C.L.Anto vs State Of Kerala
2022 Latest Caselaw 5499 Ker

WP(C) NO. 28921 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. 28921 OF 2012
PETITIONER/S:

               C.L.ANTO
               AGED 58 YEARS
               CHIEF PROMOTER, NATIONAL ENERGY AND WASTER MANAGEMENT
               MULTIPURPOSE CO-OPERATIVE SOCIETY (KERALA) LTD.
               (NEWSCO) REG.NO.4484, INDU VILLA, I.Q.ROAD, CHALAKUDY
               P.O., THRISSUR DISTRICT, PIN-680307.

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



RESPONDENT/S:

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

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


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. 28921 OF 2012                 2



                         P.V.KUNHIKRISHNAN, J
                   --------------------------------------------
                       W.P.(C.) No. 28921 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