M/S. Ajfan Foods vs State Of Kerala
2024 Latest Caselaw 27374 Ker

Kerala High Court

M/S. Ajfan Foods vs State Of Kerala on 11 September, 2024

                                                           2024:KER:69128
WP(C) NO. 34535 OF 2015              1


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                    THE HONOURABLE MR. JUSTICE P.M.MANOJ

    WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                          WP(C) NO. 34535 OF 2015

PETITIONER:

              M/S. AJFAN FOODS
              AGED 57 YEARS
              VI/708 C, GROUND FLOOR,OPPOITE AYURVEDIC NURSING HOME,
              EDARIKODE PO,CHANGUVETTY, MALAPPURAM-676 501,
              REPRESENTED BY ITS GENERAL MANAGER, N. MOHAMMED KUTTY,
              S/O ABDURAHIMANKUTTY HAJI,RESIDING AT NECHIKATTE HOUSE,
              MATTATHUR, KOTTAKKAL, MALAPPURAM DISTRICT.


              BY ADVS.
              SRI.T.C.SURESH MENON
              SRI.P.S.APPU
              SRI.A.R.NIMOD




RESPONDENTS:

      1       STATE OF KERALA
              RERPESENTED BY THE SECRETARY, TAXES, DEPARTMENT,
              SECRETARIAT, THIRUVANANTHPAURAM-695 001.

      2       THE REGIONAL TRANSPORT OFFICER
              MALAPPURAM-676 505.

      3       THE COMMISSIONER OF TRANSPORT
              THIRUVANANTHAPURAM-695 001.

              SRI.GORDEN, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                              2024:KER:69128
WP(C) NO. 34535 OF 2015               2



                                 JUDGMENT

When the matter is taken up today, the learned counsel for

the petitioner submitted that the connected writ petition is

dismissed and a Division Bench of this Court has confirmed the

same. As this matter is also in the same tune, the matter has

become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

P.M.MANOJ JUDGE Sru 2024:KER:69128

APPENDIX OF WP(C) 34535/2015

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF INVOICE NO. IBS-001/2013-14 DT.

27/12/13 ISSUED BY THE MANUFACTURER IN THE NAME OF THE PETITIONER EVIDENCING THE PURCHASE DT. 27/12/13.

Exhibit P2 TRUE COPY OF THE DUPLICATE IMPORTER COPY OF THE BILL OF ENTRY NO. 3984806 ISSUED BY THE CUSTOMS DEPARTMENT TO THE PETITIONER EVIDENCING THE IMPORT DT. 4/12/13.

Exhibit P3 TRUE COPY OF THE REQUEST MADE BY THE PETITIONER DT. 23/1/14.

Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE KERALA FINANCE ACT, 2014.

Exhibit P5 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 2ND RESPONDENT DT. 21/10/15.

Exhibit P6 TRUE COPY OF THE INTERIM ORDER IN WPC NO.

34162/15 ON THE FILE OF THIS HONOURABLE COURT DT. 12/11/15.