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T.S. Narayanankutty vs State Of Kerala
2024 Latest Caselaw 23106 Ker

Citation : 2024 Latest Caselaw 23106 Ker
Judgement Date : 1 August, 2024

Kerala High Court

T.S. Narayanankutty vs State Of Kerala on 1 August, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE EASWARAN S.

     THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA, 1946

                       WP(C) NO. 16035 OF 2017

PETITIONERS:

    1     T.S. NARAYANANKUTTY
          AGED 65 YEARS,
          S/O SANKARAN, S.R.NIVAS,THATHAMANGALAM,
          PALAKKAD DISTRICT.

    2     SACHIDANANDAN
          AGED 50 YEARS,
          S/O NARAYANAN, PLACHIMAD, CHITTOOR,
          PALAKKAD DISTRICT.

          BY ADV SRI.NIREESH MATHEW



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY, TAXES (A)DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

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

    3     THE DEPUTY COMMISSIONER OF EXCISE,
          PALAKKAD, PIN:678001.

    4     THE EXCISE INSPECTOR,
          EXCISE RANGE OFFICE, CHITTOOR,
          PALAKKAD DISTRICT, PIN:678583.

          SR GP SRI T K VIPINDAS
 WP (C) No. 16035 of 2017
                                 2




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP (C) No. 16035 of 2017
                                         3




                               EASWARAN S., J.
                             ========================
                           W.P. (C) No. 16035 of 2017
                           =============================
                       Dated this the 1st day of August, 2024


                                  JUDGMENT

Learned counsel for the petitioners submits that the writ petition has

become infructuous.

Recording the aforesaid submission, the writ petition is dismissed

as infructuous.

Sd/-

EASWARAN S. JUDGE

ASV

APPENDIX OF WP(C) 16035/2017

PETITIONER EXHIBITS

EXHIBIT P1: TRUE PHOTOCOPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN W.P (C) NO.33793/2015 DATED 6.11.2015.

EXHIBIT P2: TRUE PHOTOCOPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN W.P (C ) NO.10616/2016 DATED 18.3.2016.

EXHIBIT P3: TRUE PHOTOCOPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN W.P (C) NO.21549/2016 DATED 30.6.2016.

EXHIBIT P4: TRUE PHOTOCOPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN W.P (C) NO.38699/2016 DATED 7.12.2016.

 
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