Saiju Jacob vs State Of Kerala
2021 Latest Caselaw 16796 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                         WP(C) NO. 5756 OF 2021
PETITIONER/S:

          SAIJU JACOB,
          AGED 45 YEARS,
          S/O. JACOB, MUKALEL HOUSE, KAIPPUZHA VILLAGE, KAIPPUZHA
          TALUK, KOTTAYAM DISTRICT, PIN - 686 602.

          BY ADVS.
          S.RANJIT (KOTTAYAM)
          SRI.GOKUL DAS V.V.H.



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT OF
          TAXES, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001.

    2     THE DEPUTY EXCISE COMMISSIONER
          OFFICE OF THE DEPUTY EXCISE COMMISSIONER,
          KOTTAYAM, PIN - 686 002.

    3     THE EXCISE INSPECTOR
          EXCISE RANGE OFFICE, ETTUMANOOR,
          KOTTAYAM DISTRICT, PIN - 686 631.



          SR.G.P.SMT.S.SEETHA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5756 OF 2021                 2



                                   JUDGMENT

The petitioner came up inter alia seeking a

direction to the second respondent to dispose of

Ext.P2 representation submitted in answer to Ext.P1

notice. It is contended by the learned Public

Prosecutor that pursuant to the seizure of the

vehicle its value was assessed at Rs.40,000/- and the

same was intimated to the petitioner so as to enable

him to deposit the same for the purpose of releasing

the vehicle for interim custody. Hence, there will

be a direction to the second respondent to consider

Ext.P2 representation within a period of two months

from today. The writ petition is disposed of

accordingly.

Sd/-

P.SOMARAJAN JUDGE

msp

APPENDIX OF WP(C) 5756/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 17.03.2020 BEARING NO.K3-660/2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 10.06.2020 SUBMITTED BY THE PETITIONER SEEKING TEMPORARY RELEASE OF HIS VEHICLE.