Jayan K P vs The Secretary, Nedumbassery ...
2024 Latest Caselaw 15793 Ker

Kerala High Court

Jayan K P vs The Secretary, Nedumbassery ... on 6 June, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
 THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                  WP(C) NO. 4747 OF 2017
PETITIONER:

         JAYAN K P,
         AGED 47 YEARS, S/O. PARAMESWARAN,
         KOCHERIL HOUSE, THURUTHISSERY,MAIKAD P.O.,
         ANGAMALI, ERNAKULAM DISTRICT,PIN - 683 589.

         BY ADVS.
         B.SABITHA (DESOM)
         DEEPA MOHANAN


RESPONDENTS:

    1    THE SECRETARY, NEDUMBASSERY PANCHAYATH,
         NEDUMBASSERY GRAMA PANCHAYATH,MAIKAD P.O.,
         ERNAKULAM DISTRICT - 683589.
    2    THE DEPUTY DIRECTOR,
         SURVEY, KAKKANAD, ERNAKULAM.
    3    THE ASSISTANT EXECUTIVE ENGINEER,
         LSGD PARAKKADVU, ANGAMALI,ERNAKULAM.
    4    THE VILLAGE OFFICER,
         NEDUMBASSERY VILLAGE, ANGAMALI,ERNAKULAM DISTRICT
         - 683589.
    5    THE THAHASILDAR,
         ALUVA TALUK, ALUVA ERNAKULAM.
    6    THE DISTRICT COLLECTOR,
         COLLECTORATE, KAKKANAD,ERNAKULAM - 682030.
    7    THE CONVENOR,
         IWMP, WARD NO.13, NEDUMBASSERY GRAMA
         PANCHAYATHUNDER THE ASSISTANT EXECUTIVE ENGINEER
         LSGD PARAKKADAVU ANGAMALI, ERNAKULAM.
OTHER PRESENT:

         SRI.BIMAL K NATH-SR.GP
 WP(C) NO.4747 OF 2017

                             2

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.4747 OF 2017

                              3




                M.A. ABDUL HAKHIM, J.
                --------------------------------
               W.P.(C) No. 4747 of 2017
                --------------------------------
            Dated this the 6th day of June, 2024

                         JUDGMENT

This writ petition came up in the defect list on

03.06.2024 and 04.06.2024 and as per order dated

04.06.2024, the petitioner was directed to take steps within

two days. No steps is seen taken by the petitioner. No

appearance for the petitioner and hence this writ petition is

dismissed for default.

Sd/-

M.A. ABDUL HAKHIM, JUDGE S.M.K. WP(C) NO.4747 OF 2017

APPENDIX OF WP(C) 4747/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE COMPLAINT AND THE RECEIPT DATED 08.2.2017 FILED BEFORETHE 6TH RESPONDENT.

EXHIBIT P2 TRUE COPYOF THE DETAILS OF REPORT SUBMITTED BY THE 4TH RESPONDNET OT THE 5TH RESPONDENT.

EXHIBIT P3 THE TRUE COPY OF THE LETTER ISSUED BY THE 5TH RESPONDNET TO THE 6TH RESPONDENT DATED 09.2.2017.

EXHIBIT P4 THE TRUE COPY OF THE WORK ORDER OF THE 3RD RESPONDENT DATED 23.1.2015.