Kerala High Court
M.Muhammed Sali vs State Of Kerala
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:-
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
THURSDAY, THE 13TH DAY OF SEPTEMBER 2012/22ND BHADRA 1934
C.R.P.No.279 of 2001 (C)
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[AGAINST THE ORDER DATED 30.10.2000 IN NO.B6/25235/73/TLB/CHLK.
OF THE TALUK LAND BOARD, CHIRAYINKIL.
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REVISION PETITIONERS:-
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1. M.MUHAMMED SALI,
PAYANAMOODU VEEDU, KANIYAPURAM,
NOW RESIDING AT RAIL VIEW, EDAVA.
2. M.KAMALUDEEN, NAZAR MANZIL, AYIROOR, VARKALA.
3. MEHARUNNISSA, W/O.LATE M.MOOSAKUTTY,
C-11, GOVERNMENT GAZETTED OFFICERS QUARTERS,
THEVALLY, KOLLAM.
BY ADV. SRI.SUBHASH CYRIAC.
RESPONDENTS:-
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1. STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY,
GOVERNMENT SECRETARIAT,
TRIVANDRUM.
2. THE TALUK LAND BOARD,
CHIRAYINKIL.
3. THE TAHSILDAR, CHIRAYINKIL.
R1 TO R3 BY GOVERNMENT PLEADER SRI.P.S.ABDUL KAREEM.
THIS CIVIL REVISION PETITION HAVING COME UP FOR FINAL HEARING
ON 13-09-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:-
K.Vinod Chandran, J.
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C.R.P.No.279 of 2001
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Dated this, the 13th day of September, 2012
ORDER
None appears for the revision petitioners. Hence, the Civil Revision Petition is dismissed for default.
Sd/-
K.Vinod Chandran Judge.
Vku/-
(true copy)