Chinchu Janardhanan vs State Of Kerala
2024 Latest Caselaw 32333 Ker

Kerala High Court

Chinchu Janardhanan vs State Of Kerala on 8 November, 2024

Author: Amit Rawal

Bench: Amit Rawal

                                               2024:KER:86087
WA NO. 1759 OF 2024

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           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
             THE HONOURABLE MR. JUSTICE AMIT RAWAL
                               &
            THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946
                      WA NO. 1759 OF 2024
        AGAINST THE ORDER/JUDGMENT DATED 10.09.2024 IN WP(C)
NO.22363 OF 2023 OF HIGH COURT OF KERALA

APPELLANT(S)/PETITIONER IN WPC:

           CHINCHU JANARDHANAN,
           AGED 38 YEARS
           S/O K. JANARDHANAN, SHISIRAM', KALLUVETTAMKUZHY,
           KULATHUPUZHA, THINKALKARIKOM VILLAGE,
           PUNALUR TALUK, KOLLAM DISTRICT, KERALA - 691310
           AND PRESENTLY AT FLAT NO. 209, B BLOCK,
           VANDANA TOWERS, HADDOWS ROAD, NUNGAMBAKKAM,
           CHENNAI, PIN - 600034


           BY ADVS.
           P.G.JAYASHANKAR
           P.K.RESHMA (KALARICKAL)
           SAJANA V.H
           SHAIJU GEORGE
           S.RAJEEV (K/001711/2019)



RESPONDENT(S)/RESPONDENTS IN WPC:

    1      STATE OF KERALA
           REPRESENTED BY ITS PRINCIPAL SECRETARY TAXES
           (EXCISE), GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001
                                                             2024:KER:86087
WA NO. 1759 OF 2024

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    2       EXCISE COMMISSIONER,
            EXCISE COMMISSIONERATE, VIKAS BHAVAN P.O.,
            NANDAVANAM, THIRUVANANTHAPURAM, PIN - 695033

    3       DEPUTY COMMISSIONER OF EXCISE,
            EXCISE DIVISION OFFICE, EXCISE COMPLEX,
            1ST FLOOR, A BLOCK, CHINNAKADA,
            KOLLAM, PIN - 691001

    4       KERALA STATE CO-OPERATIVE CONSUMER FEDERATION
            LTD., GANDHINAGAR, ERNAKULAM, KOCHI,
            REPRESENTED BY ITS MANAGING DIRECTOR,
            PIN - 682020


            SRI. T.K VIPINDAS- SR.GP


     THIS    WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
08.11.2024,    THE    COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
                                                 2024:KER:86087
WA NO. 1759 OF 2024

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                         JUDGMENT

Amit Rawal, J.

For the reasons stated in the affidavit, accompanying

C.M.Appln.No.1 of 2024, filing delay of 19 days is condoned.

The grievance of the appellant - petitioner before the

Single Bench was with regard to the sanctioning of liquor

shop. But after filing of the appeal, the same has been shifted

to another place. In this view of the matter, nothing survives

in the matter and writ appeal is ordered to be closed.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE nak