Tuesday vs Siju C Abraham
2021 Latest Caselaw 10728 Ker

IA/1/2021 IN WP(C) 7221/2021                    1/2



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN

                       Tuesday,the 30th day of March 2021/9th Chaithra, 1943
                                  IA/1/2021 IN WP(C)/7221/2021
PETITIONERS
            For information purpose only
1.SIJU C ABRAHAM,AGED 45 YEARS
     CHERIYAMADATHIL HOUSE, THONNALLOOR, PANDALAM P.O.,
     ADOOR, PATHANAMTHITTA, KERALA 689 501
2.SURESHKUMAR P.G.
     PAZHAYATTIL KIZHAKKETHIL HOUSE, THONNALLOOR, PANDALAM
     P.O., ADOOR, PATHANAMTHITTA, KERALA 689 501
3.BINOY VARGHESE
     SNEHABHAVAN, THONNALLOOR, PANDALAM P.O., ADOOR,
     PATHANAMTHITTA, 689 501 THROUGH HIS POWER OF ATTORNEY
     HOLDER, PONNAMMA THOMAS, SNEHA BHAVAN, ULLANNOOR P.O.,
     KOZHENCHERY.
4.CHERIYAN MATHEW
     VADAKKEKARAYATHU HOUSE, ULANADU P.O., PATHANAMTHITTA 689
     503 THROUGH HIS POWER OF ATTORNEY HOLDER V.C. THOMAS,
     VADAKKEKARAYATHU HOUSE, ULANADU P.O., PATHANAMTHITTA 689
     503
RESPONDENTS
1.STATE OF KERALA
     REP.BY THE CHIEF SECRETARY, GOVERNMENT OF KERALA, GOVT.
     SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2.DISTRICT COLLECTOR
     PATHANAMTHITTA 689 501
3.THE SENIOR GEOLOGIST
     MINING AND GEOLOGY, MINI CIVIL STATION, ARANMULA 689 532
4.PANDALAM THEKKEKARA GRAMA PANCHAYATH
     REP.BY ITS SECRETARY, PANDALAM THEKKEKARA GRAMA
     PANCHAYATH, THATTAYIL P.O., PATHANAMTHITTA 691 525

  Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to recall and correct the typographical mistake in judgment
dated 19/03/2021 in WP(C) No.7221/2021 and add the sentence" and issue necessary
passes" in the interest of justice.
 IA/1/2021 IN WP(C) 7221/2021                2/2

  This application coming on for orders upon perusing the application and the affidavit
filed in support thereof and this court's judgment dated 19/03/2021 and upon hearing
the arguments of M/S UNNI. K.K. (EZHUMATTOOR), Advocate for the petitioners in
IA/WP(C) and of PAUL ABRAHAM VAKKANAL ,GOVERNMENT PLEADER for
R1 to R3 in IA/WP(C), the court passed the following
                                       ORDER

If transit passes are liable to be issued,the same shall be done without delay on passing For information purpose only orders on Ext.P8.

30-03-2021 Sd/-

SATHISH NINAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR EXHIBIT.P8: TRUE COPY OF THE APPLICATION DATED 9.3.2021.