M.K. Mohanan vs The Commissioner of Excise, The Deputy Commissioner of Excise and Kerala State Beverages

P.N. Ravindran, J.—The main relief sought in this writ petition is for a direction to the Commissioner of Excise, Thiruvananthapuram, to implement Ext.P1 order passed by him, whereby he had directed shifting of FL-1 Shop No. 08012 from Ward No. VIII in Division No. 26 of Thrissur Corporation to another suitable locality. The main grievance voiced by the petitioner is that though Ext.P1 order has attained finality, the third respondent, the Kerala State Beverages (Manufacturing and Marketing) Corporation Ltd., which is running the disputed FL-1 shop has filed to comply with the directions issued by the Excise Commissioner.

When the writ petition came up for hearing today, Sri. Elvin Peter. P.J, the learned standing counsel appearing for respondents 3 and 4, submitted that the Beverages Corporation is on the look out for an alternate site and that they will shift to another locality, within a period of four months from today. In the light of the aforesaid submission, the petitioner cannot have any subsisting grievance.

I accordingly dispose of the writ petition with a direction to the Kerala State Beverages Corporation Ltd., to shift FL-1 Shop No. 08012 presently situated in Building No. TMC 475/1045 in Ward No. VIII in Division No. 26 of Thrissur Corporation to another locality, in accordance with law, within a period of four months from today.