K.M.Varghese vs State Of Kerala
2022 Latest Caselaw 9080 Ker

WP(C) NO. 4174 OF 2011            1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                           WP(C) NO. 4174 OF 2011
PETITIONER/S:
     1     K.M.VARGHESE, RESIDING AT TC 11/2008,
           KUNNUKUZHI,THIRUVANANTHAPURAM 695 035.

       2       K.M.JOSEPH, RESIDING AT TC 11/2008
               KUNNUKUZHI,THIRUVANANTHAPURAM 695 035.

               BY ADVS.
               SRI.K.P.DANDAPANI (SR.)
               SRI.MILLU DANDAPANI


RESPONDENT/S:
     1     STATE OF KERALA
           SECRETARY,GOVERNMENT SECRETARIAT,, THIRUVANANTHAPURAM
           695 001.

       2       LOCAL ADMINISTRATION GOVT.DEPARTMENT
               GOVERNMENT OF KERALA,REP.BY ITS SECRETARY 695 001.

       3       CORPORATION OF THIRUVANANTHAPURAM
               THIRUVANANTHAPURAMM,REP.BY ITS SECRETARY 695 033.

               BY ADVS.
               SRI.P.K.MANOJKUMAR
               SRI.N.NANDAKUMARA MENON SR.


OTHER PRESENT:
           SMT.DEEPA NARAYANAN, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4174 OF 2011               2


                          P.V.KUNHIKRISHNAN, J
                    --------------------------------------------
                         W.P.(C) No.4174 of 2011
                       --------------------------------------
                   Dated this the 27th day of July, 2022


                                  JUDGMENT

This writ petition came up for consideration before this Court

for hearing on 6.7.2022 and 19.7.2022 and thereafter, listed

today for final hearing. Today also, the counsel for the petitioners

submitted that he was not able to contact his clients. If that is the

case, the writ petition can be closed with liberty to the petitioners

to approach this Court if there is any fresh cause of action.

Therefore, this writ petition is dismissed, with liberty to the

petitioners to approach this Court if there is any fresh cause of

action.

SD/-

                                                 P.V.KUNHIKRISHNAN
                                                        JUDGE
SKS





                            APPENDIX

PETITIONER'S EXHIBITS        :

EXT.P1    TRUE COPY OF THE LETTER NO.E6/BA/C/409/09 DATED

8.12.2010 ISSUED BY THE THIRD RESPONDENT TO THE PETITIONERS.

EXT.P2 TRUE COPY OF THE NO OBJECTION CERTIFICATE DATED 14.5.2009 ISSUED BY THE AIRPORTS AUTHORITY OF INDIA IN FAVOUR OF THE PETITIONERS.

EXT.P3 TRUE COPY OF THE NO OBJECTION CERTIFICATE DATED 16.11.2009 ISSUED BY THE FIRE FORCE IN FAVOUR OF THE PETITIONERS

EXT.P4 TRUE COPY OF THE NOTIFICATION, GO(MS)NO. 249/2009/LSGD DATED 16.12.2009 PUBLISHED IN THE KERALA GAZETTE EXTRAORDINARY VOL.NO.LIV RELATING TO AMENDMENTS TO THE KMBR

EXT.P5 TRUE COPY OF THE NOTIFICATION, GO(MS) NO. 128/2010/LSGD DATED 21.6.2010

RESPONDENT'S EXHIBITS : NIL