Sreenidhi Towers Private Limited vs The Guruvayoor Municipality And ...
2021 Latest Caselaw 20076 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                        WP(C) NO. 28861 OF 2010
PETITIONER/S:

          SREENIDHI TOWERS PRIVATE LIMITED,
          (KRISHNA INN) GURUVAYOOR REPRESENTED BY, ITS MANAGING
          DIRECTOR, K.M.MOHANDAS,, S/O. MAMU, 'SREENIDHI',
          AYYANTHOLE, THRISSUR, DISTRICT.

          BY ADVS.
          SRI.BABU S. NAIR
          SRI.P.A.RAJESH



RESPONDENT/S:

    1     THE GURUVAYOOR MUNICIPALITY
          REPRESENTED BY ITS SECRETARY, GURUVAYOOR,THRISSUR,
          DISTRICT.

    2     THE GURUVAYOOR DEVASOM ROAD REPRESENTED
          BY ITS ADMINISTRATOR, GURUVAYOOR, THRISSUR, DISTRICT.

          BY ADVS.
          SHRI.T.K.VIPINDAS, SC, GURUVAYUR DEVASWOM BOARD
          SRI.P.A.AHAMMED
          SRI.V.KRISHNA MENON
          SRI.THOUFEEK AHAMED

          SMT. SAILAKSHMI




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28861 OF 2010


                                       -2-




                                  JUDGMENT

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

"i) Issue a writ of mandamus or any other appropriate writs, orders or directions commanding the respondents not to remove the pipelines laid by the petitioner for the outflow of treated water from the sewage treatment plant erected by the petitioner from 'Krishna Inn Hotel' Guruvayoor;

ii) Issue a writ of mandamus or any other appropriate writs, orders or directions commanding the respondents not to interfere with the functioning of the sewage treatment plant in Krishna Inn Hotel at Guruvayoor;

iii) Grant such other reliefs as this Hon'ble Court may deem fit and proper in the circumstances of the case."

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

petitioner submitted that, in the Amritham Water Scheme, Municipality has

removed all the unauthorised pipes laid by the petitioner, which is the subject

matter of the writ petition. Therefore, nothing survives to adjudicate in the

writ petition.

In that view of the matter, having heard learned Counsel for the WP(C) NO. 28861 OF 2010

petitioner and learned Counsel appearing for the Municipality, the writ

petition is dismissed as infructuous.

Sd/-

SHAJI P.CHALY JUDGE

uu 25.09.2021