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Peelicode Rayaramangalam ... vs M.Madhava Warrier
2021 Latest Caselaw 17608 Ker

Citation : 2021 Latest Caselaw 17608 Ker
Judgement Date : 26 August, 2021

Kerala High Court
Peelicode Rayaramangalam ... vs M.Madhava Warrier on 26 August, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                         RP NO. 499 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 34011/2019 OF HIGH COURT OF
                         KERALA, ERNAKULAM
REVIEW PETITIONER/RESPONDENT NO.3:

         PEELICODE RAYARAMANGALAM BHAGAVATHI TEMPLE,
         REPRESENTED BY ITS EXECUTIVE OFFICER, PEELICODE
         P.O., KASARAGOD -671353.

         BY ADV MAHESH V RAMAKRISHNAN



RESPONDENTS/PETITIONER & RESPONDENTS 1 & 2:

    1        M.MADHAVA WARRIER
             AGED 67 YEARS
             S/O. LATE MADHAVA WARRIER, SOPANAM, KARAPATH,
             PEELIKODE P.O., HOSDURG TALUK, KASARGOD-671353.

    2        COMMISSIONER,
             MALABAR DEVASWOM BOARD, ERANHIPALAM P.O.,
             KOZHIKODE-673006.

    3        DEPUTY COMMISSIONER,
             MALABAR DEVASWOM BOARD, ERANHIPALAM P.O.,
             KOZHIKODE-673006.


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.08.2021,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP NO.499/2021 IN W.P(C)NO.34011/2019
                                2

                            ORDER

This petition, seeking review of the judgment

of this Court dated 20.01.2021, has been filed by

respondent No.3 in the writ petition asserting

that the application filed by the writ

petitioner, namely Ext.P5 - which has been

directed to be disposed of by this Court - had,

in fact, been already ordered by the Devaswom

Commissioner, allowing it.

Since the rival parties to this case do not

oppose this assertion, I deem it appropriate to

allow this review petition and to rehear the writ

petition.

I, therefore, allow this review petition and

recall the judgment dated 20.01.2021.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/26.8 RP NO.499/2021 IN W.P(C)NO.34011/2019

APPENDIX OF RP 499/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE I.A.NO.31/2014 IN AP 17/2011 (EXT.P5) ON THE FILE OF THE COMMISSIONER, MALABAR DEVASWOM BOARD ALONG WITH THE ORDER DATED 17.12.2014 ENDORSED ON IT.

 
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