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Sidarthan Dominic vs State Of Kerala
2023 Latest Caselaw 3516 Ker

Citation : 2023 Latest Caselaw 3516 Ker
Judgement Date : 24 March, 2023

Kerala High Court
Sidarthan Dominic vs State Of Kerala on 24 March, 2023
         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945


                 WP(C) NO. 21676 OF 2022


PETITIONER:

         SIDARTHAN DOMINIC
         AGED 54 YEARS
         S/O. DOMINIC JOSEPH, MANAGING DIRECTOR OF HOTEL &
         ALLIED TRADES PRIVATE LTD, RESIDING AT NO.2/B,
         UPARIKA MALIKA, PANDIT KARUPPAN ROAD,
         THEVARA P.O., ERNAKULAM DISTRICT- 682013

         BY ADVS.
         MUHAMMED YASIL
         RESHMA E.


RESPONDENTS:

   1     STATE OF KERALA
         REP. BY SECRETARY, TAXES (A) DEPARTMENT,
         GOVT. SECRETARIAT, THIRUVANANTHAPURAM- 695001

   2     THE EXCISE COMMISSIONER,
         COMMISSIONERATE OF EXCISE
         THIRUVANANTHAPURAM-695033.

   3     THE DEPUTY COMMISSIONER OF EXCISE,
         KOTTAYAM- 686002.

   4     THE CIRCLE INSPECTOR OF EXCISE,
         EXCISE CIRCLE OFFICE, KOTTAYAM- 682038
 W.P.(C) Nos.15833 & 21676 of 2022      2




            SRI TR RENJITH, SR GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.03.2023, ALONG WITH WP(C).15833/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) Nos.15833 & 21676 of 2022         3




          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945


                        WP(C) NO. 15833 OF 2022


PETITIONER:

            SIDARTHAN DOMINIC,
            AGED 54 YEARS
            S/O.DOMINIC JOSEPH, MANAGING DIRECTOR OF HOTEL &
            ALLIED TRADES PRIVATE LTD., RESIDING AT NO.2/B,
            UPARIKA MALIKA, PANDIT KARUPPAN ROAD,
            THEVARA P.O., ERNAKULAM DISTRICT-682 013.

            BY ADVS.
            AMRITA ARUN
            ROSIN JOSEPH
            RESHMA E.


RESPONDENTS:

     1      STATE OF KERALA,
            REPRESENTED BY SECRETARY, TAXES (A) DEPARTMENT,
            GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2      THE EXCISE COMMISSIONER,
            COMMISSIONERATE OF EXCISE,
            THIRUVANANTHAPURAM-695 033.
 W.P.(C) Nos.15833 & 21676 of 2022      4




     3      THE DEPUTY COMMISSIONER OF EXCISE,
            KOTTAYAM-686 002.

     4      THE CIRCLE INSPECTOR OF EXCISE,
            EXCISE CIRCLE OFFICE,
            HGQ8+X95, MINI CIVIL STATION,
            KOTTAYAM DISTRICT-682 038.

            SMT.AMMINIKUTTY, SR GOVERNMENT PLEADER


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2023, ALONG WITH WP(C).21676/2022, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) Nos.15833 & 21676 of 2022              5




                                    JUDGMENT

In view of the memo filed, these writ petitions are dismissed as

withdrawn with liberty to move afresh at a later stage, if so advised.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE IAP

 
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