Kerala High Court
C.K.Ramachandran vs The Kerala State Beverages ... on 9 April, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943
WP(C).No.5048 OF 2016(E)
PETITIONER:
C.K.RAMACHANDRAN
S/O. KUNHIKOLU, CHAKKANAMKANDI HOUSE, EDAKKARA,
NILAMBUR TALUK, MALAPPURAM DISTRICT.
BY ADV. SRI.T.K.VIPINDAS
RESPONDENT/S:
1 THE KERALA STATE BEVERAGES (MANUFACTURING & MARKETING)
CORPORATION LIMITED
SASTHAKRIPA OFFICE COMPLEX, SASTHAMANGALAM,
THIRUVANANTHAPURAM 695 010, REPRESENTED BY ITS
MANAGING DIRECTOR.
2 THE SHOP IN CHARGE
THE KERALA STATE BEVERAGES(MANUFACTURING & MARKETING)
CORPORATION LIMITED, FL-1-SHOP NO 10013, EDAKKARA,
NILAMBUR TALUK, MALAPPURAM DISTRICT 679 331
3 THE MANAGER
THE KERALA STATE BEVERAGES (MANUFACTURING & MARKETING )
CORPORATION WAREHOUSE, PERINTHALMANNA, MALAPPURAM
DISTRICT 679 322.
4 THE EDAKKARA GRAMA PANCHAYATH,
EDAKKARA NILAMBUR TALUK, MALAPPURAM DISTRICT
REPRESENTED BY ITS SECRETARY 679 331
R1 BY SRI.C.S.AJITH PRAKASH,SC,BEVERAGES CORP
R1 BY ADV. SRI.C.S.AJITH PRAKASHSCBEVERAGES CORP
R1 BY SRI.NAVEEN.T., SC, KERALA STATE BEV.CO. M. AND M.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 09.04.2021,
ALONG WITH WP(C).19713/2016(L), THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) Nos. 5048 & 19713 of 2016 :2:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943
WP(C).No.19713 OF 2016 (L)
PETITIONER/S:
KERALA STATE BEVERAGES (MANUFACTURING & MARKETING
CORPORATION LIMITED)
P.B.NO.2263, SASTHAKRIPA OFFICE COMPLEX,
SASTHAMANGALAM P.O., TRIVANDRUM - 695 010, REP. BY ITS
REGIONAL MANAGER, ERNAKULAM MR.MOHANAN.
BY ADV. SRI.NAVEEN.T., SC, KERALA STATE BEV.CO. M. AND M.
RESPONDENT/S:
1 THE SECRETARY
LOCAL SELF GOVT. DEPARTMENT, GOVT. SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 EDAKKARA GRAMA PANCHAYAT COUNCIL,
EDAKKARA GRAMA PANCHAYAT, REP. BY ITS SECRETARY,
EDAKKARA P.O., EDAKKARA, MALAPPURAM DISTRICT - 679 331.
3 THE SECREARY
EDAKKARA GRAMA PANCHAYAT, REP. BY ITS SECRETARY,
EDAKKARA P.O., EDAKKARA,MALAPPURAM DIST. 679 331
4 ADDL.R4 IMPLEADED:
C.K. RAMACHANDRAN
CHAKKANAMKANDI HOUSE, EDAKKARA P.O., NILAMBUR TALUK,
MALAPPURAM DISTRICT.
(ADDL.R4 IMPLEADED AS PER ORDER DATED 22.11.2016 IN I.A.NO.
19027/2016)
R1, R3 BY ADV. SMT.M.MANJU
R1 BY ADV. SRI.R.SUDHISH
R1 BY ADV. SRI.T.K.VIPINDAS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 09.04.2021,
ALONG WITH WP(C).5048/2016(E), THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) Nos. 5048 & 19713 of 2016 :3:
Dated this the 9th day of April, 2021.
JUDGMENT
W.P.(C) No. 19713 of 2016 is filed by the Kerala State Beverages
Corporation Ltd. basically challenging the rejection of trade licence by
the Secretary of the Edakkara Grama Panchayat.
2. However, today, when the matter is taken up for
consideration, learned counsel for the petitioner submitted that the
subject matter has become infructuous, since the shop is already
shifted from the premises in question.
3. The petitioner in W.P.(C) No. 5048 of 2016 is the owner of a
building wherein the Beverages Corporation attempted to secure a
trade licence.
In view of the shifting of the shop, both the writ petitions have
become infructuous. Accordingly, both the writ petitions are dismissed
as infructuous.
sd/-
SHAJI P. CHALY,
JUDGE.
Rv
