Jayesh vs State Of Kerala
2021 Latest Caselaw 19921 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
    THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                         WP(C) NO. 17949 OF 2021
PETITIONER:

            JAYESH, AGED 36 YEARS
            S/O.BALAN, RESIDING AT MANJAKATTIL HOUSE,
            KILLIMANGALAM P.O., THRISSUR.
            BY ADVS.RAJIT
                    ARJUN S.


RESPONDENTS:

     1      STATE OF KERALA
            REPRESENTED BY SECRETARY, EXCISE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM - 695 033.
     2      DEPUTY EXCISE COMMISSIONER
            PALAKKAD, EXCISE DIVISION OFFICE, 2ND FLOOR, CIVIL
            STATION, PALAKKAD - 678 001.
     3      EXCISE INSPECTOR
            EXCISE CIRCLE OFFICE, MINI CIVIL STATION, CHITTUR,
            PALAKKAD - 678 101.
OTHER PRESENT:

            SR GP SMT.T.V.NEEMA


     THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.17949 of 2021
                                       :2:

                                   JUDGMENT

Dated this the 23rd day of September, 2021

This Writ Petition is dismissed as withdrawn with liberty

reserved to the petitioner to approach the Deputy Excise

Commissioner, Palakkad Excise Division, Civil Station, Palakkad for

getting appropriate relief under Section 67C of the Abkari Act, 1077.

Sd/-

MARY JOSEPH

JUDGE ttb