The Chairman Mount Zion College Of ... vs Naranganam Grama Panchayat
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Kerala High Court

The Chairman Mount Zion College Of ... vs Naranganam Grama Panchayat on 21 May, 2024

Author: P Gopinath

Bench: P Gopinath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                         WP(C) NO. 3751 OF 2017
PETITIONER:

             THE CHAIRMAN,
             MOUNT ZION COLLEGE OF ENGINEERING,
             KADAMANITTA, PATHANAMTHITTA DIST.

             BY ADVS.
                  SRI.N.N.SUGUNAPALAN (SR.)
                  SRI.S.JUSTUS
                  SRI.TOJAN J. VATHIKULAM



RESPONDENTS:

     1       NARANGANAM GRAMA PANCHAYAT
             NARANGANAM, PATHANAMTHITTA DIST, PIN-689 642,
             REP. BY ITS SECRETARY.

     2       THE SECRETARY
             NARANGANAM GRAMA PANCHAYAT, NARANGANAM,
             PATHANAMTHITTA DIST, PIN-689 642.

     3       THE VILLAGE OFFICER
             NARANGANAM VILLAGE OFFICE, NARANGANAM,
             PATHANAMTHITTA DIST, PIN-689 642.

             BY ADVS
                   SRI.NIDHI BALACHANDRAN
                   SMT. THUSHARA JAMES (SR GP)




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.05.2024,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.3751/2017                   2




                          JUDGMENT

On 08-09-2023, this Court had passed the following

order:

"On request of the Learned Counsel for the petitioner, post this matter on 22-08-2023. It is made clear that on the next date of posting this writ petition, no request for adjournment shall be accommodated".

When this writ petition is taken up for consideration

today, there is no representation for the petitioner.

Writ petition is therefore dismissed for default.

Sd/-

GOPINATH P. JUDGE ats