K.Sadasivan vs District Collector, Kollam
2022 Latest Caselaw 6973 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                       WP(C) NO. 18208 OF 2015
PETITIONER:

           K.SADASIVAN
           AGED 64 YEARS
           S/O. LATE KOCHUVELUMBAN, PUTHENVEETTIL,
           KOTTAKKUPURAM, CLAPPANA P.O.,
           KARUNAGAPPALLY, KOLLAM DISTRICT.
           BY ADVS.
           SRI.SIJU KAMALASANAN
           SMT.S.SEETHA
RESPONDENTS:

    1      DISTRICT COLLECTOR, KOLLAM
           CIVIL STATION, KOLLAM - 691 013.
    2      REVENUE DIVISIONAL OFFICER
           CIVIL STATION, KOLLAM - 691 013.
    3      TAHSILDAR
           TALUK OFFICE, KARUNAGAPPALLY,
           KOLLAM DISTRICT - 691 583.
    4      ADDL. TAHSILDAR
           TALUK OFFICE, KARUNAGAPPALLY,
           KOLLAM DISTRICT - 691 583.
    5      VILLAGE OFFICER
           KULASEKHARAPURAM VILLAGE,
           KOLLAM DISTRICT - 690 544.
  *ADDL.   KULASEKHARAPURAM GRAMA PANCHAYAT,
    R6     ADINADU NORTH P.O, KARUNAGAPPALLY,
           KOLLAM DISTRICT - 690 542,
           REPRESENTED BY ITS SECRETARY.

           *ADDL.R6 IS IMPLEADED AS PER ORDER DATED 28.10.2015 IN
           I.A NO.15487/2015.

           SRI.ANOOP.V.NAIR
           SRI.P.MOHANDAS ERNAKULAM
           DR.K.P.SATHEESAN SR.
           SRI.K.SUDHINKUMAR
           SRI.S.VIBHEESHANAN
           SRI.K. M FAISAL - GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.18208 OF 2015

                                2




                            JUDGMENT

It is submitted by the learned counsel for the

petitioner that, in spite of sending registered letter to

the petitioner there is no instructions from him.

Accordingly, the writ petition is dismissed for non

prosecution.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR