M.H.Harish vs Sageer
2021 Latest Caselaw 17793 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                           RP NO. 531 OF 2021
THE JUDGMENT DATED 17.03.2021, IN CON.CASE(C) 1730/2020 IN W.P.(C)
            NO.29929/2019 OF HIGH COURT OF KERALA, ERNAKULAM
REVIEW PETITIONER/RESPONDENT IN COC:

             M.H.HARISH,
             THE REVENUE DIVISIONAL OFFICER, IRINJALAKKUDA,
             THRISSUR-688 125.

             BY ADV.SRI.SUNIL KUMAR KURIAKOSE, GP



RESPONDENT/PETITIONER IN COC:

             SAGEER,
             S/O AMMUKUNJI, RESIDING AT SRAMBIKKAL HOUSE,
             P.O.PERINJANAM, THRISSUR-680 686.

             BY ADV.V.N.HARIDAS


     THIS    REVIEW   PETITION    HAVING    COME   UP   FOR   ADMISSION   ON
27.08.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP No.531/2021 in Cont.Case No.1730/2020

                                 -2-


                               ORDER

This petition has been filed by the State

submitting that their submissions made before this

Court, when the judgment dated 17.03.2021 was

delivered, were in error and that the extent of

the property is over 25 cents.

2. Since the petitioner in the contempt case

does not contest the afore factual assertions, I

deem it appropriate to allow this review petition.

Consequently, the judgment dated 17.03.2021 in

Cont.Case(C)No.1730 of 2020, is withdrawn; and the

matter will be listed for a fresh consideration on

03.09.2021.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv RP No.531/2021 in Cont.Case No.1730/2020

APPENDIX OF RP 531/2021

PETITIONER'S ANNEXURE

ANNEXURE 1 TRUE COPY OF THE GO(RT) NO 1166/2011/RED DATED 25.2.2021

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE