Muhammed Abdu Rahiman vs The Deputy Director Of Panchayats
2021 Latest Caselaw 22303 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943

                          WP(C) NO. 24747 OF 2015

PETITIONER:

              MUHAMMED ABDU RAHIMAN,
              AGED 46 YEARS
              S/O SAIDALAVI,KAVUNGAL KARUMANATH HOUSE,CHIRAYIL.P.O,
              KONDOTTY,MALAPPURAM DISTRICT,PIN-673 638.
              BY ADVS.
              SRI.S.SREEKUMAR (SR.)
              SRI.AJAY BEN JOSE
              SRI.P.MARTIN JOSE
              SRI.P.PRIJITH
              SRI.THOMAS P.KURUVILLA


RESPONDENT/S:

     1        THE DEPUTY DIRECTOR OF PANCHAYATS
              MALAPPURAM-676 505.
     2        THE SECRETARY
              NEDIYIRUPPU GRAMA PANCHAYATH,KURUPPATH,KONDOTTY.P.O,
              MALAPPURAM-673638.
     3        THE DISTRICT LEVEL VIGILANCE MONITORING COMMITTEE
              REPRESENTED BY THE DISTRICT COLLECTOR,
              MALAPPURAM, PIN-676 505.
              BY ADV SRI.K.RAKESH


              R1 AND R3 - SRI.K.P.HARISH,SENIOR GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 24747 of 2015                   :2:



              Dated this the 5th day of November, 2021.

                              JUDGMENT

This writ petition is filed seeking the following reliefs:

1. Call for the records leading to Ext. P5, P6 and P7 and quash Exts.P5, P6 and P7 by the issue of certiorari or other writ, order or direction.

2. Issue a writ of mandamus or other writ, order or direction compelling the 2nd respondent to consider the application for licence dated 28.07.2015 for renewal of Ext. P3 licence for conducting the quarry of the petitioner in accordance with the Kerala Panchayat Raj Act and Rules framed thereunder:

2. However, today when the matter is taken up for

consideration, learned counsel appearing for the petitioner Sri. Prijith

P. submitted that the matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/- SHAJI P. CHALY, JUDGE.

Rv