Rama Priya Hotels Pvt. Ltd vs Government Of Kerala
2022 Latest Caselaw 1984 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
              THE HONOURABLE MR.JUSTICE K. BABU
  FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                     RSA NO. 362 OF 2009
    AGAINST THE DECREE AND JUDGMENT IN AS 176/2003 OF III
        ADDITIONAL DISTRICT COURT, THIRUVANANTHAPURAM
     AGAINST THE DECREE AND JUDGMENT IN OS 570/1995 OF I
        ADDITIONAL MUNSIFF COURT, THIRUVANANTHAPURAM


APPELLANT/APPELLANT/PLAINTIFF:

         RAMA PRIYA HOTELS PVT. LTD. HAVING ITS REGISTERED
         OFFICE AT NO.14 CUNNINGHAM ROAD, BANGALORE,
         REPRESENTED BY ITS PRESIDENT CHAIRPERSON
         SRI.PADMANABHA DASA UTHRADOM THIRUNAL H.H.MARTHANDA
         VARMA, S/O.LATE SRI.RAVI VARMA KOCHU KOIL THAMPURAN
         REPRESENTED BY POWER OF ATTORNEY HOLDER - B.
         RAVINDRAN PILLAI, S/O BALAKRISHNA PILLAI,
         SREEVALSAM, THEVALLY, KOLLAM.

          BY ADV SRI.S.A. SAJU


RESPONDENT/RESPONDENTS/DEFENDANTS:

    1    GOVERNMENT OF KERALA, REPRESENTED BY THE CHIEF
         SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM.

    2    THE DISTRICT COLLECTOR
         THIRUVANANTHAPURAM.

    3    THE TAHSILDAR THIRUVANANTHAPURAM.

    4    THE CHIEF ENGINEER (BUILDING DIVISION)
                                   2
RSA NO. 362 OF 2009

          O/O.CHIEF ENGINEER, THIRUVANANTHAPURAM.

     5    THE EXECUTIVE ENGINEER (BUILDINGS
          DIVISION), THIRUVANANTHAPURAM, O/O.EXECUTIVE
          ENGINEER, NEAR P.M.G.JUNCTION, THIRUVANANTHAPURAM.

          GOVERNMENT PLEANDER FOR R1 TO R5


      THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION
ON   18.02.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                3
RSA NO. 362 OF 2009



                          JUDGMENT

There has been no representation for the appellants since

11.02.2022. Today also the appellants and their counsel remained

absent. Hence, this Regular Second Appeal is dismissed for non-

prosecution.

Sd/-

K. BABU JUDGE rpk