Citation : 2021 Latest Caselaw 10237 Ker
Judgement Date : 25 March, 2021
IA/1/2021 IN WP(C) 5786/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
Thursday, the 25th day of March 2021/4th Chaithra, 1943
I.A.1/2021 IN WP(C).5786/2021
For information purpose only
PETITIONER/PETITIONER:
SUNITHAKUMARI P.M. @SUNITHAKUMARI VIJI,
AGED 42 YEARS, W/O.VIJI VIJAYAKUMARAN NAIR,
MAKAYIRAM, POTHENCODE P.O., THIRUVANANTHAPURAM,
NOW RESIDING AT 5639 EVOLENCE STREET, DANVILLE,
CALIFORNIA 94509, USA
REPRESENTED BY HER POWER OF ATTORNEY HOLDER,
P.N.MADHAVAN, AGED 72 YEARS, S/O.NEELAKANDAN,
PANACHITHRA HOUSE, THENGELI, KUTTOOR VILLAGE,
THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT.
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA
REPRESENTED BY SECRETARY TO THE LOCAL SELF GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN 695 001.
2. CHIEF REGISTRAR FOR BIRTH AND DEATH,
(ADDITIONAL DIRECTOR OF PANCHAYAT)
PUBLIC OFFICE BUILDING, LMS
VELLAYAMBALAM RD, UNIVERSITY OF KERALA
SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM KERALA 695 033.
3. REGISTRAR, BIRTH AND DEATH,
KUTTOOR PANCHAYAT, KUTTOOR P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN 689 106
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to correct the date in first sentence of the judgment dated 10.03.2021, as
30.05.1978 instead of 30.05.1975, for the interest of justice.
IA/1/2021 IN WP(C) 5786/2021 2/2
This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and this court's judgement dated 10.03.2021 and upon hearing the arguments
of SRI.K.N.RADHAKRISHNAN, Advocate for the petitioner in I.A./WP(C), and of
For information purpose only
GOVERNMENT PLEADER for Respondents in I.A/WP(C), the court passed the following:
ORDER
Heard. Allowed. The date mentioned in first paragraph as 30/5/1975 will stand corrected as 30/5/1978.
25-03-2021 Sd/-
SUNIL THOMAS,JUDGE
/true copy/ Sd/-
ASSISTANT REGISTRAR
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