P.Noushad Pampadan vs The Health Officer, Kozhikode ...
2021 Latest Caselaw 14928 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. 20204 OF 2017
PETITIONER:

             P.NOUSHAD PAMPADAN
             AGED 33 YEARS
             EDAKKATH HOUSE, PULICKAL.P.O., MALAPPURAM
             BY ADV SRI.K.V.GOPINATHAN NAIR


RESPONDENTS:

     1       THE HEALTH OFFICER, KOZHIKODE MUNICIPAL CORPORATION
             KOZHIKODE MUNICIPAL CORPORATION, CHERUVANNOOR, NALLALAM
             REGIONAL OFFICE, KOZHIKODE-673032
     2       KOZHIKODE MUNICIPAL CORPORATION
             REPRESENTED BY THE SECRETARY, KOZHIKODE- 673 032
     3       THE SECRETARY
             KOZHIKODE MUNICIPAL CORPORATION, KOZHIKODE- 673 032


             SRI.SANTHOSHKUMAR.G,STANDING COUNSEL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   15.07.2021,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.20204/2017                         2




                                       JUDGMENT

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

i) to call for the records leading to Ext.P10 and quash teh same by the issuance of a writ of certiorari or any other appropriate wirt, order or direction.

ii) to issue a writ of mandamus or any other appropriate writ, order or direction to respondents 2 to 3 to renew the license of the pet for manufacturing hoolow bricks for the year 2017-2018

iii) to issue any other appropriate writ, direction or order which this Hon'ble Court deem fit in the circumstances of the case.

2. A detailed elaboration of the matter is not required since learned counsel

appearing for petitioner Sri.Hari Kumar.G, representing Adv.Sri.K.V.Gopinathan

Nair, submitted that already this Court has passed an enabling order in W.P.(C)

No.4900/2017 dated 22nd November, 2018 directing the petitioner to approach the

Municipal Corporation to secure necessary licences to conduct the hollow brick

unit, which was filed by the very same petitioner and no orders are required in

this writ petition and the writ petition is not pressed.

Therefore, the writ petition is dismissed as not pressed.

Sd/-

                                                          SHAJI P.CHALY

smv                                                            JUDGE