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John vs State Of Kerala
2021 Latest Caselaw 14697 Ker

Citation : 2021 Latest Caselaw 14697 Ker
Judgement Date : 14 July, 2021

Kerala High Court
John vs State Of Kerala on 14 July, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                       WP(C) NO. 14036 OF 2021
PETITIONER:

           JOHN
           AGED 23 YEARS
           S/O. BENNY, POTTAYIL VEEDU, KOTTIYAM SOUTH MURI, KOLLAM
           DISTRICT.

           BY ADV N.SUNIL JOSEPH



RESPONDENTS:

       1   STATE OF KERALA
           REPRESENTED BY SECRETARY TO THE GOVERNMENT, DEPARTMENT
           OF TAXES ( EXCISE) GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695 001.

       2   THE EXCISE COMMISSIONER, EXCISE HEADQUARTERS, BAKERY
           JUNCTION ROAD, NANDAVANAM (PO), THIRUVANANTHAPURAM,
           PIN-695 033.

       3   THE CHAIRMAN, DRUGS DISPOSAL COMMITTEE, EXCISE COMPLEX,
           CHINNAKADA, KOLLAM DISTRICT, PIN-691 001.

       4   THE EXCISE CIRCLE INSPECTOR EXCIE RANGE, KOLLAM, KOLLAM
           DISTRICT, PIN-691 001.



           BY ADV.SRI.RAMESH CHAND, PUBLIC PROSECUTOR




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14036 OF 2021
                             2

                          JUDGMENT

The petitioner inter alia seeking a direction for

expeditious disposal of Ext.P2 application by the

competent authority.

2. Heard the learned Public Prosecutor and the

learned counsel appearing for the petitioner.

3. Having regard to the submissions made by the

learned Public Prosecutor and counsel for the

petitioner, I am of the view that a direction can be

given to the competent authority to dispose of Ext.P2

application, as expeditiously as possible, positively

within a time schedule of four months from the date

of receipt of the vehicle from the concerned officer.

The Writ Petition is allowed accordingly.

Sd/-

P.SOMARAJAN JUDGE SPV WP(C) NO. 14036 OF 2021

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF REGISTRATION IN RESPECT OF THE BIKE BEARING NO. KL-02-BE-992.

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 30.06.2021 FILED BEFORE THE 3RD RESPONDENT.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE

 
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