M/S.Indroyal Hotels (P) Limited vs Secretary
2023 Latest Caselaw 579 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
            THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                           WP(C) NO. 4762 OF 2014
PETITIONER/S:

             M/S.INDROYAL HOTELS (P) LIMITED, REGD.OFFICE-T.C
             2/2485(5,6) ROYAL PLAZA, M.G ROAD, PATTOM,
             THIRUVANANTHAPURAM, REPRESENTED BY ITS POWER OF
             ATTORNEY HOLDER-M.SREENIVASAN, GENERAL MANAGER,
             (ADMINISTRATION) INDROYAL FURNITURE CO (P) LIMITED,
             TRIVANDRUM PIN 695 004

              BY ADVS.SRI.S.NARAYANAN NAIR
              SRI.M.ABDUL VAHAB PANGODE
              SRI.A.V.LIYAH
              SRI.V.R.PRASOBH


RESPONDENT/S:

      1      SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT,
             GOVERNMENT OF KERALA, SECRETARIAT, TRIVANDRUM -695001

      2      CORPORATION OF KOCHI, REPRESENTED BY ITS SECRETARY,
             ERNAKULAM 682 025

      3      THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS,
             VANCHIYOUR, TRIVANDRUM 35

              BY ADV SRI.K.ANAND, SC, COCHIN CORPN.


OTHER PRESENT:

              GP SRI JACOB E SIMON


          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    11.01.2023,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.4762 of 2014

                            ..2..




                        JUDGMENT

On 14.12.2022, when the matter was taken up for

hearing, there was no representation for the petitioner.

Today also, there is no representation. Hence, the writ

petition is dismissed for default.

SD/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-