Flenin K.M vs Secretary, Kunnamkulam ...
2021 Latest Caselaw 13816 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                      WP(C) NO. 10788 OF 2017
PETITIONER:

             FLENIN K.M.
             AGED 42 YEARS
             AGED 42 YEARS, S/O.K.P.MATHEW, PARTNER, BAVANA
             MOVIE HOUSE, TREASURY ROAD, KUNNAMKULAM, THRISSUR
             DISTRICT.

             BY ADVS.
             SRI.SANTHEEP ANKARATH
             SMT.C.K.SHERIN

RESPONDENT:

             SECRETARY, KUNNAMKULAM MUNICIPALITY
             KUNNAMKULAM 680 583, THRISSUR DISTROCT, IN THE
             CAPACITY OF AUTHORISED OFFICER UNDERKERALA CINEMAS
             (REGULATION) ACT
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.10788 OF 2017       2




                         JUDGMENT

Dated this the 2nd day of July 2021

It is submitted that the writ petition has become

infructuous, since, this matter relates to cancellation of a

licence to run a theater. As a fresh licence is understood to

have been obtained, no cause survives. In view of the above,

this writ petition is dismissed as infructuous. However, liberty

is granted to the petitioner, if in case the very same cause of

action survives.

Sd/-

BECHU KURIAN THOMAS JUDGE SMF

APPENDIX OF WP(C) 10788/2017

PETITIONER ANNEXURE EXHIBIT P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 1.2.2017 EXHIBIT P2 TRUE COPY OF LETTER DATED 6.3.2017 ISSUED BY THE RESPONDENT EXHIBIT P3 TRUE COPY OF LETTER DATED 7.7.2016 ISSUED BY FILMS DIVISION, MINISTRY OF INFORMATION & BROADCASTING, GOVERNMENT OF INDIA EXHIBIT P4 TRUE COPY OF THE LETTER DATED 31.7.2016 ISSUED BY THE RESPONDENT TO THE FIRE & RESCUE SERVICES, KUNNAMKULAM EXHIBIT P5 TRUE COPY OF ORDER NO. R3 6851/03 DATED 25.3.2017 ISSUED BY THE RESPONDENT EXHIBIT P6 TRUE COPY OF GO(P) NO. 38/2015/LSGD DATED 25.2.2015 ISSUED BY GOVERNMENT OF KERALA, LOCAL SELF GOVERNMENT (RD) DEPARTMENT AND PUBLISHED IN KERALA GAZETTE DT. 2.3.2015

//TRUE COPY//

PA TO JUDGE