K.G.Aneesh vs District Collector
2024 Latest Caselaw 6133 Ker

Kerala High Court

K.G.Aneesh vs District Collector on 23 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                      WP(C) NO. 2685 OF 2014
PETITIONER:

            K.G.ANEESH
            AGED 33 YEARS
            S/O.GOVINDAN, KUNDANI HOUSE, CHUNKAL, MATTATHOOR
            PO MATTATHOOR VILLAGE, MUKUNDAPURAM TALUK,
            THRISSUR DISTRICT, KERALA.
            BY ADVS.
            SRI.G.BALAMURALEEDHARAN (PARAVUR)
            SRI.N.T.NANDAKUMAR PARAVUR

RESPONDENTS:

    1       DISTRICT COLLECTOR
            THRISSUR.
    2       THE THAHSILDAR, TALUK OFFICE
            MUKUNDAPURAM, THRISSUR DIST.
    3       THE PRINCIPAL AGRICULTURAL OFFICER
            CONVENOR OF LOCAL LEVEL MONITORING COMMITTEE,
            KRISHI BHAVAN, MATTATHUR PO, PIN-680684, THRISSUR
            DIST.
    4       VILLAGE OFFICER
            MATTATHUR, THRISSUR DIST.
    5       THE SECRETARY
            MATTATHUR GRAMA PANCHAYAT, MATTATHUR, MATTATHUR
            PO PIN-680684, THRISSUR DIST.


            BY SRI RIYAL DEVASSY, GOVERNMENT PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   23.02.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 4W.P.© No.2685 of 2014
                              :2 :



                   P.V.KUNHIKRISHNAN, J.
          ---------------------------------------------
                  W.P.(C) No.2685 of 2014
      ------------------------------------------------------
           Dated this the 23rd day of February, 2024.


                          JUDGMENT

When this writ petition came up for consideration

on 21.02.2024, there was no representation for the

petitioner. Today (23.2.2024) also, there is no

representation for the petitioner. In such circumstances,

this writ petition need not be retained.

Therefore, the writ petition is dismissed for

default.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE smv