K.T.Manoj Kumar vs The Excise Commissioner
2022 Latest Caselaw 6186 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE AMIT RAWAL
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                          WP(C) NO. 3986 OF 2021
PETITIONER:

             K.T.MANOJ KUMAR
             AGED 50 YEARS
             S/O.K.P.THANKAPPAN, PROPRIETOR,
             HOTEL GAYATHRI INN, KALLADIKKODE,
             PALAKKAD DISTRICT 678 596

             BY ADVS.
             M.G.KARTHIKEYAN
             SRI.NIREESH MATHEW



RESPONDENTS:

      1      THE EXCISE COMMISSIONER
             COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS,
             NANDAVANAM, THIRUVANANTHAPURAM 695 033

      2      THE DEPUTY COMMISSIONER OF EXCISE,
             PALAKKAD, PIN 678 001

      3      THE CIRCLE INSPECTOR OF EXCISE,
             MANNARKKAD, PALAKKAD DISTRICT, PIN 678 582

      4      STATE OF KERALA
             REPRESENTED BY SECRETARY, TAXES (A) DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    01.06.2022,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.3986/2021                        2




                              JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission is granted.

Accordingly, this writ petition is dismissed as withdrawn.

Sd/-

AMIT RAWAL JUDGE csl