T.P.Ratnamma vs State Of Kerala
2023 Latest Caselaw 1575 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                    WP(C) NO. 26149 OF 2012
PETITIONER/S:

            T.P.RATNAMMA. AGED 82 YEARS,
            W/O. CHELLAPPAN NAIR @ P.K. NAIR, RESIDING AT
            IYEESA PALACE, 2ND FLOOR, FLAT NO. 314, DAVOOR
            BANG ROAD, ANDHERI WEST, BOMBAY - 58.
            BY ADV SRI.P.K.RAMKUMAR


RESPONDENT/S:

    1       STATE OF KERALA
            REP. BY ITS SECRETARY, DEPARTMENT OF
            REGISTRATION, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM.
    2       THE SURVEY DIRECTOR
            DIRECTORATE OF SURVEY VAZHUTHACAD,
            THIRUVANANTHAPURAM - 14.
    3       THE TAHSILDAR
            TORRENCE, SURVEY, KOTTAYAM TALUK, P.O. KOTTAYAM.
OTHER PRESENT:

            SRI.RENJITH.T.R, SR.GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 26149 of 2012



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 26149 of 2012
                         =============================================================

                   Dated this the 20th day of January, 2023

                                          JUDGMENT

The learned counsel for the petitioner submitted that since

several notices were sent to his client there is no response.

Therefore, writ petition may be closed.

Therefore, this writ petition is dismissed for non

prosecution.

sd/-

P.V.KUNHIKRISHNAN JUDGE das