Sunil Abraham vs State Of Kerala
2024 Latest Caselaw 29212 Ker

Kerala High Court

Sunil Abraham vs State Of Kerala on 10 October, 2024

W. A. No. 931 of 2017 &
C. M. Application No. 1 of 2017
                                        -1-

                                                 2024:KER:76775
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

       THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                         &

                  THE HONOURABLE MR. JUSTICE S.MANU

 THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                             WA NO. 931 OF 2017

          AGAINST THE JUDGMENT IN WPC NO.27451 OF 2013 OF HIGH

                                  COURT OF KERALA

APPELLANT/S:

             SUNIL ABRAHAM
             AGED 45 YEARS, S/O.ABRAHAM, RESIDING AT PALLICKAL
             HOUSE,VAYALATHALA P.O., PATHANAMTHITTA DISTRICT,
             NOW EMPLOYED AND RESIDING AT P.O.BOX NO.48,
             SAFAT,KUWAIT- 13001, REPRESENTED BY HIS POWER OF
             ATTORNEY HOLDER, REENA GRACE THOMAS, W/O.SUNIL
             ABRAHAM, RESIDING AT PALLICKAL HOUSE,VAYALATHALA
             P.O., PATHANAMTHITTA DISTRICT.


             BY ADVS.
             SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
             SRI.A.R.DILEEP
             SRI.P.J.JOE PAUL
             SRI.MANU SEBASTIAN




RESPONDENT/S:

      1      STATE OF KERALA
             REPRESENTED BY SECRETARY TO GOVERNMENT IN THE
             DEPARTMENT OF REVENUE, GOVERNMENT
             SECRETARIAT,THIRUVANANTHAPURAM - 695001.

      2      THE DISTRICT COLLECTOR
             COLLECTORATE, PATHANAMTHITTA - 689 645.
 W. A. No. 931 of 2017 &
C. M. Application No. 1 of 2017
                                       -2-

                                                                2024:KER:76775

      3       THE REVENUE DIVISIONAL OFFICER
              REVENUE DIVISIONAL OFFICE, THIRUVALLA - 689 101.

      4       THE VILLAGE OFFICER
              CHERUKOLE VILLAGE OFFICE,PATHANAMTHITTA DISTRICT
              - 689 645.

      5       THE TAHSILDAR
              TALUK OFFICE, RANNI- 686 672.

      6       THE EXECUTIVE ENGINEER
              OFFICE OF THE EXECUTIVE ENGINEER,PAMPA IRRIGATION
              PROJECT (PIP) DIVISION, CHENGANOOR - 689 121.

      7       THE DEPUTY TAHSILDAR
              ZERO LANDLESS PROJECT, TALUK OFFICE, RANNY -
              689672.



OTHER PRESENT:

              SRI MANU SRINATH
              SRI. V THEKCHAND SR. GP


       THIS    WRIT     APPEAL    HAVING     COME   UP    FOR    ADMISSION   ON
10.10.2024,       THE    COURT    ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 931 of 2017 &
C. M. Application No. 1 of 2017
                                     -3-

                                                       2024:KER:76775
                                  JUDGMENT

Nitin Jamdar, C. J.

Heard Sri. Manu Srinath, learned counsel for the Appellant.

2. C. M. Application No. 1 of 2017 is filed for condonation of the delay of 940 days.

3. Learned counsel for the Appellant states that instructions have been received not to prosecute the application and the appeal.

4. The application accordingly stands dismissed as not pressed. Consequently, the appeal does not survive and the same is dismissed.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE

Eb