S.Balakrishna Pillai vs State Of Kerala
2021 Latest Caselaw 16808 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                     WP(C) NO. 23167 OF 2010
PETITIONER:

            S.BALAKRISHNA PILLAI
            AGED 74 YEARS
            SON OF SANKARA PILLAI,PMC IX/267,KURUMPELIL
            KIZHAKKATHIL VEEDU,, NEAR ESI HOSPITAL,
            PUNALUR- 691305.
            BY ADVS.
            SRI.P.B.SAHASRANAMAN
            SRI.T.S.HARIKUMAR
            SRI.K.JAGADEESH

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS PRINCIPAL SECRETARY,
            REVENUE DEPARTMENT, SECRETARIAT,,
            THIRUVANANTHAPURAM-695034.
    2       THE TAHSILDAR, TALUK OFFICE
            PATHANAPURAM-689695.
    3       THE ESTATE OFFICER
            SOUTHERN RAILWAY, DIVISIONAL OFFICE, WORKS BRANCH,
            MADURAI, TAMIL NADU-625016.
    4       THE DISTRICT COLLECTOR, COLLECTORATE
            KOLLAM-691013.
            BY ADVS.SMT.SHEEJA C.S., SR.G.P.
            SRI.S.ANANTHAKRISHNAN, SC, RAILWAYS
            SRI.SUBAL J.PAUL, SC, RAILWAYS


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME   UP    FOR
ADMISSION     ON   11.08.2021,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.23167/2010

                                  2




                   P.V.KUNHIKRISHNAN, J.
                     -------------------------------
                   W.P.(C).No.23167 of 2010
             ----------------------------------------------
           Dated this the 11th day of August, 2021


                           JUDGMENT

It is submitted that the petitioner is no more and no

steps are taken. Hence this writ petition is dismissed for

default.

Sd/-

                                          P.V.KUNHIKRISHNAN
JV                                               JUDGE