K.V.Devi Amma vs Union Of India And 3 Others
2021 Latest Caselaw 16364 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                        WP(C) NO. 18462 OF 2011
PETITIONER:

          K.V.DEVI AMMA
          W/O.LATE V.KRISHNAN NAMBIAR, KUNIYIL HOUSE,,
          VADAKKUMBAD P.O., TELLICHERY (VIA), KANNUR DISTRICT.

          BY ADV SRI.N.JAMES KOSHY



RESPONDENTS:

    1     UNION OF INDIA,
          REPRESENTED BY THE SECRETARY,, MINISTRY OF HOME
          AFFAIRS,, FREEDOM FIGHTERS DIVISION,, LOK NAYAK BHAVAN,
          KHAN MARKET, NEW DELHI-110003.

    2     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF
          KERALA, SECRETARIAT, THIRUVANANTHAPURAM., PIN-695 001.

    3     COMMANDANT MALABAR SPECIAL POLICE
          (M S P), OFFICE OF THE COMMANDANT, M.S.P. MALAPPURAM.
          PIN-676 505.

    4     THE DISTRICT COLLECTOR
          KANNUR, PIN - 670 001.

          BY ADVS.
          SRI.P.PARAMESWARAN NAIR, ASG OF INDIA



          SMT.MABLE.C.KURIAN, SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.18462/2011
                          2




                  P.V.KUNHIKRISHNAN, J
            -------------------------------
                W.P.(C)No.18462 of 2011
           --------------------------------
        Dated this the 04th day of August 2021


                      JUDGMENT

The learned Government Pleader submitted that,

as per the counter affidavit, the petitioner is no

more. The learned counsel for the petitioner has

no instruction.

Therefore, this writ petition is dismissed for

default.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM