C.R.Ramachandran vs Cochin Devaswom Board Rep. By Its ...
2021 Latest Caselaw 3835 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                      WP(C).No.20628 OF 2012(C)


PETITIONER:

               C.R.RAMACHANDRAN
               AGED 34 YEARS
               C/O.SURENDRAN MASTER, VARIKKAPPILLY HOUSE,
               T.K.S.PURAM, KODUNGALLOOR, THRISSUR, WORKING AS CONCH
               BLOWER.

               BY ADVS.
               SRI.M.RAMESH CHANDER (SR.)
               SRI.ANEESH JOSEPH

RESPONDENTS:

      1        COCHIN DEVASWOM BOARD REP. BY ITS SECRETARY
               REPRESENTED BY ITS SECRETARY, THRISSUR-680 001.

      2        THE SPECIAL DEVASWOM COMMISSIONER
               COCHIN DEVASWOM BOARD, THRISSUR-680 001.

               R1 BY SRI.K.P.SUDHEER, SC, COCHIN DEVASWOM BOARD
               R1 BY ADV. SRI.N.RAGHURAJSCCOCHIN DEVASWOM BOARD

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20628 OF 2012        2

                         JUDGMENT

Even though this matter was called more

than once today, there was no representation

for the petitioner.

I, therefore, suspect that the petitioner

is not interested in prosecuting this matter

any further.

Accordingly, this writ petition is

dismissed for non-prosecution.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/4.2.2021