Santhosh.K.J. vs Hashim.P.A.
2021 Latest Caselaw 8501 Ker

RP 163/2021                                    1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                     THE HONOURABLE MR. JUSTICE GOPINATH P.

                   Monday, the 15th day of March 2021/24th Phalguna, 1942
                         RP No.163/2021 in WP(C) No.3019/2015(B)

              For information purpose only
REVIEW PETITIONER/AGGRIEVED PARTY:
       SANTHOSH.K.J., AGED 45
       S/O.K.K. JOSEPH, BUILDING NO. X/998, KURISHUMVEETTIL, IKKANAGAR,
       MUNNAR, MUNNAR VILLAGE, DEVIKULAM TALUK, IDUKKI DISTRICT.
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 5 IN WP(C):
1. HASHIM.P.A., AGED 38,
     S/O P.M. ALIAR, PARAMKUDIYIL HOUSE, MUNNAR, IDUKKI DISTRICT, 685
     612.
2. THE STATE OF KERALA
     REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, REVENUE
     DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695001.
3. THE TAHSILDAR
     TALUK OFFICE, DEVIKULAM, IDUKKI-685001.
4. THE MUNNAR GRAMA PANCHAYATH
     REPRESENTED BY ITS SECRETARY, MUNNAR P.O., IDUKKI
     DISTRICT-685001.
5. THE ASSISTANT ENGINEER
     PWD BUILDINGS SECTION, MUNNAR, IDUKKI-685001.
6. THE KERALA STATE ELECTRICITY BOARD
     MUNNAR DIVISION, IDUKKI DISTRICT-685001.

  Review Petition praying inter alia that in the circumstances stated therein the High Court be
pleased to review the judgment dated 18-01-2021 passed by this Honourable Court in
WP(C)No.3019/2015-B, to the extent of allowing the same, and allow this review petition.




  This petition again coming on for orders upon perusing the petition and this Court's order
dated 08-03-2021 and upon hearing the arguments of SRI.SHIBI A.A, Advocate for
Petitioners in RP/Third party in WP(C), SPECIAL GOVERNMENT PLEADER for R2, R3,
R5 in RP/R1, R2 & R4 in WP(C), STANDING COUNSEL for R4 in RP/R3 in WP(C),
N.SATHEESH, Standing counsel for R6 in RP/R5 in WP(C), the court passed the following:
 RP 163/2021                                     2/2




                                            ORDER

The learned standing counsel appearing for KSEB seeks further time to file a statement/affidavit in response to the averments in the review petition. He seeks 2 weeks time for the same.

List this matter on 30-03-2021.

For information purpose only Status-quo order will continue till then.

15-03-2021 Sd/-

GOPINATH P.,JUDGE

/true copy/ Sd/-

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