Kerala High Court
P.Manojkumar vs The Secretary
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 30TH DAY OF NOVEMBER 2017/9TH AGRAHAYANA, 1939
WP(C).No. 4863 of 2010 (G)
---------------------------
PETITIONER:
-----------
P.MANOJKUMAR,S/O.PUSHPANGADAN,
KRISHNASREE,PANDAKASALA,CHIRAYINKIL.P.O,,
THIRUVANANTHAPURAM DISTRICT.
BY ADVS.SRI.P.V.BABY
SRI.R.KIRAN
RESPONDENT(S):
--------------
1. THE SECRETARY,VAKKOM SOUTH COIR
VYAVASAYA CO-OPERATIVE SOCIETY LTD.NO.T.537,
VAKKOM SOUTH,CHIRAYINKIL.P.O,
THIRUVANANTHAPURAM DISTRICT.
* 2. P.DIVAKARAN VIDYAN,VADAPPURAM,VAKKOM.PO,
CHIRAYINKIL.P.O,THIRUVANANTHAPURAM DISTRICT.(DELETED)
* THE 2ND RESPONDENT IS DELETED FROM PARTY ARRAY AT THE
RESKE OF PETITION AS PER ORDER DATED 6/3/13 IN
IA NO.3166/13.
3. THE ASSISTANT REGISTRAR,PROJECT OFFICE
(COIR),CHIRAYINKIL,THIRUVANANTHAPURAM DISTRICT.
4. THE KERALA CO-OPERATIVE TRIBUNAL,
THIRUVANANTHAPURAM.
R1 BY ADV. SRI.MILLU DANDAPANI
R3.R4 BY GOVERNMENT PLEADER SMT PRINCY XAVIER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 30-11-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
K.V.
A.MUHAMED MUSTAQUE, J.
**********************************************************************
W.P.(C) No.4863 of 2010
**********************************************************************
Dated this the 30th day of November, 2017
JUDGMENT
The learned counsel for the petitioner submits that he had relinquished the Vakkalath and notice may be sent to the petitioner.
If the learned counsel for the petitioner had relinquished the Vakkalath, it is not for this Court to issue notice to the petitioner. Therefore, the writ petition is dismissed for non-prosecution.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln /True copy/ P.A.to Judge