The Idukki Society For Prevention ... vs Biji P. Matew
2021 Latest Caselaw 18212 Ker

RP No.269/2020                                    1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                                RP NO.269 OF 2020 IN
                                WP(C) 1006/2020(A)
   REVIEW PETITIONER/3RD PARTY:

          THE IDUKKI SOCIETY FOR PREVENTION OF CRUELTY TO ANIMALS (IDUKKI
          SPCA)REG NO I-498/2004, P.B.NO.66, THODUPUZHA, REPRESENTED BY ITS
          SECRETARY M.N.JAYACHANDRAN, AGED 65 YEARS, MUNDAMATTOM HOUSE,
          ANAKKOODU, THODUPUZHA-685 584.

   RESPONDENTS/PETITIONER & RESPONDENTS:

      1. BIJI P. MATEW, S/O P.T.MATHEW, AGED 51 YEARS, PEZHATHUMMOOTTIL,
         LABBAKANDAM, KUMALY P.O., IDUKKI DISTRICT-685 509 AND OTHERS




        Review Petition praying that in the circumstances stated the High
   Court be pleased to allow this Review Petition by reviewing the judgment
   dtd. 03.02.2020 in WP(c) No. 1006 of 2020 of this Hon'ble Court and recall
   the said judgment.

        This Review Petition coming on for orders upon perusing the petition
   and this Court's judgment dated 3/2/2020     in WPC and this court's order
   dated 10/3/2020 in RP and upon hearing the arguments of M/S.GEORGE MATHEW,
   PRAVEEN S., M.D.SASIKUMARAN, SUNIL KUMAR A.G, DIPU JAMES, MATHEW K.T. &
   GEORGE K.V., Advocates for the petitioner in RP/ 3 rd Party in WPC,and of
   M/S.UNNIKRISHNAN V.ALAPATT & JOICE GEORGE, STANDING COUNSEL for R5 in
   RP/R4 in WP(C), SRI VIPIN NARAYANAN for R1 in RP/Petitioner in WPC,the
   court passed the following:

                                             ORDER

Interim order shall remain in force pleadings to be placed on record.

Post on 01-10-2021

Sd/- ANU SIVARAMAN JUDGE

03-09-2021 /True Copy/ Assistant Registrar