Arun M vs State Of Kerala
2024 Latest Caselaw 9163 Ker

Kerala High Court

Arun M vs State Of Kerala on 3 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT
                THE HONOURABLE MR. JUSTICE EASWARAN S.
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                        WP(C) NO. 1063 OF 2018
PETITIONER/S:

          ARUN M
          AGED 31 YEARS
          S/O K.V MANI, KALIYAN KANDATH (H)
          SREE NARAYANA COLONY, KUNNATHURMEDU,
          PALAKKAD-13,MOBILE-9446933399.
          BY ADV SRI.U.BALAGANGADHARAN


RESPONDENT/S:


    1     STATE OF KERALA
          REPRESENTED BY SECRETARY, EXCISE
          DEPARTMENT,THIRUVANANTHAPURAM.695001
    2     THE COMMISSIONER OF EXCISE DEPARTMENT
          COMMISSIONERATE OF EXCISE, VIKASBHAVAN
          PO,THIRUVANANTHAPURAM.695033
    3     THE DEPUTY EXCISE COMMISSIONER
          COMMISSIONERATE OF EXCISE, VIKASBHAVAN
          PO,THIRUVANANTHAPURAM.695033
    4     THE DISTRICT COLLECTOR
          CIVIL STATION, PALAKKAD.678001
    5     THE CIRCLE INSPECTOR
          EXCISE DEPARTMENT, PALAKKAD.678001
    6     THE DEPUTY SUPRINTENDENT OF POLICE
          PALAKKAD.678001
    7     K.K DINACHANDRAN
          S/O KESAVAN, KALATHIL KAVIL,
          KATTUR PO, THRISSUR.680702
    8     K.P SATHISH KUMAR
          S/O PADMANABAN, KAVIL VEEDU, KUTTIPALLAM,
          CHITTUR,PALAKKAD.678101
          BY ADV SRI.P.A.JACOB
 W.P. (C) No.1063 of 2018            2




             SRI. BIMAL. K. NATH, SR. G. P.


      THIS    WRIT     PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON     03.04.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P. (C) No.1063 of 2018               3




                          EASWARAN S. , J.
                        -------------------------
                     W.P. (C) No.1063 of 2018
                   -----------------------------------
                 Dated this the 3rd day of April 2024

                                 JUDGMENT

When the matter is taken up for consideration, t he learned counsel

appearing for the petitioner submitted that this writ petition has

become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE

NS

APPENDIX OF WP(C) 1063/2018

PETITIONER EXHIBITS EXHIBIT P1 A TRUE SKETCH OF ESTABLISHMENTS AROUND PROPOSED TODDY SHOP IN KUNNATHUR MEDU, STADIUM BYE PASS ROAD.

EXHIBIT P2 A TRUE COPY OF MASS REPRESENTATION SUBMITTED BY THE RESIDENTS TO RESPONDENTS ON 23.12.2017 EXHIBIT P3 A TRUE COPY PAPER REPORTS APPEARED IN VARIOUS DAILIES.