St.George Catholic Church vs Kalady Grama Panchayat
2021 Latest Caselaw 13768 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                       WP(C) NO. 22573 OF 2010
PETITIONER:

    1      ST.GEORGE CATHOLIC CHURCH
           KALADY, REPRESENTED BY ITS VICAR, REV.FR.FRANCIS
           AREEKKAL.
    2      MENACHERRY KUNJI POULO JOHNY
           TRUSTEE, ST.GEORGE CATHOLIC CHURCH, KALADY, RESIDING AT
           MENACHERRY HOUSE, CHENGAL, KALADY.
    3      THETTAYIL VARGHESE SEBASTIAN
           TRUSTEE, ST.GEORGE CATHOLIC CHURCH,, KALADY, RESIDING
           AT THETTAYIL HOUSE,, CHENGAL, KALADY.
           BY ADVS.
           SRI.K.J.SAJI ISAAC
           DR.ELIZABETH VARKEY


RESPONDENTS:

    1      KALADY GRAMA PANCHAYAT, KALADY
           REPRESENTED BY ITS SECRETARY, PIN - 688 335
    2      THE SECRETARY, KALADY GRAMA PANCHAYATH
           KALADY,PIN - 688 335.
           BY ADVS.
           SRI.DINESH MATHEW J.MURICKEN
           SRI.SAIBY JOSE KIDANGOOR


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
 02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.22573/2010                         2




                                       JUDGMENT

This writ petition is filed by the petitioner seeking the following reliefs:

a To issue a writ of mandamus or any other appropriate writ, order or direction directing to respondents to pass appropriate orders to prohibit/prevent and stop the unauthorised and illegal conduct of the slaughter house in the market and selling of fish, chicken, meat, pig and other poultry in the market.

b. To issue a writ of mandamus or any other appropriate writ, order or direction to respondent No.2 to take action to see that no slaughter hosues are conducted/functioned in the Kalady Panchayat without any valid license.

c. Grant such other reliefs as this Honourable Court may deem fit and proper in the circumstances of the case including costs.

2. Today when the matter is taken up, learned counsel for petitioner

submitted that the subject matter has become infructuous.

Submission recorded and the writ petition is dismissed as infructuous.

Sd/-

                                                          SHAJI P.CHALY

smv                                                            JUDGE