Sreekumar vs State Of Kerala
2024 Latest Caselaw 9810 Ker

Kerala High Court

Sreekumar vs State Of Kerala on 4 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                        WP(C) NO. 30103 OF 2015
PETITIONER/S:

    1     SREEKUMAR
          AGED 45 YEARS
          S/O.SANKARANKUTTY, THARAYIL PUTHEN HOUSE, PERINGALA
          MURI, KAYAMKULAM VILLAGE, KARTHIKAPPALLY, ALAPPUZHA
          DISTRICT

    2     SURENDRAN
          S/O.KRISHNAN, SUMESH BHAVAN, VALLIKUNNAM MURI,
          VALLIKUNNAM VILLAGE, MAVELIKKARA, ALAPPUZHA DISTRICT

          BY ADVS.
          SRI.M.G.KARTHIKEYAN
          SRI.NIREESH MATHEW



RESPONDENT/S:

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

    2     THE EXCISE COMMISSIONER
          COMMISSIONERATE OF EXCISE, THIRUVANANTHAPURAM 695033

    3     THE DEPUTY COMMISSIONER OF EXCISE
          ALAPPUZHA 688001

    4     THE EXCISE INSPECTOR
          EXCISE RANGE OFFICE, MAVELIKKARA, ALAPPUZHA DISTRICT
          690001


OTHER PRESENT:

          SRI. VENUGOPAL V (GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.30103/2015                 -2-

                              JUDGMENT

Learned counsel for the petitioners submits that this writ petition has

become infructuous.

Accordingly this writ petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF WP(C) 30103/2015

PETITIONER EXHIBITS

P1:PHOTOCOPY OF THE CRIME AND OCCURANCE REPORT IN CR.NO.144/2015 REGISTERED BY THE KAYAMKULAM EXCISE RANGE

P1 A:ENGLISH TRNANSLATION OF EXT P1

P2:PHOTOCOPY OF THE ORDER NO. XA7-22769/2015 DATED 04.09.2015 PASSED BY THE 2ND RESPONDENT

P3:PHOTOCOPY OF THE REPLY DATED 07.09.2015 SENT TO THE 2ND RESPONDENT

P4:PHOTOCOPY OF THE GUIDELINES FOR THE EXTENSION OF PRIVILGE OF TODDY SHOPS FOR THE YEAR 2015-16 ISSUED BY THE EXCISE COMMISSIONER

P5:PHOTOCOPY OF THE DECISION, SABU & ANR. VS EXCISE COMMISSIONER, TVM & ANOTHER REPORTED IN 2015(2) KHC 66

P6:PHOTOCOPY OF THE ORDER DATED 22.09.2015 IN WPC.NO.28645/2015 PASSED BY THIS HON'BLE COURT