Kerala High Court
Babu George vs State Of Kerala on 29 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
WP(C) NO. 18255 OF 2017
PETITIONER/S:
BABU GEORGE
AGED 52, S/O.T.C.GEORGE, THOTTUPURAM HOUSE, MUTHALAKODAM P.O.,
THODUPUZHA, IDUKKI DISTRICT.
BY ADVS.
SRI.S.RENJITH
SRI.K.R.PRATHISH
RESPONDENT/S:
1 STATE OF KERALA
REP. BY SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE EXCISE COMMISSIONER
KERALA-695001.
3 DEPUTY COMMISSIONER OF EXCISE
IDUKKI-685885.
4 THE ASSISTANT EXECUTIVE ENGINEER
PWD ROADS DIVISION, THODUPUZHA, IDUKKI DISTRICT.
5 PUBLIC WORK DEPARTMENT
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001,
REP. BY ITS SECRETARY.
OTHER PRESENT:
SRI.BIMAL K NATH-SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)NO.18255 of 2017
2
JUDGMENT
The learned counsel for the petitioner submitted that
the matter has become infructuous.
Accordingly, the writ petition is dismissed as
infructuous.
Sd/-
M.A.ABDUL HAKHIM
JUDGE
Shg
W.P.(C)NO.18255 of 2017
APPENDIX OF WP(C) 18255/2017
PETITIONER EXHIBITS
EXHIBIT P1 COPY OF THE LICENSE NO.FL-11-IDK-12/14-15 ISSUED BY
THE 3RD RESPONDENT DATED 05-01-2015.
EXHIBIT P2 COPY OF THE ORDER NO .ID2 921/14 DATED 06-03-2015
PASSED BY THE 3RD RESPONDENT.
EXHIBIT P3 COPY OF THE APPLICATION ACKNOWLEDGEMENT DATED 30-03-
2017 ISSUED BY THE EXCISE DEPARTMENT.
EXHIBIT P4 COPY OF THE CERTIFICATE DATED 23-03-2017 ISSUED BY
THE WELFARE FUND INSPECTOR, KERALA ABKARI WORKERS
WELFARE FUND BOARD.
EXHIBIT P5 COPY OF THE CERTIFICATE NO.T.R.-2/16(3) DATED 30-3-
2017 ISSUED BY THE EXCISE INSPECTOR, EXCISE RANGE
OFFICER, THODUPUZHA.
EXHIBIT P6 COPY OF THE CERTIFICATE NO.T.C.-2/17(6) DATED 30-3-
2017 ISSUED BY THE EXCISE CIRCLE INSPECTOR,
THODUPUZHA.
EXHIBIT P7 COPY OF THE INTERIM ORDER DATED 12-04-2017 IN
P(C)NO.13816 OF 2017
EXHIBIT P8 COPY OF THE REPORT BEARING NO.A3-659/2005 DATED 15-
04-2017, ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P9 COPY OF THE ORDER NO.I.D2-2230/2017 DATED 25-04-2017
AND ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P10 COPY OF THE S.R.O.NO.549/2000 DATED 07-04-2000.
EXHIBIT P11 COPY OF THE COMMUNICATION DATED 27-04-2017 ISSUED BY
THE ASSISTANT ENGINEER, P.W.D.ROAD SECTIONS, MUTTOM
TO THE PETITIONER.
EXHIBIT P12 COPY OF THE COMMUNICATION NO.P.N.W./843/11 DATED 27-
04-2017 ALONG WITH THE SKETCH ISSUED BY THE EXECUTIVE
ENGINEER, KERALA PUBLIC WORKS DEPARTMENT, KERALA
STATE TRANSPORT PROJECT DIVISION, PONKUNNAM.
EXHIBIT P13 COPY OF THE TASK FORCE DRAFT OF KERALA ROAD
DEVELOPMENT POLICY 2009-2011 ISSUED IN JANUARY, 2009,
BY THE PUBLIC WORKS DEPARTMENT, THIRUVANANTHAPURAM.
W.P.(C)NO.18255 of 2017
EXHIBIT P14 COPY OF THE ORDER DATED 09-05-2017 IN WP(C)NO.15745
OF 2017 OF THIS HON'BLE HIGH COURT.
EXHIBIT P15 COPY OF THE ORDER DATED 17-05-2017 OF THE 3RD
RESPONDENT.
EXHIBIT P16 COPY OF THE GOOGLE MAP SHOWING THE VENGALLOOR-KOLANI
BYPASS ROAD.
EXHIBIT P17 COPY OF THE REPRESENTATION SUBMITTED BEFORE THE PWD
MINISTER, KERALA.
EXHIBIT P18 COPY OF THE RECOMMENDATION LETTER OF THE CHIEF
ENGINEER PROJECT OF THE PRINCIPLE SECRETARY DATED
09.05.2017
EXHIBIT P19 COPY OF THE LETTER ISSUED BY THE CHIEF ENGINEER TO
THE PRINCIPLE SECRETARY DATED 25.05.2017
