Shameer K.S vs The District Collector, ...
2022 Latest Caselaw 9507 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       WP(C) NO. 23102 OF 2013
PETITIONER/S:

               SHAMEER K.S.
               AGED 25 YEARS
               S/O. SALIM, KEEPATH, VENGOLA P.O., ARAKKAPADY
               VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM.
               BY ADV SRI.P.M.ZIRAJ


RESPONDENT/S:

    1          THE DISTRICT COLLECTOR, ERNAKULAM
               ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,
               KOCHI-682 030.
    2          THE VILLAGE OFFICER
               ARAKKAPPADY VILLAGE, ERNAKULAM DISTRICT-683 554.
    3          THE SENIOR GEOLOGIST
               MINING AND GEOLOGY DEPARTMENT, DISTRICT OFFICE,
               CIVIL STATION, KAKKANAD, KOCHI-683 030.
    4          STATE OF KERALA
               REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.
    5          THE CIRCLE INSPECTOR OF POLICE
               KUNNATHUNADU POLICE STATION, ERNAKULAM DISTRICT.
OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR.GP


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   25.08.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 23102 of 2013



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

                              W.P.(C) No. 23102 of 2013
                       =============================================================

                  Dated this the 25th day of August, 2022

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 23102 of 2013

APPENDIX OF WP(C) 23102/2013

PETITIONER EXHIBITS P1 : COPY OF THE LICENSE DTD.15.5.2013 ISSUED BY THE SECRETARY, VENGOLA GRAMA PANCHAYATH.

P2 : COPY OF REGISTRATION OF THE PETITIONER UNDER KERALA VALUE ADDED TAX RULES 2005 DTD.25.3.2013. P3 : COPY OF THE ORDER NO.D2-49599/13 DTD.08/2013 ISSUED BY THE 1ST RESPONDENT.

P4 : COPY OF THE INTERIM ORDER DTD.9.9.2013 IN WPC NO.22341/2013.