Kerala High Court
V.R.Sajeevan vs The Commissioner Of Excise
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
THURSDAY, THE 23RD DAY OF JANUARY 2014/3RD MAGHA, 1935
WP(C).No. 924 of 2014 (M)
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PETITIONER:
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V.R.SAJEEVAN,
MANAGING PARTNER,
ASWATHY BAR AND HOTELS,
KODUNGALLUR,
THRISSUR DISTRICT.
BY ADVS.DR.K.P.SATHEESAN (SR.)
SRI.M.R.JAYAPRASAD
SRI.P.MOHANDAS (ERNAKULAM)
SRI.ANOOP.V.NAIR
SRI.S.VIBHEESHANAN
RESPONDENT(S):
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1. THE COMMISSIONER OF EXCISE,
COMMISSIONERATE OF EXCISE,
THIRUVANANTHAPURTAM 695033.
2. THE DISTRICT COLLECTOR,
THRISSUR - 680001.
3. THE DISTRICT POLICE CHIEF,
THRISSUR (RURAL), THRISSUR - 680001.
4. THE DEPUTY COMMISSIONER OF EXCISE,
THRISSUR 680001.
5. THE SUB INSPECTOR OF POLICE,
KODUNGALLUR POLICE STAITON,
THRISSUR DISTRICT 680684.
6. BIJU I.R @ BIJU ITTITHARA,
AGED 39, S/O.RAVEENDRAN ITTITHARA HOUSE,
P.O.KOTHAPARAMBU,
KODUNGALLOOR - 680 668.
7. MADHU.N, AGED 48 YEARS,
S/O.MUKUNDAN, KETTHOLIL HOUSE,
T.K.S PURAM, KODUNGALLOOR - 680 664.
(ADDL.R6 & R7 ARE IMPLEADED AS PER ORDER DATED 23.01.14
IN I.A.NO.788/2014)
ADLL.R6,R7 BY ADV. SRI.P.SATHISAN
R BY GOVERNMENT PLEADER SMT. ROSE MICHAEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23-01-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 924 of 2014 (M)
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A P P E N D I X
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE COVERING LETTER ISSUED BY THE 4TH
RESPONDENT INTIMATING THAT THE LICENSE IS RENEWED UPTO 31-03-2014.
EXHIBIT P2 TRUE COPY OF THE CIRCULAR 7497/A2/09/TD DATED 29-04-2009.
EXHIBIT P3 TRUE COPY OF THE CIRCUALR NO 1692/A2/2013/TD DATED
12-02-2013 ISSUED BY THE CHIEF SECRETARY, GOVERNMENT OF KERALA.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17-01-2012 IN PWC NO
1328/2012.
EXHIBIT P5 TRUE COPY OF THE ORDER NO C3-68/2013 DATED 14-01-2013
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 15-01-2013 IN WPC NO
1301/2013.
EXHIBIT P7 TRUE COPY OF THE REPLY GIVEN BY THE 5TH REPSONDENT DATED
20-12-2013 UNDER RIGHT TO INFORMATION ACT.
EXHIBIT P8 TRUE COPY OF THE NOTICE NO C3/77443/2013 DATED 16-12-2013
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE REPLY GIVEN BY THE PETITIONER DATED
27-12-2013.
EXHIBIT P10 TRUE COPY OF THE ORDER NO C3-77443/2013 DATED 04-01-2014
ISSUED BY THE 2ND RESPONDENT.
RESPONDENT(S)' EXHIBITS
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EXT.R6(a): TRUE COPY OF THE PAPER REPORTS DATED 02.01.2014 IN
MATHRUBHUMI DAILY.
EXT.R6(b): TRUE COPY OF THE PAPER REPORTS DATED 05.01.2014 IN
MATHRUBHUMI DAILY.
/TRUE COPY/
P.S TO JUDGE
K.SURENDRA MOHAN, J.
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W.P(c) No.924 of 2014-M
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Dated this the 23rd January, 2014
J U D G M E N T
It is submitted by the learned counsel for the petitioner that by virtue of the interim order granted, the petitioner has obtained necessary reliefs and that no further orders are required in this Writ Petition.
In view of the above, this Writ Petition is dismissed.
Sd/-
(K.SURENDRA MOHAN, JUDGE) rtr/