Joice Davichan vs Union Of India
2024 Latest Caselaw 12781 Ker

Kerala High Court

Joice Davichan vs Union Of India on 21 May, 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
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                         WP(C) NO. 8777 OF 2017
PETITIONER:

            JOICE DAVICHAN
            AGED 50 YEARS, W/O.DAVICHAN M.D., MUKKUNGAL HOUSE, TOMY
            LANE,CHERIYAKADAVANTHRA, KOCHI-20

            BY ADVS.
            SRI.MANU ROY
            SMT.N.P.RUKSANA



RESPONDENTS:

    1       UNION OF INDIA
            REPRESENTED BY ITS SECRETARY,DEPARTMENT OF POWER AND
            ENERGY,CENTRAL SECRETARIATE, NEW DELHI-110001

    2       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
            ELECTRICITY,GOVT. SECRETARIATE, THIRUVANANTHAPURAM-
            695001

    3       THE DISTRICT COLLECTOR
            DISTRICT COLLECTORATE, ERNAKULAM-682030

    4       THE SPECIAL TAHSILDAR LA
            POWER GRID CORPORATION OF INDIA, KAKKANAD, KOCHI-682030

            BY ADVS.
            SRI.A.R.GANGADAS, CGC
            SRI.A.R.GANGADAS CGC

            SRI.RIYAL DEVASSY, 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.8777 of 2017


                                2

                 P.V.KUNHIKRISHNAN,J.
              ---------------------
                 W.P (C) No.8777 of 2017
           ---------------------------
             Dated this the 21st day of May, 2024

                          JUDGMENT

The counsel for the petitioner submitted that this writ

petition is not pressed. Hence, this writ petition is dismissed as

not pressed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng