Kerala High Court
Mavoor Grama Panchayath vs The Ombudsman For Local Self Government on 9 June, 2009
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 4049 of 2005(F)
1. MAVOOR GRAMA PANCHAYATH, MAVOOR P.O.,
... Petitioner
Vs
1. THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT
... Respondent
2. AYSHA, MOONAMMADATHIL VEEDU,
For Petitioner :SRI.P.RAMAKRISHNAN
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :09/06/2009
O R D E R
THOTTATHIL B RADHAKRISHNAN, J
...........................................
WP(C).NO. 4049 OF 2005
............................................
DATED THIS THE 9th DAY OF JUNE, 2009
JUDGMENT
There was no appearance when this case was called for hearing. The matter was passed over. When this case is again called out before the rising of the court, there is still no appearance. Hence this writ petition is dismissed for default.
THOTTATHIL B RADHAKRISHNAN, JUDGE lgk/10/6