Kaycee Distilleries vs State Of Kerala
2022 Latest Caselaw 4295 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                             WP(C) NO. 12941 OF 2022
PETITIONER:

              KAYCEE DISTILLERIES
              MARAVANCHERRY, PUDUKKAD, CHENGALLOOR P.O., 680312,
              REPRESENTED BY ITS FACTORY MANAGER MR. A.RAJINIKANTHAN.

              BY ADV RAJU K.MATHEWS



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES DEPARTMENT,
              THIRUVANANTHAPURAM-695001.

     2        THE COMMISSIONER OF EXCISE,
              THIRUVANANTHAPURAM-695001.

     3        THE CIRCLE INSPECTOR OF EXCISE,
              M/S. KAYCEE DISTILLERIES, MARAVANCHERRY, PUDUKKAD,
              CHENGALLOOR P.O., 680312, TRISSUR DISTRICT.




              SRI.BIMAL K. NATH, SR. GOVT. PLEADER




     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                   W.P.(C) No.12941 of 2022
             = = = = = = = = = = = = = = = = = =
            Dated this the 7th day of April, 2022

                        J U D G M E N T

The petitioner firm is engaged in the manufacture

of Indian Made Foreign Liquor and allied activities.

Seeking reduction in the staff strength of the excise

establishment at the Unit, the petitioner has submitted

Ext.P4 representation before the second respondent. The

petitioner seeks for consideration of the same.

2. Heard learned counsel for the petitioner and the

learned Senior Government Pleader.

Without expressing anything on the merits, this

writ petition is disposed of directing the second

respondent to consider and pass appropriate orders on

Ext.P4 with due concurrence from the first respondent.

Needless to say that a reasoned order shall be passed on

Ext.P4. Let orders be passed within a period of three WP(C) NO. 12941 OF 2022

months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 12941/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE DEMAND NOTICE NO.KCD1/2021 DATED 21.3.2022 FOR THE MONTH OF APRIL 2022, ISSUED BY THE 3RD RESPONDENT.

Exhibit P2 A TRUE COPY OF E-CHALAN EVIDENCING PAYMENT OF THE COST FOR FEBRUARY 2020, BY M/S. IMPERIAL SPIRITS LTD.

Exhibit P3 A TRUE COPY OF REPRESENTATION DATED 26.11.2018.

Exhibit P4 A TRUE COPY OF REPRESENTATION DATED 20.10.2021.

Exhibit P5 A TRUE COPY OF GO (MS) NO.11/2022/TAXES DATED 3.2.2022.

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