Kerala High Court
Jagadeesh Chandra Menon vs District Collector on 13 November, 2018
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY ,THE 13TH DAY OF NOVEMBER 2018 / 22ND KARTHIKA, 1940
WP(C).No.2462 of 2011
PETITIONER:
JAGADEESH CHANDRA MENON
S/O.KRISHNA PILLAI, PLALAKOTTU VEEDU,
PADA NORTH, KARUNAGAPALLY, KOLLAM.
BY ADVS.
SRI.S.SUDHEESHKAR
SRI.K.ACHANKUNJU
RESPONDENTS:
1 DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION, KOLLAM.-691001
2 THE REVENUE DIVISIONAL OFFICER
CIVIL STATION, KOLLAM.-691001
3 THE SUB REGISTRAR, SUB REGISTRY OFFICE
KARUNAGAPALLY, KOLLAM.-691013
4 THE STATE OF KERALA REPRESENTED BY
THE REVENUE SECRETARY,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.-695001
GOVERNMENT PLEADER SMT.POOJA SURENDRAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.2462 of 2011
2
JUDGMENT
This writ petition was posted on 09.11.2018 and 12.11.2018. There was no representation on behalf of the petitioner. Again, when this matter is called today, none represented the petitioner. Hence, the writ petition is dismissed for default.
Sd/-
N.NAGARESH JUDGE aks/13.11.2018