Muneer.K vs State Of Kerala
2021 Latest Caselaw 14741 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943

                             WP(C) NO. 24473 OF 2018

PETITIONER:

               MUNEER.K.
               AGED 28 YEARS
               AGED 28 YEARS,S/O. UMMER K, RESIDING AT CHEERERI (H)MAITHRA
               P.O, AREEKODE, PIN 673 639

               BY ADVS.
               SRI.HAARIS MOOSA
               SRI.SUDEEP ARAVIND PANICKER



RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY SECRETARY,DEPARTMENT OF LOCAL SELF
               GOVERNMENT,GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM PIN 695 001.

     2         KAVANUR PANCHAYAT
               MALAPPURAM DISTRICT, REPRESENTED BY ITS SECRETARY,PIN 673 639.

     3         JISHNU K.M
               TECHNICAL ASSISTANT, KAVANUR PANCHAYAT,
               MALAPPURAM DISTRICT, PIN 673 639.

               BY ADVS.
               K.M. SATHYANATHA MENON
               KAVERY S THAMPI



OTHER PRESENT:

               SRI. SUNIL KUMAR KURIAKOSE - GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14.07.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24473 OF 2018

                                     2




                             JUDGMENT

Even though this matter was called more than once today,

there was no representation for the petitioner. I, therefore, suspect

that the petitioner is not interested in prosecuting this matter any

further.

Accordingly, this writ petition is dismissed for default.

SD/-

DEVAN RAMACHANDRAN JUDGE rp