Kerala Water Authority vs B.Somanathan
2021 Latest Caselaw 12522 Ker

R.P.Nos.250 of 2021 & 261 of 2021
                                            1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                         THE HONOURABLE SMT. JUSTICE P.V.ASHA
             FRIDAY, THE 21ST DAY OF MAY 2021 / 31ST VAISAKHA, 1943
                                    RP NO. 250 OF 2021
 AGAINST THE JUDGEMENT DT.13.01.2020 IN WPC NO.24449/2010 ON THE FILE OF
                           THE HON'BLE HIGH COURT OF KERALA


REVIEW PETITIONER/S:
  1. KERALA    WATER   AUTHORITY,   JALA    BHAVAN,             THIRUVANANTHAPURAM,
      REPRESENTED BY ITS MANAGING DIRECTOR.
  2.    EXECUTIVE ENGINEER, P.H.DIVISION OFFICE, KERALA WATER AUTHORITY,
        ALAPPUZHA
  3.    ASSISTANT EXECUTIVE ENGINEER,           P.H.SECTION   OFFICE,   KERALA   WATER
        AUTHORITY, KAYAMKULAM


        BY ADVS BIJILY JOSEPH


RESPONDENT/S:
  1. B.SOMANATHAN, SOORYABHAVANAM, (FROM PUTHUSSERETH), KOIPALLYKARANMA,
      OLAKETTIYAMBALAM P.O., MAVELIKKARA, ALAPPUZHA -682 007


  2.    STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, WATER
        RESOURCES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
        695 001


THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 21.05.2021 ALONG WITH
REVIEW PETITION NO.261 OF 2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 R.P.Nos.250 of 2021 & 261 of 2021
                                              2


                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE SMT. JUSTICE P.V.ASHA
             FRIDAY, THE 21ST DAY OF MAY 2021 / 31ST VAISAKHA, 1943
                                      RP NO. 261 OF 2021
  AGAINST THE JUDGEMENT IN WPC NO.24476/2010 ON THE FILE OF THE HON'BLE
                                    HIGH COURT OF KERALA


REVIEW PETITIONER/S:
1 KERALA WATER AUTHORITY, JALA BHAVAN, THIRUVANANTHAPURAM, REPRESENTED
. BY ITS MANAGING DIRECTOR.
2 EXECUTIVE ENGINEER,           P.H.    DIVISION   OFFICE,   KERALA   WATER   AUTHORITY,
. ALAPPUZHA.
3 ASSISTANT EXECUTIVE ENGINEER,              P.H.    SECTION   OFFICE,   KERALA   WATER
. AUTHORITY, KAYAMKULAM.
   BY ADV.BIPILY JOSEPH K.


RESPONDENT/S:
  K.VASUDEVA     PANICKER, PERUMPALATH HOUSE, PALLARIMANGALAM P.O.,
1
  MAVELIKKARA, ALAPPUZHA - 690 107. (RETIRED OPERATOR, P.H.SECTION
.
  OFFICE, KERALA WATER AUTHORITY, KAYAMKULAM)
  STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, WATER
2 RESOURCES DEPARTMENT, GOVERNMENT SECRETARIAT,
.
  THIRUVANANTHAPURAM - 695 001.


THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 21.05.2021 ALONG WITH
REVIEW PETITION NO.250 OF 2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 R.P.Nos.250 of 2021 & 261 of 2021
                                      3




                                    ORDER

Heard both sides. In view of the contentions raised in the Review

Petitions, I find it appropriate to recall the judgment. Accordingly the

Review Petitions are allowed. Judgment is recalled. Writ Petitions are

restored on file and posted for re-hearing.

Sd/-

P.V.ASHA JUDGE rkc