Abdourahimane Vattacary vs State Of Kerala
2021 Latest Caselaw 23227 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA,
                            1943
                   WP(C) NO. 6313 OF 2011


PETITIONER/S:

          ABDOURAHIMANE VATTACARY
          AGED 64 YEARS,, V.21/06 G, HUT PALACE,, EANGAYIL
          PEEDIKA, TELLICHERRY-670103,, KANNUR DISTRICT.
          BY ADVS.
          SRI.GRASHIOUS KURIAKOSE (SR.)
          SRI.C.V.MANUVILSAN
          SRI.P.G.SURESH



RESPONDENT/S:

    1     STATE OF KERALA
          REP. BY THE CHIEF SECRETARY,,
          THIRUVANANTHAPURAM-695001.
    2     THE GOVERNMENT OF KERALA
          REP. BY THE SECRETARY,, SOCIAL WELFARE
          DEPARTMENT,, THIRUVANANTHAPURAM-695001.
    3     THE TRIBUNAL FOR MAINTENANCE AND WELFARE
          OF PARENTS AND SENIOR CITIZENS,, OFFICE OF THE
          REVENUE DIVISIONAL OFFICER,, THALASSERY-670101.
    4     THE UNION OF INDIA
          REP. BY SECRETARY, MINISTRY OF SOCIAL JUSTICE,
          AND EMPOWERMENT, ROOM NO.629, 'A', WING,,
          SHASTRI BHAWAN, DR.RAJENDRA PRASAD ROAD,, NEW
          DELHI-110001(INDIA).
          BY ADVS.
          GOVERNMENT PLEADER
          ASSISTANT SOLICITOR GENERAL
                                        -2-
W.P.(C). No. 6313 of 2011



OTHER PRESENT:

               SMT.RASHMI.K.M, SR.GP, SRI.S.MANU, ASGI



        THIS      WRIT      PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION        ON     24.11.2021,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                    -3-
W.P.(C). No. 6313 of 2011



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

                             W.P.(C) No.6313 of 2011
                       =============================================================

                Dated this the 24th day of November, 2021

                                       JUDGMENT

The learned counsel for the petitioner submitted that he is

unable to contact the petitioner. Therefore, this writ petition is

dismissed for non-prosecution.

sd/-

P.V.KUNHIKRISHNAN JUDGE das