St.Thomas Modern Rice Mill vs The State Of Kerala
2021 Latest Caselaw 19928 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                           RP NO. 609 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 2977/2014 OF HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONER:

           M/S ST.THOMAS MODERN RICE MILL
           PUNNAPRA, REPRESENTED BY ITS MANAGING PARTNER
           DEVASIA JOSEPH, PADINJAREPARAMBIL, KALARCODE
           ALAPPUZHA-688003

           BY ADV J.OM PRAKASH


RESPONDENTS/RESPONDENTS:

      1      THE STATE OF KERALA,REPRESENTED BY THE PRINCIPAL
             SECRETARY TO GOVERNMENT, CIVIL SUPPLIES DEPARTMENT,
             STATE SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      2      THE DISTRICT COLLECTOR
             ALAPPUZHA, PIN 688 001.

      3      THE KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED
             REPRESENTED BY ITS GENERAL MANAGER, P.B NO.2030, MAVELI
             ROAD, MAVELI BHAVAN, GANDHI NAGAR,KOCHI 682 020.

      4      THE CHAIRMAN AND MANAGING DIRECTOR
             THE KERALA STATE CIVIL SUPPLIES CORPORATION,
             MAVELI ROAD,MAVELI BHAVAN, GANDHI NAGAR, KOCHI 682 020.

      5      THE AGRICULTURAL OFFICER
             KRISHI BHAVAN, THAKUZHY P.O, ALAPPUZHA 688 562.

           SRI.K.M.FAISAL- G.P
           SRI.N.D.PREMACHANDRAN,SC



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 23.09.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P.609/2021
in W.P.(C)2977/2014                   2

                                ORDER

The captioned writ petition was dismissed as infructuous on the

submission made by the learned counsel for the petitioner that the

matter has become infructuous. This Review Petition is filed to review

the judgment dated 29.3.2021 on the ground that the said submission

was made as there was lack of instruction and communication gap

between the counsel and the petitioner as the petitioner was not keeping

good health. I find justifiable reasons for reviewing the judgment.

Accordingly, the Review Petition is allowed. Judgment dated

29.3.2021 in W.P.(C)No.2977/2014 is recalled. Interim order is

revived. Post the writ petition for re-hearing.

Sd/-

MURALI PURUSHOTHAMAN JUDGE R.P.609/2021

APPENDIX

PETITIONER'S ANNEXURES:

A1:CERTIFIED COPY OF JUDGMENT OF THIS HON'BLE COURT DATED 29.03.2021 IN W.P(C)NO.2977/2014.

spc/