For Information Purpose Only vs Thankamma Cletus
2021 Latest Caselaw 11207 Ker

RP 118/2021                             1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      Present:

                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

               Wednesday,the 7th day of April 2021/17th Chaithra, 1943

                      RP No.118/2021 in WP(C) No.4136/2019(N)


              For information purpose only
REVIEW PETITIONER
       THANKAMMA CLETUS, AGED 66, W/o. LATE CLETUS,
       HOUSE NO. 7/568, KALAMASSERY, PIN CODE- 683 547.



RESPONDENTS/PETITIONER & RESPONDENTS
1.     BOSCO LOUIS, AGED 35, S/o.K.A.LOUIS,
       KARUNANIVAS, VIDAKKUZHA, THAIKKATTUKARA P.O.,
       KALAMASSERY, ERNAKULAM, PIN CODE-683 106.

2.     THE CHIEF GENERAL MANAGER, NAVAL ARMAMENT DEPOT,
       NAD P.O., ALWAYE, PIN CODE- 683 563.

3.     THE SECRETARY, KALAMASSERY MUNICIPALITY,
       ERNAKULAM, PIN CODE- 682 033.

4.     THE TAHSILDAR, KANAYANNUR TALUK, ERNAKULAM,
       PIN CODE-682 312.

5.     THE SECRETARY, MINISTRY OF DEFENCE,
       101A, SOUTH BLOCK, NEW DELHI, PIN CODE-110 011.



     Review Petition praying inter alia that in the circumstances        stated

therein       the High Court be pleased to review the judgment dated 07.09.2020

passed by this Hon'ble Court in W.P.(C) No. 4136 of 2019 and allow the writ

petition as prayed for.


 Review Petition coming on for orders upon perusing the petition filed in

support there of and this court's judgment dated 07.09.2020 and upon

hearing the arguments of Sri. P.VISWANATHAN, Senior Advocate along with M/S

SHIBU JOSEPH and AJITH VISWANATHAN, Advocates for the petitioner in RP, and

of Sri. BOSCO LOUIS party in person for R1 in RP/ petitioner in WP(C) and
 RP 118/2021                         2/2

of CENTRAL GOVERNMENT COUNSEL for R2 in RP/ R1 in WP(C), STANDING COUNSEL

for R3 in RP/ R2 in WP(C) ad of GOVRNMENT PLEADER for R4 in RP/ R3 in

WP(C), the court passed the following.




                                 O R D E R

NAD shall consider issuance of NOC without any commitment to use its

For information purpose only land for ingress and egress to the property of the review petitioner.

Needful shall be done within two weeks. Post on 26.05.2021.

07-04-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

/true copy/ Sd/-

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