Chenthamara vs State Of Kerala
2021 Latest Caselaw 5817 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

            THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                  &

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                  MFA (FOREST) No.118 OF 2007

AGAINST THE ORDER IN OA 17/2004 DATED 30-09-2006 OF FOREST
TRIBUNAL, KOZHIKODE.


APPELLANT/APPELLANTS      :

              CHENTHAMARA, W/O KESAVAN,
              SRAMBICHALLA, CHITTUR TALUK.

              BY ADV. SRI.A.R.GANGADAS

RESPONDENT/RESPONDENTS        :

      1       STATE OF KERALA, REPRESENTED BY THE
              CHIEF SECRETARY, TRIVANDRUM.

      2       CUSTODIAN OF VESTED FORESTS,
              ARANYA BHAVAN, FOREST COMPLEX,
              OLAVAKKODE, PALAKKAD.

            BY SRI.NAGARAJ NARAYANAN, SPL. G.P. FOR FOREST.



     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                    A.HARIPRASAD & P.V.KUNHIKRISHNAN, J J.

                   --------------------------------------
                        M.F.A (Forest) No.118 of 2007
                   --------------------------------------
                Dated this the 17th day of February, 2021


                               JUDGMENT

A.Hariprasad, J,

Learned counsel for the appellant submitted that the matter is

not pressed. Hence, it is dismissed as not pressed.

All pending interlocutory applications will stand dismissed.

A. HARIPRASAD, JUDGE.

P.V.KUNHIKRISHNAN, JUDGE

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