Reghunathan vs P.O.Rajan
2021 Latest Caselaw 20185 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
          Friday, the 24th day of September 2021 / 2nd Aswina, 1943
                    RP NO. 521 OF 2021 IN WP(C)11025/2020
PETITIONER (2ND RESPONDENT):

     REGHUNATHAN, S/O. THANKAPPAN, SAPHALYAM, NJANDOORKONAM,
     CHEMPAZHANTHY, THIRUVANANTHAPURAM DISTRICT, PIN CODE-695587.

RESPONDENTS(PETITIONER & 1ST RESPONDENT):

  1. P.O.RAJAN, S/O. C.C. OMMEN, KARILALI HOUSE, NALANCHIRA,
     THIRUVANANTHAPURAM-695015.
  2. THE SECRETARY, CORPORATION OF THIRUVANANTHAPURAM, MUNICIPAL
     CORPORATION OF THIRUVANANTHAPURAM, VIKAS BHAVAN P.O.,
     THIRUVANANTHAPURAM DISTRIT, PIN CODE-695 033.




     Review Petition praying that in the circumstances stated the High
Court be pleased to review the Judgment dated 05-06-2020 in
WP(C).No.11025/2020 and dismiss the Writ Petition.



     This Review Petition coming on for orders upon perusing the petition
and this Court's Judgment dated 05-06-2020 in WP(C) and upon hearing the
arguments of M/S.P.RAMAKRISHNAN, PREETHI RAMAKRISHNAN , T.C.KRISHNA,
PRATAP ABRAHAM VARGHESE, ASHA K.SHENOY & C.ANIL KUMAR, Advocates for the
petitioner in RP/Respondent 2 in WP(C), SRI.SHAJIN.S.HAMEED, Advocate for
R1 in RP/Petitioner in WP(C) and of SRI.MANOJ RAMASWAMY,STANDING COUNSEL
for R2 in RP /R1 in WP(C), the court passed the following:
                                ALEXANDER THOMAS, J.
                         -----------------------------------------------------
                                       R.P. No.521 of 2021
               [arising out of judgment dated 05.06.2020 in W.P.(C) No.11025/2020]
                             --------------------------------------------
                            Dated this the 24th day of September, 2021


                                            ORDER

The Registry will place on record a copy of the interim

orders passed by this Court in W.P.(C) No.12560/2020 in this

case file, for the perusal of this Court.

2. The learned counsel for the review petitioner may also

produce copies of the said interim orders in the said W.P.(C) along

with memo for the perusal of this Court.

List this case on 13.10.2021.

H/o copies of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//24092021

24-09-2021 /True Copy/ Assistant Registrar