Kerala High Court
Sanath B vs Tahsildar on 17 July, 2008
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 28663 of 2006(K)
1. SANATH B., S/O.J.BABY,
... Petitioner
Vs
1. TAHSILDAR, TIRURANGADI TALUK,
... Respondent
2. SECRETARY TO GOVERNMENT,
3. DIRECTOR, KERALA INSTITUTE FOR
For Petitioner :SRI.P.A.CHANDRAN
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :17/07/2008
O R D E R
S. SIRI JAGAN, J.
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W.P.(C)No.28663 OF 2006
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Dated this the 17th day of July, 2008
JUDGMENT
This writ petition was admitted on 1.11.2006 and notice was ordered. The petitioner has not paid process. Therefore, it was posted in the defect list on 16.7.2008. When the matter was taken up, none appeared for the petitioner. Therefore, it was posted for disposal today. Today also none appears for the petitioner. Accordingly, the writ petition is dismissed for non- prosecution.
S. SIRI JAGAN, JUDGE Acd