Aneesh Kumar M.G vs The Secretary
2021 Latest Caselaw 3400 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.2929 OF 2011(M)


PETITIONER:

               ANEESH KUMAR M.G.,
               S/O GOPALAKRISHNA PILLAI,
               MADATHILATHU HOUSE,
               PULLOOPRAM.P.O., RANNY,
               PATHANAMTHITTA.

               BY ADVS.
               SMT.P.K.PRIYA
               SRI.K.V.SREE VINAYAKAN

RESPONDENTS:

      1        THE SECRETARY,
               KERALA STATE ELECTRICITY BOARD,
               VAIDUTHI BHAVAN, PATTOM, PALACE.P.O.,
               THIRUVANANTHAPURAM-695 003.

      2        THE CHIEF ENGINEER,
               K.S.E.B.,VAIDUTHI BHAVAN,
               PATTOM, PALACE.P.O.,
               THIRUVANANTHAPURAM-695 003.

      3        EXECUTIVE ENGINEER,
               KERALA STATE ELECTRICITY BOARD,
               RANNY, PATHANAMTHITTA,
               DIVISIONAL OFFICE,
               PIN-676 562.

               R1-3 BY SRI.M.K.THANKAPPAN, SC, KERALA STATE
               ELECTRICITY BOARD LIMIT
               R1-3 BY SRI.K.S.ANIL, SC, KSEB

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2929 OF 2011

                                     2




                               JUDGMENT

Dated this the 29th day of January 2021

The petitioner has approached this Court seeking

the respondents 1 to 3 be directed to consider Ext.P4

representation.

2. I notice that this matter was filed as early as in the

year 2011; and the counsel for the petitioner - Smt. Priya

P.K. submits that she has relinquished vakalath several years

ago.

3. The petitioner is neither present in person nor he is

represented through another counsel. I am, therefore,

inferentially persuaded to the impression that this writ petition

is not being prosecuted because the reliefs have now become

infructuous.

In the afore circumstances, the writ petition is dismissed

for non-prosecution.

Sd/-

DEVAN RAMACHANDRAN JUDGE SMF/29/01