SELVAM Vs. DEPUTY EXCISE COMMISSIONER

JUDGEMENT

(1.) THE petitioner, who is the registered owner of an autorickshaw bearing registration No.KL-37/8375, has filed this writ petition seeking a direction to the Deputy Excise Commissioner, Idukki to expedite the proceedings initiated by him under section 67B of the Kerala Abkari Act and to finalise it within a time limit to be fixed by this Court.

(2.) WHEN the writ petition came up for hearing today, Sri.Jojo.A.V. learned counsel appearing for the petitioner, submitted that the first respondent has issued orders on 4.10.2010 ordering confiscation of the petitioner's vehicle. In such circumstances as the first respondent has already passed final orders in the proceedings initiated by him under section 67B of the Kerala Abkari Act no further orders are called for in this writ petition. The writ petition is accordingly closed as infructuous. It is clarified that the disposal of this writ petition will not stand in the way of the petitioner from challenging the order of confiscation in other appropriate proceedings.