T.T. Shijoy vs State Of Kerala
2023 Latest Caselaw 10285 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
   THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
                        WP(C) NO. 18850 OF 2023
PETITIONER/S:

          T.T. SHIJOY,
          S/O THARUKUTTY, THOLATH (H), DEVI INTERNATIONAL,
          CHALISSERY, PALAKKAD - 679536.
          BY ADVS.
          BIMALA BABY
          MAGI PAVITHRAN
          ROSHAN SHAJI


RESPONDENT/S:

    1     STATE OF KERALA ,
          REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
          TAXES, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
          695001.
    2     ASSISTANT COMMISSIONER (ASSMT),
          SPECIAL CIRCLE, DEPARTMENT OF COMMERCIAL TAXES,
          PALAKKAD- 678001., PIN - 678001
    3     THE COMMERCIAL TAX OFFICER,
          (IN CHARGE), OFFICE OF THE ASSISTANT COMMISSIONER
          (ASSMT), SPECIAL CIRCLE, DEPARTMENT OF COMMERCIAL
          TAXES, PALAKKAD- 678001., PIN - 678001
    4     THE DEPUTY COMMISSIONER,
          DEPARTMENT OF COMMERCIAL TAXES, PALAKKAD- 678001., PIN
          - 678001
          BY ADV GOVERNMENT PLEADER


OTHER PRESENT:

          RESHMITA RAMACHANDRAN-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18850 OF 2023
                                     2

                           JUDGMENT

Dated this the 21st day of September, 2023

1.This writ petition has been filed under Article 226 of the

Constitution of India, seeking the following prayers:-

"I) To issue a writ of mandamus or any other appropriate writ or order directing the respondent Nos. 2 to lift the attachment over the petitioner's property attached by Ext. P1 Notice. II) To issue a writ of mandamus or any other appropriate writ or order directing the respondent No. 2 to consider Ext. P5 representation."

2. Learned Government Pleader submits on instructions that

there is no attachment over the property of the petitioner.

Considering the said stand, there is no attachment and nothing

survives in this writ petition.

3. The writ petition is dismissed accordingly.

Sd/-

DINESH KUMAR SINGH JUDGE SJ WP(C) NO. 18850 OF 2023

APPENDIX OF WP(C) 18850/2023

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE NOTICE DATED NIL AS PER THE PROPERTY MENTIONED ABOVE WAS ATTACHED EXHIBIT P2 TRUE COPY OF THE JUDGEMENT DATED 13/12/2016 IN WP(C) 14103/2016 EXHIBIT P3 TRUE COPY OF THE ORDER DATED 17/09/2018 IN WA NO. 1291/2017 EXHIBIT P4 TRUE COPY OF THE ORDER DATED 22/09/2021 DISPOSING OF THE SPECIAL LEAVE PETITION CIVIL DIARY NO. 6289/2019 EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 30/05/2023 EXHIBIT P6 TRUE COPY OF ACKNOWLEDGEMENT CARD DATED 02/06/2023 EXHIBIT P7 A TRUE COPY OF THE RTI APPLICATION DATED NIL EXHIBIT P8 A TRUE COPY OF THE REPLY TO THE RTI APPLICATION FILED BY THE PETITIONER DATED 26/08/2023