Hotel Revathy vs State Of Kerala
2021 Latest Caselaw 216 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      WP(C).No.27181 OF 2020(W)


PETITIONER:

               HOTEL REVATHY
               KOLLAM A FIRM
               REP. BY ITS MANAGING PARTNER, G. ULLAS,
               AGED 56 YEARS, CHINNAKKADA, KOLLAM 691 001

               BY ADVS.
               SRI.A.SUDHI VASUDEVAN (SR.)
               SMT.SHILPA SATHISH
               SRI.INDRAJITH S KAIMAL

RESPONDENTS:

      1        STATE OF KERALA
               REP.BY SECRETARY TO GOVERNMENT TAXES (G) DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001

      2        ADDITIONAL CHIEF SECRETARY TO GOVERNMENT
               GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001

      3        EXCISE COMMISSIONER
               COMMISSIONERATE OF EXCISE, VIKAS BHAVAN P.O.,
               NANDAVANAM, THIRUVANANTHAPURAM 695 033

      4        DEPUTY COMMISSIONER OF EXCISE
               EXCISE DIVISION OFFICE EXCISE COMPLEX, 1ST FLOOR, A
               BLOCK CHINNAKKADA, KOLLAM 691002

      5        KERALA STATE BEVERAGES CORPORATION
               HEAD OFFICE IN SASTHAKRIPA OFFICE COMPLEX,
               SASTHAMANGALAM, THIRUVANANTHAPURAM 695 010


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).27181/2020
                                    2




                             JUDGMENT

When the matter was taken up, learned counsel for the

petitioner submitted that the Writ Petition is not pressed. This is

recorded. Writ Petition is dismissed as not pressed.

Sd/-

                                              SUNIL THOMAS

Sbna                                             JUDGE
 W.P(C).27181/2020





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE CERTIFICATE DATED

30.5.2020 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER EVIDENCING RENEWAL OF FL 11 LICENSE TILL 31.2.2021

EXHIBIT P2 A TRUE COPY OF THE G.O.(P) NO.73/2020/TD DATED 14.5.2020 BROUGHT IN BY THE 1ST RESPONDENT

EXHIBIT P3 A TRUE COPY OF THE G.O.(MS) NO.43/2020/TD DATED 22.5.2020 BROUGHT IN BY 1ST RESPONDENT

EXHIBIT P4 A TRUE COPY OF THE G.O.(MS) NO.43/2020/TD DATED 26.5.2020 BROUGHT IN BY THE 1ST RESPONDENT

EXHIBIT P5 A TRUE COPY OF THE ORDER BERING FILE NO.EXC/390/2019-XC6 DATED 26.5.2020 BROUGHT IN BY THE 3RD RESPONDENT

EXHIBIT P6 A TRUE COPY OF THE G.O.(MS) NO.70/2020/TD DATED 27.8.2020 BROUGHT IN BY THE 1ST RESPONDENT

EXHIBIT P7 A TRUE COPY OF THE G.O.(MS) NO.84/2020/TAXES DATED 12.10.2020 BROUGHT IN BY THE 1ST RESPONDENT