Sunil Mc vs State Of Kerala
2024 Latest Caselaw 13182 Ker

Kerala High Court

Sunil Mc vs State Of Kerala on 23 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                       WP(C) NO. 16176 OF 2024
PETITIONERS:

    1       SUNIL MC
            AGED 43 YEARS
            S/O CHANDRAN MOOTHEDATHU HOUSE, MALAKUNNAM PO,
            CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, PIN - 686 535

    2       VIPIN, V M
            AGED 38 YEARS
            S/O VIJAYAN MAYILADUMTHARA HOUSE, MALAKUNNAM PO,
            CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, PIN - 686 535

            BY ADVS.
            P.BIJIMON
            P.V.VENUGOPAL
RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001
    2       THE PRINCIPAL CHIEF FOREST CONSERVATOR (WILDLIFE)
            FOREST HEAD QUARTERS AND WILD OFFICE, VAZHUTHACUAD,
            THIRUVANANTHAPURAM., PIN - 695 014
    3       THE CHAIRMAN
            DISTRICT COMMITTEE FOR ELEPHANT MONITORING
            COLLECTORATE, KOTTAYAM, PIN - 686 002
    4       ELAMKAVU DEVASWOM
            REPRESENTED BY ITS PRESIDENT MALAKUNNAM P.O
            CHANGANASEESRI , KOTTAYAM DISTRICT, PIN - 686 535
    5       ITHITHANAM ELAMKAVU TEMPLE COMMITTEE
            REPRESENTED BY ITS SECRETARY CHANGANASEESRI ,
            MALAKUNNAM P.O KOTTAYAM DISTRICT, PIN - 686 535
    6       THE INSPECTOR STATION HOUSE OFFICER
            CHINGAVANAM, KOTTAYAM DISTRICT., PIN - 686 531


            SRI. T. P. SAJAN, SPL. GP.
    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16176 OF 2024
                                         2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.16176 of 2024
           --------------------------------------------------------
                Dated this the 23rd day of May, 2024


                                  JUDGMENT

When the case is taken up, it is submitted by the

Government Pleader that the matter has become

infructuous since the Geja Mela has already been

conducted with 22 elephants.

The above submission is recorded and the writ

petition is closed without prejudice to the right of the

petitioner to move again if there is any requirement for

any direction.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 16176 OF 2024

APPENDIX OF WP(C) 16176/2024

PETITIONERS' EXHIBITS

Exhibit p 1 A COPY OF THE RELEVANT PAGE OF PROGRAM NOTICE IN BOOKLET FORM PUBLISHED FOR THE FESTIVAL FOR YEAR 2024 BY ELAMKAVU DEVASWOM

Exhibit P2 A COPY OF REPORT FURNISHED BY SPECIAL BRANCH OF POLICE DATED 11/02/2023 OBTAINED UNDER RTI ACT

Exhibit P3 A COPY OF CIRCULAR 2/2024 BEARING NO KFD HQ -

2678/2024-C\/V\/\//\/VL13 DATED 15/04/2024 ISSUED BY THE PRINCIPAL CHIEF FOREST CONSERVATOR FIXING GUIDELINES OF CAPTIVE ELEPHANTS AND ITS PARTICIPATION IN FESTIVALS

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE