Prakash Kurup vs The Superintendent Of Central ...
2021 Latest Caselaw 21795 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

         TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943

                             WP(C) NO. 3344 OF 2016

PETITIONER:

               PRAKASH KURUP
               AGED 58 YEARS
               S/O.PURUSHOTHAMA KURUP,
               TRIO APARTMENT, 31/931,
               PARADISE ROAD, VYTTILA P.O.,
               ELAMKULAM DESOM,
               POONITHURA VILLAGE,
               KANAYANNUR TALUK,
               ERNAKULAM DISTRICT.
               BY ADV SRI.P.M.ZIRAJ


RESPONDENTS:

     1         THE SUPERINTENDENT OF CENTRAL EXCISE (SIV)
               SERVICE TAX DIVISION, CENTRAL EXCISE BHAVAN,
               KATHRIKADAVU, KOCHI-682017, ERNAKULAM DISTRICT.
     2         THE DEPUTY COMMISSIONER OF CENTRAL EXCISE
               SERVICE TAX DIVISION, CENTRAL EXCISE BHAVAN, KATHRIKADAVU,
               KOCHI-682017, ERNAKULAM DISTRICT.
               BY ADVS.
               SRI.THOMAS MATHEW NELLIMOOTTIL,SC,CB EX
               SMT.DENNIS VARGHESE



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.11.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3344 OF 2016
                                           2




                         BECHU KURIAN THOMAS,               J

                    ==========================
                         W.P.(C) No.3344 of 2016
                     ---------------------------------------
               Dated this the 2 nd day of November, 2021

                                  JUDGMENT

The learned counsel for the petitioner submits that

the writ petition has become infructuous. The said

submission is recorded and the writ petition is

dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/02/11//2021