T.K.Suku vs State Of Kerala
2021 Latest Caselaw 1063 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                      WP(C).No.16065 OF 2011(G)

PETITIONERS:

      1        T.K.SUKU, AGED 54 YERAS, S/O.KUTTAPPAN K.,, THAZHATHU
               HOUSE, VATTKKATTUPADY,, PERUMBAVOOR P.O., ERNAKULAM.

      2        K.G.SAMU, AGED 50 YEARS, S/O.Y.GHEEVARGHESE,, KEECHIL
               HOUSE, KALPATTA NORTH,, WAYANAD DISTRICT.

      3        P.G.MANOHARAN, AGED 54 YEARS, S/O.GOVINDAN,
               PAZHUKUNNATH HOUSE,, EDAMUTTAM P.O., THRISSUR
               DISTRICT-680568.

      4        A.HAMSA, AGED 51 YEARS, S/O.AHMED HAJEE,, NALLOORNAD
               P.O., MANANTHAVADY,, WAYANAD DISTRICT.

      5        SURESH BABUR R., AGED 34 YEARS, S/O.RAGHAVAN P.,
               "ORUMA",, MALABAR ANNEXE, MUNDERI,, KALPETTA,
               WAYANAD DISTRICT-673121.

               BY ADVS.
               SRI.PRAMOD KOCHUTHOMMEN.E.
               SMT.ARATHI KARUNAKARAN

RESPONDENTS:

      1        STATE OF KERALA, REP. BY THE CHIEF SECRETARY,,
               GOVERNMENT OF KERALA,, SECRETARIAT,
               THIRUVANANTHAPURAM 695001

      2        THE SECRETARY TO GOVERNMENT, FOOD AND CIVIL SUPPLIES
               DEPARTMENT,, SECRETARIAT, THIRUVANANTHAPURAM 695001

      3        KERALA STATE CIVIL SUPPLIES CORPORATION (SUPPLYCO),,
               REP. BY ITS MANAGING DIRECTOR,, MAVELI BHAVAN, GANDHI
               NAGAR,, KOCHI-682020.

      4        KERALA PUBLIC SERVICE COMMISSION, REP. BY ITS
               SECRETARY,, PATTOM, THIRUVANANTHAPURAM 695001

               SMT. MOLLY JACOB - SC
               SHRI N.D.PREMACHANDRAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 16065/11
                                         2



                                   JUDGMENT

There was no appearance for the petitioner

when this matter was called today.

I notice that this Writ Petition was filed

as early as in the year 2011 and has been

continuing on the files of this Court without

any interim orders being secured.

I am, therefore, of the view that on

account of efflux of time, this Writ Petition

has become infructuous.

However, since the petitioner is not

present, I deem it appropriate to dismiss this

Writ Petition for default. It is so ordered.

Sd/-

                                               DEVAN RAMACHANDRAN
      RR                                                JUDGE