Kerala High Court
Kapico Kerala Resorts Private Ltd vs State Of Kerala Represented By on 25 May, 2010
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 14352 of 2010(T)
1. KAPICO KERALA RESORTS PRIVATE LTD,
... Petitioner
Vs
1. STATE OF KERALA REPRESENTED BY
... Respondent
For Petitioner :SRI.E.K.NANDAKUMAR
For Respondent : No Appearance
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :25/05/2010
O R D E R
P.R.RAMACHANDRA MENON, J
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WP(C) NO. 14352 OF 2010
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Dated this the 25th day of May, 2010
JUDGMENT
The learned counsel for the petitioner submits that, pursuant to the interim order passed by this Court on 06.05.2010, the goods detained as per Ext.P8 notice issued under Section 47 (2) of the Kerala Value Added Tax Act have been released by the respondents. In the said circumstance, no further orders are necessary. However, this will not preclude the adjudication proceedings and the same, if any, could be finalized in accordance with law, as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment.
The Writ Petition is dismissed as infructuous.
P.R.RAMACHANDRA MENON JUDGE dnc