Annexure No.1] and connected demand of tax which is made without
complying to the mandatory provisions of the Act.
(b) Issue a writ, order or direction in the nature of mandamus directing the respondent authorities to reconsider the case of the petitioner, lawfully and
in good-faith, in the light of submissions filed by petitioner, and with supplying of relief upon documents and after affording due and proper opportunity
of hearing.
(c) Issue any other writ, order or direction which this Hon'ble court deem fit and proper, in the circum stances of the present case.
(d) Award the cost to the petitioner throughout.
2. Heard Mr. Tarun Pande, learned counsel for the petitioner and Mr. Mohit Maulekhi, learned Brief Holder for the respondents.
3. Counter affidavit is taken on record.
4. Learned counsel for the petitioner has requested to permit the petitioner to withdraw the present writ petition to avail the benefit of Amnesty Schem
e.
5. The said request has not been opposed by the respondents.
6. The present writ petition is dismissed as withdrawn, as prayed.
