District Collector vs K.V.Ramachandran
2021 Latest Caselaw 20786 Ker

LA.App. No.294/2018                              1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                            &
                           THE HONOURABLE MR. JUSTICE T.R.RAVI
                  Tuesday, the 5th day of October 2021 / 13th Aswina, 1943
                          IA.NO.2/2021 IN LA.APP. NO. 294 OF 2018

                          LAR 31/2015 OF THE SUB COURT, MANJERI.

                                             ---

   APPLICANTS/APPELLANTS/RESPONDENTS:

    1.THE DISTRICT COLLECTOR, MALAPPURAM.

    2.THE SPECIAL OFFICER, GOVERNMENT MEDICAL COLLEGE,

       MANJERI.

   RESPONDENT/RESPONDENT/CLAIMANT:

       K.V.RAMACHANDRAN,PANGINIKOT HOUSE,ELAYOOR,IRUVETTY P.O.,

       AREACODE VIA. KAVANNUR VILLAGE -603 203.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to accept the
   statement in the above file in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's Judgment dated
   20/11/2020 and upon hearing the arguments of GOVERNMENT PLEADER for the
   applicants and of SRI.RAJESH KORMATH R., Advocate for the respondent, the
   court passed the following:

                                            ORDER

Since the award has been passed during the extended period, we think that the petition filed is unnecessary.

Hence Closed.

05/10/2021 Sd/-K.VINOD CHANDRAN, JUDGE

Sd/-T.R.RAVI,JUDGE

05-10-2021 /True Copy/ Assistant Registrar