For Information Purpose Only vs State Of Kerala
2021 Latest Caselaw 10300 Ker

WP(C) 9373/2020                                 1/3

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                    THE HONOURABLE MR. JUSTICE SUNIL THOMAS

                      Friday, the 26th day of March 2021/5th Chaithra, 1943
                                     WP(C) No.9373/2020
PETITIONER:

           For information purpose only
       M/S. JET PAARK HOTELS AND RESORTS,
       REP. BY ITS JOINT MANAGING PARTNER SAJU M.C.,
       SBT ROAD, MULLANKKUNNU,
       SULTHAN BATHERY, WAYANAD DISTRICT-673592.

RESPONDENTS:

1.    STATE OF KERALA,
       REP. BY ITS PRINCIPAL SECRETARY,
       TAXES DEPARTMENT (EXCISE),
       GOVERNMENT SECRETARIAT,
       THIRUVANANTHAPURAM, PIN-695001.

2.    THE EXCISE COMMISSIONER,
       COMMISSIONERATE OF EXCISE,
       THIRUVANANTHAPURAM, PIN-695001.

3.    DEPUTY EXCISE COMMISSIONER,
       EXCISE DIVISION OFFICE, MUTTIL,
       KALPETTA, WAYANAD, PIN-673122.

         Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit
filed along with the WP(C) the High Court be pleased to direct the 1st respondent to consider
and pass appropriate orders on Ext.P2 representation taking into consideration Ext.P3
judgment of this Hon'ble Court and accept license fee as per Ext.P4 for the year 2020-21 from
1.4.2020, pending the final disposal of the writ petition.


         This petition coming on for admission upon perusing the petition and the affidavit filed
in support of WP(C) and upon hearing the arguments of SRI.K.JAJU BABU (SENIOR
ADVOCATE) along with M/S.BINOY DAVIS, BRIJESH MOHAN &
M.U.VIJAYALAKSHMI, Advocates for the petitioner, the court passed the following:
                              SUNIL THOMAS, J.

---------------------------------------

WP (C) No. 9373 of 2020

--------------------------------------- Dated this the 26th day of March, 2021

For information ORDE purpose R only Heard. Admitted.

The learned Senior Government Pleader granted two

months' time to file statement. It is submitted by the

learned Senior Counsel for the petitioner that he proposes

to remit the requisite fees for the renewal, without prejudice

to the contentions set up in this writ petition. This is

recorded.

Post for hearing along with connected matters

accordingly.

Sd/-

SUNIL THOMAS, JUDGE.

SKP/26-3




                                     /true copy/       Sd/- ASSISTANT REGISTRAR
 KLHC010238512020                  3/3

EXHIBIT P2 - TRUE COPY OF THE REPRESENTATION DATED 12/03/2020 SUBMITTED BY THE PETITIONER BEFORE RESPONDENTS 1 AND 2.

EXHIBIT P3 - TRUE COPY OF THE JUDGMENT DATED 16/03/2018 IN WP(C)NO. 3760/2018.

For information purpose only EXHIBIT P4 - TRUE COPY OF THE ORDER NO.FL3L/2019/00070 DATED 19/03/2020 ISSUED BY THE 2ND RESPONDENT.