P. Mohanan vs State Of Kerala
2022 Latest Caselaw 7209 Ker

WP(C) NO. 3852 OF 2013                 1



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                           WP(C) NO. 3852 OF 2013
PETITIONER/S:
           P. MOHANAN
           S/O LATE VELAYUDHAN, PANNIKODAN HOUSE, MAITHARA P.O.,
           VIA AREEKODE, MALAPPURAM DISTRICT-673 639.

              BY ADVS.
              SRI.SHAJI P.CHALY
              SRI.S.GOPAKUMAR
              SMT.K.JASMIN BABY
              SMT.K.S.SUMITHA
              SRI.R.SANJITH
              SMT.C.S.SINDHU KRISHNAH
              SMT.S.SIMY


RESPONDENT/S:
     1     STATE OF KERALA
           REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
           DEPARTMENT, SECRETARIAT, THIRUVANANTHAPRUAM-695 001.

      2        THE MALAPPURAM MUNICIPALITY
               MALAPPURAM P.O., MALAPPURAM-676 505 REPRESENTED BY ITS
               SECRETARY.

      3        THE SECRETARY
               THE MALAPPURAM MUNICIPALITY, MALAPPURAM P.O.,
               MALAPPURAM-676 505.

      4        THE DEPUTY COMMISSIONER OF EXCISE
               EXCISE DIVISIONAL OFFICE, MALAPPURAM-673 638.

               BY ADV SRI.ESM.KABEER


OTHER PRESENT:
           SMT.DEEPA NARAYANAN, SR.GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3852 OF 2013                  2


                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 3852 of 2013
                    --------------------------------------
                Dated this the 23rd day of June, 2022

                                   JUDGMENT

The above writ petition is filed following prayers :

I. "To call for the records leading to the issuance of Exhibits P3 and P5 orders, examine their legality, propriety and quash the same by issuing a writ of certiorari. II. To issue a writ of mandamus and command the respondents 2 and 3 to accept new application for license from the petitioner and consider the same in accordance with law and pass order on the same as expeditiously as possible. III. To pass any other and such other reliefs as this Honourable Court deems fit and proper to pass in the nature and circumstance of the case.

IV. To award the cost of this proceedings to the petitioner." [SIC]

2. The counsel for the petitioner submitted that

subsequent to the filing of the writ petition, the license to

conduct the toddy shop is already renewed. In such

circumstances, the counsel for the petitioner submitted that

the prayers in this writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS