United Spirits Ltd vs State Of Kerala
2024 Latest Caselaw 5749 Ker

Kerala High Court

United Spirits Ltd vs State Of Kerala on 20 February, 2024

Author: P Gopinath

Bench: P Gopinath

WP(C) No.23950/2014                        1/3                       Order Date : 20-02-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE GOPINATH P.
               Tuesday, the 20th day of February 2024 / 1st Phalguna, 1945

                                WP(C) NO. 23950 OF 2014

   PETITIONER:

          UNITED SPIRITS LTD., UNIT PALAKKAD, K.PUDUR, KANJIKODE, PALAKKAD,
          REP. BY ITS DEPUTY GENERAL MANAGER MR. JALKRISHNA K.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES
         DEPARTMENT, THIRUVANANTHAPURAM.
      2. THE COMMISSIONER OF EXCISE, THIRUVANANTHAPURAM.
      3. THE EXCISE INSPECTOR, UNITED SPIRITS LTD, UNIT PALAKKAD, K.PUDUR,
         KANJIKODE, PALAKKD.


        Writ Petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all steps pursuant to P4 and P5 pending disposal of the
   Writ Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.RAJU K.MATHEWS & M.P.VINOD, Advocates for the petitioner and of
   GOVERNMENT PLEADER for R1, the court passed the following:
 WP(C) No.23950/2014                              2/3                            Order Date : 20-02-2024




                                        GOPINATH P., J.

                      ------------------------------------------------------------
                   W.P.(C)Nos.19869 of 2010, 14650 of 2012,
                 23950 of 2014, 4801, 6303, and 27020 of 2015,
                      1688, 6860, 6898 and 33998 of 2016,
                          14670 and 26684 of 2018, 4822,
                              15062 and 20868 of 2019,
                              13107 and 26331 of 2021,
                                9346 and 19940 of 2022
                  ------------------------------------------------------------
                        Dated this the 20th day of February, 2024

                                             ORDER

In the light of the submission of the learned

Special Government Pleader that the issue raised in these

writ petitions is gaining the attention of a nine Judge Bench

of the Supreme Court in State of U.P. & Ors. v.

M/s.Lalta Prasad Vaish (Civil Appeal No.151 of 2007),

list these matters for consideration after a month.

Sd/-

GOPINATH P., JUDGE rkj WP(C) No.23950/2014 3/3 Order Date : 20-02-2024

APPENDIX OF WP(C) 23950/2014 P1 - A TRUE COPY OF THE FIR DT. 21.7.14. P1(A) - A TRUE TRNASLATION OF EXT. P1. P2 - A TRUE COPY OF THE CERTIFICATE DT. 22.7.14, ISSUED BY THE DEPUTY EXCISE AND TAXATION COMMISSIONER (X) JIND.

P3 - A TRUE COPY OF THE CERTIFICATE ISSUED BY THE 3RD RESPONDENT.

P4 - A TRUE COPY OF THE DEMAND NOTICE NO. USL-60/14 DT. 16.8.14 ISSUED BY THE 3RD RESPONDENT. P5 - A TRUE COPY OF THE DEMAND NOTICE NO. USL 60/14 DT. 16.8.14 ISSUED BY THE 3RD RESPONDENT. P6 - A TRUE COPY OF THE JUDGMENT DT. 02.2.06 IN WPC NO. 32187/05.

P7 - A TRUE COPY OF THE GOP NO. 57/2014/TD DT. 05.4.14 PUBLISHED AS SRO 235/14 IN THE KERALA GAZETTE EXTRA- ORDINARY DT. NO. 1016 DT. 05.4.14.