Ashraf vs Nadapuram Grama Panchayat
2021 Latest Caselaw 23493 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                       WP(C) NO. 11176 OF 2011
PETITIONER:

          ASHRAF
          TRADER, RESIDING AT THERU PARAMBATH,VANIMEL AMSOM,
          MAMBILAKKUL DESOM, VATAKARA TALUK, KOZHIKODE DISTRICT,,
          KERALA STATE.
          BY ADVS.
          SRI.B.KRISHNAN
          SRI.R.PARTHASARATHY


RESPONDENTS:

    1     NADAPURAM GRAMA PANCHAYAT
          WITH ADDRESS FOR SERVICE - THE SECRETARY,NADAPURAM
          GRAMA, PANCHAYAT, POST KALLACHI - 673105
    2     THE SECRETARY
          NADAPURAM GRAMA PANCHAYAT, POST KALLACHI - 673105
    3     THE STATE OF KERALA- WITH ADDRESS FOR
          SERVICE- THE SECRETARY,LOCAL ADMINISTATION,,
          SECRETRIAT, THIRUVANANTHAPURAM - 695001




          SRI.JACOB E SIMON,SENIOR GOVERNMENT PLEADER


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

25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.11176/2016                       2



                                    JUDGMENT

Dated this the 25th day of November, 2021

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

i. Issue a writ of mandamus or other suitable writ or order directing the

respondents to complete the procedure, the first respondent in particular to

issue a permit in form No.1 of the KPR (Issuance of Licence and Control of

Public and Private market) Rules, 1996 to the writ petitioner.

ii. Further to issue a writ of prohibition or other suitable writ or order

restraining respondents 1 & 2 from conducting reauction for lease of the

space claimed by the writ petitioner following auction by the first and 2nd

respondent and decision by the 2nd respondent on 26.3.2011; and

iii. Further to make such other writ or order, which the Hon'ble High Court of

Kerala deems fit in the circumstances of the case.

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

submitted that the writ petition has become infructuous.

Submission recorded and the writ petition is dismissed as infructuous.

Sd/-

                                                             SHAJI P. CHALY,
smv                                                              JUDGE