Ammu vs The State Of Kerala And Others
2021 Latest Caselaw 16810 Ker

W.P.(C)No.14447 of 2010-E
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             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. 14447 OF 2010
PETITIONER/S:

          AMMU, W/O.LATE RAMAKRISHNAN, PATTADATH
          HOUSE,AMBALAKKADU, MANALOOR VILLAGE, KANJANY,,
          THRISSUR.

          BY ADV SRI.M.B.PRAJITH


RESPONDENT/S:

     1    THE STATE OF KERALA AND OTHERS
          REVENUE DEPARTMENT,GOVT.SECRETARIAT,TRIVANDRUM.

     2    THE TRISSUR TALUK CHETHU THOZHILALI
          MULTI-PURPOSE CO-OPERATIVE SOCIETY LTD.NO.4137,,
          ANTHIKKADU,THRISSUR, REP. BY ITS SECRETARY.

     3    THE SPECIAL SALE OFFICER NADATHARA-
          MOOSPET GROUP, OFFICE OF THE ASSISTANT REGISTRAR,
          CO-OP.SOCIETIES(GENERAL),TRISSUR-3.

     4    THE ASSISTANT REGISTRAR, OFFICE OF THE
          ASSISTANT REGISTRAR, THRISSUR.

     5    ADDL.R5 MR.RAMDAS S/O.DHARMAPALAN, KOLLARA HOUSE,
          ANTHIKKADU P.O., THRISSUR

          IS IMPLEADED AS ADDL.R5 AS PER ORDER DT.21.05.2010
          IN IA 6253/2010

          BY ADV.

          SMT.SHEEJA C.S.,SR.GP


      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.14447 of 2010-E
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                 P.V.KUNHIKRISHNAN, J
            -------------------------------
               W.P.(C)No.14447 of 2010-E
           --------------------------------
         Dated this the 11th day of August 2021

                                 JUDGMENT

When this Writ Petition came up for

consideration on 03.06.2016, this Court passed the

following order:

"Service to 5th respondent is not complete. Petitioner is directed to take steps within 3 days. If steps are not taken within the said period, the Writ Petition will stand dismissed on expiry of the period granted for curing defect".

No steps have been taken till today. Therefore,

the Writ Petition is dismissed for default.

SD/-

P.V.KUNHIKRISHNAN JUDGE

rkc