Kerala High Court
N.Mani vs K.Ajithkumar on 12 June, 2012
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
FRIDAY, THE 19TH DAY OF OCTOBER 2012/27TH ASWINA 1934
Con.Case(C).No. 1309 of 2012 (S) IN WPC/12411/2012
---------------------------------------------------
AGAINST THE JUDGMENT IN WPC.12411/2012 DATED 12-06-2012
PETITIONER(S):
-------------
N.MANI,
MANAGING DIRECTOR, WALAYAR RESORTS PRIVATE LIMITED
1ST FLOOR, 195, N.H.ROAD
COMBATORE, TAMIL NADU, INDIA-641001.
BY ADVS.SRI.N.RAGHURAJ
SMT.K.AMMINIKUTTY
RESPONDENT(S):
--------------
K.AJITHKUMAR
THE SECRETARY TO GOVERNMENT, DEPARTMENT OF TAXES
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
BY GOVERNMENT PLEADER BIJU ABRAHAM
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 19-10-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case(C).No. 1309 of 2012
APPENDIX
ANNEXURES
A-1- CERTIFIED COPY OF THE JUDGMENT DATED 12.6.12 IN WP(C).12411 OF 2012
A-II- TRUE PHOTOCOPY OF THE COVERING LETTER DATED 14.6.2012
A-III- TRUE PHOTOCOPY OF THE RECOMMENDATION OF THE DEPUTY
COMMISSIONER OF EXCISE, PALAKKAD DATED 21.6.12 ADDRESSED TO THE JOINT
COMMISSIONER OF EXCISE, CENTRAL ZONE, KOCHI
A-IV- TRUE PHOTOCOPY OF THE RECOMMENDATION OF THE JOINT EXCISE
COMMISSIONER, CENTRAL ZONE, KOCHI DATED 23.6.12 ADDRESSED TO THE
COMMISSIONER OF EXCISE
A-V- TRUE PHOTOCOPY OF THE REMINDER DATED 29.6.12
A-V(a)- TRUE PHOTOCOPY OF THE REMINDER DATED 11.7.12
/true copy/
P.A. To Judge
ANTONY DOMINIC, J
........................................
C.O.C.1309/2012
..............................................
Dated this the 19th day of October, 2012
JUDGMENT
By judgment dated 12.6.2012 in W.P.(C).12411/2012, this Court directed the respondents to consider the application made by the petitioner for an FL-3 licence. It is complaining that this direction has not been complied with, this petition is filed.
2. Today when the matter was taken up, learned Government Pleader produced an order dated 15.10.2012 passed by the Commissioner of Excise, complying with the directions in the judgment.
In view of the above, C.O.C is closed.
Sd/- ANTONY DOMINIC, JUDGE
mrcs
/true copy/ PA To Judge