President, Kannur Building ... vs State Of Kerala
2021 Latest Caselaw 13861 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        MONDAY, THE 5TH DAY OF JULY 2021 / 14TH ASHADHA, 1943
                        WP(C) NO. 26531 OF 2012
PETITIONER:

           PRESIDENT, KANNUR BUILDING MATERIALS (MARKETING)
           CO-OPERATIVE SOCIETY LTD.NO.C 1741,
           P.O.PAPPINISSERY,KANNUR-670561

           BY ADVS.
           SRI.P.RAVINDRAN (SR.)
           SRI.SREEDHAR RAVINDRAN



RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY ITS SECRETARY, DEPARTMENT OF FISHERIES
           AND PORTS, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
           695001

    2      THE SENIOR PORT CONSERVATOR
           AZHEEKKAL PORT OFFICE, AZHEEKKAL, P.O.,AZHIKODE, KANNUR
           DIST-670009

    3      THE DIRECTOR OF PORTS
           NEW CORPORATION BUILDING, THIRUVANANTHAPURAM-695033

    4      PAPPINISSERY GRAMA PANCHAYATH
           REPRESENTED BY ITS SECRETARY, P.O.PAPPINISSERY, KANNUR
           DIST-670561

    5      KALLIASSERI GRAMA PANCHAYATH
           REPRESENTED BY ITS SECRETARY, P.O.KALLIASSERI, KANNUR-
           670562

    6      AZHIKODE GRAMA PANCHAYATH
           REPRESENTED BY ITS SECRETARY, VANKULATHVAYEL
           P.O.,AZHIKODE, KANNUR DIST-670009

           BY ADVS.
           SRI.K.N.ABHILASH
           SRI.MOHAMMED SHAMEEL
           SRI.P.M.PAREETH
 WP(C) NO. 26531/2012

                                   2

            SRI.SUNIL NAIR PALAKKAT

            ADV.SMT.SHEEJA C.S, GOVERNMENT PLEADER




     THIS    WRIT      PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   05.07.2021,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 26531/2012

                            3




                       JUDGMENT

Dated this the 05th day of July 2021

The learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, the Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM WP(C) NO. 26531/2012

APPENDIX OF WP(C) 26531/2012

PETITIONER EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPROVING ORDER WITH NORMS DATED 18/03/2010.

EXHIBIT P2 TRUE COPY OF THE GOVERNMENT ORDER DATED 27/03/2010.

EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER DATED 24/04/2010.

EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER IN WP NO.19713/2012 DATED 10/09/2012.

EXHIBIT P5 TRUE COPY OF THE REPLY ISSUED BY THE INFORMATION OFFICER DATED 10/09/2012.

EXHIBIT P6 TRUE COPY OF THE COMMUNICATION DATED 28/03/2012.

RESPONDENTS EXHIBITS:

EXHIBIT R4(A) A TRUE PHOTOCOPY OF THE GO(MS) NO.29/2012/F&PD DATED 13/04/2012.

EXHIBIT R4(B) A TRUE PHOTOCOPY OF THE SHOW CAUSE NOTICE DATED 01/09/2012 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT R4(C) A TRUE PHOTOCOPY OF THE REPRESENTATION DATED 15/01/2013 TOGETHER WITH THE RESOLUTION DATED 11/12/2012 SUBMITTED BY THE PANCHAYATH.

//TRUE COPY//

PA TO JUDGE