Koyilandi Thaluk Kalluchethu ... vs Sahakarana Sangam & Anr
2021 Latest Caselaw 16071 Ker

WP(C) NO. 24835 OF 2011
                             1

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                  WP(C) NO. 24835 OF 2011
PETITIONER/S:

    1     KOYILANDI THALUK KALLUCHETHU THOZHILALI
          SAHAKARANA SANGAM LTD.NO.2728,, KOYILANDI P.O.,
          REPRESENTED BY ITS SECRETARY K.K.VIJAYAN.

    2     JOSHI SO.NEDELAKANDI KUTTAPPAN NAIR
          PANDALAYANI DESOM, KOYILANDI TALUK.

          BY ADVS.
          SRI.A.SUDHI VASUDEVAN (SR.)
          SRI.JOSE JONES JOSEPH
          SMT.K.PUSHPAVATHI



RESPONDENT/S:

    1     EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE,
          THIRUVANANTHAPURAM 695001

    2     DEPUTY COMMISSIONER OF EXCISE
          KOZHIKODE-673 001.

    3     EXCISE INSPECTOR BALUSSERY RANGE
          KOZHIKODE DISTRICT-673 512.

    4     EXCISE INSPECTOR KOYILANDI RANGE
          KOZHIKODE DISTRICT-673 035.

    5     CIRCLE INSPECTOR OF EXCISE
          PERAMBRA-673 525.

    6     JOINT CHEMICAL EXAMINER TO GOVERNMENT
          OF KERALA, REGIONAL CHMICAL EXAMINERS
 WP(C) NO. 24835 OF 2011
                                    2

               LABORATORY, KOZHIKODE-673 001.

    7          DISTRICT COLLECTOR
               KOZHIKODE-673 001.

    8          STATE OF KERALA SECRETARY TO
               GOVERNMENT, TAXES (G) DEPARTMENT,, GOVERNMENT
               OF KERALA, THIRUVANANTHAPURAM-695 001.

               BY ADV SHEEJA C.S. SR.GOVERNMENT PLEADER




        THIS     WRIT   PETITION   (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   02.08.2021,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 24835 OF 2011
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                P.V.KUNHIKRISHNAN, J
          -------------------------------
              W.P.(C)No.24835 of 2011
         --------------------------------
       Dated this the 02nd day of August 2021

                          JUDGMENT

Learned counsel for the petitioner submits

that the matter is infructuous. Therefore, the

case is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE rkc