C.H.Pavithran vs State Of Kerala
2021 Latest Caselaw 7861 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

             RP.No.74 OF 2021 IN WP(C).NO.28885/2020

 AGAINST THE JUDGMENT IN WP(C) NO.28885/2020(I) OF HIGH COURT OF
                             KERALA


REVIEW PETITIONER/PETITIONER:

             C.H.PAVITHRAN,
             AGED 72 YEARS,
             PALAKUNNATHU HOUSE, BAKAL.P.O,
             KASARAGOD DISTRICT.

             BY ADVS.
             SRI.P.R.VENKATESH
             SRI.G.KEERTHIVAS

RESPONDENTS/RESPONDENTS:

      1      STATE OF KERALA
             REPRESENTED BY ITS SECRETARY,
             PUBLIC WORKS DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM-695001.

      2      ROADS AND BRIDGES DEVELOPMENT CORPORATION OF KERALA
             LTD.,
             2ND FLOOR, PREETHI BUILDING,
             M.V.ROAD, PALARIVATTOM, KOCHI-682025,
             REPRESENTED BY ITS MANAGING DIRECTOR.


THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 05.03.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.74 OF 2021
     IN
WP(C).NO.28885/2020
                                  2

                              O R D E R

Though the Review Petitioner has

raised several contentions, it is seen that

the claim raised by the petitioner relating

to Fastag did not form part of the judgment.

2. Even though the learned Government

Pleader seriously opposed the prayers sought

by the Review Petitioner, it is seen that

such a contention was raised in the writ

petition and it is not seen considered in the

judgment.

Petitioner's claim with respect to

the Fastag also shall be considered while

considering the representation as directed in

the judgment dated 22.12.2020.

The Review Petition is disposed of,

accordingly. Sd/-

P.V.ASHA JUDGE WW