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Pushpalal vs The Deputy Excise Commissioner
2021 Latest Caselaw 584 Ker

Citation : 2021 Latest Caselaw 584 Ker
Judgement Date : 7 January, 2021

Kerala High Court
Pushpalal vs The Deputy Excise Commissioner on 7 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.4686 OF 2020(I)


PETITIONER:

               PUSHPALAL
               AGED 58 YEARS
               S/O KARUNAKARAN,
               VAKATHANATHU HOUSE,
               ANIKKADU P.O.
               KOTTAYAM DISTRICT.

               BY ADVS.
               SRI.K.M.SATHYANATHA MENON
               SMT.KAVERY S THAMPI

RESPONDENTS:

      1        THE DEPUTY EXCISE COMMISSIONER
               EXCISE DIVISION OFFICE,
               COLLECTORATE P.O.
               KOTTAYAM-686 002.

      2        THE EXECISE CIRCLE INSPECTOR,
               EXCISE CIRCLE OFFICE,
               S.H. MOUNT,
               KOTTAYAM-686 001.

      3        STATE OF KERALA,
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               EXCISE DEPARTMENT,
               SECRETARIAT,
               THIRUVANANTHAPURAM,
               PIN-695 001.


               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4686 OF 2020

                                  2




                            JUDGMENT

Dated this the 7th day of January 2021

When the matter was taken up, the learned

counsel for the petitioner submitted that, the writ

petition is not pressed.

It is accordingly dismissed, reserving the

right of the petitioner to pursue further remedies

if any available.

Sd/-

SUNIL THOMAS JUDGE

Jms

//True Copy// P.A to Judge WP(C).No.4686 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT ISSUED IN FAVOUR OF THE PETITIONER FROM ANNIKKAD VILLAGE OFFICE DATED 23.7.2019

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST AND 2ND RESPONDENT DATED 3.1.2020

EXHIBIT P3 TRUE COPY OF THE ACKNOWLEDGEMENT CARD RECEIVED BY THE PETITIONER FROM THE 1ST AND 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE ISSUED BY THE WELFARE FUND INSPECTOR, KERALA TODDY WORKERS WELFARE FUND BOARD DATED 8.3.2019

EXHIBIT P5 TRUE COPY OF THE CLEARANCE CERTIFICATED ISSUED BY THE STATE TAX OFFICER, 2ND CIRCLE, KOTTAYAM DATED 15.2.2019

EXHIBIT P6 TRUE COPY OF THE CERTIFICATE ISSUED BY THE WELFARE FUND INSPECTOR, KOTTAYAM DATED 26.2.2019

EXHIBIT P7 TRUE COPY OF LETTER DATED 1.3.2019 ISSUED BY THE SECTARY, PAMPADY CHETHUTHOZHILALI UNION, PAMPADY P.O.

//True Copy// P.A to Judge

 
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