P Surendran vs The State Of Kerala
2024 Latest Caselaw 8741 Ker

Kerala High Court

P Surendran vs The State Of Kerala on 27 March, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR. JUSTICE S.MANU
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                        WP(C) NO. 11263 OF 2017
PETITIONER/S:

          P SURENDRAN
          S/O PARAMESWARAN, AGED:64 YEARS, TC 12/582, SUKANYA
          BHAVAN, KUNNUKUZHI, THIRUVANANTHAPURAM

          BY ADVS.
          SRI.K.P.DANDAPANI (SR.)
          SRI.MILLU DANDAPANI



RESPONDENT/S:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TAXES (G)DEPARTENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001

    2     THE EXCISE COMMISSIONER
          COMMISIONERATE OF EXCISE, THIRUVANANTHAPURAM-695033

    3     THE DEPUTY COMMISSIONER OF EXCISE
          THIRUVANANTHAPURAM-695033

    4     MINISTRY OF TOURISM
          GOVERNEMENT OF INDIA, REPRESENTED BY SECRETARY,
          SOUTHERN REGIONAL OFFICE, 154, ANNA SALAI, CHENNAI 600
          002.

          BY ADV KRISHNA T C



OTHER PRESENT:

          SRI. E. C. BINEESH - GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  JUDGMENT

Dated this the 27TH day of March 2024

Heard learned Counsel appearing for the petitioner,

learned Government Pleader and Sri.T.C.Krishna, learned

Senior Panel counsel appearing for the 4th respondent.

2. Learned Counsel for the petitioner submits that in view

of the interim order passed in the writ petition, the grievance of

the petitioner got redressed and no further reliefs are required

in this writ petition.

Hence, the writ petition is closed.

Pending interlocutory applications, if any, shall stand

closed.

Sd/

S.MANU, JUDGE

jm/ APPENDIX OF WP(C) 11263/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 20/12/2012 ISUED BY THE 4TH RESPONDENT GOVERNMENT OF INDIA, CLASSIFYING THE PETITIONER'S HOTEL AS 3 STAR HOTEL, VIDE REF.INDTOUR/CHENNAI/HRACC/2012 (KER)/1369

EXHIBIT P1(A) TRUE COPY OF COMMUNICATION DATED 14/3/2017 VIDE REF.INDOTOUR/CHENNAI/HRACC/2016(KER) ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER

EXHIBIT P2 TRUE COPY OF NOTIFICATION ISSUED BY THE GOVERNMENT OF KERALA, BEARING GO (P) NO.211/2014/TD DATED 30/12/2014

EXHIBIT P3 TRUE COPY FO FL-11 LICENCE, BEARING NO.

79/2015-16/TVPM. DATED 2/4/2015 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF FL-11 RENEWED LICENCE NO.79/2015-16/TVPM. DATED 31/3/2016 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER

EXHIBIT P5 TRUE COPY OF INTERIM ORDER OF THIS HONOURABLE COURT, DATED 7/9/2016, ISSUED IN WPC NO. 28064/2016 G.