Santhosh P.V vs Vengola Grama Panchayath
2022 Latest Caselaw 1132 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943

                         WP(C) NO. 21650 OF 2015

PETITIONER/S:

            SANTHOSH P.V.
            AGED 46, S/O. VELAYUDHAN, PROPRIETOR, S.N.ROCK PRODUCTS,
            5/576 A, OTTATHANI, VENGOLA P.O., ERNAKULAM DISTRICT.
            BY ADVS.
            SRI.PRAVEEN K. JOY
            SRI.T.A.JOY


RESPONDENT/S:

     1      VENGOLA GRAMA PANCHAYATH
            REP.BY SECRETARY, VENGOLA, PERUMBAVOOR, PIN- 683 556.
     2      THE SECRETARY
            VENGOLA GRAMA PANCHAYATH,PERUMBAVOOR, PIN- 683 556.
     3      DISTRICT COLLECTOR
            ERNAKULAM- 682 030.
     4      REVENUE DIVISIONAL OFFICER
            MUVATTUPUZHA- 686 661.
     5      THE GEOLOGIST
            DEPARTMENT OF MINING AND GEOLOGY, KAKKANAD, ERNAKULAM-
            682 030.
     6      THE ENVIRONMENTAL ENGINEER
            KERALA STATE POLLUTION CONTROL BOARD, ERNAKULAM- 682 014.
     7      BIJU GEORGE
            AGED 40, S/O. GEORGE, THANIMOLATH, AIKARAKUDIYIL, VENGOLA
            P.O., PERUMANI, ERNAKULAM DISTRICT- 683 556.
     8      ADDL.R8 IMPLEADED:
            K.K. MOHAMMED, AGED 58, S/O. KUNJEEN PILLAI,
            KARUVALLY HOUSE, VENGOLA P.O., PERUMANI,
            ERNAKULA DISTRICT, PIN: 683 556.

            (ADDL.R8 IMPLEADED AS PER ORDER DATED 07.08.2015 IN I.A. NO.
            11507/2015)
 W.P.(C) No. 21650/2015                   :2:



           BY ADVS.
           SMT.E.G.AMBILY
           SMT.AYSHA YOUSEFF
           SMT.MOLLY JACOB
           SRI.C.A.NAVAS
           SRI.T.K.SASIKUMAR
           SRI.P.A.SHAJI SAMAD
           SRI.C.J.SOLOMAN




           R3 TO 5 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER
           R6 BY SRI.NAVEEN.T, SC



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 27.01.2022,

    THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 21650/2015                     :3:




              Dated this the 27th day of January, 2022.

                               JUDGMENT

The petitioner has filed this writ petition seeking a direction to

the first respondent Panchayat not to obstruct the functioning of his

unit and to conduct a proper hearing on any complaints received

against the unit with prior notice, in the interest of justice.

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

consideration, Sri. Unnikrishnan M.P representing the learned counsel

for the petitioner, Sri. Praveen K. Joy, submitted that the subject

matter of the writ petition has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/- SHAJI P. CHALY, JUDGE.

Rv