Kerala High Court
Najla. K P vs State Of Kerala on 12 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942
RP.No.377 OF 2019 IN WP(C). 42426/2018
AGAINST THE JUDGMENT DATED 13.02.2019 IN WP(C) 42426/2018(C) OF HIGH
COURT OF KERALA
REVIEW PETITIONER/PEITIONER:
NAJLA. K P,
AGED 22 YEARS,
D/O ABDUL SALAM.K.C.,
SAINABA MANZIL, KANNADIPARAMBA P.O,
PULLOOPI, KANNUR DISTRICT.
BY ADV. DEEPA M M
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO THE GOVERNMENT, DEPARTMENT
OF LOCAL SELF GOVERNMENT INSTITUTION, GOVERNMENT OF
KERALA, THIRUVANANTHAPURAM-690 001.
2 THE TAHSILDAR,
KANNUR TALUK OFFICE, KANNUR.
3 THE VILLAGE OFFICER,
VILLAGE OFFICE, NARATH, KANNUR DISTRICT.
4 NARATH GRAMA PANCHAYATH,
P.O. NARATH, KANNUR DISTRICT-670 601,
REPRESENTED BY ITS SECRETARY.
5 THE SECRETARY,
NARATH GRAMA PANCHAYATH, P.O,NARATH,
KANNUR DISTRICT-670 601
R.P. Nos. 377 in W.P.(C) No. 42426/2018
& R.P. No. 379 2019 in W.P.(C) No. 42430/2018
:2
6 ADDL R6- REVENUE DIVISIONAL OFFICER,
THALASSERY-670 101.
(ADDL.6TH RESPONDENT IS SUO MOTU IMPLEADED AS PER THE
ORDER DATED 13-02-2019) IN WP(C)42426/2018
R1 TO 3 AND ADDL.R6 - SRI.SURIN GEORGE IPE,SENIOR
GOVERNMENT PLEADER
R4 AND 5 - SRI.K.C.SANTHOSHKUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 12.03.2021,
ALONG WITH RP.379/2019, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
R.P. Nos. 377 in W.P.(C) No. 42426/2018
& R.P. No. 379 2019 in W.P.(C) No. 42430/2018
:3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942
RP.No.379 OF 2019 IN WP(C). 42430/2018
AGAINST THE JUDGMENT DATED 13.02.2019 IN WP(C) 42430/2018(C) OF HIGH
COURT OF KERALA
REVIEW PETITIONER/PETITIONER:
A.P.SUBAIR
AGED 33 YEARS
S/O HASSAN,THELAKKATTU HOUSE,
P.O.KOLACHERI,PATTAYAM,KANNUR DISTRICT-670 601.
BY ADV. SMT.M.M.DEEPA
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO THE GOVERNMENT,DEPARTMENT
OF LOCAL SELF GOVERNMENT INSTITUTION,
GOVERNMENT OF KERALA,THIRUVANANTHAPURAM-690 001.
2 THE TAHSILDAR,
KANNUR TALUK OFFICE,KANNUR.
3 THE VILLAGE OFFICER,
VILLAGE OFFICE,NARATH,KANNUR DISTRICT.
4 NARATH GRAMA PANCHAYATH,
P.O.NARATH,KANNUR DISTRICT-670 601,
REPRESENTED BY ITS SECRETARY.
5 THE SECRETARY,
NARATH GRAMA PANCHAYATH,P.O.NARATH, KANNUR DISTRICT-670
601,REPRESENTED BY ITS SECRETARY.
R.P. Nos. 377 in W.P.(C) No. 42426/2018
& R.P. No. 379 2019 in W.P.(C) No. 42430/2018
:4
6 ADDL R6-REVENUE DIVISIONAL OFFICER,
THALASSERY-670 101.
(ADDL R6 IS SUO MOTO IMPLEADED AS PER ORDER DATED 13-02-
2019 IN WP(C) NO.42430/2018
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 12.03.2021,
ALONG WITH RP.377/2019, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
R.P. Nos. 377 in W.P.(C) No. 42426/2018
& R.P. No. 379 2019 in W.P.(C) No. 42430/2018
:5
Dated this the 12th day of March, 2021.
ORDER
The aforesaid Review Petitions are filed seeking to review the
judgments dated 13.02.2019 in W.P.(C) Nos. 42426 of 2018 and
42430 of 2018 respectively.
2. However, today, when the matter is taken up, the learned
counsel for the Review Petitioners sought permission to withdraw the
Review Petitions.
Accordingly, permission is granted and these Review Petitions are
dismissed as withdrawn.
sd/-
SHAJI P. CHALY,
JUDGE.
Rv
