P.D.Sheela vs State Of Kerala
2023 Latest Caselaw 8961 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                        WP(C) NO. 6535 OF 2018
PETITIONER:

          P.D.SHEELA, W/O. T. V. SALIM, THARAYIL, KARIMPADAM,
          N. PARUR, LIBRARIAN, CHENNAMANGALAM GRAMA PANCHAYATH,
          CHENNAMANGALAM, N. PARUR.

          SRI.T.K.VENUGOPALAN



RESPONDENTS:

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

    2     THE DIRECTOR OF PANCHAYATHS
          THIRUVANANTHAPURAM-695001.

    3     DEPUTY DIRECTOR OF PANCHAYATHS
          ERNAKULAM, CIVIL STATION, KAKKANAD-682030.

    4     CHENNAMANGALAM GRAMA PANCHAYATH
          CHENNAMANGALAM, N. PARUR, PIN-683512,
          REPRESENTED BY ITS SECRETARY.

          SRI.BRIJESH MOHAN
          SMT.RESMI G. NAIR
          SRI.R.RAJPRADEEP
          K.SUJAI SATHIAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6535 OF 2018
                                2


                            JUDGMENT

The Registry reports that the amended writ petition has

not been filed in spite of the orders of this Court. There is no

appearance for the petitioner today, even though this matter

was called more than once.

This writ petition is thus dismissed for default.

Sd/- DEVAN RAMACHANDRAN JUDGE stu