A.Ashir vs The Kerala State Electricity ...
2021 Latest Caselaw 21548 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                       WP(C) NO. 20353 OF 2011
PETITIONERS:

    1     A.ASHIR
          MANKALUVILA VEEDU, T.K.M.C.P.O.,
          KARIKODE, KOLLAM.

    2     K.J.DEVASIA,
          S/O.JOSEPH, AGED 51 YEARS
          DINU ELECTRICALS, IRIMPANAM,
          KOLLAMPADY,
          THRIPPUNITHURA.P.O.

    3     K.M.BABU,
          KAKKATHUMADATHIL HOUSE
          THALAKKODE.P.O.,
          MULANTHURUTHY,
          ERNAKULAM.

          BY ADV SRI.K.G.ANIL BABU



RESPONDENTS:

    1     THE KERALA STATE ELECTRICITY BOARD
          VYDYUTHI BHAVAN,
          THIRUVANANTHAPURAM,
          REPRESENTED BY ITS SECRETARY - 695 001.

    2     THE CHIEF ENGINEER
          KERALA STATE ELECTRICITY BOARD,
          ELECTRICAL DISTRIBUTION CENTRE,
          ERNAKULAM - 682 018.

    3     THE DUPUTY CHIEF ENGINEER
          KERALA STATE ELECTRICITY BOARD,
          ELECTRICAL CIRCLE, ERNAKULAM - 682 018.

    4     THE EXECUTIVE ENGINEER
          K.S.E.BOARD, ELECTRICAL DIVISION,
          THRIPPUNITHURA - 682 301.

    5     SREEKUMAR B.
 WP(C) NO.20353/2011
                                 2

            EXECUTIVE ENGINEER,
            K.S.E.BOARD,
            ELECTRICAL DIVISION,
            THRIPPUNITHURA - 682 301.

            BY ADV SRI.P.P.THAJUDEEN, SC, K.S.E.B



            SRI.A.ARUNKUMAR, SC(KSEB)




     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   29.10.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.20353/2011
                              3




               P.V.KUNHIKRISHNAN, J
     --------------------------------------
             W.P.(C)No.20353 of 2011
     --------------------------------------
         Dated this the 29th day of October 2021

                         JUDGMENT

When this matter came up for consideration

before this Court on 28.10.2021, there was no

representation for the petitioners and therefore

the case was posted today. Today also, there is

no representation for the petitioners. I think

the petitioners are not interested to prosecute

this writ petition.

Therefore, this writ petition is dismissed for

non prosecution.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM