Mohammed Sabeer vs State Of Kerala
2022 Latest Caselaw 1366 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                         W.P.(C) NO.7706 OF 2014
PETITIONERS:

     1       MOHAMMED SABEER,
             AGED 26 YEARS, S/O.ABOOBAKER,
             KARMMUKKIL HOUSE,
             THIRUKODU P.O., MALAPPURAM DISTRICT.

     2       ALI,
             AGED 50 YEARS, S/O.CHEKKU,
             CHAKKUPURAKKAL HOUSE,
             ANAMANGADU P.O., PERUNTHALMANNA,
             MALAPPURAM DISTRICT.

             BY ADVS.
             SRI.C.RAJENDRAN
             SRI.K.R.RANJITH


RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARIAT,
             REVENUE DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM-695 001.

     2       DISTRICT COLLECTOR,
             COLLECTORATE, MALAPPURAM-676 505.

     3       REVENUE DIVISIONAL OFFICER,
             PERUNTHALMANNA, MALAPPURAM-679 321.

     4       SUB INSPECTOR OF POLICE,
             PERUNTHALMANNA POLICE STATION,
             MALAPPURAM-679 321.

     5       VILLAGE OFFICER,
             PERUNTHALMANNA,
             MALAPPURAM-679 321.
 W.P.(C) NO.7706 OF 2014
                             -2-

     6     MOIDHEEN,
           S/O. KUNJU MUHAMMED HAJI,
           ELAMPADIKKAL,
           INDIANOOR P.O., KOTTAKKAL,
           MALAPPURAM-676 503.

           SMT. DEEPA NARAYANAN, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION      (CIVIL) HAVING COME UP      FOR
ADMISSION ON 01.02.2022,     THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 W.P.(C) NO.7706 OF 2014
                                  -3-


                   P.V.KUNHIKRISHNAN, J.
          -----------------------------------------------
                   W.P.(C) No.7706 of 2014
          -----------------------------------------------
          Dated this the 1st day of February, 2022

                            JUDGMENT

When this writ petition came up for consideration on

05.01.2022, this Court passed the following order:-

"The learned Government Pleader takes notice for the 3rd respondent. The petitioner will take steps to complete service of notice to the 6 th respondent within one week. If no steps were taken, the Registry will post this writ petition after one week in the defect list."

Today also, there is no representation. The Registry also

informed that no steps are taken to serve notice to the 6 th

respondent. Therefore, this writ petition is dismissed for

non-prosecution.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

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