A.K.Chandran vs K.P.Aswini Kumar
2021 Latest Caselaw 18110 Ker

RP NO. 530 OF 2021               1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                         RP NO. 530 OF 2021
AGAINST THE JUDGMENT DATED 30.06.2021 IN WP(C) 9552/2021 OF HIGH
                     COURT OF KERALA, ERNAKULAM
REVIEW PETITIONER/RESPONDENT NO.4:

            A.K.CHANDRAN,
            AGED 51 YEARS,
            S/O KELU, RESIDING AT PINALATTUKUNIYIL HOUSE,
            PO.O.KALLIKKANDY, TRIPANGOTTOOR AMSOM, DESOM, VIA
            THOOVAKUNNU, THALASSERY TALUK, KANNUR DISTRICT.

            BY ADVS.
            K.C.SANTHOSHKUMAR
            K.K.CHANDRALEKHA



RESPONDENTS/PETITIONER & RESPONDENTS NOS.1 TO 3:

    1       K.P.ASWINIKUMAR,
            S/O BALAN VAIDYAR, AGED 48, MANAGING TRUSTEE,
            KAVUKUNNATH MOYLOM BHAGAVATHI TEMPLE TRUST,
            TRIPANGOTTOOR, P.O.KALLIKANDI, THALASSERY TALUK,
            KANNUR DISTRICT, RESIDING AT VAISAKAM, P.O.THOTTADA,
            EDAKKAD AMOSOM, THOTTADA DESOM, THALASSERY TLUK,
            KANNUR DISTRICT-670 101.

    2       THE DISTRICT POLICE CHIEF,
            KANNUR, KANNUR DISTRICT-670 001.

    3       THE CIRCLE INSPECTOR OF POLICE,
            KOLAVALLOOR, KANNUR DISTRICT-670 693.

    4       THE SUB INSPECTOR OF POLICE,
            KOLAVALLOR, KANNUR DISTRICT-670 693.

            BY ADV M.SASINDRAN


     THIS   REVIEW   PETITION    HAVING    COME   UP   FOR   ADMISSION   ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 530 OF 2021                     2

                                    JUDGMENT

The instant review petition is filed seeking to review the judgment dated

30.06.2021 passed by this Court.

2. It is submitted by Sri. K.C. Santhoshkumar, the learned counsel

appearing for the review petitioner that no festivals or ceremonies were

conducted by the 1st respondent herein or any of the relatives or trustees on

19th and 20th of April 2021 and the reference to ceremonies in the judgment

may give a wrong indication and may adversely affect the rights of the review

petitioner in the pending civil disputes.

3. It is made clear that while disposing of the matter, this Court only

took note of the fact that the relief sought for had become infructuous. No

mention whatsoever has been made as to the persons or individuals who had

conducted the ceremonies or poojas on the 19th or 20th of April 2021. All those

matters are left open to be decided by the Civil Court in appropriate

proceedings.

The review petition is disposed of by clarifying the said fact.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS