Lijo. K. L vs Deputy Commissioner Of Excise
2023 Latest Caselaw 5223 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                    WP(C) NO. 13695 OF 2023
PETITIONER/S:

    1       LIJO. K. L.,AGED 35 YEARS
            S/O LAASER, KAITHARATHU HOUSE, MATHATHOOR
            VILLAGE, CHALAKKUDY TALUK, THRISSUR, PIN - 680684
    2       A.C. SIVARAMAN.,AGED 69 YEARS
            S/O CHATHUNNI, ANALIPARAMBIL HOUSE, MATHATHOOR
            VILLAGE, CHALAKKUDY TALUK, THRISSUR, PIN - 680684
            BY ADVS.
            P.THOMAS GEEVERGHESE
            TONY THOMAS (INCHIPARAMBIL)
            E.S.FIROS
RESPONDENT/S:

    1       DEPUTY COMMISSIONER OF EXCISE,
            PALAKKAD, EXCISE TOWER, DURGA NAGAR,
            KENATHUPARAMBU, PALAKKAD, PIN - 678001
    2       DEPUTY COMMISSIONER OF EXCISE.,
            ALAPPUZHA, EXCISE DIVISION OFFICE, IRON BRIDGE
            PO, ALAPPUZHA, PIN - 688011
    3       EXCISE CIRCLE INSPECTOR,
            MAVELIKKARA, CIRCLE OFFICE, THATTARAMBALAM,
            MAVELIKARA, PIN - 690103
    4       EXCISE COMMISSIONER,
            KERALA EXCISE DEPARTMENT, NANDAVANAM, PALAYAM,
            THIRUVANANTHAPURAM, PIN - 695033
OTHER PRESENT:
          GP SRI.RAJEEV JYOTHISH GEORGE
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.04.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 13695 of 2023



                                  VIJU ABRAHAM, J.
                             ======================================================

                              W.P.(C) No. 13695 of 2023
                         =============================================================

                     Dated this the 20th day of April, 2023

                                          JUDGMENT

The petitioners submits that they have preferred Exts.P3 and

P3(a) applications before the 2nd respondent and a decision on the

same is to be taken by the 1st respondent and the petitioners seek

for a direction to the 2nd respondent to forward Exts.P3 and P3(a)

to the 1st respondent and to take a decision on the same, within a

time frame.

2. Heard the learned Government Pleader.

3. The learned Government Pleader, upon instructions,

submitted that necessary steps will be taken to forward Exts.P3

and P3(a) to the 1st respondent.

4. Therefore, there will be a direction to the 2nd

respondent to forward Exts.P3 and P3(a) applications to the 1 st

W.P.(C). No. 13695 of 2023

respondent within two weeks from today and appropriate decision

on the same shall be taken by the 1st respondent within a further

period of ten days thereafter.

With the above said direction, this writ petition is disposed

of. sd/-

VIJU ABRAHAM JUDGE das

W.P.(C). No. 13695 of 2023

APPENDIX OF WP(C) 13695/2023

PETITIONER EXHIBITS Exhibit.P1 TRUE COPY OF THE INTER-DIVISION TODDY TRANSPORT PERMIT ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER DATED.19.10.2022 Exhibit.P1[a] TRUE COPY OF THE INTER-DIVISION TODDY TRANSPORT PERMIT ISSUED BY THE 2ND RESPONDENT TO THE 2ND PETITIONER DATED.19.10.2022 Exhibit.P2 TRUE COPY OF THE RECEIPT OF PENALTY PAY IN SLIP OF PETITIONERS DATED.10.4.2023 Exhibit.P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE 1ST PETITIONER ALONG WITH THE APPENDED DOCUMENTS TO THE EXCISE DEPUTY COMMISSIONER ,PALAKKAD. DATED.10.4.2023 Exhibit.P3{a} TRUE COPY OF THE APPLICATION SUBMITTED BY THE 2ND PETITIONER ALONG WITH THE APPENDED DOCUMENTS TO THE EXCISE DEPUTY COMMISSIONER ,PALAKKAD. DATED.10.4.2023