M.J.Thomas & Anr vs State Of Kerala & Ors
2021 Latest Caselaw 20340 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA,
                            1943
                  WP(C) NO. 27564 OF 2009
PETITIONER/S:

    1     M.J.THOMAS & ANR.
          AGED 76 YEARS, RESIDENT OF MANIMALA HOUSE,,
          ODAKKUNNU, POONCHOLA P.O., KALLAMALA VILLAGE,,
          MANNARKKAD TALUK, PALAKKAD DIST.

    2     SMT.LEELAMMA THOMAS WIFE OF THOMAS
          AGED 65 YEARS, RESIDENT OF MANIMALA HOUSE,,
          ODAKKUNNU, POONCHOLA P.O., KALLAMALA VILLAGE,,
          MANNARKKAD TALUK, PALAKKAD DIST.

          BY ADVS.
          SRI.M.P.KRISHNAN NAIR
          SRI.ANIYANKUNJU VARGHESE
          SRI.V.B.NARAYANAN
          SMT.RAJESWARI KRISHNAN



RESPONDENT/S:

    1     STATE OF KERALA & ORS.
          CHIEF SECRETARY, GOVERNMENT SECRETARIAT,,
          TRIVANDRUM.

    2     THE PRINCIPAL SECRETARY TO GOVERNMENT
          FOREST DEPT., GOVERNMENT SECRETARIAT,,
          TRIVANDRUM.

    3     CHIEF CONSERVATOR OF FOREST
          TRIVANDRUM.
                                         -2-
W.P.(C). No. 27564 of 2009



      4          STATE OF KERALA REP. BY THE CONSERVATOR
                 OF FOREST (VESTED FOREST) AND CUSTODIAN, OF
                 VESTED FORESTS, TRIVANDRUM.

      5          THE DIVISIONAL FOREST OFFICER
                 EASTERN CIRCLE, OLAVAKKODE.

      6          THE DIVISIONAL FOREST OFFICER
                 MANNARKKAD.

      7          THE FOREST RANGE OFFICER
                 MANNARKKAD.

      8          THE DISTRICT COLLECTOR PALAKKAD.

      9          THE REVENUE DIVISIONAL OFFICER
                 OTTAPPALAM.

      10         THE TAHSILDAR MANNARKKAD TALUK
                 MANNARKKAD.

      11         THE VILLAGE OFFICER
                 KALLAMALA VILLAGE, MANNARKKAD.


OTHER PRESENT:

               SRI.T.P.SAJAN, SPL.GP




          THIS    WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON    30.09.2021,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                             -3-
W.P.(C). No. 27564 of 2009



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

                             W.P.(C) No. 27564 of 2009 -M
                      ===================================================================================

                 Dated this the 30th day of September, 2021

                                                JUDGMENT

When this writ petition came up for consideration on

03.09.2021, this Court passed the following order:

"As per letter dated 29.08.2013, the counsel who appeared for the petitioners submitted that he is relinquishing the vakkalath.

Registry will issue urgent notice to the petitioners forthwith.

Post in the daily hearing list on 30.09.2021."

2. Today the Registry informed that notice is already

sent to the petitioners and there is no fresh vakalath filed for

the petitioners.

In the light of the above, I think this writ petition need

not be retained. Accordingly, the writ petition is dismissed for

non-prosecution. Sd/-

P.V.KUNHIKRISHNAN JUDGE das