K.K.Muhammed vs State Of Kerala
2023 Latest Caselaw 8763 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                           WP(C) NO. 4634 OF 2018
PETITIONER:
              K.K.MUHAMMED,AGED 55, S/O.KUNJEEN PILLAI,
              KARUVILY HOUSE, VENGOLA P.O.,PERUMANI,
              PERUMBAVOOR 683 556.

              BY ADVS.
              SRI.P.K.ANTONY
              SMT.S.LEKHA

RESPONDENTS:
     1      STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO DEPARTMENT OF
            INDUSTRIES,SECRETARIAT, THIRUVANANTHAPURAM 695 001.

     2        THE DISTRICT COLLECTOR- ERNAKULAM,
              CIVIL STATION,KAKKANAD, ERNAKULAM 682 030.

     3        THE ADDL. DISTRICT MAGISTRATE
              CIVIL STATION, KAKKANAD, ERNAKULAM 682 030.

     4        THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
              KENDEIYA BHAVAN, KAKKANAD, ERNAKULAM,KOCHI 682 037.

     5        P.V.SANTHOSH, PANDIRIKKOTTIL HOUSE,
              NORTH MAZHUVANNUR,PERUMBAVOOR, ERNAKULAM 686 669.

              BY ADVS.
              ASSISTANT SOLICITOR GENERAL
              SRI.GEORGE POONTHOTTAM (SR.)
              SRI.RIJI RAJENDRAN
              SRI.P.VIJAYAKUMAR
              SMT.NISHA GEORGE

OTHER PRESENT:
            SR.GP - BIMAL K.NATH



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 09.08.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.4634 of 2018                                    2




                               VIJU ABRAHAM, J.
               .................................................................
                           W.P.(C) No.4634 of 2018
               .................................................................
                  Dated this the 9th day of August, 2023


                                     JUDGMENT

When the matter was taken up for consideration on 31.07.2023

there was no appearance for the petitioner and hence posted the

matter to today as last chance. Today also there is no representation

for the petitioner. Therefore, the writ petition is dismissed for non-

prosecution.

Sd/-

VIJU ABRAHAM JUDGE

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