Mohammed Iqbal vs Divisional Forest Office
2022 Latest Caselaw 89 Ker

               N THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                          RFA NO. 166 OF 2014
AGAINST THE JUDGMENT AND DECREE DATED 28.10.2013 IN OS 376/2011 OF
                  ADDITIONAL SUB COURT, IRINJALAKUDA
APPELLANT/PLAINTIFF:

            MOHAMMED IQBAL
            AGED 52 YEARS
            S/O MOOSA, KAPPACHALIL HOUSE, MAMAPAD DESOM & AMSOM,
            NILAMBUR TALUK, MALAPPURAM DISTRICT.

            BY ADV MOHAMMED IQBAL (PARTY)



RESPONDENTS/DEFENDANTS:

    1       DIVISIONAL FOREST OFFICER,
            OFFIE OF THE DIVISIONAL FOREST OFFICER,
            CHALAKUDY - 680 307.

    2       S. GOPALAKRISHNAN
            CONSERVATOR OF FORESTS,
            OFFICE OF THE CONSERVATOR OF FORESTS(VIGILANCE),
            MATHOTTAM, KOZHIKODE- 673 001.

    3       CONSERVATOR OF FORESTS
            OFFICE OF THE CONSERVATOR OF FORESTS, CENTRE CIRCLE,
            THRISSUR - 678 001.

    4       CHIEF CONSERVATOR OF FORESTS (REGIONAL NORTH)
            MARTHOTTAM, KOZHIKODE - 673001.

    5       STATE OF KERALA
            REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.

            R1, R3, R4 & R5 BY ADV GOVERNMENT PLEADER


     THIS   REGULAR   FIRST   APPEAL   HAVING   COME   UP   FOR   HEARING   ON
03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   RFA.No.166 of 2014
                           2




                       JUDGMENT

Several Postings were given for the

appearance of the appellant. Today also the

appellant, who appeared in party in person

remained absent. Respondents' counsel

appeared and ready with the matter. Hence,

the Regular Second Appeal is dismissed for

non-prosecution.

Sd/-

P.SOMARAJAN JUDGE SPV