Kerala State Beverages (Manufacturing ... vs State Of Kerala
2024 Latest Caselaw 14211 Ker

Kerala High Court

Kerala State Beverages (Manufacturing ... vs State Of Kerala on 29 May, 2024

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

          WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946

                            WP(C) NO. 17352 OF 2017

PETITIONER/S:

             KERALA STATE BEVERAGES (MANUFACTURING & MARKETING) CORPORATION
             LIMITED
             BEVCO TOWER, VIKAS BHAVAN PO,PALAYAM,
             THIRUVANANTHAPURAM. 33,
             REPRESENTED BY ITS REGIONAL MANAGER,CENTRAL ZONE-II, ERNAKULAM.
             SRI.K.N. RAJATH.

             BY ADV SRI.NAVEEN.T., SC, KERALA STATE BEV.CO.



RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             LOCAL SELF GOVERNMENT SECRETARIAT,
             GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM. 695001.

     2       THE EXCISE COMMISSIONER
             COMMISSIONERATE OF EXCISE, THIRUVANANTHAPURAM. 695001.

     3       THE DEPUTY COMMISSIONER OF EXCISE
             ERNAKULAM EXCISE RANGE,KOCHI. 682011.

     4       KOCHI MUNICIPAL CORPORATION
             CORPORATION OFFICE, P.B.NO.1016,ERNAKULAM, KOCHI.
             682011,REPRESENTED BY ITS SECRETARY.

     5       THE SECRETARY
             KOCHI MUNICIPAL CORPORATION OFFICE,P.B.NO.1016, ERNAKULAM,
             KOCHI. 682011.

             BY ADVS.
             SRI.MILLU DANDAPANI,SC,COCHIN CORPORATION
             SRI.MILLU DANDAPANISCCOCHIN CORPORATION


OTHER PRESENT:

             SMT.K.B.SONY - GOVERNMENT PLEADER

             SRI.JANARDHANA SHENOY-SC


      THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.17352 of 2017

                                       2




                                JUDGMENT

The learned Standing Counsel for the petitioner

submitted that the matter has become infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

M.A.ABDUL HAKHIM JUDGE Shg W.P.(C)NO.17352 of 2017

APPENDIX OF WP(C) 17352/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE EXCISE LICENCE ISSUED BY THE EXCISE DEPT. TO FL-1 SHOP NO.7026.

EXHIBIT P2 TRUE COPY OF THE RENT AGREEMENT EXECUTED BY THE PETITIONER CORPORATION.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 3.2.2017 FOR RENEWAL OF D & O LICENCE.

EXHIBIT P4 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT.

EXHIBIT P5 TRUE COPY OF THE ORDER DATED 19.5.2017 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 25.10.2011 IN W.A NO.628 OF 2010 OF THIS HON'BLE COURT.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 21.6.2012 IN W.A NO.1143/2012 OF THIS HON'BLE COURT.