C.U. Unnikrishanan vs Excise Commissioner
2023 Latest Caselaw 6987 Ker

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WP(C) No.15699 of 2023



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
        THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                                    WP(C) NO. 15699 OF 2023
PETITIONER/S:

                     C.U. UNNIKRISHANAN ,
                     CONVENER OF TODDY WORKER'S COMMITTEE AND LICENSEE OF
                     CHENGANNUR EXCISE RANGE - GROUP 1, CHIRAYERINMEL
                     HOUSE, KUZHIKKATTUSSERI, CHALAKKUDY, THRISSUR -
                     680697

                     BY ADVS.
                     P.THOMAS GEEVERGHESE
                     TONY THOMAS (INCHIPARAMBIL)
                     E.S.FIROS


RESPONDENT/S:

         1           EXCISE COMMISSIONER,
                     KERALA EXCISE DEPARTMENT, NANDAVANAM, PALAYAM,
                     THIRUVANANTHAPURAM -695033

         2           DEPUTY EXCISE COMMISSIONER,
                     OFFICE OF EXCISE COMMISSIONER, PALAYAM,
                     THIRUVANANTHAPURAM, PIN - 695033

         3           ASSISTANT EXCISE COMMISSIONER (IB),
                     SOUTH ZONE, THIRUVANANTHAPURAM, PIN - 695033

         4           STATE OF KERALA,
                     REPRESENTED BY ITS SECRETARY TAXES (EXCISE)
                     DEPARTMENT, SECRETARIATE, THIRUVANANTHAPURAM, PIN -
                     695001
                     SRI.RINNY STEPHEN CHAMAPARAMBIL - R1 TO R3
                     SMT.PARVATHY.K, GOVERNMENT PLEADER - R4

          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON      22.06.2023,           THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
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WP(C) No.15699 of 2023



                                     C.S DIAS,J.
                                  ---------------------------
                             WP(C) No.15699 of 2023
                                 -----------------------------
                         Dated this the 22nd day of June, 2023 .

                                    JUDGMENT

The writ petition is filed to direct the respondents to issue

a copy of report dated 2.2.2023 issued by the Assistant Excise

Commissioner IB (South Zone) to the petitioner before

proceeding with Ext P1 show cause notice.

2. Today, when the writ petition is taken up for

consideration, Sri.P.Thomas Geeverghese, the learned counsel

appearing for the petitioner submitted that the writ petition has

become infructuous. The said submission is recorded.

Resultantly, the writ petition is dismissed as infructuous.

SD/-

sks/22.6.2023 C.S.DIAS, JUDGE

WP(C) No.15699 of 2023

APPENDIX OF WP(C) 15699/2023

PETITIONER EXHIBITS

Exhibit.P1 TRUE COPY OF THE SHOW-CAUSE NOTICE ISSUED BY THE 1ST RESPONDENT DATED.15.3.2023

Exhibit.P2 TRUE COPY OF THE PROVISIONAL REPLY REPLY FILED BY THE PETITIONER TO THE 1ST RESPONDENT DATED.22.3.2023DATED

Exhibit.P3 TRUE COPY OF THE HEARING NOTICE ISSUED BY THE 1ST RESPONDENT DATED .19.4.2023 TO THE PETITIONER

Exhibit.P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED.7.5.2023 TO THE 1ST RESPONDENT

Exhibit.P5 TRUE COPY OF THE MEETTING REPORT OF THE WORKERS COMMITTEE OF THE PETITIONER DATED.22.4.2023