State Of Kerala vs Shaji Payyanikkal
2021 Latest Caselaw 4700 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                 &

           THE HONOURABLE MR. JUSTICE SATHISH NINAN

   TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

               RP.No.441 OF 2020 IN WP(C). 24563/2015

     AGAINST THE ORDER/JUDGMENT DATED 06.03.2019 IN WP(C)
            24563/2015(S) OF HIGH COURT OF KERALA


REVIEW PETITIONERS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY TO THE DEPARTMENT OF
               FORESTS AND WILDLIFE, SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        SCHEDULE TRIBE DEPARTMENT
               REPRESENTED BY PRINCIPAL SECRETARY, SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      3        ADDITIONAL CHIEF SECRETARY
               FOREST DEPARTMENT, THIRUVANANTHAPURAM - 695 001.

      4        THE PRINCIPAL CHIEF CONSERVATOR OF FOREST (HEAD OF
               FOREST FORCES)
               FOREST HEAD QUARTERS, VAZHUTHACAUD,
               THIRUVANANTHAPURAM - 695 010.

      5        THE DISTRICT COLLECTOR
               CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.

      6        THE TRIBAL DEVELOPMENT OFFICER
               TRIBAL DEVELOPMENT OFFICE, MUVATTUPUZHA - 686 661.

               BY ADV. SRI.SANDESH RAJA.K., SPL. G.P. (FOREST)

RESPONDENTS:

      1        SHAJI PAYYANIKKAL
               GENERAL SECRETARY, HINDU AIKYA VEDHI, PANCHAYATH
               SAMITHY, KUTTAMPUZHA P.O., ERNAKULAM.
                                    :2:
R.P.No.441 of 2020
in
WP (C). No.24563 of 2015



        2       THE GRAMA PANCHAYATH
                KUTTAMPUZHA, REPRESENTED BY ITS SECRETARY,
                KUTTAMPUZHA GRAMA PANCHAYATH OFFICE, KUTTAMPUZHA
                - 686 681.

                     BY ADV.SRI.C.RAJENDRAN
                           SRI.V.M.SYAMKUMAR K

     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON
09.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                       :3:
R.P.No.441 of 2020
in
WP (C). No.24563 of 2015




                                ORDER

A.K.Jayasankaran Nambiar, J.

On going through the averments in the Review Petition, we do not

see any reason to review the judgment dated 06.03.2019 in

WP(C).No.24563 of 2015. The Review Petition therefore fails and is

accordingly dismissed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SATHISH NINAN JUDGE

mns/09.02.2021