C.L. Anto vs Suchitwa Mission
2022 Latest Caselaw 5500 Ker

Citation : 2022 Latest Caselaw 5500 Ker
Judgement Date : 20 May, 2022

Kerala High Court

C.L. Anto vs Suchitwa Mission on 20 May, 2022

WP(C) NO. 22963 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. 22963 OF 2012

PETITIONER/S:
            C.L. ANTO,
            AGED 58 YEARS
            SON OF LATE C.D. LAZER, AGED 58 YEARS, INDU VILLA, I.Q. ROAD,
            CHALAKKUDY, PIN - 680 307

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


RESPONDENT/S:
     1      SUCHITWA MISSION,
            LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT OF KERALA,
            PANAVILA JUNCTION, THYCAUD P.O. THIRUVANANTHAPURAM-695 014
            REPRESENTED BY ITS EXECUTIVE DIRECTOR.

     2     GOVERNMENT OF KERALA
           REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL SELF
           GOVERNMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
           001.

     3     MANAGING DIRECTOR,
           SIDCO (SMALL INDUSTRIAL DEVELOPMENT CORPORATION),
           THIRUVANANTHAPURAM-695 033.

     4     THE POLLUTION CONTROL BOARD,
           KERALA, THIRUVANANTHAPURAM, PATTAM-695 033, REPRESENTED BY ITS
           SECRETARY.

            BY ADVS.
            BIJU G., SC, SIDCO
            GOVERNMENT PLEADER
            R.T.PRADEEP


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. 22963 OF 2012          2




                    P.V.KUNHIKRISHNAN, J
              --------------------------------------------
                  W.P.(C.) No. 22963 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