Vsc Hollow Blocks & Crusher ... vs Pallichal Grama Panchayat
2022 Latest Caselaw 8313 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                      THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                 FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944

                                WP(C) NO. 15003 OF 2016


PETITIONER:

               VSC HOLLOW BLOCKS & CRUSHER DIVISION,
               NEMOM PO, THIRUVANANTHAPURAM, REPRESENTD BY ITS MANAGING PARTNER,
               V.SUDHAKARAN.

               BY ADVS.SRI.ENOCH DAVID SIMON JOEL



RESPONDENTS:

      1        PALLICHAL GRAMA PANCHAYAT, VEDIVACHANKOVIL PO, BALARAMAPURAM,
               THIRUVANANTHAPURAM 695 501, REPRESENTED BY ITS SECRETARY.

      2        SECRETARY PALLICHAL GRAMA PANCHAYAT
               VEDIVACHANKOVIL PO, BALARAMAPURAM, THIRUVANANTHAPRUAM 695 501.

               BY ADV SRI.T.K.ANANDA KRISHNAN




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.07.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15003 OF 2016
                                         :: 2 ::



                                     JUDGMENT

Dated this the 1st day of July 2022

This writ petition is filed seeking the following reliefs:

i. issue a writ in the nature of a declaration, declaring that petitioner has a deemed license under Section 236(3) of Panchayat Raj Act.

ii. issue a writ of mandamus or other appropriate writ, order or direction directing the 2nd respondent to issue formal renewal of license to the petitioner for conducting the unit as applied for vide Ext.P2 and P3 applications for the period 2016-17.

iii. Issue a writ of mandamus or other appropriate writ, order or direction directing the respondents not to interfere with the functioning of the unit being conducted by the petitioner, on the strength of the deemed license.

iv. issue a writ of certiorari or other appropriate writ, order or direction quashing Exts.P4 and P4(a).

2. On this day, when the matter is taken up for consideration,

Adv.Cinil representing learned counsel for the petitioner Sri.Enoch David

Simon Joel submitted that the writ petition has become infructuous.

Recording the submission of the learned counsel for the petitioner,

this writ petition is dismissed as infructuous.

SD/-

SHAJI P. CHALY JUDGE jes