Peyus vs State Of Kerala
2022 Latest Caselaw 6694 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                         WP(C) NO. 2324 OF 2019


PETITIONER:

          PEYUS
          AGED 67 YEARS
          S/O AUGUSTINE, KADAPURATH VEETTIL, POST THYCKAL,
          CHERTHALA TALUK, ALAPPUZHA DISTRICT.
          BY ADV C.M.MOHAMMED IQUABAL


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO EXCISE DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRVUANANTHAPURAM, PIN-695 001.
    2     THE DEPUTY COMMISSIONER OF EXCISE
          ALAPPUZHA, POST ALAPPUZHA, PIN-688 001.
    3     KADAKKARAPALLY GRAMA PANCHAYATH
          KADAKKARAPALLY P.O., CHERTHALA TALUK,
          ALAPPUZHA DISTRICT, PIN-688 529,
          REPRESENTED BY ITS SECRETARY.
    4     SRI. SHANMUGHAN
          S/O KOCHAPPY, SHANMUGHA BHAVANAM,
          THYCKAL P.O., KADAKKARAPPALLY
          VILLAGE, CHERTHALA TALUK,
          ALAPPUZHA DISTRICT, PIN-688 530.
    5     SMT. VALSAMMA
          W/O. SHANMUGHAN,
          SHANMUGHA BHAVANAM,
          THYCKAL P.O.,
          KADAKKARAPPALLY VILLAGE,
          CHERTHALA TALUK,
          ALAPPUZHA DISTRICT, PIN-688 530.
 WP(C) NO. 2324 OF 2019
                                 2

            BY ADVS.
            GOVERNMENT PLEADER
            SRI.BRIJESH MOHAN
            SRI.NIREESH MATHEW
            SRI.N.P.PRAJEESH
            SRI.R.RAJPRADEEP



     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME   UP    FOR
ADMISSION    ON   09.06.2022,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 2324 OF 2019
                                 3




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
               W.P.(C).No. 2324 of 2019
       ----------------------------------------------
        Dated this the 09th day of June, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE