Vyshak R vs State Of Kerala
2024 Latest Caselaw 16543 Ker

Kerala High Court

Vyshak R vs State Of Kerala on 11 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR. JUSTICE S.MANU
     TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                        WP(C) NO. 15108 OF 2017
PETITIONER/S:

          VYSHAK R.
          AGED 27 YEARS
          S/O. RAVIGOVIND, AGED 27 YEARS,KUZHIVELLI HOUSE,
          KURINJI PO.,KOTTAYAM

          BY ADVS.
          SRI.THOMAS J.ANAKKALLUNKAL
          SRI.JACOB J. ANAKKALLUNKAL
          SRI.PHIJO PRADEESH PHILIP



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,TAXES
          DEPARTMENT, GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM
          PIN-695001

    2     THE EXCISE COMMISSIONER
          KARALA PIN-695001

    3     THE DEPUTY COMMISSIONER OF EXCISE
          KOTTAYAM PIN-686001

    4     CIRCLE INSPECTOR OF EXCISE
          PALA PIN-686575


OTHER PRESENT:

          GP-Sri.M.Rajeev




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15108 OF 2017




                                 JUDGMENT

Dated this the 11TH day of June 2024

Learned Counsel for the petitioner submitted that the

matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

SD/ S.MANU, JUDGE

jm/ APPENDIX OF WP(C) 15108/2017

PETITIONER EXHIBITS

EXHIBIT P1: TRUE COPY OF THE DM TEMPORARY LICENSE FOR TS NO.2/14-15 BEARING LICENSE NO.327/14-15

EXHIBIT P2: TRUE COPY OF THE RELEVANT PORTION OF S.R.O 348/2010 DATED 25/3/2010 RELATING TO KOTTAYAM DISTRICT.

EXHIBIT P3: TRUE COPY OF THE ORDER DATED 18.04.2017 INWPC