Kerala State Industrial ... vs Jacob Jose
2021 Latest Caselaw 13263 Ker

R.P. 248 of 2021 in
W. P. (C) No. 33239 of 2017       -1-


               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                   &
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                           RP NO. 248 OF 2021
     AGAINST THE JUDGMENT IN WP(C) 33239/2017 OF HIGH COURT OF
                                 KERALA
    REVIEW PETITIONER/S:

               KERALA STATE INDUSTRIAL DEVELOPMENT CORPORATION
               LTD.(KSIDC),
               KESTON ROAD, KOWDIAR,
               THIRUVANANTHAPURAM - 695 003,
               REPRESENTED BY ITS MANAGING DIRECTOR.

               BY ADV P.U.SHAILAJAN


    RESPONDENT/S:

    1          JACOB JOSE,
               S/O JOSEPH, RESIDING AT MUTHIRENTHICKAL HOUSE,
               PARAPPADY, MARUKUNNU P.O.,
               KOZHIKODE - 673 012.

    2          STATE OF KERALA,
               REPRSENTED BY THE PRINCIPAL SECRETARY,
               SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

    3          KERALA STATE ELECTRICITY BOARD LIMITED,
               VYDYUTHI BHAVANAM, PATTOM,
               THIRUVANANTHAPURAM - 695 004,
               REPRESENTED BY ITS MANAGING DIRECTOR.

    4          THE DIRECTOR (GENERATION CIVIL HRM),
               KERALA STATE ELECTRICITY BOARD LIMITED,
               VYDYUTHI BHAVANAM, PATTOM,
               THIRUVANANTHAPURAM - 695 004.



    OTHER PRESENT:

               SMT. ANITHA MATHAI MUTHIRENTHY FOR R1,
               SRI. P.G.PRAMOD GP FOR R2,
               SRI.B.PRAMOD, SC FOR R3 AND R4
 R.P. 248 of 2021 in
W. P. (C) No. 33239 of 2017          -2-




         THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
    24.06.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
    FOLLOWING:
 R.P. 248 of 2021 in
W. P. (C) No. 33239 of 2017            -3-



                                   ORDER

Dated this the 24th day of June, 2021

S. Manikumar, C. J.

Seeking review of the judgment dated 04.08.2020 in W. P. (C)

No. 33239 of 2017, in particular to paragraph No. 17, instant review

petition is filed.

2. Heard Mr. P. U. Shailajan, learned counsel for the review

petitioner, and also perused the pleadings and material on record.

3. Petitioner has not made any grounds for review. Hence we are

not inclined to entertain the review petition.

Review petition is dismissed.

Sd/-

S. MANIKUMAR, CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE Eb

///TRUE COPY///

P. A. TO JUDGE R.P. 248 of 2021 in

APPENDIX REVIEW PETITIONER'S ANNEXURES:

ANNEXURE - A1 TRUE COPY OF THE LETTER DATED 07.07.2017 ISSUED BY THE REVIEW PETITIONER TO THE CHAIRMAN, KSEB LTD.

ANNEXURE - A2 TRUE COPY OF THE LETTER DATED 21.08.2017 ISSUED BY THE KSEB LTD TO THE REVIEW PETITIONER.

ANNEXURE - A3 TRUE COPY OF THE LIST OF PROJECT PROFILES, KERALA INVESTMENT POTENTIAL - MEGA PROJECTS PREPARED BY THE KSIDC - OCTOBER 2017