FISHING BOAT OPERATORS ASSOCIATION Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have filed this Writ Petition challenging the constitutional validity of the Kerala Fish Auctioning, Marketing and Maintenance of Quality Ordinance, 2020 (Ordinance No.44 of 2020), primarily on the ground that it is beyond the legislative competence of the State of Kerala.

(2.) Reliefs sought for in this writ petition are as follows:

(3.) On this day, when the matter came up for hearing, Mr.O.D.Sivadas, learned counsel for the petitioners submitted that the validity of the ordinance in question has lapsed. Learned counsel for the petitioners further submitted that a fresh ordinance has been issued by the Government, which shall deem to have come into effect from 24/9/2021.