Karnataka High Court
Excise Commissioner In Karnataka vs Sree Balaji Enterprises on 5 September, 2008
Bench: Deepak Verma, B. Sreenivase Gowda
'¢"Ei>§§i'<.:::>g4}iL§ga:"3...E1
,* / , _ .2 Ezgngaiorerv 568 02?
'j Superinte nclent
...' B€2_1";g;;a1e1'e Grape Winery (P) Ltd,
$0; 13, Green Fizz-ids
A x Bazzgalore 560 629 -Appeiia11ts
IN Germ HIGH com? 03? KARHATAKA AT BA1mALc:_n§;f%._%j_*--V. _
DATE!) rms THE 513 DAY OF ssmsmma 2:363' "
PRESERVE' % _ ,V
Tim HO1l"BI.E MR.JUs*rIc1?. 13E3P5x '§.*E3.n}:4;s-._ " ''
rim HfiH'BLE HR. JUSTICE B..'$E.EEI€IVASE rmzrpa 1;
kov g§x¢1s1::;;
1. E;x§:i$§ C:i3;;;1m_ie*3s;iG':':=c:_»iI1 " _
Karzlatakaf, . --
'J<:>§.<1«.:a1igara. 'fihezvali " A' V
Rani filhezziiarfima CIir'c1e=_ '
Ba.nga}_¢:'é 560 £33?
*2; ' Thé '..§.:3ir;1: C=§}1::i;fi;--:'_ ssir31"1e1* of
%:§.%;<::":3e 'D_iSt§}}erii:,$ and
BI'é;w€%f;ia:_2;" 'V . ..
'safari
Eéami {3I<1e;"1~:1a:;1h:':a Circle
s3fE§:::ise attached to
'BaI1ne:rghatta Road
(By Sri N,D.Jayadevappa, Government Aiivcscatel
'F5
tn.)
Sree Balagi E111:erpz'ises
Lessees: Bangalore Grape
Winery (P) Ltd. I '
Green Fiaids
Ba:1m=:ragII:1at'::a Read
Ea11ga10re'56O 029
By its Manager and
Azxfhcarised Signatory __ _
Eiriizshna Kuikami V ' A _. V --Respb:*ide11t
{By Sri Brijssh Patfl, 2'~&dvo{:§*'1_t:':j"
This Writ Appe3.§_V fiigd of the; High
Caurt of Karnata_k.a-Acig, F1951 _SC§k§§ig:;'i0 set aside the order
dated 11.1.2fi{)?5 m_:3.?;.I§'i"11 'N0.344G8 of 2801
(Excise) and:
This fer prelimiisaiiy hearing
this day, DEEEEEK '&fERM3'i, J.. 'iii-elivesred the feiiowing;
'V .. givxjreisigm
VLASyiilfi;§'.'§}a_§%érz§:¢vap;3a, Goverrlmetlt Advecate, appeared
for Brijesh Patil, ieamed 6011:1361 appeagrs
the résp0;ide t:§'t; Ttfis iiIi§:I'a-CG11It appeal is by tbs State
: fu:1ctic>r:;"1i'ies, lifldéi' Sectierz 4 cf he Karnataka High
«. "(3é:;:fi"£;.Vgicfiagainst the order dated 11.1.2002?' passed by the
Siztzgie Jzldget in resp0I1<ieI1?;'s WI"i'E petifion,
W
12. As per the sffice mete, this appeal is barred by 236
days. E.f§.No.;?. of 200'? has been filéd. We have heard
learned counsel for the yarfiss on ihe said LA,
eounsei far the respondent has 1:101: filed Z
objection in the said 1.2%., but has Véfiétflléiifiijy' prayer on the ground that the ij.{1C$1'>d]1I1at6'E§,§ia_S=' has.'.:V;s§§:"a't afi " V been explained by the agpellants,
3. Tha inmugned cider pa:.§ASe{£u t§é«.}eaIné§i vSi11g1e Judge on. 11.1.2007 Vin w:1;_,:T'p¢fi"fi¢%V§ :s7éa::~3 of 2031 (Excise). Certifieti . <fifT.:_ §;1<1e '0rfie1" shows that the appefiantx hac{"L;3.;">pVlié.§._ £5013}? e::<f the said; order an 2'3,1.2{}0?.i;: uA1:*;::e11ax:};':E--..Vx;=§as fbrected :9 appear on 2:32.286? 8351:'; fsu;3§?'A«.§v:§;S~--.:feaei3:' on £9.:?;.2{}(}"?. It was actxiaéiy de1iV§§1*:.=:fi -._VMtaVV" €_i_:<=; }1 ;$peHants on E£1z:262{3§:E7: T0 seek c<§r;donafi'0n an afiidavit cf {me Mr.M.R.Gadéi., the
4. CiQm1:tiissioner of Eixciae (Urban), Bangalare has 13663::
""fi§dmi.tteéiy, the certified copy' cf the order has been "~. "=tz:ébé%é5;;£::d by the appaliants en 21:2..2€}§"? {wrongly meniiened by them as 1§.2.:300?}, The C10'5i61'i1fl1ffI1{ Advecaiae for the firs: time writes a. Ifitffif in {.333 Legal C131} C111 3..'3.i200'}"', TI':'§;is,T. the Ggevemmafit Ailvceaie has taken mere than 10» éajwztg "
tar give an apinion that it is a fit case far aii'---..a§:§6fiZ. T Th-5: Legal as}: received the Said mt::mat§¢§i :2;c;;<3?;f§<% T_ mgal Ceil prmnptiy wrote on 6.3.2()G 7 a1v€§1}g:"2s?ith to file: an apgeai befare the DiviSLiQ%:1» }3t3:1C13.,"'x::hic.}*;;' was received by the Se<:ret;ai:_§,I._A tcw'V""'Gai;¢19§-rnent, V £%'ii1a11ce Department on §'}.3.20G?'.
S. Then, the $0' ' Government, Finance Deparmaent, sa::>n:;e':o on 2 1.:;.20«:>7c The aeiay between has again Hat been explairit-:26,' 5§he:'t:aftse_r, a Gavernnzent Grder was issued 9:1 the GG'£?(3I'ZiII1€I"1.t Advacate 'E10 file this a§i:..$t+:a1."--- was probabiy despatcheci is the .1.i®iif<:i*I1:*.;z<::_}:1'E 'Adva<;:ate on 28.3.2CiG'?. The GQ'%i€E'I31J1}€E"E§C feceived it an 3.4.2387. The same was ferwafded fh"e' La*s.v Officer for preparing the agigmai an §.4.;'2(}C}'?. A 12, fka Consequemiy, this apgyeai stands aiismigsed j 3fidge