T.P. Biju vs State Of Kerala
2024 Latest Caselaw 32459 Ker

Kerala High Court

T.P. Biju vs State Of Kerala on 8 November, 2024

W. A. No. 2604 of 2015
                                 -1-

                                            2024:KER:84959
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

    THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                  &

               THE HONOURABLE MR. JUSTICE S.MANU

 FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA,

                                1946

                         WA NO. 2604 OF 2015

           AGAINST THE JUDGMENT DATED 30.10.2015 IN WPC

          NO.21000 OF 2014 OF HIGH COURT OF KERALA

APPELLANT/S:

     1      T.P. BIJU
            S/.O T.A.PAVITHRAN, THUNDIPARAMBIL HOUSE,
            PONNARIMANGALAM, MULAVUKADU P.O., ERNAKULAM
            DISTRICT.

     2      T.A.PAVITHRAN
            S/O LATE T.K.AYYAPPAN, THUNDIPARAMBIL HOSUE,
            PONNARIMANGALAM, MULAVUKADU P.O., ERNAKULAM
            DISTRICT.



RESPONDENT/S:

     1      STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY,
            SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2      THE PRINCIPAL SECRETARY TO GOVERNMENT OF
            KERALA
            DEPARTMENT OF FISHERIES AND PORTS,
            SECRETARIAT, THIRUVANANTHAPURAM-695001.

     3      THE DIRECTOR OF FISHERIES
            DIRECTORATE OF FISHERIES, VIKAS BHAVAN,
            THIRUVANANTHAPURAM-695033.
 W. A. No. 2604 of 2015
                             -2-

                                               2024:KER:84959
     4      THE DEPUTY DIRECTOR OF FISHERIES
            ERNAKULAM-682031.

     5      REGIONAL DIRECTOR
            CENTRAL INLAND WATER WAY AUTHORITY,
            KANNADIKADU AREA, MARADU P.O., NEAR NAIRS
            HOSPITAL, ERNAKULAM.



OTHER PRESENT:

            SRI K P HARISH, SR.GP


         THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
08.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W. A. No. 2604 of 2015
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                                                   2024:KER:84959
                         JUDGMENT

Dated this the 8th day of November, 2024

Nitin Jamdar, C. J.

Heard Mr. K. P. Harish, learned Senior Government Pleader appearing for the State.

2. The appeal has been pending since 2015. The appeal is filed challenging the order passed by the learned Single Judge dated 30 October 2015 in W. P. (C) No. 21000 of 2014. The matter has remained pending because the defects have not been removed.

3. None had appeared for the Appellants on the last occasion and we granted four week's time. Today also, none appears for the Appellants and the defects have not been removed. Perhaps, the Appellants have lost interest in prosecuting this appeal.

4. The writ appeal is dismissed for non-prosecution.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE Eb