Pathrose vs The District Collector
2021 Latest Caselaw 6970 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

       FRIDAY, THE 26TH DAY OF FEBRUARY 2021/7TH PHALGUNA, 1942

              R.P.No.123 OF 2021 IN W.P(C).NO.2353 OF 2021

    AGAINST THE JUDGMENT DATED 29.1.2021 IN W.P(C).NO.2353/2021(T)
                       OF HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONER:

               PATHROSE
               AGED 81 YEARS, S/O.VARKEY, THETTAYIL HOUSE,
               KOTHAKKULANGARA, ANGAMALY, ERNAKULAM DISTRICT.

               BY ADV. SHRI.N.KRISHNA RAJA MAULI

RESPONDENTS/RESPONDENTS:

       1       THE DISTRICT COLLECTOR
               CIVIL STATION, KAKKANAD,
               ERNAKULAM - 682 021

       2       REVENUE DIVISIONAL OFFICER,
               K B JACOB ROAD, FORT KOCHI,
               ERNAKULAM - 682 001

       3       THE TAHSILDAR,
               ALUVA TALUK OFFICE, ALUVA,
               ERNAKULAM DISTRICT 683101

       4       THE VILLAGE OFFICER
               NEDUMBASSERY VILLAGE OFFICE, NEDUMBASSERY,
               ERNAKULAM DISTRICT 683585

               BY SRI.C.K.GOVINDAN, SR. GOVT. PLEADER

         THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
    26.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.NO.123/2021
IN                                 :: 2 ::
W.P.(C).NO.2353/2021




                            ORDER

Going through the averments in the Review Petition, I

find that I have disposed the writ petition with a direction to the

3rd respondent to consider and pass orders on Ext.P3

representation, in the light of Ext.P2 order, passed under Clause

6(2) of the Kerala Land Utilisation Order. The prayer in the

Review Petition is for this Court to issue a further direction

directing the respondents to pass orders in favour of the

petitioner. The said course of action was never contemplated at

the time of disposal of the Writ Petition nor can it be a ground

for reviewing the earlier judgment dated 29.1.2021 in W.P.

(C).No.2353/2021. The Review Petition fails, and is accordingly

dismissed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/27/2/21