Damodaran T.P vs Payyanur Educational Society
2021 Latest Caselaw 14518 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                       WP(C) NO. 20593 OF 2014
PETITIONER:

            DAMODARAN T.P, AGED 67 YEARS,
            S/O.SANKARAN, P.O.THATTUMMAL,
            CHERUPUZHA - 670 511, KANNUR DISTRICT.

            BY ADVS.
            SRI.U.BALAGANGADHARAN
            SRI.G.GIREESH



RESPONDENTS:

    1       PAYYANUR EDUCATIONAL SOCIETY
            P.O PAYYANUR - 670 307 RE0RESENTED BY ITS PRESIDENT.

    2       THE PRINCIPAL
            PAYYANUR COLLEGE, P.O.PAYYANUR - 670 307.

    3       THE REGISTRAR
            KANNUR UNIVERSITY, MANGATTUPARAMBU, KANNUR - 670 012.

    4       PAYYANNUR COLLEGE
            PAYYANUR - 670 307, REPRESENTED BY THE PRINCIPAL

            BY ADVS.
            SRI.MAHESH V RAMAKRISHNAN
            SRI.V.JOHN MANI
            SRI.V.A.MUHAMMED
            SRI.M.SASINDRAN, SC, KANNUR UNIVERSITY
            SRI.VIJU THOMAS, SC, KANNUR UNIVERSITY




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20593 OF 2014
                                        2


                                JUDGMENT

Petitioner has come out with the following prayers:

"1. Writ in the nature of mandamus commanding the 3 rd respondent to consider and pass order in Ext.P7 within a time frame.

2. Writ in the nature of mandamus commanding the 3 rd respondent to issue necessary directions to the 2 nd respondent to ensure true and meaningful compliance of the guidelines issued by this Hon'ble Court in Ext.P3 and P4 judgments.

3. Writ in the nature of mandamus commanding the 3 rd respondent to prohibit exhibition of posters, banners of politically backed Student Unions and prevent any members of the Student Union from writing political slogans on the permanent structures, road, trees and electric post etc."

Learned counsel for the petitioner submits that the

petitioner expired. In my view, the cause of action in view of the

demise of the petitioner, would not sustain.

Writ petition is ordered to be closed.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 20593 OF 2014

APPENDIX OF WP(C) 20593/2014

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE IDENTITY CARD ISSUED BY THE SOCIETY.

EXHIBIT P2 P2 - TRUE COPIES OF THE PHOTOGRAPHS SHOWING THE DISFIGURED MUTILATED STRUCTURES.

EXHIBIT P3 P3 - A TRUE COPY OF THE JUDGMENT REPORT AS 2004(2) KLT 378.

EXHIBIT P4 P4 - A TRUE COPY OF THE JUDGMET REPORTED AS 2007(1) KLT 282.

EXHIBIT P5 P5 - A TRUE COPY OF THE JUDGMENT REPORTED AS 2013(3) KHC 61 DIRECTED THE VICE CHANCELLOR OF THE UNIVERSITY.

EXHIBIT P6 P6 - A TRUECOPY OF THE LETTER DT.

10.7.14 OF 1ST RESPONDENT TO 2ND RESPONDENT.

EXHIBIT P7 P7 - A TRUE COPY OF THE REPRESENTATION DT. 25.7.14.

RESPONDENTS EXHIBIT

EXHIBIT R1 (A) TRUE COPY OF THE RESPORT DATED 08-08-

2014 SUBMITTED BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT

EXHIBIT R1 (A) TRUE COPY OF THE REPLY LETTER DATED 05-

08-2014 ISSUED BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT