Sathikumari T. vs State Of Kerala Represented By The ...
2021 Latest Caselaw 7336 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                       WP(C).No.2038 OF 2013(D)


PETITIONERS:

      1        SATHIKUMARI T., W/O. LATE V. THANKAPPAN,
               AVATUTHARA, VIZHINJAM.P.O., THIRUVANANTHAPURAM.

      2        SUMTHA, D/O. LATE V. THANKAPPAN, AVATUTHARA,
               VIZHINJAM.P.O., THIRUVANANTHAPURAM.

      3        T. SUDHARSAN, S/O. LATE V. THANKAPPAN,
               SEA FLOWER, HOUSE, HARBOUR ROAD, NEAR FIRE
               STATION, VIZHINJAM.P.O., THIRUVANANTHAPURM-695521.

      4        T. SUDHEENDRAN, S/O. LATE V. THANKAPPAN,
               SEA FLOWER, HOUSE, HARBOUR ROAD, NEAR FIRE
               STATION, VIZHINJAM.P.O., THIRUVANANTHAPURM-695521.

               BY ADVS. SRI.BENOY THOMAS
               SRI.PAULSON THOMAS

RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY THE SECRETARY,
               AGRICULTURAL DEPARTMENT, GOVT. SECRETARIATR,
               THIRUVANANTHAPURAM-695001.

      2        KERALA LIVESTOCK DEVELOPMENT BOARD LTD.
               REPRESENTED BY ITS MANAIGN DIRECTOR, GOKULAM,
               PATTOM PIN-695005.

               R2 BY ADV. SRI.MILLU DANDAPANI
               R1 BY SRI.SUNIL KUMAR KURIAKOSE-GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 2038/13                            2




                                JUDGMENT

Dated this the 2nd day of March 2021

When this matter was called today, there was no

representation for the petitioners. I, therefore, suspect that the

petitioners are not interested in prosecuting this matter any further.

Accordingly, this writ petition is dismissed for default.

Sd/-

Devan Ramachandran, Judge tkv