P. Vasudevan vs Corporation Of ...
2021 Latest Caselaw 14954 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. 5751 OF 2014
PETITIONER/S:

          P. VASUDEVAN
          SOBHA VILASOM, PAPPAD, KACHANI P.O, THIRUVANANTHAPURAM

          BY ADVS.
          SMT.A.K.PREETHA
          SRI.C.ANIL KUMAR



RESPONDENT/S:

    1     CORPORATION OF THIRUVANANTHAPURAM
          VIKAS BHAVAN P.O, THIRUVANANTHAPURAM 695033,
          REPRESENTED BY ITS SECRETARY

    2     THE SECRETARY
          CORPORATION OF THIRUVANANTHAPURM, VIKAS BHAVAN P.O,
          THIRUVANTHAPURAM 695033

          BY ADVS. SRI.N.NANDAKUMARA MENON (SR.)

                    SRI.P.K.MANOJKUMAR, SC




     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. 5751 OF 2014
                                              2

                                        JUDGMENT

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

"(a) Issue a writ of mandamus or any other appropriate writ or order, directing the 1st respondent to accept fee for renewal of licence of petitioner's automobile workshop,

(b) Issue a writ of mandamus or any other appropriate writ or order, directing the 1st respondent to renewal licence of petitioner's automobile workshop for the year 2014-2015

(c) Declare that non acceptance of fee for renewal of licence is arbitrary, illegal and is violative of Article 14 and 19(1)(g) of the Constitution of India

(d) And be further pleased to issue such other interim orders as are warranted on the facts and circumstances of the case."

2. Today, when the matter is taken up, learned counsel for the petitioner

submitted that the matter has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

SHAJI P.CHALY JUDGE uu 19.07.2021