Tuesday, 21, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Yadhu Krishnan vs E.J.Davis
2022 Latest Caselaw 9254 Ker

Citation : 2022 Latest Caselaw 9254 Ker
Judgement Date : 10 August, 2022

Kerala High Court
Yadhu Krishnan vs E.J.Davis on 10 August, 2022
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                         RP NO. 651 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 12361/2022 OF HIGH COURT OF KERALA
REVIEW PETITIONER (THIRD PARTY):

            YADHU KRISHNAN
            AGED 33 YEARS,
            S/O.K.K.KRISHNANKUTTY
            KALLUVELIL HOUSE
            POST PEROOR
            KOTTAYAM, PIN - 686 687

            BY ADV P.VISHNU PRASAD


RESPONDENTS(WRIT PETITIONER AND RESPONDENT)

    1       E.J.DAVIS
            AGED 67 YEARS
            EDASSERY HOUSE, ANGADIKKADAVU ROAD
            ANGAMALY KARA AND VILLAGE, PIN - 683 572

    2       THE SECRETARY
            KUMARAKOM GRAMA PANCHAYATH,
            KUMARAKOM.P.O.,
            KOTTAYAM DISTRICT, PIN - 686 003

            BY ADVS.
            DINESH R.SHENOY
            EBIN MATHEW
            P.ROHIT PREMANANDAN SHENOY


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 651 OF 2022
                                             2




                                     T.R.RAVI, J.
                ------------------------------------------------------------------
                 RP No.651 of 2022 IN WP(C) No.12361/2022
               -------------------------------------------------------------------
                   Dated this the 10th day of August, 2022

                                     ORDER

The counsel for the Review Petitioner submits that pursuant to

the judgment which is sought to be reviewed, the Panchayat has

already extended the permit which was granted to the writ petitioner

and the Review Petition may be closed without prejudice to his right

to challenge the permit now issued.

In the above circumstances, the Review Petition is closed

without prejudice to the right, if any, of the Review Petitioner to

challenge the extension granted to the building permit. It is made

clear that this Court is not making any observation on the merits of

the contentions raised by the Review Petitioner.

Sd/-

T.R.RAVI

JUDGE sn RP NO. 651 OF 2022

APPENDIX OF RP 651/2022

PETITIONER'S ANNEXURES

Annexure A1 TRUE COPY OF THE OBJECTION DATED 23.02.2022 SUBMITTED BY THE PETITIONER BEFORE THE SECRETARY, KUMARAKOM GRAMA PANCHAYATH

RESPONDENT'S ANNEXURES : NIL

//TRUE COPY// PA TO JUDGE

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter