Shanthan Malayalappuzha vs The State Of Kerala
2022 Latest Caselaw 9749 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944

                         WP(C) NO. 13246 OF 2017

PETITIONER/S:
      1     SHANTHAN MALAYALAPPUZHA
            AGED 57 YEARS
             S/O A.N.SANKARAN, SREELAKSHMI, EDAPPARIYARAM P.O.
            PATHANAMTHITTA
      2     PROF. MATHEWS JACOB
            KAIRUPHOCHAL PUTHENPURA VIKAS NAGAR- 686 673
      3     C.V. VIPINCHANDRAN NAIR,
            (PRESIDENT ALAPPUZHA DISTRICT, VOLLEYBALL ASSOCIATION)
            GREESHAM, S.N.PURAM P.O. CHERTHALA, ALAPPUZHA- 685 589
           BY ADVS.
           SRI.M.KIRANLAL
           SRI.G.KIRAN

RESPONDENT/S:
     1    THE STATE OF KERALA
          REP. BY ITS SECRETARY TO GOVERNMENT, SPORTS AND YOUTH
          AFFAIRS, THIRUVANANTHAPURAM- 695 001
     2     THE SECRETARY,
           THE KERALA STATE SPORTS COUNCIL,
           THIRUVANANTHAPURAM- 695 001
     3     NALAKATH BASHEER,
           SECRETARY (UNDER SUSPENSION) KERALA STATE VOLLEYBALL
           ASSOCIATION THIRUVANANTHAPURAM- 695 001, NOOR MAHAL,
           PERINTHALAMANNA, MALAPPURAM.
     4     CHARLEY JACOB,
           PRESIDENT (UNDER SUSPENSION) KERALA STATE VOLLEYBALL
           ASSOCIATION THIRUVANANTHAPURAM- 695 001 RESIDING AT
           PALATHOTTATHIL HOUSE, ERATTUPETTA, KOTTAYAM-2
     5     VOLLEYBALL FEDERATION OF INDIA,
           7, LAXMI ROAD, DEHARDUN, UTTARAKHAND,- 248 001,
           REP. BY ITS PRESIDENT.
     6     S.A. MADHU,
           CHAIRMAN, ADHOC COMMITTEE KERALA STATE VOLLEYBALL
           ASSOCIATION THIRUVANANTHAPURAM- 695 001
           R2 BY ADV SMT.LATHA ANAND, SC, KERALA STATE SPORTS COUNCIL
           R1 - SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER
           SRI.U.K.DEVIDAS

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 26.08.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 13246/2017                :2:



                              SHAJI P. CHALY, J.
            ---------------------------------------------------------
                         W.P.(C). No. 13246 of 2017
              ---------------------------------------------------------
                  Dated this the 26th day of August, 2022.

                              JUDGMENT

The petitioners have filed this writ petition seeking the

following reliefs:

1. Issue a writ of certiorari quashing Ext. P8 suspension orders issued by respondents 3 and 4 for the reasons that is illegal.

2. Issue a writ of mandamus directing the 6th respondent to conduct election in accordance with the Rules stipulated to the office of Kerala Volleyball Association within a time limit fixed by this Hon'ble Court.

3. To issue a writ of mandamus directing the 2 nd respondent to keep in abeyance all the proceedings and communications made by respondents 3 and 4 in their official capacity.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioners submitted that

the matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/­ SHAJI P. CHALY, JUDGE.

Rv