For Information Purpose Only vs Biji P. Matew
2021 Latest Caselaw 6969 Ker

RP 269/2020                                 1/2

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                   THE HONOURABLE MRS.JUSTICE ANU SIVARAMAN
                Friday, the 26th day of February 2021/7th Phalguna, 1942
                          RP No.269/2020 in WP(C) No.1006/2020(B)


REVIEW PETITIONER/ 3rd PARTY:

    For information purpose only
THE IDUKKI SOCIETY FOR PREVENTION OF CRUELTY TO ANIMALS (IDUKKI
SPCA)REG NO 1-498/2004,
P.B.NO.66, THODUPUZHA, REPRESENTED BY ITS SECRETARY M.N.JAYACHANDRAN,
AGED 65 YEARS, MUNDAMATTOM HOUSE, ANAKKOODU, THODUPUZHA-685 584.


RESPONDENTS/PETITIONERS AND RESPONDENTS:


1.BIJI P. MATEW,AGED 51 YEARS
S/O P.T.MATHEW, PEZHATHUMMOOTTIL, LABBAKANDAM, KUMALY P.O.IDUKKI
DISTRICT-685 509.


2. STATE OF KERALA,
REP BY ITS SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.


3.STATE OF KERALA,
REP BY ITS SECRETARY, ANIMAL HUSBANDRY DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.


4.DISTRICT COLLECTOR IDUKKI,
COLLECTORATE, KUYILIMALA, PAINAVU P.O.IDUKKI-685 603.


5.DISTRICT PANCHAYATH PRESIDENT,
IDUKKI DISTRICT PANCHAYATH, DISTRICT PANCHAYATH OFFICE, PAINAVU
P.O.IDUKKI-685 603.


6.DISTRICT VETERINARY OFFICER, DISTRICT VETERINARY CENTER, THODUPUZHA,
IDUKKI        - 685 584


   Review Petition praying that in the circumstances stated therein        the High
  Court be pleased to allow this Review Petition by reviewing the judgment dtd.
03.02.2020 in W.P.(c). No.1006 of 2020 of this Hon'ble Court and recall the said
                            judgment and is prayed accordingly.
 RP 269/2020                           2/2

  This petition again coming on for orders upon perusing the petition and this
 court's Judgment dated 03-02-2020 in WP(C)1006/2020 and this Court's order
  dated 10-03-2020 in RP   and upon hearing the arguments of M/S.GEORGE
MATHEW, GEORGE K.V., MATHEW K.T., PRAVEEN S., SUNIL KUMAR A.G, DIPU
  JAMES & M.D.SASIKUMARAN, Advocates for the petitioner in RP/3rd party in
    WP(C), M/S.SRI.VIPIN NARAYAN & SRUTHI N.BHAT, Advocates for R1 in
RP/PETITIONER in WP(C), GOVERNMENT PLEADER for R2 to R4 & R6 in RP/R1
to R3 & R5 in WP(C) and of SRI.UNNIKRISHNAN V.ALAPATT, STANDING
    For information purpose only
   COUNSEL for R5 in RP/R4 in WP(C) the court passed the following:




                                    ORDER

Interim order is revived and extended by 3 months.

26-02-2021

- Sd- ANU SIVARAMAN JUDGE

ASSISTANT REGISTRAR