Praveena Bineesh vs State Of Kerala
2023 Latest Caselaw 5247 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. 9669 OF 2023
PETITIONER:

              PRAVEENA BINEESH, AGED 41, W/O.BINEESH
              THIRUVATHIRA HOUSE, PADINJARECHIRA,
              KAINAKARY EAST P.O, ALAPPUZHA DISTRICT,
              PIN - 688501, NOW RESIDING AT KARTHIKA BHAVAN,
              PALACE WARD, ALLEPPEY - 688011

              BY ADVS.
              C.S.MANU,DILU JOSEPH
              C.A.ANUPAMAN,T.B.SIVAPRASAD
              C.Y.VIJAY KUMAR,MANJU E.R.
              ANANDHU SATHEESH,ALINT JOSEPH


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY DEPARTMENT OF EXCISE,
              GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM, PIN - 695001

     2        THE DEPUTY COMMISSIONER OF EXCISE
              EXCISE DIVISION OFFICE, EXCISE COMPLEX, IRON BRIDGE P.O,
              NEAR GENERAL HOSPITAL, ALAPPUZHA - 688011

     3        THE ASSISTANT EXCISE COMMISSIONER
              EE&ANSS, ALAPPUZHA, EXCISE COMPLEX,
              2ND FLOOR IRON BRIDGE P.O, NEAR GENERAL HOSPITAL,
              ALAPPUZHA - 688011

     4        SHIBU,LICENSEE T.S.NO.84 ATTUMUKHHAM, PALLATHURUTHY,
              PONGA, KAINAKARY SOUTH P.O, KERALA, PIN - 688501

              BY GOVERNMENT PLEADER SMT.NISHA BOSS


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
20.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.9669 of 2023                                        2




                                  VIJU ABRAHAM, J.
                  .................................................................
                              W.P.(C) No.9669 of 2023
                  .................................................................
                     Dated this the 20th day of April, 2023


                                        JUDGMENT

When the matter was taken up for consideration, the

learned counsel for the petitioner seeks permission to withdraw the

writ petition.

Permission granted and the writ petition is dismissed as

withdrawn.

Sd/-

VIJU ABRAHAM JUDGE

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APPENDIX OF WP(C) 9669/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED REGISTERED AS DOCUMENT NO. 2838/2015 OF SRO PULINKUNNU

Exhibit P2 A TRUE COPY OF THE BASIC TAX RECEIPT DATED 12-04-2022

Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED 13/03/2023 SUBMITTED BEFORE THE 2ND AND 3RD RESPONDENTS

Exhibit P3(a) A TRUE COPY OF THE POSTAL RECEIPT DATED 14-03-2022 ISSUED BY THE POSTAL DEPARTMENT TO THE PETITIONER FOR HAVING SENT THE ABOVE SAID REPRESENTATION TO THE 2ND RESPONDENT

Exhibit P3(b) A TRUE COPY OF THE POSTAL RECEIPT DATED 14-03-2022 ISSUED BY THE POSTAL DEPARTMENT TO THE PETITIONER FOR HAVING SENT THE ABOVE SAID REPRESENTATION TO THE 3RD RESPONDENT