Santhosh V.M vs State Of Kerala
2022 Latest Caselaw 8878 Ker

WP(C) NO. 12810 OF 2015              1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                          WP(C) NO. 12810 OF 2015
PETITIONER/S:

               SANTHOSH V.M.
               AGED 40 YEARS
               S/O.V.T.MANI, VADAKKUMKARA HOUSE, KURUMALLOOR PO
               KOTTAYAM-686 632.

               BY ADVS.
               SRI.V.RAJENDRAN (PERUMBAVOOR)
               SRI.GEORGE VARGHESE KIZHAKKAMBALAM
               SRI.JOY GEORGE
               SRI.N.RAJESH



RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF
               LOCAL SELF GOVERNMENT, SECRETARIAT
               THIRUVANANTHAPURAM -695 001.

      2        MANJOOR GRAMA PANCHAYAT
               MANJOOR P.O, KOTTAYAM, REPRESENTED BY ITS SECRETARY
               686 603.

      3        MANJOOR GRAMA PANCHAYAT COMMITTEE
               REPRESENTED BY PRESIDENT, MANJOOR P.O. 686 603,
               KOTTAYAM.

               BY ADVS.
               SRI.K.C.CHARLES
               SRI.M.POLY MATHAI
               SRI.VIMAL K.CHARLES



OTHER PRESENT:
 WP(C) NO. 12810 OF 2015                 2


               SMT.DEEPA NARAYANAN, SR.GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.07.2022,          THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 12810 OF 2015              3


                         P.V.KUNHIKRISHNAN, J
                    -----------------------------------------
                       W.P.(C) No.12810 of 2015
                      --------------------------------------
                  Dated this the 7th day of July, 2022


                                 JUDGMENT

The above writ petition is filed with following prayers :

"i. To call for the records leading to Exhibit P7 and quash the same by issuing a writ of certiorari. ii. To issue a writ of mandamus or any other appropriate writ order or direction, directing the 2nd respondent to consider and pass appropriate orders in Exhibit P5 licence application filed by the petitioner.

iii. To grant such other reliefs which this Hon'ble Court deems fit and proper in the circumstances of the case." [SIC]

2. When this writ petition came up for

consideration, the learned counsel appearing for the 2 nd

respondent submitted that the renewal application is

granted and the licence is renewed by the Panchayat. If

that is the case, nothing survives in this case.

Recording the submission of the 2nd respondent, this writ

petition is closed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 12810/2015

PETITIONER EXHIBITS

EXT.P1- TRUE COPY OF THE LICENCE GRANTED BY THE 2ND RESPONDENT PANCHAYAT TO THE PETITIONER DATED 21.4.14

EXT.P2 - TRUE COPY OF THE SANITARY CERTIFICATE BEARING NO.P.H.06/2014- 08/04/2014 ISSUED BY HEALTH INSPECTOR FOR THE SHOP OF THE PETITIONER.

EXT.P3- 3 PHOTOGRAPHS OF THE SHOP ROOM.

EXT.P4 - TRUE COPY OF A NOTICE ISSUED 2ND RESPONDENT TO THE PETITIONER ON 11.9.14

EXT.P5 - TRUE COPY OF THE AQPPLICATION FOR RENEWAL OF LICENCE FILED BEFORE THE 2ND RESPONDENT PANCHAYAT BY THE PETITIONER ON 17.3.15

EXT.P6 - TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE 2ND RESPONDENT IN WPC. 1-0647/15 ON 6.4.15

EXT.P7 - TRUE COPY OF THE ORDER ISSUED BY 2ND RESPONDENT BEARING NO.A5/1766/15 DATED 10.4.15

PETITIONER EXHIBITS

EXT.R2(A) A TRUE COPY OF THE RESOLUTION NO.III OF THE 2ND RESPONDENT DATED 10.4.2015