Kerala High Court
Kochappy Kuttappan vs C.K.Sarada on 21 August, 2014
Author: K.Harilal
Bench: K.Harilal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.HARILAL
THURSDAY, THE 21ST DAY OF AUGUST 2014/30TH SRAVANA, 1936
CRP.No. 451 of 2003 (G/B )
------------------------
AA 42/2000 of APPELLATE AUTHORITY(LR),TRIVANDRUM
OA 94/1998 of LAND TRIBUNAL, TRIVANDRUM
.......
REVISION PETITIONER(S)/APPELLANT/RESPONDENT:
-------------------------------------------------------------------------
KOCHAPPY KUTTAPPAN, MALAMARKUZHI,
VATTIYOORKAVU, THIRUVANANTHAPURAM.
BY ADVS.SRI.S.B.JAYACHANDRAN
SRI.P.M.JOSEPH
RESPONDENT(S)/RESPONDENTS/APPLICANT AND STATE:
--------------------------------------------------------------------------------------------
1. C.K.SARADA, MALAMARKUZHIVILA VEEDU,
TC 6/634, VATTIYOORKAVU, THIRUVANANTHAPURAM.
2. STATE OF KERALA, REPRESENTED BY
CHIEF SECRETARY,SECRETARIAT,THIRUVANANTHAPURAM.
R2 BY GOVERNMENT PLEADER SRI. JIBU P.THOMAS
R1 BY ADV. SRI.M.R.ANANDAKUTTAN
R1 BY ADV. SRI.B.SATHIQ
R1 BY ADV. SMT.SHIRMILA. C.S.
THIS CIVIL REVISION PETITION HAVING BEEN FINALLY HEARD ON 21-08-2014,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
okb
K.HARILAL, J.
_ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _
C.R.P.No.451 of 2003
_ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _
Dated this the 21st day of August, 2014
ORDER
Consequent on the dismissal of the petition to condone delay vide order dated 21-8-2014, this C.R.P. also will stand dismissed.
Sd/-
(K.HARILAL, JUDGE) okb.
K.HARILAL, J.
_ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ C.M. Appl. No.821 of 2004 in C.R.P. No.451 of 2003 _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ Dated this the 21st day of August, 2014 ORDER The learned counsel for the petitioner submits that he has no instruction from the party. This Court, vide order dated 6-12-2012, condoned the delay on condition of payment of Rs.2,500/- to the petitioner through the counsel and the amount shall be paid within two weeks from the date of the order. But, the said condition has not been complied so far. Therefore, the delay petition will stand dismissed.
Sd/-
(K.HARILAL, JUDGE) okb.