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Judgment
P.V.Kunhikrishnan, J.
The above Writ Petition is filed with the following prayers:
“(i) To issue a writ of certiorari to call for records leading to Ext.P7 and Ext.P1 and quash the same.
(ii) To issue a writ of mandamus commending the respondents 1 and 2 to withdraw the license issued to the 4th respondent’s Industrial unit as license No.A5/70/2012-2013 in pursuance to Ext.P7 and Ext.P1.
(iii) To declare that the provisions of Kerala Industrial Singe Window Clearance Board and Industrial Township Area Development Act, 1999 will not prevail over the provisions of Kerala Conservation of Paddy Land and Wet Land Act, 2008.
(iv) To declare that Ext.P7 recommendation is not legally valid since the District Board is not legally constituted in accordance with the Section 4 of the Kerala Industrial Single Window Clearance Board and Industrial Township Area Development Act, 1999.
(v) To issue any other appropriate writ, order, or direction as this Hon’bel Court may deem fit and proper in the facts and circumstances of this case.”[SIC]
The writ petition is filed challenging Ext.P1 order passed by the Tribunal for Local Self Government Institutions, Thiruvananthapuram. As per Ext.P1, the Tribunal declared that the appellant in that appeal who is the 4th respondent in this writ petition, obtained a deemed licence and the Panchayath was directed to issue licence to the 4th respondent in the prescribed form. There is no interim order passed in this writ petition. This writ petition is pending before this Court from 2012 onwards. When this writ petition came up for consideration on 14.12.2022, there was no representation for the petitioner and hence the case was listed today. Today also there is no representation for the petitioner. Probably the petitioner may not be interested in this writ petition.
Therefore, this writ petition is dismissed.