Anto vs The Arbitrator
2022 Latest Caselaw 3401 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                           WP(C) NO. 2020 OF 2012
PETITIONERS:

            M.P ANTO, S/O M.K POULOSE, MADAPPILLY HOUSE, KODAKARA P.O,
            TRICHUR DISTRICT, REPRESENTED BY HIS POWER OF ATTORNEY
            HOLDER MP JOHNY AGED 60 YEARS, S/O M.K POULOSE, MADAPPILLY
            HOUSE, KODAKARA PO, TRICHUR DISTRICT

            C.L OSE, SIO (LATE) C.D LOUIS, AGED 41 YEARS
            CHIRAYATH HOUSE, NELLAI, TRICHUR DISTRICT

            C.D GEORGE, S/O DEVASSY, AGED 79 YEARS, CHIRATHA HOUSE,
            CHAZHUR, TRICHUR DISTRICT
            REPRESENTED BY HIS POWER OF ATTORNEY HOLDER C.L JOSE
            AGED 41 YEARS, CHIRAYATH HOUSE, NELLAI, TRICHUR DISTRICT

            C.D JOHNY, S/O DEVASSY, AGED 67 YEARS, CHIRAYATH HOUSE
            NELLAI, TRICHUR DISTRICT, REPRESENTED BY HIS POWER OF
            ATTORNEY HOLDER C.L JOSE, AGED 41 YEARS, CHIRAYATH HOUSE,
            NELLAI, TRICHUR DISTRICT

            C.D BABY, S/O DEVASSY, AGED 65 YEARS, CHIRAYATH HOUSE
            NELLAI, TRICHUR DISTRICT, REPRESENTED BY HIS POWER OF
            ATTTONEY HOLDER C.L JOSE, AGED 41 YEARS, CHIRAYATH HOUSE,
            NELLAI, TRICHUR DISTRICT

            BY ADV SRI.JESWIN P.VARGHESE


RESPONDENTS:

            THE ARBITRATOR & DISTRICT COLLECTOR,
            COLLECTORATE, AYYANTHOLE, TRICHUR-680003

            THE DEPUTY COLLECTOR, SPECIAL LAND ACQUISITION OFFICER &
            COMPETENT AUTHORITY, NATIONAL HIGHWAY DEVELOPMENT PROJECT,
            CHEMBUKKAVU, TRICHUR-680020

            SMT.DEEPA NARAYANAN, SR.GP


     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2020 OF 2012

                                 2


                           JUDGMENT

Dated this the 22nd day of March, 2022

When this writ petition came for consideration on

14.05.2022, the counsel who filed this writ petition submitted

that he already relinquished the vakalath. There was no

representation for the petitioners.

2. Today also there is no representation for the

petitioners. Probably the petitioners may not be interested to

prosecute this writ petition.

Therefore, this writ petition dismissed for non prosecution.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

spk WP(C) NO. 2020 OF 2012

APPENDIX OF WP(C) 2020/2012

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF APPLICATION SUBMITTED BY 1ST PETITIONER IN LAC NO. 1324/2006 DATED 11.12.20210

Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE (LATE) FATHER OF 2ND PETITIONER IN LAC NO.1113/2006 DATED 24.09.2010

Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED JOINTLY BY (LATE) FATHER OF 2ND PETITIONER AND PETITIONERS 3 TO 5 IN LAC NO.1114/2006 DATED 24.09.2010

Exhibit P4 TRUE COPY OF LETTER NO.LAC 1113/06-E6-

38619/11 ISSUED BY 1ST RESPONDENT DATED 02.09.2011

Exhibit P5 TRUE COPY OF LETTER NO. LAC 1113/06-E6-

38619/11 ISSUED BY 1ST RESPONDENT DATED 02.09.2011

Exhibit P6 TRUE COPY OF LETTER NO.LAC 1114/06-E6-

38619/11 ISSUED BY 1ST RESPONDENT DATED 02.09.2011

RESPONDENT'S/S EXHIBITS : NIL