T.D.Joseph vs Maradu Municipality
2021 Latest Caselaw 13612 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
            THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                              WP(C) NO. 17437 OF 2014
PETITIONER

                  T.D.JOSEPH
                  AGED 52 YEARS
                  S/O. DEVASSY, THATTASSERY HOUSE, NETTOOR, MARADU - 682
                  304, ERNAKULAM DISTRICT

                  BY ADVS.
                  SRI.T.K.RADHAKRISHNAN
                  SRI.T.B.GAFOOR
                  SRI.K.J.GLADIS
                  SMT.S.SREEDEVIALP
                  SMT.K.S.SUDHA



RESPONDENTS:

       1          MARADU MUNICIPALITY
                  REPRESENTED BY THE SECRETARY,
                  OFFICE OF THE MARADU MUNICIPALITY, MARADU - 682 304.

       2          KERALA STATAE POLLUTION CONTROL BOARD
                  DISTRICT OFFICE, GANDHI NAGAR - 682 020,
                  REPRESENTED BY SENIOR ENVIRONMENTAL ENGINEER.

                  BY ADVS.

                  SRI. T.R.RAJAN SC, KERALA STATE POLLUTION CONTROL BOARD




THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2
WP(C) NO. 17437 OF 2014



                                   JUDGMENT

This writ petition is filed by the petitioner

seeking the following reliefs:-

"(i) Call for the records pertaining to the order for refusal of renewing licence dated 24.03.2014 issued by the 2nd respondent and notice issued by the 1st respondent directing the stoppage of work by the petitioner.

(ii) Issue a writ of mandamus, orders or directions to the 1st respondent to recall the stop memo and allow the petitioner to conduct the wood craft/artisan's work in the workshop which is being functioned from 2005 onwards.

(iii) Issue such other reliefs that may be prayed for time to time and this Honourable Court may be grant deem fit considering the circumstances and nature of the case."

2. Today when the matter is take up, the learned

counsel for the petitioner as well as the learned

counsel for the Municipality submitted that the

subject matter has become infructuous. Therefore,

this writ petition is dismissed as infructuous.

SD/-

SHAJI P.CHALY JUDGE hmh