Mayura Inn vs Anilkumar
2021 Latest Caselaw 5482 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

           Con.Case(C).No.111 OF 2021 IN WP(C). 7349/2020

 JUDGMENT DATED 24.09.2020 IN WP(C) 7349/2020(P) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN WP(C):

             MAYURA INN
             MANNUTHY BYE-PASS JUNCTION, MANNUTHY P.O.,
             THRISSUR 680 651, REP.BY ITS MANAGING PARTNER,
             JOSE KURUVINAKUNNEL, AGED 33 YEARS,
             S/O.JOSE KURUVINAKUNNEL

             BY ADV. SRI.M.G.KARTHIKEYAN

RESPONDENTS/RESPONDENT NOS.1 TO 2 IN THE W.P.(C):

      1      ANILKUMAR ,IAS
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY, TAXES (A) DEPARTMENT, GOVT. SECRETARIAT,
             THIRUVANANTHAPURAM-695 001

      2      AANANDAKRISHNAN S., I.P.S.
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE,
             EXCISE HEAD QUARTERS, NANDAVANAM,
             THIRUVANANTHAPURAM-695 033




             SMT MABLE C KURIAN, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.111 OF 2021          2




                                JUDGMENT

When this matter was taken up, the learned Government Pleader

submits that the directions issued by this Court have been complied with

and orders have been passed.

Faced with the said submission, Sri.M.G.Karthikeyan, the learned

counsel appearing for the petitioner submits that this Contempt Case can

be closed reserving the right of the petitioner herein to challenge the order

passed by the respondents if the petitioner is in any way aggrieved.

Reserving such rights, this Contempt case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 24.9.2020 IN WP(C) NO.7349/2020 PASSED BY THIS HON'BLE COURT

ANNEXURE B PHOTOCOPY OF THE COVERING LETTER 30.9.2020 SENT TO THE RESPONDENTS

RESPONDENTS' EXHIBITS:

NIL