Kottarakkara Public Works ... vs State Of Kerala
2023 Latest Caselaw 6127 Ker

  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                   WP(C) NO. 7808 OF 2014


PETITIONER:

           KOTTARAKKARA PUBLIC WORKS SKILLED WORKERS
           LABOUR CONTRACT CO-OPERATIVE SOCIETY LTD.
           Q-459, KOTTARAKKARA, REPRESENTED BY ITS
           SECRETARY.
           BY ADV SRI.T.V.AJAYAKUMAR


RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY THE DISTRICT COLLECTOR, KOLLAM6
           691 013.
    2      THE EXECUTIVE ENGINEER
           K.I.P.(LB), DIVISION NO.V, KOLLAM 691 01.
    3      THE ASSISTANT EXECUTIVE ENGINEER
           K.I.P (LB), SUB DIVISION NO.14, KUNDARA, KOLLAM
           691 501.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.06.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 7808 OF 2014

                                 2



                          JUDGMENT

Even though this matter was called more than twice

today, there was no representation for the petitioners. I,

therefore, suspect that the petitioners are not interested in

prosecuting this matter any further. Accordingly, this Writ

Petition is dismissed for default.

Sd/-DEVAN RAMACHANDRAN, JUDGE lsn