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T.M. Sivan vs State Of Kerala
2021 Latest Caselaw 1282 Ker

Citation : 2021 Latest Caselaw 1282 Ker
Judgement Date : 13 January, 2021

Kerala High Court
T.M. Sivan vs State Of Kerala on 13 January, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

           THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                     &

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

      WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                          WP(C).No.3652 OF 2013(S)


PETITIONER/S:

                T.M. SIVAN, AGED 64 YEARS,
                S/O.MADHAVAN, THATTASSERY HOUSE, MUDICKAL P.O.,
                PERUMBAVOOR.

                BY ADVS.
                SRI.A.X.VARGHESE
                SRI.A.V.JOJO

RESPONDENT/S:

       1        STATE OF KERALA
                REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
                THIRUVANANTHAPURAM, PIN-695 001.

       2        THE SECRETARY,
                DEPARTMENT OF WATER RESOURCES, STATE OF KERALA,
                SECRETARIAT, THIRUVANANTHAPURAM, 695 001.

       3        THE SECRETARY
                DEPARTMENT OF PORT AND MARITIME INSTITUTE, DIRECTORATE
                OF PORTS, 5TH FLOOR, NEW CORPORATION BUILDING, LMS
                JUNCTION, PALAYAM, THIRUVANANTHAPURAM-695 033.

       4        THE CHIEF EXAMINER
                KERALA INLAND VESSEL RULES, PORT DIRECTORATE,
                GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-695 001.

       5        THE REGISTERING AUTHORITY
                KERALA INLAND VESSEL RULES, PORT DIRECTORATE, GOVT OF
                KERALA, THIRUVANANTHAPURAM-695 001.

       6        THE PORT CONSERVATOR KODUNGALLUR, MUNAMBAM
                MUNAKKAL BEACH, AZHIKODE JETTY P.O., THRISSUR-680 666.
 W.P.(C) No. 3652/2013               :2:

        7       THE CHAIRMAN
                COCHIN PORT TRUST, KOCHI-682 009.

        8       THE DEPUTY CONSERVATOR
                COCHIN PORT TRUST, KOCHI-682 009.

        9       ADDL.R9 IMPLEADED:
                V A POULOSE,
                AGED 58 YEARS,
                S/O AUGUSTINE, VALIYAVEETTIL HOUSE, NAYARAMBALAM PO,
                ERNAKULAM.
                (ADDL.R9 IS IMPLEADED VIDE ORDER DATED 30/08/2013 IN
                IA.NO.9207/2013)

                R1 BY ADV. SMT.LATHA KRISHNAN
                R9 BY ADV. SMT.S.REKHA KUMARI
                R9 BY ADV. SMT.SAJITHA GEORGE



                R1 & R4 BY SRI. ARAVIND KUMAR BABU, SR. GOVERNMENT PLEADER
                SRI.K.ANAND(SR) FOR R7 AND R8,
                R9 BY SRI.SHAIJAN GEORGE,
                R9 BY SRI.M.GOPIKRISHNAN NAMBIAR

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
      13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 3652/2013               :3:


              Dated this the 13th day of January, 2021.

                              JUDGMENT

S. MANIKUMAR,CJ.

Mr. Shamem, learned counsel representing the learned counsel for

the petitioner on record, submitted that the petitioner is not interested in

pursuing the writ petition.

Accordingly, this writ petition is dismissed as not pressed.

sd/-

S. MANIKUMAR, CHIEF JUSTICE.

sd/-

SHAJI P. CHALY, JUDGE.

Rv

 
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