Babu P.K vs State Of Kerala
2021 Latest Caselaw 13903 Ker

Citation : 2021 Latest Caselaw 13903 Ker
Judgement Date : 6 July, 2021

Kerala High Court

Babu P.K vs State Of Kerala on 6 July, 2021

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                 &
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                        WA NO. 583 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 7631/2021 OF HIGH
                         COURT OF KERALA
APPELLANT/S:

           PYARILAL K.V
           AGED 45 YEARS
           S/O.VELAPPAN,KATHIRKOTTIL HOUSE,CHELAKKARA.P.O,
           THRISSUR-680586. (LICENSEE OF TODDY SHOPS IN
           GROUP NO.II IN ERNAKULAM EXCISE RANGE).
           BY ADV M.G.KARTHIKEYAN


RESPONDENT/S:

1 STATE OF KERALA REPRESENTED BY SECRETARY,TAXES(A)DEPARTMENT, GOVT.SECRETARIAT,THIRUVANANTHAPURAM-695001. 2 THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS,NANDAVANAM, THIRUVANANTHAPURAM-695033. 3 THE DEPUTY COMMISSIONER OF EXCISE, EXCISE DIVISION OFFICE,KACHERIPADY, ERNAKULAM- 682018.

4 THE CIRCLE INSPECTOR OF EXCISE, EXCISE CIRCLE OFFICE,NEAR NORTH RAILWAY STATION,ERNAKULAM-682018.

THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 06.07.2021, ALONG WITH WA.589/2021, 586/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.A Nos.583 of 2021 & con.cases

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR & THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943 WA NO. 589 OF 2021 AGAINST THE ORDER/JUDGMENT IN WP(C) 7661/2021 OF HIGH COURT OF KERALA APPELLANT/S:

KISHOREKUMAR K.P, AGED 54 YEARS S/O.RAMAN, KALATHIL HOUSE, VARITHODI, TRIKKUR P.O., THRISSUR DISTRICT,PIN-680 306-( LICENSE OF TODDY SHOPS IN GROUP NO.1 IN ERNAKULAM EXCISE RANGE) BY ADV M.G.KARTHIKEYAN

RESPONDENT/S:

1 STATE OF KERALA REP BY SECRETARY, TAXES (A) DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695 001 2 THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS NANDAVANAM, THIRUVANANTHAPURAM-695 033 3 THE DEPUTY COMMISSIONER OF EXCISE, EXCISE DIVISION OFFICE, KACHERIPADY, ERNAKULAM-

682 018 4 THE CIRCLE INSPECTOR OF EXCISE, EXCISE CIRCLE OFFICE, NEAR NORTH RAILWAY STATION, ERNAKULAM-682 018

THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 06.07.2021, ALONG WITH WA.583/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.A Nos.583 of 2021 & con.cases

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR & THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943 WA NO. 586 OF 2021 AGAINST THE ORDER/JUDGMENT IN WP(C) 7609/2021 OF HIGH COURT OF KERALA APPELLANT/S:

BABU P.K,AGED 61 YEARS S/O.KUMARAN, PALLATHUPADY HOUSE, NAYARAMBALAM, ERNAKUAM DISTRICT, PIN - 682 509 (LICENSEE OF TODDY SHOPS IN GROUP NO.IV AND VIII IN ERNAKULAM EXCISE RANGE).

BY ADV M.G.KARTHIKEYAN

RESPONDENT/S:

1 STATE OF KERALA REP. BY SECRETARY, TAXES(A) DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

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

3 THE DEPUTY COMMISSIONER OF EXCISE EXCISE DIVISION OFFICE, KACHERIPADY, ERNAKULAM

- 682 018.

4 THE CIRCLE INSPECTOR OF EXCISE EXCISE CIRCLE OFFICE, NEAR NORTH RAILWAY STATION, ERNAKULAM - 682 018.

THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 06.07.2021, ALONG WITH WA.583/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.A Nos.583 of 2021 & con.cases

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR & THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943 WA NO. 584 OF 2021 AGAINST THE ORDER/JUDGMENT IN WP(C) 7601/2021 OF HIGH COURT OF KERALA APPELLANT/S:

BIJU T.U.

AGED 45 YEARS S/O. UNNIKRISHNAN, THERKKAYIL VEEDU, VATTANGATHARA P.O., PACHALIPURAM, AMBALLUR, THRISSUR-680302, (LICENSEE OF TODDY SHOPS IN GROUP NO.VII IN ERNAKULAM EXCISE RANGE).

BY ADV M.G.KARTHIKEYAN

RESPONDENT/S:

1 STATE OF KERALA REP. BY SECRETARY, TAXES (A) DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695001. 2 THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS NANDAVANAM, THIRUVANANTHAPURAM-695033. 3 THE DEPUTY COMMISSION OF EXCISE EXCISE DIVISION OFFICE, KACHERIPADY, ERNAKULAM- 682018.

4 THE CIRCLE INSPECTOR OF POLICE, EXCISE CIRCLE OFFICE, NEAR NORTH RAILWAY STATION, ERNAKULAM-682018.

THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 06.07.2021, ALONG WITH WA.583/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.A Nos.583 of 2021 & con.cases

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR & THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943 WA NO. 587 OF 2021 AGAINST THE ORDER/JUDGMENT IN WP(C) 7662/2021 OF HIGH COURT OF KERALA APPELLANT/S:

HARIDAS P.V.,AGED 63 YEARS S/O. VELAYUDHAN, PERUMPILLIYAN HOUSE, MELUR P.O, THRISSUR-680 311, (LICENSEE OF TODDY SHOPS IN GROUP NO.VI. AND IX IN ERNAKULAM EXCISE RANGE) BY ADV M.G.KARTHIKEYAN

RESPONDENT/S:

1 STATE OF KERALA REP BY SECRETARY, TAXES (A) DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695 001 2 THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS NANDAVANAM, THIRUVANANTHAPURAM-695 033 3 THE DEPUTY COMMISSIONER OF EXCISE, EXCISE DIVISION OFFICE, KACHERIPADY, ERNAKULAM-

682 018 4 THE CIRCLE INSPECTOR OF EXCISE, EXCISE CIRCLE OFFICE, NEAR NORTH RAILWAY STATION, ERNAKULAM-682 018

THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 06.07.2021, ALONG WITH WA.583/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.A Nos.583 of 2021 & con.cases

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR & THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943 WA NO. 585 OF 2021 AGAINST THE ORDER/JUDGMENT IN WP(C) 7684/2021 OF HIGH COURT OF KERALA APPELLANT/S:

YATHEENDRADAS P.R.,AGED 53 YEARS S/O.RAMAKRISHNAN, PONATHIL HOUSE, EDATHIRUTHY P.O., THRISSUR-670 703, (LICENSEE OF TODDY SHOPS IN GROUP NO.III AND V IN ERNAKULAM EXCISE RANGE) BY ADV M.G.KARTHIKEYAN

RESPONDENT/S:

1 STATE OF KERALA REP BY SECRETARY, TAXES (A) DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695 001 2 THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS NANDAVANAM, THIRUVANANTHAPURAM-695 033 3 THE DEPUTY COMMISSIONER OF EXCISE, EXCISE DIVISION OFFICE, KACHERIPADY, ERNAKULAM-

682 018 4 THE CIRCLE INSPECTOR OF EXCISE, EXCISE CIRCLE OFFICE, NEAR NORTH RAILWAY STATION, ERNAKULAM-682 018

THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 06.07.2021, ALONG WITH WA.583/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.A Nos.583 of 2021 & con.cases

JUDGMENT

Ravikumar, J.

When these appeals are taken up for consideration, it is

submitted by the learned counsel for the appellants, on

instructions, that the appellants do not wish to pursue the

matter any further in view of the subsequent developments and

hence, the appeals can be dismissed as withdrawn.

Recording the said submission, the captioned appeals are

dismissed as withdrawn.

Sd/-

C.T.RAVIKUMAR Judge