G.Ravindran vs State Of Kerala
2021 Latest Caselaw 15530 Ker

WP(C) NO. 19606 OF 2013                           1



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                            WP(C) NO. 19606 OF 2013
PETITIONER/S:

              G.RAVINDRAN
              KIZHAKUMKARA, VAZHAPPALLY VEEDU, KANDALA P.O.,
              MARANELLOOR, NEYYATTINKARA.

              BY ADVS.
              SRI.T.RAVIKUMAR
              SMT.T.H.RAJITHA



RESPONDENT/S:

     1        STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY,
              THIRUVANANTHAPURAM-695001.

     2        THE DISTRICT COLLECTOR
              THIRUVANANTHAPURAM-695001.

     3        THE CIRCLE INSPECTOR OF POLICE
              NEYYATTINKARA-694001.

     4        MR.K.AYYAPPAN NAIR
              KRISHNAVILASOM, KANDALA P.O., MARANELLOOR,
              NEYYATTINKARA-694008.

              BY ADV SRI.L.MOHANAN


OTHER PRESENT:

             SMT.MABLE.C.KURIAN, GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.07.2021,          THE   COURT    ON   THE     SAME   DAY   DELIVERED   THE
FOLLOWING:
                   P.V.KUNHIKRISHNAN, J
            --------------------------------------------
                W.P.(C.) No.19606 of 2013
               --------------------------------------
           Dated this the 23rd day of July, 2021


                          JUDGMENT

When this writ petition came up for consideration on

9.7.2021, there was no representation. Accordingly, the writ

petition was posted today, in the hearing list. Today also,

there is no representation. The petition is pending from 2013

onwards. I think, no purpose will be served by retaining this

writ petition.

Therefore, this writ petition is dismissed for non-

prosecution.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS APPENDIX

PETITIONER'S EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE REPORT FILED BEFORE THE LAND TRIBUNAL ON 8.1.2002.

EXHIBIT P2 TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE DISTRICT COLLECTOR, TVM ON 7.11.2001.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DT 24.2.1989 IN CRP NO.2834/1984

EXHIBIT P4 TRUE COPY OF THE ORDER DT. 31/8/1984 IN AA NO. 499/1978

EXHIBIT P5 TRUE COPY OF THE REVIEW PETITION NO.130/1989 DT 20.5.89

EXHIBIT P6 TRUE COPY OF THE ORDER DT.13.12.1999.

EXHIBIT P7     TRUE COPY OF THE ARGUMENT NOTE DT.18.8.2011

RESPONDENT'S EXHIBITS        :     NIL