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R.Prasad vs State Of Kerala
2023 Latest Caselaw 1345 Ker

Citation : 2023 Latest Caselaw 1345 Ker
Judgement Date : 18 January, 2023

Kerala High Court
R.Prasad vs State Of Kerala on 18 January, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                        WP(C) NO. 3792 OF 2012
PETITIONERS:

    1     SRI.R.PRASAD, S/O.RAGHAVAN,
          UTHENPURAKKAL HOUSE,ERUMAKKUZHI WARD,
          NOORANAD.P.O, ALAPPUZHA DISTRICT.
    2     SRI.NAGANANDASWAMI,
          S/O.RATNAMOORTHI KOUNDER, KOZHIPPATHI VILLAGE,
          VANNAMADA.P.O, CHITTUR TALUK, PALAKKAD DISTRICT.
          BY ADV SRI.T.I.DANIEL


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY LABOUR AND REHABILITATION(SS)DEPARTMENT,
          TRIVANDRUM - 695 001.
    2     THE WELFARE FUND INSPECTOR
          TODDY WORKERS WELFARE FUND,PALAKKAD - 678 001.
    3     THE DEPUTY TAHSILDAR(RR)
          MAVELIKKARA - 690 101.
    4     THE TAHSILDAR
          CHITTOOR,PALAKKAD - 678 001.
          SRI.K.M.FAISAL, GP
          SRI.G.SANTHOSH KUMAR, SC - KTWWFB

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3792 OF 2012

                             2


               P.V.KUNHIKRISHNAN, J.
              ------------------------------
              W.P.(C).No. 3792 of 2012
      ----------------------------------------------
      Dated this the 18th day of January, 2023


                      JUDGMENT

When this writ petition came up for consideration

on 04.01.2023, there was no representation for the

petitioners. The learned Government Pleader and the

Standing counsel appearing for the 2 nd respondent

insisted for an early hearing and hence the case was

listed today. Today also there is no representation for

the petitioners. Probably the petitioners may not be

interested in this case.

Therefore, this writ petition is dismissed for non

prosecution.

Sd/-

                                 P.V.KUNHIKRISHNAN
DM                                      JUDGE
 

 
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