Thomas K.Mathews vs The State Of Kerala
2022 Latest Caselaw 5514 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944

                         WP(C) NO. 10470 OF 2016

PETITIONER/S:

           THOMAS K.MATHEWS
           AGED 61 YEARS
           S/O.K.M.THOMAS, KAITHAMANGALATHU HOUSE, MARAMON P.O.,
           NEDUMPRAYER MURI, THOTTAPUZHASSERY VILLAGE, THIRUVALLA
           TALUK, PATHANAMTHITTA DISTRICT.
           BY ADVS.
           SMT.P.K.PRIYA
           SRI.ANZIL ZACHARIAH


RESPONDENT/S:

     1     THE STATE OF KERALA
           REPRESENTED BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
           THIRUVANANTAHPURAM 695 001.
     2     THE DISTRICT COLLECTOR
           PATHANAMTHITTA DISTRICT 689 649.
     3     THE TAHSILDAR
           THIRUVALLA 689 649.
     4     THE DEPUTY DIRECTOR
           PANCHAYATH, ADMINISTRATIVE OFFICE, PATHANAMTHITTA DISTRICT
           689 645.
     5     THE SECRETARY
           THOTTAPUZHASSERY PANCHAYATH, PATHANAMTHITTA DISTRICT 689
           645.
           BY ADV SRI.C.B.SREEKUMAR




           SRI.K.P.HARISH, SENIOR GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20.05.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 10470/2016              :2:




                 Dated this the 20th day of May, 2022.

                               JUDGMENT

Being aggrieved by the non­consideration of Ext. P4 application

filed before the 4th respondent, this writ petition is filed.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner submitted that no

instructions are received from the party.

Accordingly, this writ petition is dismissed for non­prosecution.

sd/­SHAJI P. CHALY, JUDGE.

Rv