Kerala High Court
Daniel K.M vs State Of Kerala on 11 April, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
WP(C) NO. 25890 OF 2015
PETITIONER:
DANIEL K.M
S/O.K.C.MATHEW, KURUMATTAM HOUSE,
ALPPARA, KANNARA P.O.,PEECHI VILLAGE,
THRISSUR TALUK 680 652.
BY ADVS.
SRI.V.PHILIP MATHEW
SRI.GIBI.C.GEORGE
SRI.E.RADHAKRISHNAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT INSTITUTIONS,
KERALA GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -695 001.
2 DISTRICT COLLECTOR
PATHANAMTHITTA - 689 645.
3 CHIEF TOWN PLANNER
THIRUVANANTHAPURAM - 695 001.
4 DIRECTOR FIRE RESCUE SERVICES DEPARTMENT
HEADQUARTERS, CHENGALCHOOLA,
THIRUVANANTHAPURAM-695001
5 DISTRICT TOWN PLANNER
PATHANAMTHITTA -689 645
6 KOIPURAM GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, PULLAD P.O.,
PATHANAMTHITTA DISTRICT -689 548.
7 SECRETARY
KOIPURAM GRAMA PANCHAYAT, PULLAD P.O,
PATHANAMTHITTA DISTRICT - 689 548.
8 JACOB JOHN
PRESIDENT, IPC KUMBANAD, IPC GENERAL COUNCIL,
HEBRON,KUMBANAD P.O, PATHANAMTHITTA -689 547.
9 INDIAN PENTECOSTAL CHURCH OF GOD IPC
HEBRON, KUMBANAD P.O, PATHANAMTHITTA -689 547,
KOIPURAM VILLAGE, THIRUVALLA TALUK,
REPRESENTED BY ITS GENERAL SECRETARY.
WP(C).No.25890/2015
2
10 SUDHI ABRAHAM ABRAHAM JOSEPH
MANAGING DIRECTOR, SERENE, A.V.S BUILDERS,
THIRUVALLA - 689101.
11 M.M. KHAN
Y SHAKH PROJECT MANAGEMENT,
NALANDA NAGAR 97, KOLLAM-691012
ADDL.R12 VILLLAGE OFFICER, KOIPURAM
PATHANAMTHITTA DISTRICT, PIN - 689531
ADDL.R13 SUB INSPECTOR OF POLICE, KOIPURAM
PATHANAMTHITTA DISTRICT, PIN- 689531
BY ADVS.
SHRI.AJIT G ANJARLEKAR
SRI.GOVIND PADMANAABHAN
SRI.S.JAYAKRISHNAN
SRI.MANU V.
SRI.T.P.PRADEEP
SRI.RAM MOHAN.G.
SRI.G.P.SHINOD
SRI.S.SREEKUMAR SR.
SRI.P.K.SATHEES KUMAR
OTHER PRESENT:
SRI.B.S.SYAMANTAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C).No.25890/2015
3
P.V.KUNHIKRISHNAN, J.
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W.P.(C).No.25890 of 2015
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Dated this the 11th day of April, 2024
JUDGMENT
When this writ petition came up for consideration on 21.02.2024, this Court passed the following order:
"The petitioner will complete service of notice to the 11th respondent within a period of two weeks. If no steps are taken, the Registry will post this writ petition in the defect list after two weeks."
2. Registry informed that no steps are taken. Today, the counsel for the petitioner again seeks time. The same cannot be allowed.
This writ petition is dismissed for non-prosecution.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE