Kerala High Court
M.J.Joseph vs The Secretary, Revenue Department on 28 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
WP(C) NO. 6111 OF 2015
PETITIONER/S:
M.J.JOSEPH,
AGED 45 YEARS
S/O.JOSEPH, MANAYANICAL HOUSE, THODUPUZHA VILLAGE, THODUPUZHA
EAST P.O., IDUKKI DISTRICT
BY ADV SRI. K.R.SUNIL
RESPONDENT/S:
1 THE SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695001
2 THE SECRETARY,
COMMERCIAL TAXES DEPARTMENT, THIRUVANANTHAPURAM 695001
3 THE SECRETARY,
EXCISE DEPARTMENT,THIRUVANANTHAPURAM 695001
4 THE LAND REVENUE COMMISSIONER,
GOVERNMENT OF KERALA,THIRUVANANTHAPURAM 695001
5 THE COMMISSIONER OF EXCISE,
EXCISE OFFICE,THIRUVANANTHAPURAM 695001
6 THE EXCISE ASSISTANT COMMISSIONER
EXCISE DIVISION OFFICE,IDUKKI, THODUPUZHA 685 584
7 THE THAHASILDAR (RR) THODUPUZHA,
THODUPUZHA-685 584
8 THE VILLAGE OFFICER, KARIKODE VILLAGE OFFICE,
THOSUPUZHA, PIN - 685584
BY ADV GOVERNMENT PLEADER
OTHER PRESENT:
SRI.V.VENUGOPAL-GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.6111 OF 2015
2
JUDGMENT
When the case was called up yesterday, there was no
representation for the petitioner. Today also, when the case
is taken up, there is no representation for the petitioner.
Hence, the writ petition is dismissed for default.
Sd/-
M.A.ABDUL HAKHIM
JUDGE
Shg
W.P.(C)No.6111 OF 2015
APPENDIX OF WP(C) 6111/2015
PETITIONER EXHIBITS
EXHIBIT P1: THE DETAILS OF THE SHOPS AUCTION
BY THE PETITIONER AND THE AMOUNTBID BY THE
PETITIONER FOR THE YEAR 1993-1+994
EXHIBITP2: THE COPY OF THE ORDER ISSIED BY
THE 6TH RESPONDENT
EXHIBIT P3: THE COPYOF THE ATTACHMENT NOTICE
ISSUED BY THE3 7TH RESPONDENT
EXHIBIT P4: THE COPY OF THE ATTACHMENT
NOTICE ISSUED BY THE 7TH RESPONDENT
EXHIBIT P5: THE TRUE COPY OF THE APPLICATION
SUBMITTED BY THE PETITIONER BEFORE THE LAND
REVENUE COMMISSIONER, THIRUVANANTHAPURAM
EXHIBIT P6: THE COPY OF THE ORDER OF THE2ND
RESPONDENT GIVING THE BENEFIT OF AMNESTY
SCHEME TO DIFFERENT ABKARI CONTRACTORS FOR
THEIR ARREARS
EXHIBIT P7:THE COPY OF AN ORDER OF THE 2ND
RESPONDENT GIVING THE BENEFIT OF AMNESTY
CHEME TO DIFFERENT ABKARI CONTRACTORS FOR
THEIR ARREARS
EXHIBIT P8: THE REPRESENTATIONS SUBMITTED BY
THE PETITIONER BEFORE THE HON'BLE REVENUE
MINISTER
EXT.P9 THE REPRESENTATION SUBMITTED BY THE
PETITIONER BEFORE THE HON'BLE EXCISE
MINISTER
EXT.P10 TRUE COPY OF THE CIRCULAR NO.3/2009 DATED
23.3.2009 ISSUED BY THE COMMISSIONER OF
COMMERCIAL TAXES, THIRUVANANTHAPURAM
W.P.(C)No.6111 OF 2015
EXT.P11 TRUE COPY OF THE GAZETTE PUBLICATION
REGARDING THE NOTIFICATION OF THE KERALA
FINANCE ACT, 2009 BY THE GOVERNMENT
EXT.P12 TRUE COPY OF THE REPRESENTATION DATED
4.11.2014 SUBMITTED BEFORE THE 7TH
RESPONDENT
EXT.P13 TRUE COPY OF THE LETTER RECEIVED BY THE
PETITIONER FROM THE STATE PUBLIC INFORMATION
OFFICER, TALUK OFFICE, THODUPUZHA DATED
27.3.2015 WITH ENGLISH TRANSLATION
EXT.P14 TRUE COPY OF THE LETTER RECEIVED BY THE
PETITIONER FROM THE STATE PUBLIC INFORMATION
OFFICE, EXCISE DIVISION OFFICE, THODUPUZHA
DATED 30.3.2015 WITH ENGLISH TRANSLATION
EXT.P15 THE REQUEST SUBMITTED BY THE PETITIONER TO
THE 6TH RESPONDENT WITH ENGLISH TRANSLATION
RESPONDENTS' EXTS
EXT.R6(A) TRUE COPY OF THE STATEMENT SHOWING
OUTSTANDNG ARREARS IN RESPECT OF ARRACK SHOP
GROUP NO.II/93-94 FOR THE PERIOD OF 1993 -
EXT.R6(B) TRUE COPY OF THE NOTICE DATED 23.4.1994
ISSUED TO THE DEFAULTER FROM EXCISE
INSPECTOR, THODUPUZHA
EXT.R6(C) TRUE COPY OF THE REQUISITION FOR RECOVERY
EXT.R6(D) TRUE COPY OF THE REVISED REVENUE RECOVERY
CERTIFICATE FOR RS.47,64,076/-
EXT.R7(A) A COPY OF THE INSOLVENCY PETITION
EXT.R7(B) A COPY OF THE STATEMENT OF SALES TAX DUE OF
THE PETITIONER DETAILING THE ARREARS
OUTSTANDNG FOR THE PERIOD OF 2015 -16
