United Distilleries vs State Of Kerala
2024 Latest Caselaw 13114 Ker

Kerala High Court

United Distilleries vs State Of Kerala on 23 May, 2024

WP(C) No.7196/2018                         1/3                       Order Date : 23-05-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
                 Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946

                                 WP(C) NO. 7196 OF 2018

   PETITIONER:

          UNITED DISTILLERIES, VENGALIPARA, ERANHIKKAL P.O. 673303, KOZHIKODE,
          REP. BY ITS GENERAL MANAGER (FINANCE), MR. UNNIKRISHNAN P.C.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,T AXES
         DEPARTMENT, THIRUVANANTHAPURAM-695001.
      2. THE COMMISSIONER OF EXCISE, THIRUVANANTHAPURAM-695001.
      3. THE EXCISE INSPECTOR, UNITED DISTILLERIES,VEGALIPARA, ERNAHIKKAL
         P.O. 673303, KOZHIKODE.


        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 P3 order of the 1st respondent, and
   P4 notice of the 3rd respondent, 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
   SRI. RAJU K.MATHEWS, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.7196/2018                           2/3                      Order Date : 23-05-2024




                                    M.A.ABDUL HAKHIM, J.
                                   -------------------------------------
                          W.P.(C)Nos.38312, 39064, 41452, 41558 of 2017,
                                703, 2000, 2142, 2594, 7196 of 2018
                                  --------------------------------------
                               Dated this the 23rd day of May, 2024

                                             ORDER

It is submitted that the learned counsel appearing for

the petitioners Sri.Raju K. Mathews met with an accident

and he is bedridden and hence sought for time for hearing.

The learned Government Pleader also seeks time for

filing counter in three of the cases.

Post after six weeks.

Sd/-

M.A.ABDUL HAKHIM

JUDGE

Shg WP(C) No.7196/2018 3/3 Order Date : 23-05-2024

APPENDIX OF WP(C) 7196/2018 EXHIBIT P1. A TRUE COPY OF THE G.O.(RT) NO.787/09/TD DATED 08.09.2009 EXHIBIT P2. A TRUE COPY OF THE COMMON JUDGMENT DATED 22.11.2014 IN W.P.C.NO.411/2010, WPC NO.31181/2009 AND OTHER CONNECTED CASES EXHIBIT P3. A TRUE COPY OF THE GO(RT) NO.560/2017/TD DATED 11.07.2017 EXHIBIT P4. A TRUE COPY OF THE NOTICE NO.UDI/2017 DATED 17.08.2018 EXHIBIT P5. A TRUE COPY OF THE LETTER DATED 27.02.2018 EXHIBIT P6. A TRUE COPY OF THE JUDGMENT DATED 28.02.2017 IN