P.P.Rajan vs Kerala State Information ...
2021 Latest Caselaw 13839 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                     WP(C) NO. 16021 OF 2013
PETITIONER:

         P.P.RAJAN
         AGED 53 YEARS
         S/O PADMANABHAN, PALLAT HOUSE, DUNNAKKURUDY,
         IRAPURAM P.O, PERUMBAVOOR VIA, ERNAKULAM DISTRICT
         BY ADVS.
         SRI.BABU JOSEPH KURUVATHAZHA
         SRI.T.K.BIJU MANJINIKARA


RESPONDENTS:

    1    KERALA STATE INFORMATION COMMISSION
         T.C 26/298, PUNNEN ROAD, THIRUVANANTHAPURAM
         695039, REPRESENTED BY ITS SECRETARY,
    2    A.C JOSEPH
         AALAKARAYIL HOUSE, POTHANIKKAD P.O, ERNAKULAM
         DISTRICT 686671
         BY ADVS.
         SRI.M.AJAY, SC, STATE INFORMATION COMMN
         SRI.LIJU. M.P
         SRI.LIJU. M.P

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.16021/2013

                                 2




                  P.V.KUNHIKRISHNAN, J.
                    -------------------------------
                  W.P.(C).No.16021 of 2013
            ----------------------------------------------
           Dated this the 02nd day of July, 2021


                          JUDGMENT

When this writ petition came up for consideration on

29.06.2021, there was no representation for the

petitioner. Therefore this writ petition was posted in the

disposal list today. Today also there is no representation.

Probably the petitioner may not be interested in the

proceedings. Hence the writ petition is dismissed for

default.

Sd/-

                                          P.V.KUNHIKRISHNAN
JV                                               JUDGE