IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
WP(C) NO. 17041 OF 2013
PETITIONER/S:
1 RAVINDRAN M.V., AGED 44 YEARS
S/O.GOPALAN NAMBIAR, ULIYATH, MANDOOR P.O.,
KANNUR DISTRICT-670 501.
2 MALINEEKARANA NIVARANA SAMITHI
ULIYATH, MANDOOR P.O., KANNUR DISTRICT-670 501,
REPRESENTED BY ITS CHAIRMAN.
BY ADVS.
SRI.M.SASINDRAN
SRI.S.SHYAM KUMAR
RESPONDENT/S:
1 THE CHERUTHAZHAM GRAMA PANCHAYATH
P.O.MUNDOOR-670 501, KANNUR DISTRICT,
REPRESENTED BY ITS SECRETARY.
2 RESHMI M.VARMA, W/O. RAJASEKHARA VARMA,
'KRISHNAVENI', ULIYAM, P.O.MUNDOOR-670 501,
KANNUR DISTRICT.
3 STATE OF KERALA, REPRESENTED BY SECRETARY,
DEPARTMENT OF ANIMAL HUSBANDRY, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
4 THE DISTRICT COLLECTOR
KANNUR-670 001.
BY ADVS.
SRI.I.V.PRAMOD
SRI.P.SANKARANKUTTY NAIR
SRI.P.SANKARANKUTTY NAIR
SRI.K.SANDESH RAJA
KUM.VIDYA MENON
OTHER PRESENT:
SMT.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.05.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-2-
W.P.(C). No. 17041 of 2013
P.V.KUNHIKRISHNAN, J.
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W.P.(C) No.17041 of 2013
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Dated this the 31st day of May, 2022
JUDGMENT
The learned counsel for the petitioners submitted that the prayers in this writ petition have become infructuous.
Therefore, this writ petition is dismissed as infructuous.
Sd/-
P.V.KUNHIKRISHNAN JUDGE das -3- W.P.(C). No. 17041 of 2013 APPENDIX OF WP(C) 17041/2013 PETITIONER EXHIBITS P1 : COPY OF THE TEST REPORT DTD.19.11.2011. P2 : COPY OF THE TEST REPORT DTD.19.11.2011. P3 : COPY OF THE INVOICE CONTAINING PARTICULARS OF BEER WASTE IMPORTED TO THE LIVESTOCK FARM OWNED BY THE 2ND RESPONDENT.
P4 : COPY OF THE RESOLUTION NO.50/2012(4) DTD.18.4.2012.
P5 : COPY OF THE COMPLAINT FILED BEFORE THE STATION HOUSE OFFICER, PAZHAYANGADI POLICE STATION DTD.31.3.2012.
P6 : COPY OF THE SHOW CAUSE NOTICE ISSUED BY THE 1ST RESPONDENT, DTD.6.12.2012. P7 : COPY OF THE LETTER DTD.29.12.2012 ISSUED BY THE 1ST RESPONDENT.
P8 : COPY OF THE REPORT DTD.6.4.2013 SUBMITTED BY THE HEALTH INSPECTOR BEFORE THE 1ST RESPONDENT. P9 : COPY OF THE SHOW CAUSE NOTICE DTD.6.4.2013. P10: COPY OF THE ORDER DTD.13.5.2013 ISSUED BY THE 2ND RESPONDENT.
P11: COPY OF THE REPRESENTATION SUBMITTED BY THE 2ND PETITIONER DTD.6.6.2012.
RESPONDENT'S EXHIBITS EXT.R2 TRUE COPY OF THE LETTER NO.H-H1-32660/2011 ISSUED BY THE ANIMAL HUSBANDARY DEPARTMENT TO THE 1ST RESPONDENT DATED 19.11.2011 EXT.R2(A) TRUE COPY OF THE ORDER IN IA NO.915/2013 IN OS NO.98/13 DATED 22.05.2013 EXT.R2(B) TRUE COPY OF THE APPLICATION FOR LICENSE DATED 20.05.2013 EXT.R2(C) TRUE COPY OF THE LETTER NO.A6/3308/13 ISSUED BY THE PANCHAYATH DATED 17.06.2013 EXT.R2(D) TRUE COPY OF THE LETTER DATED 12.07.2013 ISSUED BY THE 2ND RESPONDENT.