My Hindustan Paints vs S.Aananthakrishnan Ips
2021 Latest Caselaw 15852 Ker

Con.Case(C) No.982/2021                         1/4

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                  Friday, the 30th day of July 2021 / 8th Sravana, 1943
                 CONTEMPT CASE(C) NO. 982 OF 2021(S) IN WP(C) 12881/2017

   PETITIONER/1ST PETITIONER

           MY HINDUSTAN PAINTS, KURUPPAM ROAD, THRISSUR-1,

           REPRESENTED BY ITS PROPRIETOR, LINS V BABU, AGED 43 YEARS,

           S/O.V.C.BABU,RESIDING AT KURUPPAM ROAD, THRISSUR -1.

           BY ADVS. M/S. SANTHOSH MATHEW,ARUN THOMAS,JENNIS STEPHEN,

                              VIJAY V.PAUL, KARTHIKA MARIA, ANIL SEBASTIAN PULICKEL,

                              JAISY ELZA JOE,SANITA SABU VARGHESE

   RESPONDENTS/RESPONDENT NOS 2,3,5 AND 6

   1.      SHRI.S.AANANTHAKRISHNAN IPS, EXCISE COMMISSIONER,

           EXCISE COMMISSIONERATE, VIKAS BHAVAN P.O.,

           NANDAVANAM, THIRUVANANTHAPURAM-695 033.

   2.      SHRI.K.SHAJI, DEPUTY COMMISSIONER OF EXCISE,

           OFFICE OF THE DEPUTY EXCISE COMMISSIONER,

           STATE EXCISE ACADEMY AND RESEARCH CENTRE,

           ARANATTUKARA, VANCHIKULAM, POOTHOLE, THRISSUR-680 004.

   3.      SHRI.SPARJANKUMAR IPS, MANAGING DIRECTOR,

           KERALA STATE BEVERAGES (M&M) CORPORATION LTD.,

           DISTRICT WAREHOUSE, THIRUVANANTHAPURAM-695 033.

   4.      SHRI.ANSHAD S., SUB INSPECTOR OF POLICE,

           THRISSUR TOWN POLICE STATION,THRISSUR, PIN-680 020.

           SRI.S.KANNAN SENIOR GOVERNMENT PLEADER FOR R1,R2 & R4

           SRI.T.NAVEEN,STANDING COUNSEL FOR R3.


        This Contempt of court case (civil) having come up for orders on
   30.07.2021, the court on the same day passed the following:

                                                               P.T.O.
 Con.Case(C) No.982/2021                   2/4

                          APPENDIX OF CON.CASE(C) 982/2021
Annexure R1(j)            A TRUE COPY OF THE INSTRUCTIONS DATED 08/07/2021 ISSUED
                          BY THE 3RD RESPONDENT
 Con.Case(C) No.982/2021                             3/4



                                DEVAN RAMACHANDRAN, J.
                          --------------------------------------------------
                               Cont. Case (C)No.982 of 2021
                          --------------------------------------------------
                             Dated this the 30th day of July, 2021

                                           O R D E R

A memo has been submitted by the learned

Senior Government Pleader - Sri.S.Kannan,

producing along with it certain documents.

Annexure-R1(j) shows that in the Quality Audit,

earlier directed to be conducted by this Court,

96 BEVCO shops have been found wanting in basic

requirements, and that they have been,

consequently, directed to be shifted by the

Excise Commissioner.

2. These are certainly some welcome steps

taken by the Excise Commissioner; though it has

taken four years after the judgment had been

delivered.

3. Now that the Excise Commissioner has

issued the afore order, it is for the BEVCO to

find alternative places and to shift these 96

shops.

Con.Case(C) No.982/2021 4/4

Cont. Case (C)No.982 of 2021

I, therefore, adjourn this matter to be called

on 11.08.2021, to await further action in this

regard.

Needless to say, the respondents must properly

evaluate the other remaining shops and make sure

that they do not, in any manner, cause any

obstruction or nuisance to any other persons, on

account of its functioning.

Sd/-

DEVAN RAMACHANDRAN JUDGE H/o akv

30-07-2021 /True Copy/ Assistant Registrar