LAWS(KER)-2019-1-171

M.V. MAHMOOD Vs. P.V. IBRAHIM

Decided On January 03, 2019
M.V. Mahmood Appellant
V/S
P.V. Ibrahim Respondents

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows.

(2.) Heard Sri.Johnson Manayani, learned counsel appearing for the petitioner, Smt.I.Sheela Devi, learned Standing Counsel for NHAI appearing for R-2 and Smt.A.C.Vidhya, learned Government Pleader appearing for R-3 (Competent Authority).

(3.) Though notice has been duly served on the 1st respondent by Special Messenger, there is no appearance for that party.