E.V. Joseph vs Circle Inspector Of Police, ...
2021 Latest Caselaw 22680 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA,
                                   1943
                       WP(C) NO. 19811 OF 2011
PETITIONER/S:

               E.V. JOSEPH, S/O.VARGHESE, ELANGALLOOR,,
               MANIMALA, KOTTAYAM.
               BY ADV SRI.ANZAR BASHEER

RESPONDENT/S:

    1          CIRCLE INSPECTOR OF POLICE, MANIMALA
               MANIMALA, KOTTAYAM-686 543.
    2          THE SUB INSPECTOR OF POLICE
               MANIMALA, KOTTAYAM-686 543.
    3          MARIAMMA VARGHESE, KOORALLOOR, MANIMALA,
               REPRESENTED BY HER, SON BASIN VARGHESE @ SAJAN,
               MADATHUMMURIYIL, (KOORALLOOR), CHUNKAPPARA
               P.O.,, IDUKKI-686 547.
    4          VARGHESE C/O BASIN VARGHESE @ SAJAN
               MADATHUMMURIYIL (KOORALLOOR), CHUNKAPPARA P.O.,
               PATHANAMTHITTA-686547. (ADDL.R4 IS IMPLEADED AS
               PER ORDER DATED 27/07/11 IN IA.NO.11996/11.)
    5          CELINAMMA VARGHESE @ SUJA
               CHERIVUPRAMBIL PERUMPANACHI VIA, CHANGANASSERY.
               (ADDL.R5 IS IMPLEADED AS PER ORDER DATED
               19/01/12 IN IA.NO.20071/11.)
               BY ADV SRI.C.B.SREEKUMAR

OTHER PRESENT:

               SMT.RASHMI.K.M, SR.GP

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   19.11.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 19811 of 2011



                             P.V.KUNHIKRISHNAN, J.
                              =================================================

                             W.P.(C) No.19811 of 2011
                        =============================================================

                Dated this the 19th day of November, 2021

                                        JUDGMENT

When this writ petition came up for consideration before

this Court on 05.03.2020, this Court passed the following order.

"Service is not complete on R5. No steps are seen taken. The petitioner has not represented by counsel. The Registry is directed to issue notice to the petitioner."

Accordingly notice was issued to the petitioner. Today

also, there is no representation for the petitioner. Lawyer, who

is appearing for the petitioner is also absent. I think there is no

surviving grievance to the petitioner. Therefore, this writ

petition is dismissed for non-prosecution.

sd/-

P.V.KUNHIKRISHNAN JUDGE das