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Friday vs For Information Purpose Only
2021 Latest Caselaw 12384 Ker

Citation : 2021 Latest Caselaw 12384 Ker
Judgement Date : 7 May, 2021

Kerala High Court
Friday vs For Information Purpose Only on 7 May, 2021
WP(C) 10634/2021                                1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
                     THE HONOURABLE MR.JUSTICE N.NAGARESH

                      Friday,the 7th day of May 2021/17th Vaisakha, 1943
                                   WP(C) No.10634/2021(D)
PETITIONER
           For information purpose only
       VISHAL,,AGED 20 YEARS,
       S/O. VIDYADHARAN, KOORKAPARAMBIL HOUSE,
       M.G ROAD, KUNNAMKULAM, THRISSUR DISTRICT.
RESPONDENTS
1.DEPUTY EXCISE COMMISSIONER,
     EXCISE DIVISION OFFICE, CIVIL STATION, PALAKKAD-678 001
2.DRUG DISPOSAL COMMITTEE,
     PALAKKAD, EXCISE DIVISION OFFICE, CIVIL STATION,
     PALAKKAD-678 001, REPRESENTED BY NODAL OFFICER.
3.STATION HOUSE OFFICER,
     KOLLENGODE EXCISE RANGE, PALAKKAD-678 506

   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 consider Ext.P2 application in light of the
dictum of this Hon'ble Court in Smart Logistics Vs.State of Kerala reported in 2020(5)KLT
298, pending consideration of this 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. RAJIT, Advocate for the petitioner
the court passed the following:
 WP(C) 10634/2021                                  2/2




                                          ORDER

Admit.

The learned counsel for the petitioner would submit that in view of the judgment in

For information purpose only SMART LOGISTICS V.STATE OF KERALA (2020(5)KLT 298), the petitioner's vehicle is not liable to be confiscated or disposed of. In view of the said judgment, there will be an interim direction to the respondents to keep the vehicle in safe custody.

The learned Government Pleader to file statement/counter affidavit by 21.05.2021. Post along with WP(C) No.6490/2021 on 25.05.2021. 07-05-2021 Sd/-

N.NAGARESH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P2 - A TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 28.10.2020

 
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