Moideen Kunju vs State Of Kerala
2022 Latest Caselaw 3303 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. 39808 OF 2015

PETITIONER:

               MOIDEEN KUNJU
               AGED 60 YEARS
               S/O MUHAMMED, CHERIVUKALAYIL HOSUE, KATTAPPANA-685 508.
               BY ADVS.
               SRI.K.S.HARIHARAPUTHRAN
               SRI.DIPU JAMES
               SRI.GEORGE MATHEW
               SRI.M.D.SASIKUMARAN
               SRI.SUNIL KUMAR A.G


RESPONDENTS:

     1         STATE OF KERALA
               REP. BY ITS SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
     2         KATTAPPANA MUNICIPALITY
               REP. BY ITS SECRETARY, MUNICIPAL OFIFCE, KATAPPANA, IDUKKI-685
               508.
     3         SECRETARY
               KATTAPPANA MUNICIPALITY, MUNICIPAL OFFICE, KATTAPPANA, IDUKKI-685
               508.


               R1 by SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER
               R2 by SRI.UNNIKRISHNAN V ALAPATT



      THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.39808 of 2015                           2




                                  JUDGMENT

This writ petition is filed by the petitioner seeking the following reliefs:

i) to call for the records which lead to the issuance of Exts.P2 and P3 and to issue a writ in the nature of certiorari or any other appropriate writ, order or direction quashing the same.

ii. to issue a writ in the nature of mandamus or any other appropriate writ, order or direction on respondents 2 and 3 to permit the petitioner to enter the sluaughter house maintained and managed by them and slaughter the animals brought by the petitioner. iii. To grant such other reliefs as this Hon'ble Court may deem fit and proper to grant in the nature and circumstances of the case.

2. Today when the matter is taken up, learned counsel for petitioner

submitted that the writ petition has become infructuous.

Submission recorded and the writ petition is dismissed as infructuous.

Sd/-

                                                         SHAJI P.CHALY

Smv                                                          JUDGE