Muraleedharan vs The District Collector,Kollam & ...
2021 Latest Caselaw 22211 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                         W.P.(C) NO.12577 OF 2011
PETITIONER:

              MURALEEDHARAN,
              AGED 50 YEARS, S/O.VELAYUDHAN M.,
              KANNANKARA KIZHAKKATHIL,
              PALLITHOTTAM, KOLLAM.

              BY ADV SRI.E.D.GEORGE


RESPONDENTS:

     1        THE DISTRICT COLLECTOR,
              KOLLAM-1, KOLLAM P.O.,
              PIN-690 001.

     2        TAHSILDAR,
              KOLLAM TALUK, KOLLAM P.O.,
              PIN-690 002.

     3        VILLAGE OFFICER,
              VILLAGE OFFICE, KOLLAM TALUK,
              KOLLAM P.O., PIN-690 002.

              SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, ALONG WITH W.P.(C) NO.31730/2010, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 W.P.(C) NOS.31730 OF 2010 & 12577 OF 2011

                                   -2-



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                      W.P.(C) NO.31730 OF 2010
PETITIONERS:

     1       PETER BERNONSE,
             ESTHER NIVAS,
             ATTUKAL PUTHUVAL, THEKKUMBHAGOM,
             ERAVIPURAM P.O., KOLLAM.

     2       MURALEEDHARAN,
             S/O.VELAYUDHAN M., AGED 50 YEARS,
             KANNANKARA KIZHAKKATHIL,
             PALLITHOTTAM, KOLLAM.

             BY ADV SRI.E.D.GEORGE


RESPONDENTS:
     1       THE DISTRICT COLLECTOR,
             KOLLAM-1.
     2       TAHSILDAR,
             KOLLAM TALUK, KOLLAM-2.
     3       THE DIRECTOR, (*DELETED)
             KERALA SHIPPING AND INLAND NAVIGATION CORPORATION,
             KOLLAM-1.
         *
             THE NAME OF THE 3RD RESPONDENT DELETED FROM THE
             PARTY ARRAY AS PER ORDER DATED 01.12.2010 IN
             I.A.NO.16514/2010.
             SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.11.2021, ALONG WITH W.P.(C) NO.12577/2011, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) NOS.31730 OF 2010 & 12577 OF 2011

                                     -3-

                        P.V.KUNHIKRISHNAN, J.
           ----------------------------------------------------
           W.P.(C) Nos.31730 of 2010 & 12577 of 2011
           ----------------------------------------------------
             Dated this the 5th day of November, 2021
             ------------------------------------------------
                               JUDGMENT

When W.P.(C) No.12577/2011 came up for consideration on

27.10.2021 and 29.10.2021, there was no representation for the

petitioner.

2. On 29.10.2021, this Court directed the Registry to post

the above writ petition along with W.P.(C) No.31730/2010 which is

the connected case.

3. Today also, there is no representation for the petitioners

in both these cases.

I think there is no grievance to the petitioners and they are

not interested to prosecute these writ petitions. Therefore,

these writ petitions are dismissed for non-prosecution.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bpr