Prof. S.Seetharaman vs The District Collector
2021 Latest Caselaw 4222 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

      THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                               &

          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

 THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                   WP(C).No.9942 OF 2016(S)

PETITIONER:

              PROF. S.SEETHARAMAN
              AGED 69 YEARS, S/O.SANKARA NARAYANA IYER,
              PRESIDENT, ALL KERALA RIVER PROTECTION
              COUNCIL (AKRPC), REG.NO.1052/99,
              RAMA PRIYA, HIGH ROAD, ALUVA, 683101

              BY ADVS.
              SRI.P.B.SAHASRANAMAN
              SRI.T.S.HARIKUMAR
              SRI.K.JAGADEESH
              SRI.RAAJESH S.SUBRAHMANIAN

RESPONDENTS:

     1        THE DISTRICT COLLECTOR,ERNAKULAM
              COLLECTORATE, CIVIL STATION,
              KAKKANAD, ERNAKULAM 682030

     2        JOE PAUL
              PUTHENANGADI HOUSE, GURUVAYOOR ROAD,
              KUNNAMKULAM, THRISSUR 680503

ADDL. 3       SUDHEER
              KANELIL HOUSE, THIRUNARYANAPURAM,
              KANJOOR P.O., ALUVA, ERNAKULAM DISTRICT.

              [IMPLEADED AS ADDITIONAL R3 AS PER ORDER DATED
              22.06.2016 IN I.A 9563/2016]


              SR.GOVT.PLEADER SRI. SURIN GEORGE IPE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 04-02-2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
        W.P(C).9942/2016
                                         2



                                   JUDGMENT

Dated this the 4th day of February, 2021

S. Manikumar, CJ.

Petitioner has sought for the following relief :

To issue a writ direction or order in the nature of mandamus directing the 1st respondent to consider Ext.P3 and take appropriate action against the 2nd respondent under the provisions of Kerala Conservation of Paddy Land and Wetland Act, 2008 immediately.

During the pendency of the writ petition, petitioner died. There is

no further interest. Placing on record the same, writ petition is

dismissed as abated.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.