K.J Joseph vs The State Of Kerala
2023 Latest Caselaw 6371 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                        WP(C) NO. 11576 OF 2014
PETITIONER/S:

               K.J.JOSEPH, AGED 45 YEARS
               S/O.JOSEPH, KOONAMPARAYIL HOUSE, KEERITHODU
               KARA, KANJIKUZHI VILLAGE, THODUPUZHA TALUK,
               IDUKKI DISTRICT.

            BY ADVS.
            SRI.A.C.DEVASIA
            SRI.C.K.JACOB



RESPONDENT/S:

    1          THE STATE OF KERALA, REPRESENTED BY THE
               SECRETARY TO PANCHAYATHS, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2          KANJIKKUZHI GRAMA PANCHAYATH
               REPRESENTED BY ITS SECRETARY, KANJIKKUZHI GRAMA
               PANCHAYATH OFFICE, KANJIKKUZHI, IDUKKI DISTRICT-
               685 606.

               BY ADVS.
               SRI.S.MANU
               GP - SMT.REKHA C. NAIR


        THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   12.06.2023,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 11576 OF 2014

                                  ..2..




                                JUDGMENT

This writ petition is filed seeking for a

direction to the second respondent Panchayat to

consider the application of the petitioner for

licence for conducting quarry. From 01.06.2023

onwards, there is no representation for the

petitioner. By passage of time, the petitioner

might have lost interest in prosecuting the

matter. Accordingly, the writ petition is closed.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-