JOY WILSON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court alleging an unauthorized Autorikshaw stand is being operated in front of his property, obstructing the ingress and egress to it; and that several flags, boards and banners are installed in front of it, thus obstructing the vision and sight to it. The petitioner, therefore, prays that the Secretary of Kondazhi Grama Panchayat be derected to remove all the flags, hoardings and banners and not to permit unauthorized parking by any Autorikshaw driver or owner in the area in question.

(2.) When this matter was considered today, the learned Standing Counsel for the Grama Panchayat, Shri. Sandeep Ankarath submitted that, pending this lis, all the flags, boardings and boards have been removed from the area in question, particularly in view of the directions of this Court with respect to removal of such in an earlier Writ Petition, and that Autorikshaws are not now being allowed to be parked in front of the petitioner's property but only in the opposite side of it. The learned Standing Counsel says that, therefore, this Writ Petition has now become infructuous, since no further orders are required to be issued by this Court.

(3.) Shri.P.Jayaram, learned counsel appearing for respondents 6 to 9, affirms the afore submissions made on behalf of Kondody Grama Panchayat; but asserting that the petitioner has approached this Court with malice and making incorrect submissions. He, therefore, prays that this Writ Petition be dismissed.