Vineesh vs The Cochin Corporation
2022 Latest Caselaw 1304 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943
                        WP(C) NO. 3658 OF 2016
PETITIONER:

            VINEESH
            AGED 32 YEARS
            S/O BABU, 22/1885, MANAPPURATH HOUSE, EDAKOCHI,
            ERNAKULAM.
            BY ADV SRI.BASIL JOY


RESPONDENTS:

    1       THE COCHIN CORPORATION
            REPRESENTED BY ITS SECRETARY, ERNAKULAM, PIN:682019.
    2       THE HEALTH OFFICER
            COCHIN CORPORATION ZONAL OFFICE, MATTANCHERY,
            PIN:682009.
            BY ADVS.
            SMT.V.P.REJITHA (PUZHAKKALIDOM), STANDING COUNSEL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.3658 of 2016                   2




                                   JUDGMENT

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

i) Issue a writ of mandamus or any other appropriate writ or direction directing the respondents to stop the proceedings according to Exhibit P2 notice.

ii) Issue such other writ, order or direction to deem fit and proper in the circumstances of the case.

2. Basic contention advanced by the petitioner revolves around Exhibit

P2 notice issued by the Mattanchery Zonal Office of Kochi Municipal

Corporation dated 15.7.2015, whereby the petitioner was directed to stop

the activities of a workshop since it was being functioned without securing

licence from the Secretary of the Municipal Corporation. Evidently, petitioner

has submitted Exhibit P3 application for issuance of licence for the year

2014-2015. At this distance of time, it cannot be presumed that anything

survives to be considered since the subject matter relates to the year 2014-

2015. Moreover, learned Standing Counsel appearing for the Cochin

Corporation Smt.V.P.Rejitha(Puzhakkalil) submitted that at present the

workshop is not functioning.

Taking into account the above aspects, the writ petition is dismissed

as infructuous.

Sd/-

                                                    SHAJI P. CHALY
smv                                                     JUDGE