C.L.Anto vs State Of Kerala
2022 Latest Caselaw 5778 Ker

Citation : 2022 Latest Caselaw 5778 Ker
Judgement Date : 27 May, 2022

Kerala High Court

C.L.Anto vs State Of Kerala on 27 May, 2022

WP(C) NO. 15891 OF 2013                    1



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                   THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

              FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944

                                 WP(C) NO. 15891 OF 2013

PETITIONER/S:

               C.L.ANTO,CHIEF PROMOTOR
               MULTIPURPOSE CO-OPERATIVE SOCIETY (KERALA) LTD., (NEWSCO)
               (PROPOSED), INDU VILLA, L.Q.ROAD, CHALAKUDY P.O., THRISSUR
               DISTRICT, 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
            695014 REPRESENTED BY ITS EXECUTIVE DIRECTOR.

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

      3        NELLIKUZHI PANCHAYATH KOTHAMANGALAM THALUK ERNAKULAM DISTRICT
               PIN - 683 513
               REPRESENTED BY THE SECRETARY.

               BY ADV SRI.P.M.HABEEB


OTHER PRESENT:
            SRI.C.A.NAVAS FOR RESPONDENT, SMT.VIDYA KURIAKOSE, GP


       THIS    WRIT       PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15891 OF 2013                 2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No. 15891 of 2013
                     --------------------------------------
                 Dated this the 27th day of May, 2022


                                   JUDGMENT

When this writ petition was posted for hearing yesterday

(26.5.2022), there was no representation. Therefore, the case

was adjourned and listed today. Today also, there is no

representation. Probably, the prayers in the writ petition might

have been infructuous.

Therefore, this writ petition is dismissed for non-

prosecution.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS