ASOKAN VASU S/O VASU Vs. DEPUTY COMMISSIONER (APPEALS),; COMMERCIAL TAXE OFFICER,; DHANALEKSHMI BANK LTD , KALLAMBALAM BRANCH AND CORPORATION BANK

JUDGEMENT

(1.) Aggrieved by a judgment dated 14th June, 2010 in W.P. (C) No. 18438 of 2010 the partially successful petitioner preferred the instant writ appeal.

(2.) The appellant is a holder of FL-3 licence under the provisions of the Kerala Abkari Act read with the Foreign Liquor Rules, 1972. The said licence authorises the holder of such a licence to serve liquor at the hotel run by the appellant. The liquor which is to be sold in such an establishment, it appears, is purchased by the appellant from the Kerala State Beverages (M&M) Corporation Limited.

(3.) Under Sub-rule (5) of Rule 35 of the Rules of the High Court of Kerala, 1971 read with Rule 159 of the said Rules, a memorandum of appeal would require to contain a synopsis containing the "dates and events chronologically arranged, points to be urged, Acts/Rules to be referred and authorities to be cited". Rule 35 of the Rules of the High Court of Kerala reads as follows: