Citation : 2024 Latest Caselaw 28873 Ker
Judgement Date : 3 October, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
MJC NO. 151 OF 2024 IN WP(C) 6579/2024(V)
APPLICANT/PETITIONER
BEENA SAJI AGED 54 YEARS W/O SAJIMON A.G OTHALAKUZHIYIL (H),
EDAKKARA (P.O), NILAMBUR TALUK, MALAPPURAM., PIN - 679331.
RESPONDENTS/RESPONDENTS
1. THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT (PWD), (ROAD
DIVISION), MANJERI, MALAPPURAM., PIN - 676121.
2. EDAKKARA GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY,
EDAKKARA.P.O, MALAPPURAM DISTRICT-679331, PIN - 679331.
3. THE SUB INSPECTOR OF POLICE, EDAKKARA POLICE STATION, EDAKKARA P.O.,
MALAPPURAM DISTRICT, PIN-679331.
4. THE REGIONAL TRANSPORT AUTHORITY, REPRESENTED BY ITS SECRETARY,
MALAPPURAM DISTRICT., PIN - 676505.
5. THE SECRETARY, TAXI DRIVERS UNION, CITU, EDAKKARA.P.O, MALAPPURAM
DISTRICT., PIN - 679331.
6. THE SECRETARY, TAXI DRIVERS UNION, INTUC, EDAKKARA.P.O, MALAPPURAM
DISTRICT., PIN - 679331.
7. THE DISTRICT COLLECTOR, MALAPPURAM DISTRICT COLLECTORATE, CIVIL
STATION, MALAPPURAM, PIN - 676505.
Miscellaneous jurisdiction case praying that in the circumstances
stated in the affidavit filed there with the High Court be pleased to
restore the W.P.(C) No.6579/2024, into the files of this Hon'ble court,
which was dismissed for non-prosecution on 04/07/2024.
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 04/07/2024 in W.P.(C)6579/2024 and upon
hearing the arguments M/S. NAVANEEETH N. NATH, GOUTHAM KRISHNA E.J.,
MEGHA BIJU Advocates for the petitioner in MJC/WPC, GOVERNMENT PLEADER FOR
RESPONDENTS, the court passed the following:
MOHAMMED NIAS C. P. , J.
============================================
M. J. C. No. 151 of 2024
in
W. P. (C) No. 6579 of 2024
============================================
Dated this the 3rd day of October, 2024
ORDER
This MJC is filed seeking restoration of the writ petition
dismissed for default. Going by the reasons stated in the application
seeking restoration and finding the same to be acceptable, the MJC is
allowed.
Post the Writ Petition for hearing on 5.11.2024.
Sd/-
MOHAMMED NIAS C. P. , JUDGE MMG
03-10-2024 /True Copy/ Assistant Registrar
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