P.D.Mani vs Athirampuzha Grama Panchayat Athirampuzha P.O., Kottayam, 686562

Shaji P.Chaly, J

This writ petition is filed by the petitioners seeking the following reliefs:-

"i. Issue a writ in the nature of certiorari or other appropriate writ, direction or order calling for the records leading to the issuance of Exhibit P11 order dated 08.11.2013 issuing by the 2nd respondent and quashing the same.

ii. Issue a writ in the nature of mandamus or other appropriate writ, direction or order directing the 1st and 2nd respondents to consult and receive instructions and clarifications from the 3rd respondent before taking any action against the writ petitioners on issues or complaints pertaining to pollution.

iii. Declare that the writ petitioners are operating their rubber band factory in accordance with the terms and conditions prescribed by the 3rd respondent Kerala State Pollution Control Board."

Apparently, the petitioners are aggrieved by Ext.P11 order passed by the Secretary of the Athirampuzha Grama Panchayat dated 08.11.2013, suspending the trade license issued to the petitioners on the ground that the petitioners have not complied with the directions issued by the Panchayat to shift the drying yard from the front of the factory building to the portion behind the factory.

However, today when this matter was taken up, the learned counsel for the petitioners submitted that the petitioners have complied with all the directions in the consent issued by the Kerala State Pollution Control Board and thereafter the Panchayat has withdrawn the objections and renewed the license.

In the facts and circumstances, it is clear that subject matter of the writ petition has virtually becomes infructuous. Therefore, recording the submissions made above by the learned counsel for the petitioners, the writ petition is dismissed as infructuous.