Abdul Khader vs District Collector
2021 Latest Caselaw 207 Ker

WP(C).No.13017 OF 2016(S)          -1-

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                     &

              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                       WP(C).No.13017 OF 2016(S)


PETITIONER/S:

       1        ABDUL KHADER
                AGED 38 YEARS, S/O.LATE AHAMED HAJI, NEAR PETROL
                PUMP, KOTTIKULAM, BEKAL, PALLIKKARA VILLAGE,
                HOSDURG, KASARAGOD 671 531.

       2        JAMSHEER
                S/O.LATE B.K.MOHAMMED, THAYAL MOVVAL, HOSDURG
                TALUK, KASARAGOD DISTRICT, 671 531.

       3        ARAFATH
                AGED 38 YEARS
                S/O ANWAR, NEAR SERVICE CENTER, REHMETH NAGAR,
                MOVVAL, HOSDURG TALUK, KASARAGOD DISTRICT-671531

                BY ADVS.
                SRI.RAHUL SASI
                SMT.NEETHU PREM

RESPONDENT/S:

       1        DISTRICT COLLECTOR, KASARAGOD
                CIVIL SATION, KASARAGOD - 671 123.

       2        THE SUB COLLECTOR
                KASARAGOD AT KANHANGAD, KANHANGAD, KASARAGOD 671
                123.

       3        THE SECRETARY
                BEKAL PANCHAYATH, KANHANGAD, KASARAGOD DISTRICT 671
                351.

       4        BROTHER SPORTS CLUB
                BEKAL, BEKAL PO, KANHANGAD, KASARAGOD 671 351.
                REPRESENTED BY ITS SECRETARY.
 WP(C).No.13017 OF 2016(S)      -2-

       5       KERALA SEVENS FOOTBALL ASSOCIATION
               MALAPPURAM 676 505. REPRESENTED BY ITS SECRETARY.


OTHER PRESENT:

               SRI. TEK CHAND, SR GP FOR R1 TO R3

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.13017 OF 2016(S)             -3-




                              JUDGMENT

Dated this the 5th day of January 2021

S. Manikumar, C. J.

Opposing a tournament scheduled on 01.04.2016 at Bekal

Stadium Ground, Bekal, instant writ petition has been filed seeking

the following reliefs:

"(i) Issue a writ of mandamus or any other appropriate writs, orders or directions directing respondents 1 to 3 authorities to restrain the respondents 4 and 5 in proceeding with the tournament, so as to secure peace and harmony in the interest of general public.

(ii) Issue a writ of mandamus or any other appropriate writs, orders or directions directing respondents 1 to 3 to take necessary measure to ensure safety and security to both the spectators and residents; and not to disrupt the law and order situation in view of the proposed tournament."

As the proposed tournament was scheduled to be held on

01.04.2016, we are of the view that nothing survives for consideration

in the writ petition.

Accordingly, writ petition is dismissed as infructuous.

Sd/-

S.MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P.CHALY JUDGE

Eb

///TRUE COPY///

P. A. TO JUDGE

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT - P1 PRINT OUT OF NEWS FROM COSTALDIGEST.COM

EXHIBIT - P2 TRUE COPY OF THE REPRESENTATION SUBMITTED TO 1ST RESPONDENT