Mohammed Haneefa S/O Aboobacker vs Kerala State Electricity Board
2024 Latest Caselaw 19328 Ker

Citation : 2024 Latest Caselaw 19328 Ker
Judgement Date : 3 July, 2024

Kerala High Court

Mohammed Haneefa S/O Aboobacker vs Kerala State Electricity Board on 3 July, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
          Wednesday, the 3rd day of July 2024 / 12th Ashadha, 1946
                 MJC NO. 95 OF 2024 IN WP(C) 14761/2018 (U)
APPLICANT/PETITIONER:

     MOHAMMED HANEEFA, S/O ABOOBACKER, EYYALA (H), BENDICHAL, THEKKIL
     VILLAGE & P.O KASARGOD.

RESPONDENTS/RESPONDENTS:

  1. KERALA STATE ELECTRICITY BOARD, REPRESENTED BY ITS SECRETARY,
     VYDYUTHI BHAVAN, PATTOM P O, THIRUVANANTHAPURAM - 695004
  2. ASSISTANT EXECUTIVE ENGINEER, ELECTRICAL SUB DIVISION, KSEB LTD.,
     ELECTRICAL SECTION, UDMA - 671319
  3. ASSISTANT ENGINEER, ELECTRICAL SECTION, KSEB LTD., CHATTANCHAL,
     KASARGODE DISTRICT - 671541
  4. THE VIGILANCE AND ANTI-CORRUPTION BUREAU, KSEB, KASARGODE - 671541
  5. ISMAIL B.A., EYYALA, BENDICHAL, KASARGODE DISTRICT - 671541


     Miscellaneous Jurisdiction case praying that in the circumstances
stated in the affidavit filed there with the High Court be pleased to
restore the above Writ Petition (Civil) on records.

     This Miscellaneous Jurisdiction case coming on for orders upon
perusing the application and the affidavit filed in support thereof and
this Court's judgment dated 28.05.2024 in WP(C) 14761/2018 and upon
hearing the arguments SRI.P.SREEKUMAR (SENIOR ADVOCATE) along with SOORAJ
T ELENJICKAL for Petitioner in MJC/SRI.P.SREEKUMAR (SENIOR) along with
M/S.SORRAJ T. ELENJICKAL, K.ARJUN VENUGOPAL, MARY RESHMA GEORGE, HARITHA
V.A, JEEVAN RAJEEV & NANDAGOPAL R., Advocates for Petitioner in WP(C),
SMT.POOJA JOSE, Advocate for R1 in MJC, SRI.ARUNKUMAR A., STANDINC COUNSEL
for KSEB (R1) in WP(C), the court passed the following;
                     DINESH KUMAR SINGH, J.
                     --------------------------------
                       M.J.C No. 95 of 2024
                                    IN
                    W.P.(C) No.14761 of 2018
                      -------------------------------
                Dated this the 3rd day of July 2024

                              ORDER

This M.J.C has been filed for re-calling the order dated

28.05.2024, dismissing the writ petition for non prosecution.

It has been stated in the application that the counsel

representing the petitioner in the writ petition is designated

as 'Senior' therefore he could not put in appearance in

absence of the instructing counsel. It is further stated that

there was no willful negligence in prosecuting the writ

petition.

Smt. Pooja Jose, learned counsel for the 1st respondent

submits that, she has no objection in restoring the writ

petition to its original number.

Considering the said facts and submissions, the order