Rejimon vs The Assistant Excise Commissioner
2024 Latest Caselaw 4904 Ker

Kerala High Court

Rejimon vs The Assistant Excise Commissioner on 9 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

WA No.191/2024                               1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                           &
                      THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
                 Friday, the 9th day of February 2024 / 20th Magha, 1945
                         CM.APPL.NO.2/2024 IN WA NO.191 OF 2024

        AGAINST JUDGMENT DATED 09/06/2008 IN WP(C) 25355/2006 OF THIS COURT

                                          ---

   APPLICANTS/APPELLANTS:

      1. REJIMON D,AGED 56 YEARS,S/O. DAMODARAN, RESIDING AT MATTATHIL HOUSE,
         KALLARA SOUTH, P.O. KOTTAYAM - 686611.
      2. P.A. MEKHANADHAN,AGED 56 YEARS, S/O. K.K.PARAMESWARAN, EDANGALIL
         HOUSE, THALAYOLAPARAMBU P.O.,KOTTAYAM - 686605.
      3. K.A. ABDUL AZEEZ,AGED 67 YEARS,PULLATTUCHIRA HOUSE,
         THAZHATHANGADY.P.O, KOTTAYAM- 686005.
      4. K.A. NAVAS,AGED 54 YEARS, S/O.K.P.ABDUL KERIM, EXCISE GUARD, EXCISE
         RANGE OFFICE, KANJIRAPPALLY, KOTTAYAM, RESIDING AT CHIRACKAL
         PURAYIDOM, KUTTIPLANGAD.P.O., KOOTTIKAL- 686514.

   RESPONDENTS/RESPONDENTS:

      1. THE ASSISTANT EXCISE COMMISSIONER,OFFICE OF THE ASSISTANT EXCISE
         COMMISSIONER, KOTTAYAM - 686002.
      2. THE EXCISE COMMISSIONER,STATE OF KERALA,THIRUVANANTHAPURAM - 695033.
      3. STATE OF KERALA,REPRESENTED BY SECRETARY, EXCISE DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM- 695001.
      4. SABAD K.H,S/O.HA,SA K.A., PUTHAMPURAYIL HOUSE, MANNANCHERI P.O.,
         ALAPPUZHA - 688538.
      5. VISWAMBARAN, S/O DAMODARAN,THARAYIL HOUSE, KADOOKKARA, IDAVATTAM
         P.O, VAIKOM, KOTTAYAM- 686605.(REVISION PETITIONERS 5&6)


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 5602 days in filing the above writ appeal, in the interest of justice.


        This Application coming on for orders on 09/02/2024, upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of M/S.M.R.ANISON & BHARGAVI V, Advocates for the
   applicants and of GOVERNMENT PLEADER for respondents 1 to 3, the court on
   the same day, passed the following:
 WA No.191/2024                                 2/2




                                          ORDER

The affidavit filed in support of the application is not satisfactory.

Appellant shall file a proper affidavit.

Sd/- ANU SIVARAMAN , JUDGE

Sd/- C.PRATHEEP KUMAR , JUDGE

09-02-2024 /True Copy/ Assistant Registrar