Sheelakumari vs District Collector, Kollam And Others
2024 Latest Caselaw 28337 Ker

Kerala High Court

Sheelakumari vs District Collector, Kollam And Others on 25 September, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

                                                  2024:KER:71347
MFA (SUCCESSION) NO.32 OF 2014 & WP(C) NO.32353 OF 2009
                                 1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR. JUSTICE T.R.RAVI

 WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                  MFA (SUCCESSION) NO. 32 OF 2014

        AGAINST THE ORDER/JUDGMENT DATED 13.02.2014 IN OPSUC NO.4
 OF 2012 OF ASSISTANT SESSIONS COURT/SUB COURT, KARUNAGAPPALLY



APPELLANT/PETITIONER:

            SHEELA KUMARI
            ROHINI BHAVANAM,
            ERAVI CHIRA WEST,
            PATHARAM.P.O, SOORANADU,
            SOUTH VILLAGE, KUNNATHOOR TALUK,
            KOLLAM DISTRICT.

            BY ADV.SRI.K.SUBASHCHANDRA BOSE



RESPONDENTS/RESPONDENTS:

    1       PRASANNA KUMARI
            AGED 57 YEARS
            KANNAMKARA HOUSE,
            PULIYOOR VANCHI KIZHAKKE
            THODIYOOR VILLAGE,
            KOLLAM DISTRICT-691521.

    2       THE COMMANDANT
            K.A.P. 3-BATTALION
            ADOOR, PATHANAMTHITTA DISTRICT-689645.


            BY ADVS.
            S.P.ARAVINDAKSHAN PILLAY
            S.A.ANAND
            K.A.BALAN
                                                   2024:KER:71347
MFA (SUCCESSION) NO.32 OF 2014 & WP(C) NO.32353 OF 2009
                                  2

            PETER JOSE CHRISTO
            N.SANTHA

            SMT. REKHA C. NAIR, SR. GOVT. PLEADER


     THIS    MFA   (SUCCESSION)   HAVING   BEEN   FINALLY   HEARD   ON
25.09.2024, ALONG WITH WP(C).32353/2009, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                                   2024:KER:71347
MFA (SUCCESSION) NO.32 OF 2014 & WP(C) NO.32353 OF 2009
                                 3


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR. JUSTICE T.R.RAVI

 WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                      WP(C) NO. 32353 OF 2009

PETITIONER:

          SHEELAKUMARI
          W/O.LATE HARIKUMAR,
          ROHINI BHAVANAM,
          ERAVICHIRA WEST,
          PATHARAM.PO,
          SOORANADU SOUTH VILLAGE,
          KUNNATHOOR TALUK,
          KOLLAM DISTRICT.


          BY ADV SRI.N.VIMALAN


RESPONDENTS:

    1     DISTRICT COLLECTOR,
          KOLLAM

    2     TAHSILDAR
          TALUK OFFICE,
          KARUNAGAPPALLY.

    3     THE COMMANDANT
          K.A.P.3 BATTALION, ADOOR,
          PATHANAMTHITTA DISTRICT.

    4     PRASANNAKUMARI AMMA
          AGED 55 YEARS
          KANNAMKARA HOUSE,
          PULIYOOR VANCHI KIZHAKKE,
          THODIYOOR VILLAGE,
          KOLLAM DISTRICT.
                                                   2024:KER:71347
MFA (SUCCESSION) NO.32 OF 2014 & WP(C) NO.32353 OF 2009
                               4




          BY ADVS.
          SRI.S.P.ARAVINDAKSHAN PILLAY
          SRI.S.A.ANAND
          SRI.PETER JOSE CHRISTO
          SMT.N.SANTHA
          SMT.REKHA C.NAIR, SR.GOVT.PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.09.2024, ALONG WITH MFA (SUCCESSION).32/2014, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                                   2024:KER:71347
MFA (SUCCESSION) NO.32 OF 2014 & WP(C) NO.32353 OF 2009
                                     5



                            T.R. RAVI, J.
             --------------------------------------------
               M.F.A. (SUCCESSION) No.32 of 2014
                                   &
                     W.P.(C). No.32353 of 2009
              --------------------------------------------
            Dated this the 25th day of September, 2024

                               JUDGMENT

When the cases were posted on 10.09.2024, there was no

representation for the appellant/petitioner. See order dated

10.09.2024 in MFA (SUCCESSION) No.32 of 2014. Since there is no

appearance today also, the MFA and the Writ Petition are dismissed

for non-prosecution.

Sd/-

T.R. RAVI JUDGE

Pn