M/S.Eastern Condiments Pvt Ltd vs The Travancore Devaswom Board
2023 Latest Caselaw 825 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                    WP(C) NO. 35302 OF 2015
PETITIONER/S:

            M/S.EASTERN CONDIMENTS PVT LTD
            CORPORATE OFFICE, N.B. BYEPASS, EDAPALLY PO,
            ERNAKULAM REPRESENTED BY ITS EXECUTIVE DIRECTOR,
            M.E.MUHAMMED.
            BY ADVS.
            SRI.BABU S. NAIR
            SMT.M.LISHA
            SRI.P.A.RAJESH
            SRI.R.RANJITH K4892011
            SMT.SMITHA BABU


RESPONDENT/S:

    1       THE TRAVANCORE DEVASWOM BOARD
            REPRESENTED BY ITS COMMISSIONER,
            THIRUVANANTHAPURAMPIN - 695 001.
    2       THE EXECUTIVE OFFICER
            TRAVANCORE DEVASWOM BOARD, SABARIMALA, PIN - 689
            713.
            BY ADVS. SRI. G. BIJU, SC



     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   12.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 24778 of 2015
                                    -2-


                              JUDGMENT

This writ petition is filed by the petitioner seeking the following

relief:-

"Issue a writ of mandamus or any other appropriate writs, orders or directions commanding the respondents not to remove the advertising boards erected in the stalls allotted to the petitioner and also from the restaurants namely Hotel Coffee Land, Hotel Sabari and Hotel Sabareesan At Pampa."

2. Today when the writ petition is taken up, Smt. Shamseera C.

Ashraf, learned counsel appearing for the petitioner, submitted that the

subject matter of the writ petition has become infructuous.

Placing on record the above submission, the writ petition is

dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE Eb

///TRUE COPY///

P. A. TO JUDGE