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State Of Kerala vs State Of Kerala
2021 Latest Caselaw 4705 Ker

Citation : 2021 Latest Caselaw 4705 Ker
Judgement Date : 9 February, 2021

Kerala High Court
State Of Kerala vs State Of Kerala on 9 February, 2021
           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.414 OF 2020 IN WP(C). 24438/2018

      AGAINST THE ORDER/JUDGMENT DATED 6.3.2019 IN WP(C)
            24438/2018(D) OF HIGH COURT OF KERALA


REVIEW PETITIONERS/ RESPONDENTS 3, 4, 6 & 7 IN WP(C):

      1     STATE OF KERALA
            REPRESENTED BY SECRETARY TO THE DEPARTMENT OF
            FORESTS AND
            WILDLIFE,SECRETARIAT,THIRUVANANTHAPURAM-695001.

      2     PRINCIPAL CHIEF CONSERVATOR OF FORESTS,
            OFFICE OF THE PRINCIPAL CHIEF CONSERVATOR OF
            FORESTS (WP AND R),
            FOREST
            HEADQUARTERS,VAZHUTHACAUD,THIRUVANANTHAPURAM-
            695014.

      3     SECRETARY,
            SCHEDULED TRIBES DEVELOPMENT DEPARTMENTGOVERNMENT
            OF KERALA ,SECRETARIAT,
            THIRUVANANTHAPURAM-695001.

      4     DIVISIONAL FOREST OFFICER,
            MALAYATTOOR DIVISIONAL FOREST OFFICE,
            FOREST OFFICE RD,KODANAD-683544.

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

RESPONDENTS/PETITIONER & RESPONDENTS 1,2 & 5 IN wp(c):

      1     KUTTAN GOPALAN
            S/O.GOPALAN,CONVENOR,WARRIAM COLONY ADIVASI
            PUNARADHIVASA SAMITHI,PANTHAPRA TRIBAL COLONY,
            KUTTAMPUZHA POST OFFICE,KUTTAMPUZHA
            VILLAGE,KOTHAMANGALAM TALUK,ERNAKULAM DISTRICT.
                                    :2:
R.P.No.414 of 2020
in
WP(C).No.24438 of 2018


        2       BABU,
                AGED 36 YEARS
                S/O AYYAPPAN,PANTHAPRA TRIBAL COLONY,
                KUTTAMPUZHA POST OFFICE,KUTTAMPUZHA
                VILLAGE,KOTHAMANGALAM TALUK,
                ERNAKULAM DISTRICT.

        3       UNION OF INDIA,
                REPRESENTED BY SECRETARY TO THE MINISTRY OF
                FORESTS,ENVIRONMENT AND CLIMATE CHANGE,REGIONAL
                OFFICE,(SOUTHERN ZONE),KENDRIYA SADAN,IVTH
                FLOOR,E AND F WINGS,MAIN ROAD,III BLOCK,
                KORAMANGLA,BANGALORE,KARNATAKA-560034.

        4       DEPUTY CONSERVATOR OF FORESTS,
                REGIONAL OFFICE,(SOUTHERN ZONE),KENDRIYA
                SADAN,IVTH FLOOR,E AND F WINGS,MAIN ROAD,
                III BLOCK,KORAMANGALAM,BANGALORE,
                KARNATAKA-560034.

        5       SECRETARY,
                MINISTRY OF TRIBAL AFFAIRS,
                SHASTRI BBAVAN,DR.RAJENDRA PRASAD ROAD,
                NEW DELHI-110011.

                     BY ADV.SRI.P.VIJAYAKUMAR, ASG OF INDIA
                     BY ADV.SMT.SURYA BINOY

     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON
09.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                          :3:
R.P.No.414 of 2020
in
WP(C).No.24438 of 2018




                                   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.24438 of 2018. The Review Petition therefore fails and is

accordingly dismissed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SATHISH NINAN JUDGE

mns/09.02.2021

 
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