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Judgment
S. Manikumar, CJ
Challenging the functioning of a beverages outlet without obtaining license from the Municipality, instant writ petition has been filed seeking the following reliefs:-
"i) To issue a writ in the nature of mandamus or any other appropriate writ or order directing respondents 1 & 2 to close down the outlet functioning in the building No. 9/627 of the Alappuzha Municipality forthwith.
ii) To direct the respondents 3 & 4 to withdraw the police protection granted to the outlet of the respondents functioning in building Nos. 9/627 immediately.
iii) To direct the respondents 1 & 2 to pay the cost to the petitioner."
Mr. J. Omprakash M. A., learned counsel for the petitioner submitted that the writ petition has become infructuous.
Placing on record the submission of the learned counsel for the petitioner, the writ petition is dismissed as infructuous.