K. Muhammed Hussain vs State Of Kerala
2022 Latest Caselaw 2349 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                               &
          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                   WP(C) NO. 8891 OF 2019
PETITIONER:

         K. MUHAMMED HUSSAIN,
         AGED 52 YEARS, S/O KURUKKAN HASSAN HAJI,
         KURUKKAN HOUSE, MAMPATTA, THARISSU P.O.,
         KARUVARAKUNDU, MALAPPURAM DISTRICT.
          BY ADV K.RAKESH


RESPONDENTS:

   1     STATE OF KERALA,
         REPRESENTED BY THE CHIEF SECRETARY,
         GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
   2     THE ADDITIONAL PRINCIPAL,
         CHIEF CONSERVATOR OF FORESTS (PROTECTION),
         THIRUVANANTHAPURAM-695001.
   3     THE MANAGING DIRECTOR,
         THE KERALA STATE BAMBOO CORPORATION LTD,
         ANGAMALI SOUTH, ERNAKULAM DISTRICT-683572.
   4     THE PRINCIPAL SECRETARY,
         DEPARTMENT OF FOREST, SECRETARIAT,
         THIRUVANANTHAPURAM-695001.


         BY ADVS.
         SRI.V.TEKCHAND SR.GOVERNMENT PLEADER FOR R1,2 & 4
         SMT.LATHA ANAND

     THIS WRIT PETITION      (CIVIL) HAVING COME UP      FOR
ADMISSION ON 02.03.2022,     THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
    W.P(C).8891/2019
                                       2


                                JUDGMENT

Dated this the 2nd day of March, 2022

S. Manikumar, CJ.

Prayers made in this public interest litigation are as follows:

"i. Issue a writ of mandamus or any other appropriate writs, orders of directions directing the respondents to abide by the terms of contract contained in Exhibit P1, intended for the benefit of bonafide local consumers in letter and spirit; ii. Issue a writ of mandamus or any other appropriate writs, orders of directions directing the respondents to check illegal sale of bamboo reeds to the State of Tamil Nadu so as to defeat the rights of local consumers;

iii. Issue a writ of mandamus or any other appropriate writs, orders of directions directing the respondents to open sale depots of the 2nd respondent at Perinthalmanna, Chalakkudy and Vallam considering the inconvenience of the local bonafide consumers;

iv. Issue a writ of mandamus or any other appropriate writs, orders of directions directing the respondents to order a detail probe as regards the illegal sale of Bamboo reeds to Tamil Nadu."

2. On this day, when the matter came up for hearing, learned

counsel for the petitioner Mr. K. Rakesh submitted that the writ petition

has become infructuous.

W.P(C).8891/2019

Placing on record the said submission, writ petition is dismissed

as infructuous.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge

sou.