M/S. Xandari Resorts Private Limited vs State Of Kerala
2024 Latest Caselaw 5205 Ker

Kerala High Court

M/S. Xandari Resorts Private Limited vs State Of Kerala on 15 February, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   THURSDAY, THE 15TH DAY OF FEBRUARY    2024 / 26TH MAGHA, 1945

                       WP(C) NO. 2479 OF 2024


PETITIONER:

          M/S. XANDARI RESORTS PRIVATE LIMITED(A UNIT OF
          MUTHOOT LEISURE AND HOSPITALITY SERVICES PVT. LTD)
          THEKKADY ROAD, THEKKADY P.O, IDUKKI DISTRICT,
          REPRESENTED BY ITS MANAGING DIRECTOR, GEORGE
          M.GEORGE, AGED 47 YEARS, S/O.M.G.GEORGE MUTHOOT
          (LATE), RESIDING AT 9, CASA GRANDE HOUSE, MALIYEKKAL
          HOUSE, THEVARA P.O, ERNAKULAM DISTRICT., PIN - 685509
          BY ADVS.M.G.KARTHIKEYANNIREESH MATHEW



RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY SECRETARY,
          LABOUR DEPARTMENT, GOVT. SECRETARIAT,
          THIRUVANANTHAPURAM., PIN - 695001
    2     THE CHIEF WELFARE FUND INSPECTOR,
          THE KERALA ABKARI WORKERS WELFARE FUND BOARD,
          K.P.C. BUILDING, ARYASALA,
          THIRUVANANTHAPURAM., PIN - 695036
    3     THE WELFARE FUND INSPECTOR,
          KERALA ABKARI WORKERS WELFARE FUND BOARD,
          LUCKY STAR BUILDING, MARKET ROAD,
          ERNAKULAM., PIN - 682035
    4     THE EXCISE COMMISSIONERCOMMISSIONERATE OF EXCISE,
          EXCISE HEAD QUARTERS, NANDAVANAM,
          THIRUVANANTHAPURAM., PIN - 695033
    5     THE DEPUTY COMMISSIONER OF EXCISE,
          EXCISE DIVISION OFFICE, EXCISE COMPLEX,
          THODUPUZHA EAST P.O,
          IDUKKI DISTRICT., PIN - 685585
 W.P.(C) No. 2479/2024                  2



      6        THE REGIONAL PROVIDENT FUND COMMISSIONER,
               THE EMPLOYEES PROVIDENT FUND ORGANIZATION,
               (MINISTRY OF LABOUR, GOVT. OF INDIA),
               SUB REGIONAL OFFICE, CHALAKKUZHI BUILDING, CMS
               COLLEGE ROAD, P.B.NO.36, KOTTAYAM., PIN - 686001
               BY ADV JOY THATTIL ITTOOP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 2479/2024                         3




                                 JUDGMENT

When the writ petition was taken up, the learned counsel appearing for

the petitioner sought permission to withdraw this petition without prejudice to

the right of the petitioner to initiate appropriate proceedings.

Reserving the said right, this writ petition is dismissed as withdrawn.

sd/-

RAJA VIJAYARAGHAVAN V., JUDGE PS/15/2/24

APPENDIX OF WP(C) 2479/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE RENEWAL OF FL-11 LICENSE FOR THE YEAR 2023-24 DATED 30.03.2023 ISSUED BY THE DEPUTY COMMISSIONER OF EXCISE, IDUKKI. Exhibit P2 TRUE PHOTOCOPY OF THE JUDGMENT DATED 26.07.2023 IN WP(C)NO. 21788/2023 PASSED BY THIS HON'BLE COURT. Exhibit P3 TRUE PHOTOCOPY OF THE PAYMENT CONFIRMATION RECEIPT ISSUED FROM THE 6TH RESPONDENT FOR THE MONTH OF DECEMBER 2023 ON 12.01.2024