Gangadharan Nair vs State Of Kerala
2023 Latest Caselaw 7017 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                            WP(C) NO. 34876 OF 2014
PETITIONER:

              GANGADHARAN NAIR
              AGED 60 YEARS
              S/O. RAGHAVAN NAIR, CHINMAYA COLONY, KASABA VILLAGE,
              VIDYANAGAR POST, KASARAGOD DISTRICT.

              BY ADVS.
              SRI.SATHEESHAN ALAKKADAN
              SRI.P.K.SUBHASH



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY TO GOVERNMENT, REVENUE
              DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2        THE SUB COLLECTOR
              KASARAGOD AT KANHANGAD.

     3        THE VILLAGE OFFICER
              PULLOOR, HOSDURG TALUK, KASARAGOD DISTRICT.

     4        CHENNU
              W/O. CHENIYAN, MADATHIL HOUSE, PERIYA, PERIYA VILLAGE,
              HOSDURG TALUK.


              GOVERNMENT PLEADER ARUN AJAYSHANKAR


     THIS     WRIT    PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
22.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.34876 of 2014     2

                    VIJU ABRAHAM, J.
                  ---------------------
                W.P.(C). No.34876 of 2014
            --------------------------------
          Dated this the 22nd day of June, 2023

                            JUDGMENT

When the matter was taken up for consideration

today also, there was no representation for the

petitioner. Accordingly, the writ petition is

dismissed for default.

sd/-

VIJU ABRAHAM,JUDGE

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