M P BAIJU Vs. PERUMBAVOOR MUNICIPALITY PERUMBAVOOR ERNAKULAM

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, the learned Standing Counsel appearing for respondents 1 & 2, and 4 & 5, the learned Counsel appearing for the eighth respondent and the learned Government Pleader appearing for the third respondent.

(2.) EIGHTH respondent is the proprietor of a hotel by name 'Hotel Anjali International'. Petitioner complains that he made Exts.P2, P3 and P5 representations to the Municipality, Pollution Control Board and the Commissioner of Excise. It is stated that without attending to his complaints, steps were taken and FL-3 licence, which has now been issued to the petitioner. It is in these circumstances, the writ petition has been filed.

(3.) SIMILAR is the case with Ext.P5 complaint before the Commissioner of Excise objecting to grant of FL-3 licence which has since been granted to the petitioner. In such circumstances, none of the reliefs sought for in this writ petition can be granted to the petitioner.