Rajiv Gandhi Trophy Boat Race Club vs The Sub Divisional Magistrate
2021 Latest Caselaw 23237 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA,
                            1943
                  WP(C) NO. 21595 OF 2012
PETITIONER/S:

    1     RAJIV GANDHI TROPHY BOAT RACE CLUB
          KOTTUMMEL BUILDINGS, REG.NO.404/1991,
          PULINCUNNU P.O., ALAPPUZHA REP. BY ITS PRESIDENT
          ANIL BOSE S/O SARACHANDRA BOSE AGED 41 YEARS,
          NETAJI NIVAS, KAVALAM VILLAGE, KUTTANADU TALUK,
          CHERUKARA P.O., ALAPPUZHA.
    2     THANKACHAN KANACHERRY
          GENERAL SECRETARY, RAJIV GANDHI TROPHY BOAT RACE
          CLUB, KOTTUMMEL BUILDINGS, REG.NO.404/1991,
          PULINCUNNU P.O., ALAPPUZHA.
          BY ADV SRI.B.PRAMOD



RESPONDENT/S:

    1     THE SUB DIVISIONAL MAGISTRATE,
          ALAPPUZHA.
    2     THE THAHASILDAR, KUTTANAD TALUK,
          ALAPPUZHA.
    3     THE SECRETARY, THE DISTRICT TOURISM PROMOTION
          COUNCIL (DTPC) ALAPPUZHA.
    4     ALEX MATHEW, AGED 60 YEARS
          S/O MATHEW, THENATHA HOUSE, PULINCUNNU VILLAGE,
          PULINCUNNU P.O., KUTTANADU TALUK, ALAPPUZHA.
          BY ADVS.
          SRI.GEORGE MATHEW
          SRI.K.S.HARIHARAPUTHRAN
                                         -2-
W.P.(C). No. 21595 of 2012



OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR.GP



        THIS      WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON    24.11.2021,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                       -3-
W.P.(C). No. 21595 of 2012




                             P.V.KUNHIKRISHNAN, J.
                             =======================================================

                               W.P.(C) No.21595 of 2012
                       =============================================================

                Dated this the 24th day of November, 2021

                                          JUDGMENT

The learned counsel for the petitioners submitted that the

prayers in the writ petition are infructuous. Therefore, the writ

petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das