K Mohanan vs Nilamel Grama Panchayath
2021 Latest Caselaw 11881 Ker

                 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.3800 OF 2017(Y)


PETITIONER/S:

                K MOHANAN
                DAS BHAVAN, PALONAM, IDATHARA P.O, KADAKKAL.

                BY ADVS.
                SRI.R.PREM SANKAR
                SRI.B.PREMOD

RESPONDENT:

                NILAMEL GRAMA PANCHAYATH,
                REPRESENTED BY ITS SECRETARY, NILAMEL P.O. KOLLAM.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 09.04.2021,
     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 3800/2017                 :2:



               Dated this the 9th day of April, 2021.

                             JUDGMENT

The petitioner has filed this writ petition seeking the following reliefs:

1. To issue the writ of certiorari or any other appropriate writ, order or direction and quash Ext. P4 proceedings and Ext. P5 auction proceedings relating to room No. 2 of the shopping complex of the respondent at Nilamel junction scheduled to be conducted on 04.02.2017 as the same is per se illegal.

2. To issue a writ of mandamus or any other appropriate writ, order or direction compelling the respondent to finalise the auction proceedings conducted on 13.01.2017 pursuant to Ext. P1 auction proceedings and permit the petitioner to execute rent/lease deed in favour of the petitioner and occupy room No. 2 of the shopping complex owned by the respondent.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner submitted that the

matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/-

SHAJI P. CHALY, JUDGE.

Rv