Abdusamad vs Muhammed
2021 Latest Caselaw 17601 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                       RP NO. 500 OF 2021
    AGAINST THE JUDGMENT IN WP(C) 9756/2021 OF HIGH COURT OF
                       KERALA, ERNAKULAM
REVIEW PETITIONERS/THIRD PARTY:

1          ABDUSAMAD
           AGED 52 YEARS, S/O.HAMZA, KOLOTH HOUSE, PULLANOOR,
           POOKKOTTUR, MALAPPURAM
2          M.RAYINKUTTY, S/O.HASSANKUTY, MANHAKKANDAN HOUSE,
           CHERUKKUNNU, OTHUKKUNGAL PO, MALAPPURAM
3          ALIKUTTY, S/O.ALAVIKUTTY, PARAKKAL HOUSE, 22ND
           MILE, MANJERI PO, MALAPPURAM
4          O.V.MANUKURIKKAL, S/O.CHERIYAKUNHUMUTTY KURIKKAL,
           ANEES MAHAL, KOLAPARAMBU PO, MANJERI, MALAPPURAM
5          K.P.HAMZA, S/O.MUHAMMED HAJI, KOLOTH HOUSE,
           VALLUVAMBRAM PO, MALA
6          T.HAMSA HAJI, S/O.CHERIYA MOHAMMED HAJI,
           THACHANGODAN HOUSE, PANTHALLUR PO, KADAMBODU,
           MALAPPURAM

           BY ADV.K.V.GOPINATHAN NAIR

RESPONDENTS/PETITIONER AND RESPONDENT IN WPC:

1          MUHAMMED, AGED 49 YEARS, S/O.ABDULLA,
           KOLLAPARAMBAN HOUSE, KARAKKUNNU PO, MANJERI,
           MALAPPURAM-676123
2          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
           MALAPPURAM, CIVIL STATION ROAD, UPHILL,
           MALAPPURAM-676 505
           BY SMT.DEEPA NARAYANAN,SR.GP
       THIS REVIEW PETITION HAVING COME UP FOR ADMISSION
ON 26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RP No.500/2021

                                2




                 P.V.KUNHIKRISHNAN, J.
                  -------------------------------
             Review Petition No.500 of 2021
                                 in
                  W.P.(C).No.9756 of 2021
           ----------------------------------------------
         Dated this the 26th day of August, 2021


                            ORDER

After going through the memorandum of review

petition, I think there is nothing to review in this matter.

Hence the review petition is dismissed.

Sd/-

                                        P.V.KUNHIKRISHNAN
JV                                             JUDGE