Vijayankutty K.R. Alias ... vs The Authorised Officer
2022 Latest Caselaw 9643 Ker

Citation : 2022 Latest Caselaw 9643 Ker
Judgement Date : 25 August, 2022

Kerala High Court

Vijayankutty K.R. Alias ... vs The Authorised Officer on 25 August, 2022

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
          Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944

                 RP NO. 139 OF 2022 IN WP(C) 18697/2021(J)




REVIEW PETITIONER/PETITIONER:

     VIJAYANKUTTY K.R., ALIAS VIJAYANKUTTY KOLLAPARAMBIL RAGHAVAN, AGED
     49 YEARS, S/O LATE RAGHAVAN ACHARI, KOLLAPARAMBIL HOUSE, PERINAD,
     NARANAMMOOZHI P.O.ATHIKAYAM, RANNI, PATHANAMTHITTA DISTRICT

    BY ADV DIVYA B.NAIR

RESPONDENT/RESPONDENT:


     THE AUTHORISED OFFICER, STATE BANK OF INDIA, LMS COMPOUND, MUSEUM
     WEST GATE, VIKAS BHAVAN P.O.THIRUVANANTHAPURAM DISTRICT-695 033,
     REPRESENTED BY ITS CHIEF MANAGER.



BY STANDING COUNSEL SRI. JITHESH MENON




     This Review petition again coming for orders on 25.08.2022 and this
court's order dated 24.08.2022 and upon perusing the Judgment dated
21-12-2021 in WP(C) 18697/2021, the court on the same day passed the
following:-




                                                             P.T.O.
                            BECHU KURIAN THOMAS, J.
                           =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                 R.P.No.139 of 2022
                                          in
                             W.P.(C).No.18697 of 2021
                          =-=-=-=-=-=-=-=-=-=-=-=-=-=-
                       Dated this the 25th day of August, 2022


                                         ORDER

At the request of the learned counsel for the respondent, this

matter was posted today as 'To be Spoken to'.

2. I have heard the learned counsel for the petitioner as well as the

learned counsel for the respondent.

3. Having regard to the submissions made, I am of the view that

the order dated 24.08.2022 is required to be recalled. Accordingly, the

said order is recalled.

3. Post for further consideration on 31.08.2022.

Till then, petitioner shall not be dispossessed.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

25-08-2022 /True Copy/ Assistant Registrar