AJITH KUMAR Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader, apart from perusing the record.

(2.) The petitioner, in relation to a piece of his immovable property, seeks a 'No Liability Certificate' from the Excise Commissioner, the second respondent. Questioning what is said to be the delay on the second respondent's part in granting the so - called 'No Liability Certificate,' the petitioner has approached this Court.

(3.) As can be gathered from the submission of the learned counsel for the petitioner, the petitioner being an abkari licencee once had certain dues to the Government for the abkari year 1993-1994. In the civil litigation that ensued -- in OS No. 215 of 2013 filed by the petitioner -- a competent Civil Court passed Ext. P11 judgment and decree.