JUDGEMENT
SHAJI P.CHALY, J. -
(1.)The captioned writ appeals are filed by one and the same appellant challenging the common judgment of the learned single Judge dtd. 31/3/2021 in W.P.(C) Nos. 36021 of 2019 and 21156 of 2018 respectively, in which an e-auction proceedings issued by the Range Forest Officer, Marayoor, Munnar, Idukki District, in regard to the sale of 71.953 tonnes of sandal wood, and also the constitutional validity of Ss. 47C and 47F of the Kerala Forest Act, 1961 ('Act, 1961' for short) and the Rules thereto respectively were challenged.
(2.)Therefore, we heard them together and proposed to pass this common judgment. Insofar as W.A. No. 1051 of 2021 is concerned, challenge was made in the writ petition to Ext.P7 invitation dtd. 16/12/2019 issued by the Range Officer, Marayoor, Munnar, Idukki District for e-auction sale of an approximate quantity of 71.953 tonnes of sandal wood, which was scheduled to be held on 8/1/2020 and 9/1/2020.
(3.)In fact, there was no stay of the auction proceedings and virtually, the subject matter of the said writ petition has become infructuous in the sense that e-auction proceedings were already completed by virtue of Ext. P7 invitation. Therefore, we confine our consideration to the challenge made by the appellant to the constitutional validity of Ss. 47C and 47F of the Act, 1961, in W.A. No. 1054 of 2021.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.