Rehim vs State Of Kerala
2022 Latest Caselaw 3256 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943

                          WP(C) NO. 27398 OF 2015

PETITIONER:

              REHIM
              AGED 45 YEARS
              S/O.ABDUL MAJEED, KANNAMBA VEEDU, THEKKUMBHAGAM, SOUTH
              PARAVOOR, KOLLAM.
              BY ADVS.
              SRI.BINU GEORGE
              SMT.HEMALATHA


RESPONDENT/S:

     1        STATE OF KERALA
              SECRETARTY TO LOCAL SELF GOVERNMENT, SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.
     2        PARAVOOR MUNCIPALITY
              SOUTH PARAVOOR, KOLLAM, REPRESENTED BY ITS
              SECRETARY - 691 301.
     3        IRSHAD
              S/O.MOOSA, PANAN THODIYIL, THEKKUM BHAGAM, SOUTH
              PARAVOOR, KOLLAM - 691 322.
     4        NAJEEB
              S/O.ASANARU KUNJU, CHUNKANAZHIKAM, THEKKUM BHAGAM,
              SOUTH PARAVOOR, KOLLAM - 691 322.
     5        ANSAR
              S/O.ALIYAR, NEAR MALAPPURAM PALLI, THEKKUMBHAGAM, SOUTH
              PARAVOOR, KOLLAM - 691 322.
     6        REHIM
              S/O.MUHAMMED SALI KURANDIKULAM, THEKKUM BHAGAM, SOUTH
              PARAVOOR, KOLLAM - 691 322.
              BY ADV SRI.S.SREEKUMAR KOLLAM




              R1 - SRI.JOBY JOSEPH, SENIOR GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 18.03.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 27398/2015               :2:




                Dated this the 18th day of March, 2022.

                                JUDGMENT

This writ petition is filed by the petitioner seeking a direction to

respondent Nos. 1 and 2 to take effective and immediate steps for

stopping the illegal sale of meat in any place within the limits of South

Paravoor Municipality and also to take appropriate action on Ext. P4

representation submitted before the Secretary of the South Paravoor

Municipality.

2. The basic contention advanced by the petitioner is that he

became a successful bidder in the tender for conducting a meat stall

for the financial year 2015-2016 in South Paravoor Municipality, Kollam

District and as per the conditions in the tender notification, the

petitioner deposited an earnest money of Rs. 8,69,920/- with the

Paravoor Municipality, Kollam District.

3. The grievance voiced by the petitioner is that various illegal

meat stalls conducted by respondent Nos. 3 to 6 are functioning and in

spite of the complaint filed by the petitioner, the Municipality has not

cared to take any action. It is, thus, seeking appropriate directions,

this writ petition is filed.

4. I have perused the pleadings and materials on record.

5. In my considered opinion, the subject issue relates to the

year 2015-2016 and since the period of tender awarded to the

petitioner is already over, I do not think that anything survives to be

considered in this writ petition on merits.

Accordingly, this writ petition is dismissed as infructuous.

sd/- SHAJI P. CHALY, JUDGE.

Rv