Rosy Jacob vs. Union Of INDIA
Held
The High Court recorded the petitioner's submission that a subsequent order had rendered the writ petition infructuous. Consequently, the Court dismissed the writ petition as having become infructuous.
Facts
The petitioner filed a writ petition before the High Court. During the proceedings, the petitioner's counsel submitted that a subsequent order had been issued, which rendered the writ petition infructuous.
Key Issues
The key legal issue before the Court was the procedural status of the writ petition, specifically whether it had become infructuous due to a subsequent order.
AI-generated summary — verify with the full judgment below
WP(C) NO. 11375 OF 2023 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.S.DIAS THURSDAY, THE 15TH DAY OF JUNE 2023 / 25TH JYAISHTA, 1945 WP(C) NO. 11375 OF 2023 PETITIONER: ROSY JACOB, AGED 57 YEARS W/O JACOB K.JACOB, MANAGING PARTNER, MANNARKAD FILLING STATION (CC NO.116160), MANNARKAD, RESIDING AT KARIPAPARAMBIL, PAYYANADAM P.O, MANNARKAD, PALAKAD, PIN - 678582 BY ADVS. P.V.JAYACHANDRAN VENUGOPALAN MENON RESPONDENTS: 1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY, THE MINISTRY OF PETROLEUM & NATURAL GAS, SASTRI BHAVAN NEW DELHI, PIN - 110001 2 BHARATH PETROLEUM CORPORATION LTD., REPRESENTED BY ITS DIVISIONAL MANAGER, 1ST FLOOR, PETRONET CCK LTD, IRIMPANAM, ERNAKULUM, PIN - 682030 3 DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, PETROLIUM & EXPLOSIVE SAFETY ORGANISATION (PESO), KENDRIYA BHAVAN, BLOCK C2, 2 ND FLOOR, CGO COMPLEX, KAKKANAD, ERNAKULUM, PIN - 682037 4 THE SALES TAX OFFICER (TPU), OFFICE OF THE SALE TAX OFFICER OF SALE TAX, STATE GOODS & SERVICES TAX DEPARTMENT, MANNARKAD, PALAKAD, PIN - 678582 5 THE SECRETARY, MANNARKAD MUNICIPALITY, MANNARKAD, PALAKAD, PIN - 678582
WP(C) NO. 11375 OF 2023 2 6 V.P.MUHAMMED AYOOB, S/O MOHAMMED HAJI,
The judgment continues below.
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