N.V. Kannan Nair vs Chairman, Taluk Land Board, ...
2023 Latest Caselaw 2094 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                         OP(C) NO. 3139 OF 2015
              TLB 1626/73/HDS OF TALUK LAND BOARD, HOSDRUG
PETITIONER:

            N.V. KANNAN NAIR
            AGED 81 YEARS
            S/O.UKKARAN NAIR, EDAPUZHA,
            KINANOOR VILLAGE,HOSDURG TALUK,
            KASARAGOD DISTRICT - 671 312.

            BY ADVS.
            SRI.RAJAN VISHNURAJ
            SRI.V.HARISH



RESPONDENTS:

    1       CHAIRMAN, TALUK LAND BOARD, HOSDURG
            (DEPUTY COLLECTOR (LR), KASARAGOD,
            COLLECTORATE, CIVIL STATION,
            VIDHYA NAGAR,KASARAGOD,
            KASARAGOD DISTRICT - 671 123

    2       THE TAHSILDAR
            HOSDURG TALUK,
            POST KANHANGAD,
            KASARAGOD DISTRICT - 671 315.

    3       THE VILLAGE OFFICER
            KANANUR VILLAGE, CHOINKODE, POST CHAIYOTH
            (VIA)NILESHWAR, KASARAGOD DISTRICT - 671 314.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 03.02.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 3139 OF 2015               2



              Dated this the 3rd day of February, 2023

                             JUDGMENT

Despite the order dated 06.01,2023, no steps have

been taken to implead the legal representatives of the

deceased petitioner. It is assumed that the legal

representative of the deceased petitioner is no longer

desirous of coming on record. Hence, the original

petition is dismissed as abated.

Sd/-

C.S.DIAS, JUDGE

rmm3/2/2023