Kerala High Court
E.K.Anil vs The Tahasildar on 11 August, 2014
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY,THE 11TH DAY OF AUGUST 2014/20TH SRAVANA, 1936
WP(C).No. 3848 of 2012 (E)
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PETITIONER(S):
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E.K.ANIL, AGED 49 YEARS,
S/O KUMARAN, RAIN COUNTRY, LAKKIDI,
VYTHRI TALUK, WYNAD.
BY ADV. SRI.PHILIP M.VARUGHESE
RESPONDENT(S):
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1. THE TAHASILDAR,
VYTHIRI (ASSESSING AUTHORITY), TALUK OFFICE, VYTHIRI,
KALPETTA, WAYANAD DISRICT. 673 576.
2. SUB COLLECTOR,
MANANTHAVADY, R.D.O. OFFICE, MANATHANVADY,
WAYANAD DISTRICT 670 645.
3. DISTRICT COLLECTOR
WAYANAD (REVISIONAL AUTHORITY), COLLECTORATE,
WAYANAD 670 645.
R1-R3 BY SPL. GOVERNMENT PLEADER DR.SEBASTAIN CHAMPAPPILLY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 11-08-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
VPV
K. VINOD CHANDRAN, J
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W.P(C) No. 3848 of 2012
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Dated this the 11th day of August, 2014
J U D G M E N T
The above writ petition is dismissed for default.
Sd/-
(K. VINOD CHANDRAN, JUDGE) jma //true copy// P.A to Judge