Baby T Punnoose vs Secretary, Kottayam ...
2021 Latest Caselaw 22750 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                            WP(C) NO. 31775 OF 2016
PETITIONERS:

     1       BABY T PUNNOOSE
             AGED 69 YEARS
             S/O. T.P PUNNOOSE,
             THURUTHIPALLIL, PAKKIL P.O, KOTTAYAM 686 012

     2       T.P JAMESKUTTY
             AGED 66 YEARS, S/O. T.P PUNNOOSE,
             THURUTHIPALLIL,PAKKIL P.O, KOTTAYAM 686 012

             BY ADVS.
             SRI.I.DINESH MENON
             SRI.L.RAJESH NARAYAN


RESPONDENTS:

     1       SECRETARY, KOTTAYAM MUNICIPALITY
             MUNICIPAL OFFICE, KOTTAYAM 686 001

     2       KOTTAYAM MUNICIPALITY
             MUNICIPAL OFFICE, KOTTAYAM REP BY SECRETARY - 686 001

     3       HEALTH SUPERVISOR
             KOTTAYAM MUNICIPALITYMUNICIPAL OFFICE, KOTTAYAM 686 001

     4       MATHEW THOMAS
             KIZHAKKEKARA, PAKKIL P.O,KOTTAYAM 686 012

     5       RAVEENDRAN SANTHOSH
             PULLATHUSSERY,CHINGAVANAM P.O,KOTTAYAM 686 012

             BY ADVS.
             SRI.S.RANJIT (KOTTAYAM), SC, KOTTAYAM MUNICIPALITY
             SRI.V.G.ARUN K7952004
             SMT.INDULEKHA JOSEPH
             SRI.NEERAJ NARAYAN
             SRI.SIBY CHENAPPADY, SC, KOTTAYAM MUNICIPALITY

             SRI.B.S.SYAMANTHAK, GP



     THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.31775/2016
                                       2



                                 T.R.RAVI, J.
                        ----------------------------------------
                         WP(C) NO.31775 OF 2016
                      -------------------------------------------
              Dated this the 19th day of November , 2021

                             JUDGMENT

The respondents 1 to 3 have filed a counter affidavit in

this case stating that the unauthorized fish vending has

already been stopped and the persons doing the business

were removed and the matter has hence become

infructuous.

The writ petition is hence closed as infructuous

reserving liberty to the petitioners to approach the Court if

an occasion arises.

Sd/-

T.R.RAVI

JUDGE sn