M/S. K.S.Distillery vs State Of Kerala
2024 Latest Caselaw 13115 Ker

Kerala High Court

M/S. K.S.Distillery vs State Of Kerala on 23 May, 2024

WP(C) No.2142/2018                       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. 2142 OF 2018
   PETITIONER:

          M/S. K.S.DISTILLERY, (A UNIT OF SREEDHARAN & CO. PVT. LTD)VARAM,
          KANNUR- 670594, REPRESENTED BY ITS JOINT MANAGING DIRECTOR MR.K.ANUP

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES
         DEPARTMENT, THIRUVANANTHPURAM-695001
      2. THE COMMISSIONER OF EXCISE, THIRUVANANTHAPURAM-695001
      3. THE EXCISE INSPECTOR, K.S.DISTILLERY, VARAM, KANNUR-670594


        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 p2 order of the 1st respondent, and
   p3 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 and GOVERNMENT PLEADER
   for the respondents, the court passed the following:
 WP(C) No.2142/2018                           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.2142/2018 3/3 Order Date : 23-05-2024

APPENDIX OF WP(C) 2142/2018 EXHIBIT P1 A TRUE COPY OF THE COMMON JUDGMENT DATED 22/11/2014 IN WPC NO.1443/2008, 411/2010 AND OTHER CONNECTED CASES EXHIBIT P2 A TRUE COPY OF GO(RT) NO.560/2017/TD DATED 11/7/2017 OF THE 1ST RESPONDENT EXHIBIT P3 A TRUE COPY OF NOTICE DATED 6/1/2018 OF THE 3RD RESPONDENT EXHIBIT P4 A TRUE COPY OF JUDGMENT DATED 28/2/2017 IN W.A