Sumayya Sidique vs Engandiyur Grama Panchayath
2021 Latest Caselaw 14904 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                        WP(C) NO. 2828 OF 2014
PETITIONER:

               SUMAYYA SIDIQUE
               W/O.R.M.SIDIQUE, RESIDING AT RAYAMARAKKAR VEETIL,
               P.O.KUNDALIYOOR, PIN-680616, CHETTUVA,
               CHAVAKKAD TALUK, THRISSUR DISTRICT.

               BY ADVS.
               SMT.P.K.PRIYA
               SRI.SURAJ PHILIP JACOB


RESPONDENTS:
    1    ENGANDIYUR GRAMA PANCHAYATH
         REPRESENTED BY ITS SECRETARY, P.O.ENGANDIYUR-
         680615, THRISSUR DISTRICT.

    2          THE SECRETARY
               ENGANDIYUR GRAMA PANCHAYAT, P.O.ENGANDIYUR-
               680615, THRISSUR DISTRICT.

    3          ENGANDIYUR GRAMA PANCHAYAT COMMITTEE
               REPRESENTED BY ITS PRESIDENT, OFFICE OF THE
               ENGANDIYUR GRAMA PANCHAYAT, P.O.ENGANDIYUR-
               680615, THRISSUR DISTRICT.

 ADDL R4 KERALA STATE POLLUTION CONTROL BOARD
         THIRUVANANTHAPURAM.

               ADDL R4 IS IMPLEADED AS PER ORDER DATED
               06.02.2014 IN I.A.NO 1780/2014

               BY ADVS.
               R1 & R3 SRI.C.JOSEPH JOHNY
               R4. SRI. T.NAVEEN SC, KSPCB


        THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   15.07.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 2828 OF 2014
                                        -2-



                                 JUDGMENT

This writ petition is filed by the

petitioner seeking the following reliefs:-

"1. Issue a Writ of certiorari or other appropriate writ or order or direction calling for the records leading up to Exhibit P7 and quash the same as illegal.

2. Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondents to allow the petitioner to start the Flour Mill as per license granted in Exhibit P1.

3. Allow the writ petition with cost."

2. However, today when the matter is taken

up, learned counsel for the petitioner submitted

that the matter has become infructuous.

Accordingly, this writ petition is

dismissed as infructuous.

SD/-

SHAJI P.CHALY JUDGE hmh