V.K.Rajappan vs The State Of Kerala
2024 Latest Caselaw 26436 Ker

Kerala High Court

V.K.Rajappan vs The State Of Kerala on 3 September, 2024

WP(C) NO. 28802 OF 2014


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          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

 TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                     WP(C) NO. 28802 OF 2014

PETITIONER:

         V.K.RAJAPPAN
         S/O.MOTTAN KOCHAPPA AND RESIDING AT PRASANTHAM,
         T.C.22/1270, VRA 178, MANNAMOOLA,
         PEROORKADA P.O., TRIVANDRUM, PIN - 695 005.


         BY ADVS.
         SRI.K.JAGADEESCHANDRAN NAIR
         SMT.DIVYA C BALAN
         SRI.J.KRISHNAKUMAR




RESPONDENTS:

    1    THE STATE OF KERALA
         REPRESENTED BY THE CHIEF SECRETARY TO GOVT.OF
         KERALA, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

    2    PRINCIPAL SECRETARY
         SC/STDD, GOVT. SECRETARIAT,
         THIRUVANANTHAPURAM - 695 001
         (SCHEDULED CASTE/SCHEDULED TRIBE DEVELOPMENT
         DEPARTMENT).

    3    THE FOOD CORPORATION OF INDIA
         REPRESENTED BY EXT.DIRECTOR (SOUTH),
 WP(C) NO. 28802 OF 2014


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            FCI ZONAL OFFICE, CHENNAI - 600 006.

    4       SCRUTINY COMMITTEE REPRESENTED BY CHAIRMAN
            SCRUTINY COMMITTEE FOR VERIFICATION OF COMMUNITY
            CERTIFICATES, SC/STDD, SECRETARIAT,
            THIRUVANANTHAPURAM - 691 001. (SCHEDULED
            CASTE/SCHEDULED TRIBE DEVELOPMENT DEPARTMENT).


            BY ADV SRI.M.R.ANISON


     THIS    WRIT   PETITION   (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(C) NO. 28802 OF 2014


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                        JUDGMENT

The counsel for the petitioner has preferred a memo,

stating that a registered notice was sent to the petitioner for

signing the reply affidavit, but the same was returned on

22.06.2024 with the remark that the addressee is deceased.

Under these circumstances, no one has shown interest in

proceeding further with this writ petition.

In the light of the said circumstances, the writ petition is

closed as abated.

Sd/-

P.M.MANOJ, JUDGE AS