Sasi K vs The Commissioner Of Excise
2024 Latest Caselaw 15053 Ker

Kerala High Court

Sasi K vs The Commissioner Of Excise on 4 June, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
  TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946
                     WP(C) NO. 20537 OF 2020
PETITIONER:

            SASI K.,
            AGED 40 YEARS, THACHOLI HOUSE,
            KOOTHALI P.O., KOZHIKODE.

            BY ADVS.
            SRI.S.ABHILASH
            SMT.ANJANA KANNATH
            SMT.RENUKA VENU


RESPONDENTS:

    1       THE COMMISSIONER OF EXCISE,
            EXCISE HEADQUARTERS,
            THIRUVANANTHAPURAM - 695 034.
    2       THE EXCISE INSPECTOR
            EXCISE RANGE OFFICE, KUNNAMANGALAM,
            KOZHIKODE - 673 571.
    3       K.T.JOSEPH
            MANAGING DIRECTOR, HOTEL MALAYORAM GATEWAY
            PVT.LTD., MUKKAM, KOZHIKODE - 673 602.
            BY ADVS.
            SRI.M.G.KARTHIKEYAN
            SRI.NIREESH MATHEW


OTHER PRESENT:

            SRI.BIMAL K NATH-SR.GOVERNMENT PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   04.06.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.20537 OF 2020

                                  2

                  M.A. ABDUL HAKHIM, J.
                -----------------------------------
                W.P.(C) No. 20537 of 2020
                ------------------------------------
             Dated this the 4th day of June, 2024

                            JUDGMENT

1. The grievance of the petitioner in this writ petition is

that the 1st respondent is attempting to compound Crime

No.63/2020 of Kunnamangalam Excise Range, in which the

3rd respondent is an accused.

2. There is no appearance for the petitioner. The learned

Government Pleader on instruction submitted that the said

Crime was not compounded and final report is already filed

in the Magistrate Court concerned.

3. In view of the said submission, no further order is

required in this writ petition. Accordingly, this writ petition

is dismissed.

Sd/-

M.A. ABDUL HAKHIM, JUDGE

S.M.K. WP(C) NO.20537 OF 2020

APPENDIX OF WP(C) 20537/2020

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE MAHASSAR PREPARED BY THE 2ND RESPONDENT ON 1/6/2020.

EXHIBIT P2 TRUE COPY OF THE TEST REPORT OF THE CHEMICAL EXAMINER'S LABORATORY, KOZHIKODE DATED 14/07/2020.

EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF THE CRIME AND OCCURRENCE REPORT IN CR NO.63/2020 OF KUNNAMANGALAM EXCISE RANGE REGISTERED BY THE 2ND RESPONDENT DATED 19/08/2020.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER DATED 26/09/2020 BEFORE THE 1ST RESPONDENT.