C.L. Anto vs State Of Kerala
2022 Latest Caselaw 5498 Ker

WP(C) NO. 17623 OF 2012            1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                          WP(C) NO. 17623 OF 2012
PETITIONER/S:

               C.L. ANTO
               CHIEF PROMOTER NATIONAL ENERGY AND WASTE MANAGEMENT
               MULTIPURPOSE, CO-OPERATIVE SOCIETY (KERALA) LTD.,
               (NEWSCO) (PROPOSED) INDU VILLA, I.Q. ROAD,
               CHALAKUDY.P.O., THRISSUR DISTRICT-680307.

               BY ADV SRI.C.L.ANTO(PARTY-IN-PERSON)



RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL
               SELF GOVERNMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAUPRAM-695001.

      2        SUCHITWA MISSION
               LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT OF
               KERALA, PANAVILA JUNCTION, THYCAUD.P.O.,
               THIRUVANANTHAPURAM-695014, REPRESENTED BY ITS
               EXEUCTIVE DIRECTOR.

      3        KERALA STATE POLLUTION CONTROL BOARD, PLAMOOD,
               PATTOM, THIRUVANANTHAPURAM 695 004 REPRESENTED BY
               ITS MEMBER SECRETARY


OTHER PRESENT:

               SMT.VIDYA KURIAKOSE, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 17623 OF 2012              2


                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No. 17623 of 2012
                     --------------------------------------
                 Dated this the 20th day of May, 2022


                                JUDGMENT

When this writ petition came up for consideration, there

is no representation for the petitioner. On the last posting date

also, there was no representation. Probably, the prayers in this

writ petition may have become infructuous and that may be

the reason why the petitioner is not appearing.

Therefore, this writ petition is dismissed for non-

prosecution.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS