Kerala High Court
Smt. C.P.Maggie vs State Of Kerala on 6 May, 2017
Author: Shaji P. Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 8TH DAY OF NOVEMBER 2017/17TH KARTHIKA, 1939
WP(C).No. 35766 of 2017 (U)
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PETITIONER(S):
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1. SMT. C.P.MAGGIE,
AGED 56 YEARS, W/O E.J.DAVIS, EDASSEDRY HOUSE,
ANGAMALY, ERNAKULAM
2. E.JDAVIS,
AGED 60 YEARS, S/O E.M.JOSEPH (LATE) EDASSERY HOUSE,
ANGAMALY, ERNAKULAM
3. M/S MOOKANNOOR TOURIST HOME,
MOOKKANNOOR, ERNAKULAM DIST.
REP. BY ITS MANAGING PARTNER, SMT.MAGGIE DAVIS
4. SMT. MAGGIE DAVIS,
PROPRIETOR, PRINCE PALACE, THIRUVANANTHAPURAM
5. M./S HOTEL DONA CASTLE,
KOLLAM, REP. BY ITS MANAGING DIRECTOR SRI E.J.DAVIS
6. M/S EDASSERY KAYAL RESORTS,
KOTTAYAM, REP. BY ITS PARTNER SRI E.J.DAVIS
7. M/S VEMBANAD TOURIST HOME,
VAIKOM, KOTTAYAM DIST.
REP. BY ITS MANAGING PARTNER SRI E.J.DAVIS
8. M/S EDASSERY RESORTS,
KATTAPPANA P.O. IDUKKI DIST. REP. BY ITS MANAGING
PARTNER SRI E.J.DAVIS
9. M/S EDASSERY MANSION,
KATHRIKKADAVU, ERNAKULAM, REP. BY ITS PARTNER
MRS. MAGGIE DAVIS
10.M/S EDASSERY MANSION,
KATHRIKKADAVU, ERNAKULAM
REP. BY ITS PARTNER, MRS. MAGGIE DAVIS
11.E.J.DAVIS,
PROPRIETOR, MALABAR ILLAM, CHALIKKAVATTOM P.O.
NATIONAL HIGHWAY , ERNAKULAM
12.E.J.DAVIS,
PROPRIETOR, KALAMASSERY TOURSIT HOME,
KALAMASSERY, ERNAKULAM DIST.
WP(C).No. 35766 of 2017 (U)
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13.M.S KATHRIKADAVU TOURIST HOME,
MARKET ROAD, ERNAKULAM, REP. BY ITS PARTNER
MRS.EJ.DAVIS
BY ADVS.SRI.C.C.THOMAS (SR.)
SRI.M.G.KARTHIKEYAN
SRI.NIREESH MATHEW
RESPONDENT(S):
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1. STATE OF KERALA,
REP. BY SECRETARY TAXES (A) DEPARTMENT,
GOVT. SECRETARIAT,
THIRUVANANTHAPURAM- 695 001
2. THE EXCISE COMMISSIONER,
COMMISSIONERATE OF EXCISE,
THIRUVANANTHAPURAM- 695 033
3. THE DEPUTY COMMISSIONER OF EXCISE,
ERNAKULAM- 682 018
4. THE DEPUTY COMMISSIONER OF EXCISE,
THIRUVANANTHAPURAM- 695 033
5. THE DEPUTY COMMISSIONER OF EXCISE,
KOLLAM- 691 001
6. THE DEPUTY COMMISSIONER OF EXCISE,
KOTTAYAM- 686 001
7. THE DEPUTY COMMISSIONER OF EXCISE,
IDUKKI, OFFICE AT THODUPUZHA- 685 585
BY SENIOR GOVERNMENT PLEADER SMT C.S.SHEEJA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08-11-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
K.V.
WP(C).No. 35766 of 2017 (U)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 PHOTOCOPY OF THE JUDGMENT DATED 06-05-2017 IN
CC NO.16/2006 PASSED BY THE SPECIAL JUDGE (SPE/CB1)-
II, ERNAKULAM
EXHIBIT P2 PHOTOCOPY OF THE ORDER DATED 25-08-2017 IN
CRMA NO.4583/2017 IN CRLA, NO.781/2017 PASSED BY THIS
HON'BLE COURT
EXHIBIT P3 PHOTOCOPY OF THE PETITION CRLM.A. NO.4779/2017 IN
CRL.A.781/2017 FILED BEFORE THIS HON'BLE COURT
EXHIBIT P4 PHOTOCOPY OF THE ORDER DATED 13-10-2017 IN
CRLM.A NO.4779/2017 IN CRLA. NO.781/2017 PASSED BY
THIS HON'BLE COURT
EXHIBIT P5 PHOTOCOPY OF THE ORDER NO.EXC/4079/2017/XC6
DATED 27-09-2017 PASSED BY THE 2ND RESPONDENT
EXHIBIT P6 PHOTOCOPY OF THE ORDER NO.EXC/4079/2017/XC6
DATED 12-10-2017 PASSED BY THE 2ND RESPONDENT
EXHIBIT P7 PHOTOCOPY OF THE APPLICATION DATED 13-10-2017
SUBMITTED BEFORE THE 2ND RESPONDENT
RESPONDENT(S)' EXHIBITS NIL
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/TRUE COPY/
K.V. P.S.TO JUDGE
SHAJI P. CHALY, J.
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W.P.(C). No. 35766 OF 2017
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Dated this the 08th day of November, 2017
JUDGMENT
Learned counsel for the petitioner seeks permission to withdraw the writ petition in view of the incorrect production of Ext.P1 judgment of the CBI Court, with liberty to file a fresh one.
The writ petition is dismissed as withdrawn with liberty as sought for.
SHAJI P. CHALY JUDGE DCS