Trichur Tourist Complex (P) Ltd vs State Of Kerala
2021 Latest Caselaw 78 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                      WP(C).No.21378 OF 2020(V)


PETITIONER:

               TRICHUR TOURIST COMPLEX (P) LTD.
               M.G.ROAD, THRISSUR-680 001,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               P.G.RADHAKRISHNAN,
               AGED 63 YEARS,
               S/O.GANGADHARAN.

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

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY,
               TAXES(A) DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 033.

      2        THE EXCISE COMMISSIONER,
               COMMISSIONERATE OF EXCISE,
               EXCISE HEAD QUARTERS,
               NANDAVANAM,
               THIRUVANANTHAPURAM-695 033.

      3        THE DEPUTY COMMISSIONER OF EXCISE,
               THRISSUR,
               PIN-680 001.

      4        THE CIRCLE INSPECTOR OF EXCISE,
               EXCISE CIRCLE OFFICE,
               THRISSUR-680 001.


               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.21378 OF 2020

                                       2




                                JUDGMENT

Dated this the 4th day of January 2021

Heard the learned counsel for the petitioner and the learned

Senior Government Pleader.

Having considered the limited prayer sought by the petitioner

herein, I am inclined to dispose of the writ petition itself with a direction to

the second respondent to take up, consider and dispose of Exhibits P7

and P8 applications in accordance with the law, as expeditiously as

possible, at any rate, within a period of two months from the date of

receipt of a copy of this judgment.

This writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS JUDGE

Jms

//True Copy// P.A to Judge WP(C).No.21378 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE JUDGMENT DATED 17.10.2017 IN WA NO.1857/2017 PASSED BY THIS HON'BLE COURT.

EXHIBIT P2 PHOTOCOPY OF THE JUDGMENT DATED 17.10.2017 IN WA NO.1855/2017 PASSED BY THIS HON'BLE COURT.

EXHIBIT P3 PHOTOCOPY OF THE LETTER DATED 22.12.2018 SENT TO THE 2ND RESPONDENT THROUGH THE 4TH RESPONDENT.

EXHIBIT P4 PHOTOCOPY OF THE SETTLEMENT DEED DATED 27.11.2019.

EXHIBIT P5 PHOTOCOPY OF THE CLASSIFICATION CERTIFICATE DATED 30.03.2020 ISSUED BY THE REGIONAL DIRECTOR, MINISTRY OF TOURISM, GOVT. OF INDIA, CHENNAI.

EXHIBIT P6 PHOTOCOPY OF THE CLASSIFICATION CERTIFICATE DATED 28.06.2011 ISSUED BY THE REGIONAL DIRECTOR, MINISTRY OF TOURISM, GOVT. OF INDIA, CHENNAI.

EXHIBIT P7 PHOTOCOPY OF THE APPLICATION DATED 07.01.2020 SENT TO THE 2ND RESPONDENT THROUGH THE 4TH RESPONDENT.

EXHIBIT P8 PHOTOCOPY OF THE APPLICATION DATED 24.06.2020 SUBMITTED TO THE 2ND RESPONDENT THROUGH THE 4TH RESPONDENT.

EXHIBIT P9 PHOTOCOPY OF THE LETTER DATED 16.09.2020 SUBMITTED TO THE 4TH RESPONDENT.

//True Copy// P.A to Judge