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Judgment
V.G.Arun, J
This writ petition is filed complaining about the manner in which permission is granted for conducting adventure tourism activity at the Mararikkulam beach. The petitioner alleges that the permission was granted without following the prescribed procedure. When the matter was taken up for consideration earlier, the learned Counsel for the 6th respondent, the company that has been granted permission for conducting adventure tourism, had submitted that, due to local issues, the company is not in a position to commence activities at Mararikkulam.
Today, when the matter was taken up for consideration, the learned Government Pleader made available a copy of the minutes of the District Tourism Promotion Council dated 21.11.2023, a perusal of which shows that, based on the request submitted by the 6th respondent, the District Tourism Promotion Council, after taking into account all relevant factors, decided to permit the 6th respondent to shift the adventure tourism activity from Mararikkulam to Alappuzha beach.
As the writ petitioner’s complaint is regarding commencement of adventure tourism at Mararikkulam, nothing survives for consideration now.
In the result, the writ petition is closed, based on the decision dated 21.11.2023, taken by the District Tourism Promotion Council, Alappuzha to permit shifting of the adventure tourism activity from Mararikkulam to Alappuzha beach.