Abdulrasak vs The District Collector
2021 Latest Caselaw 22755 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                          WP(C) NO. 35146 OF 2014
PETITIONER:

              ABDULRASAK
              PATTAPURATH HOUSE, KODUMUNDA, PARADUR P.O., OTTAPALAM,
              PALAKKAD DISTRICT, PIN - 679 305.

              BY ADV SRI.MOHAMMED RAFIQ


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              PALAKKAD, PIN - 678 001.

     2        THE LOCAL LEVEL MONITORING COMMITTEE
              PARADUR, REPRESENTED BY THE AGRICULTURAL OFFICER,
              KRISHI BHAVAN, PALLIPURAM P.O., PALAKKAD - 679 305.

     3        THE DISTRICT LEVEL AUTHORISED COMMITTEE
              PALAKKAD, REPRESENTED BY THE PRINCIPAL AGRICULTURAL
              OFFICER, PALAKKAD - 678 001.

     4        THE STATE KERALA
              REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
              SECRETARIAT, TRIVANDRUM - 695 001.

              GOVERNMENT PLEADER SRI.K.M.FAISAL


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) 35146/2014                     2

                              JUDGMENT

There is no representation for the petitioner. Hence, the writ

petition is dismissed for default.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/