V.J.Joy vs Deepak N
2021 Latest Caselaw 7692 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                RP.No.176 OF 2021 IN WP(C). 16110/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 16110/2020(K) OF HIGH COURT OF
                              KERALA


REVIEW PETITIONER:

               V.J.JOY
               AGED 65 YEARS
               S/O. LATE V.L.JOSEPH, VAKAYIL HOUSE,
               MANJUMMEL P.O., MANJUMMEL VILLAGE,
               PARAVUR TALUK, ERNAKULAM

               BY ADV. SRI.VARGHESE C.KURIAKOSE

RESPONDENTS:

      1        DEEPAK N.
               AGED 51, S/O. NARAYANAN NAIR, VILLA NO.15,
               NAGPAL STADIUM PARK, PALARIVATTOM P.O.,
               ERNAKULAM DISTRICT-682025

      2        GREATER COCHIN DEVELOPMENT AUTHORITY
               REPRESENTED BY ITS SECRETARY
               SAHODARAN AYYAPPAN ROAD, KADAVANTHRA P.O.,
               ERNAKULAM-682020

      3        THE SECRETARY,
               GREATER COCHIN DEVELOPMENT AUTHORITY
               SAHODARAN AYYAPPAN ROAD, KADAVANTHRA P.O.,
               ERNAKULAM-682020

               R1 BY ADV. SRI.P.K.SOYUZ
               R1 BY ADV. SRI.E.V.BABYCHAN

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION           ON
04.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.176 OF 2021

                                   2




                               ORDER

Dated this the 4th day of March 2021

Heard the learned counsel appearing on both sides.

In view of the fact that it is contended by the learned counsel

for the review petitioner that the review petitioner had not been

heard before the directions had been issued, this review petition is

allowed.

Sd/-

ANU SIVARAMAN JUDGE NP