Rajan vs Purushan
2021 Latest Caselaw 23503 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                         RP NO. 842 OF 2017
  AGAINST THE ORDER/JUDGMENT IN CRP(LR) 82/2015 OF HIGH COURT OF
                          KERALA, ERNAKULAM
REVIEW PETITIONER/REVISION PETITIONER:

            RAJAN (52), S/O.GOVINDAN, CHATHAVELIKKAKATHUCHIRAYIL,
            KALAVOOR P.O., 1 WARD, MARARIKULAM SOUTH PANCHAYATH.

            BY ADVS.
            SRI.S.K.BALACHANDRAN
            SHRI.K.M.BIJU
            SMT.N.D.DEEPA


RESPONDENTS/RESPONDENTS NO.1 AND 3:

    1       PURUSHAN (67), S/O.KRISHNAPPAN, AISWARYA NIVAS,
            M.S.P.WARD NO.1, KALAVOOR P.O.,ALAPPUZHA-688522.

    2       THE STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY,
            SECRETARIAT, THIRUVANANTHAPURAM-695001.

            BY ADVS.
            M.D.SASIKUMARAN
            GOVERNMENT PLEADER


     THIS   REVIEW   PETITION    HAVING    COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 842 OF 2017                     2



                                 JUDGMENT

The learned counsel for the petitioner submitted that the review

petition is not pressed into service. Hence, review petition is dismissed as

not pressed.

Sd/-

P.SOMARAJAN JUDGE msp