E.J.Davis vs State Of Kerala
2021 Latest Caselaw 6781 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

  THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                     WP(C).No.295 OF 2021(J)


PETITIONER/S:

            E.J.DAVIS
            AGED 62 YEARS
            S/O. JOSE(LATE), PROPRIETOR, SEA LINE RESTAURANT,
            CHERAI-KUZHUPPILLY BEACH ROAD, CHERAI,
            ERNAKULAM DISTRICT - 683514.

            BY ADVS.
            SRI.M.G.KARTHIKEYAN
            SRI.NIREESH MATHEW

RESPONDENT/S:

      1     STATE OF KERALA
            REPRESENTED BY SECRETARY, TAXES(A)DEPARTMENT,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695001.

      2     THE EXCISE COMMISSIONER
            COMMISSIONERATE OF EXCISE,
            THIRUVANANTHAPURAM - 695033,

      3     THE DEPUTY COMMISSIONER OF EXCISE,
            ERNAKULAM - 682018,

      4     TEH CIRCLE INSPECTOR OF EXCISE,
            ALUVA - 683102, ERNAKULAM DISTRICT.




            SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.295 OF 2021(J)
                                2




                           JUDGMENT

When the matter was taken up, the learned counsel

for the petitioner submitted that the Writ Petition has

become infructuous. This is recorded and the Writ

Petition is dismissed as not pressed.

Sd/-

SUNIL THOMAS, JUDGE

R.AV