Shri. Raghavendra S/O. Devanna @ ... vs The State Of Karnataka
2021 Latest Caselaw 3348 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

     DATED THIS THE 17TH DAY OF SEPTEMBER, 2021

                           PRESENT

        THE HON'BLE MR. JUSTICE P.B.BAJANTHRI
                                AND
         THE HON'BLE MR. JUSTICE M.G.S. KAMAL

         WRIT APPEAL NO.100139/2021 (EXCISE)

BETWEEN:

Shri Raghavendra
S/o. Devanna @ Devendra Kamblekar,
Age 47 years, Occ: Business,
R/o.: Maigur Road, Darga Colony,
Jamakhandi-587301,
Tq.: Jamakhandi, Dist.: Bagalkot.
                                                 ... Appellant
(By Sri A.S. Patil, Advocate)

AND:


1.     The State of Karnataka
       Represented by its Principal Secretary,
       To the department of Finance,
       Vidhana Soudha, Bengaluru-560 001.

2.     The State of Karnataka,
       Rep. by its Secretary,
       To the Department of Excise,
       M S Building, Bengaluru-560 001.

3.     The Commissioner for Excise
       2nd Floor, TTMC Building,
       A Block, BMTC, Shantinagar,
       Bengaluru-560002.
                              :2:


4.    The Deputy Commissioner
      Belagavi District, Belagavi-590001.

5.    The Deputy Commissioner of Excise,
      Belagavi District, Belagavi-590001.

6.    The Mysore Sales International Ltd
      MSIL House No.36, Cunningham Road,
      Bengaluru-560052,
      R/by its Managing Director.

7.    District Liaison Officer
      /District Coordinator,
      Belagavi District,
      Mysore Sales International Ltd,
      1st Floor, Mujawar Arched,
      Nehru Nagar, Belagavi-590010.

8.    The Deputy Superintendent of Excise,
      Enforcement and Investigation,
      Chikodi Sub-Division,
      Chikodi-590001, Belgaum.

9.    The Excise Inspector,
      Raibag Circle, Raibag,
      Tq.: Raibag, Dist.: Belgaum.

10.   Shri Vasant S/o.Maruti Karigar,
      Age 46 yeras, OcC: Vice President,
      Gram Panchayat, R/o.: Mekhali,
      Tq.: Raibag, Dist.: Belagavi.
                                             ... Respondents
(By Shri M.H. Patil, Advocate for C/R10)

     This writ appeal is filed under Section 4 of Karnataka
High Court Act, 1961, praying this Hon'ble Court to set aside
the order dated 15.06.2021, passed by the learned Single
Judge in W.P. No.146935/2020 (Excise) by allowing the writ
appeal the appellant as prayed for in the interest of justice
and equity.
                           :3:


      This Writ Appeal coming on for Orders, this day,
P.B. Bajanthri, J., delivered the following:

                       JUDGMENT

The appeal stands dismissed in terms of the order

dated 27.08.2021.

Sd/-

JUDGE

Sd/-

JUDGE

Vnp*