P.Baiju vs State Of Kerala
2021 Latest Caselaw 812 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                           WP(C).No.15349 OF 2015(P)

PETITIONERS:
        1        P.BAIJU
                 AGED 57 YEARS
                 S/O.T.R. PURUSHOTHAMAN, RAMA NIVAS, MOOLAVATTOM, KOTTAYAM
                 686012

       *ADDL     AISHA BAIJU,AGED 57 YEARS, W/O.LATE BAIJU, RAMA NIVAS,
       P2        MOOLAVATTOM PO, KOTTAYAM.


       *ADDL     ABHIRAM BAIJU, AGED 30, S/O LATE BAIJU, RAMA NIVAS, MOOLAVATTOM
       P3        PO, KOTTAYAM.

       *ADDL     ATHIRA B, AGED 27, S/O LATE BAIJU, RAMA NIVAS, MOOLAVATTOM PO,
       P4        KOTTAYAM.

       *ADDL     OMANA, AGED 83, W/O. PURUSHOTHAMAN, RAMA NIVAS, MOOLAVATTOM PO,
       P5        KOTTAYAM.

                 *(ADDITIONAL PETITIONERS 2 TO 5 IMPLEADED AS PER THE ORDER DATED
                 08.01.2021 IN IA.1/2021 IN WPC.15349/2015)


                 BY ADVS.
                 SRI.K.A.HASSAN
                 SMT.JULIA PRIYA RESHMY
                 SRI.C.S.SUMESH
                 SRI.ARUN BABU

RESPONDENTS:

       1         STATE OF KERALA
                 REPRESENTED BY THE SECRETARY, INDUSTRIAL DEPARTMENT,VIKAS
                 BHAVAN, TRIVANDRUM

       2         TRAVANCORE CEMENTS LTD
                 NATTAKOM, KOTTAYAM, REPRESENTED BY THE MANAGING DIRECTOR

       3         THE MANAGING DIRECTOR
                 TRAVANCORE CEMENTS LTD., NATTAKOM, KOTTAYAM

                 BY ADV. SRI.K.ANAND SR.
                 BY ADV. SMT.LATHA KRISHNAN
                 BY ADV. SRI.K.ANAND (SR.)

OTHER PRESENT:

                 SRI. P.M.MANOJ - GP

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15349 OF 2015(P)

                                     2




                              JUDGMENT

The learned counsel for the petitioner, Sri.C.S.Sumesh,

learned counsel for the petitioners submits that his clients are

not interested in pursuing this writ petition any further and

therefore, that it may be closed as not pressed.

This writ petition is thus closed as not pressed.

SD/-

                                         DEVAN RAMACHANDRAN

rp                                                 JUDGE