Razeena Begum vs The Revenue Divisional Officer
2023 Latest Caselaw 9004 Ker

W.P(C) No.28453/2013                        1

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
       MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                             WP(C) NO. 28453 OF 2013
PETITIONERS:

      1      RAZEENA BEGUM
             D/O.PATHUMAKUNJU, ADIYANVILAKAM SREEYET, EDAVA.

      2      SHABANA
             D/O.RAZEENA BEGUM, ADIYANVILAKAM SREEYET, EDAVA

      3      SAJID
             S/O.MUHAMMED SAHID,ADIYANVILAKAM SREEYET, EDAVA

      4      ALEEMA BEEVI
             VRINDAVANAM, VENKULAM, EDAVA.

      5      SHAMEENA
             W/O.NAZURUDEEN, PANAMUTTAM KALIYIL PURAYIL, EDAVA.

             BY ADV SRI.B.KRISHNA MANI

RESPONDENTS:

      1      THE REVENUE DIVISIONAL OFFICER
             THIRUVANANTHAPURAM-695 001.

      2      THE ADDITIONAL TAHSILDAR
             CHIRAYINKEEZHU TALUK,
             THIRUVANATHAPURAM-695 604.

      3      SHAMSUDHEEN
             S/O.FAKKEER MOHAMMED, KHADEEJA MANZIL,
             VENKULAM, EDAVA VILLAGE,
             THIRUVANANTHAPURAM-695 311.

             BY ADVS.
             SRI.P.A.AHAMMED
             SRI.THOUFEEK AHAMED
             SMT.REKHA C NAIR, GOVT. PLEADER

      THIS   WRIT      PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.28453/2013                                2




                               MOHAMMED NIAS C.P., J

                       .............................................................

                               W.P(C) No.28453 of 2013
                       .............................................................

                       Dated this the 14th day of August, 2023


                                           JUDGMENT

This Court had passed orders dated 01-06-2023 as well as 03-07-2023

to take steps to implead the legal heirs of the deceased third respondent

and time was granted. It was also mentioned in the previous order that

failure to take steps to implead will result in the writ petition being

dismissed for default. Despite all these, no steps have been taken as

ordered. Consequently, the writ petition is dismissed for default.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

okb/