Mary Baby vs State Of Kerala
2022 Latest Caselaw 9138 Ker

  RP.683/22                          1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
   WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                         RP NO. 683 OF 2022
AGAINST THE JUDGMENTWP(C) 27491/2019 OF HIGH COURT OF KERALA
REVIEW PETITIONER/S:

              MARY BABY
              AGED 63 YEARS
              W/O BABY K. C., KAPPUNKAL HOUSE, ASARIKKAD P. O.,
              THRISSUR DIST., PIN - 680751

              BY ADVS.
              V.M.SYAM KUMAR
              SNEHA RAJIV
              P.F.ROSY


RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO THE DEPARTMENT OF
          REVENUE, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695001

    2         DISTRICT COLLECTOR
              COLLECTORATE, AYYANTHOLE, THRISSUR, PIN - 68003

    3         FOREST RANGE OFFICER
              FOREST RANGE OFFICE, OTEES ROAD, PATTIKAD,, PIN -
              680652

    4         TAHASILDAR
              OFFICE OF THE TAHASILDAR, THRISSUR, PIN - 680001

    5         VILLAGE OFFICER
              PANANCHERY, THRISSUR DIST, PIN - 680652

    6         DISTRICT SURVEY SUPERINTENDENT
              OFFICE OF THE DISTRICT SURVEY SUPERINTENDENT,
              COLLECTORATE, THRISSUR, PIN - 680003


OTHER PRESENT:
          SPL.GP. FORESTS T.P.SAJAN; GP AMMINIKUTTY K.
   RP.683/22                        2




     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
27.07.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
   RP.683/22                             3




                             V.G.ARUN, J.
              -----------------------------------------------
                        R.P.No. 683 of 2022
                                    in
                    W.P(C).No.27491 of 2019
              -----------------------------------------------
              Dated this the 27th day of July, 2022

                               ORDER

This review petition is filed pointing out a factual error in the

judgment dated 8.7.2022. Learned Counsel for the petitioner

submitted that the petitioner has submitted an application for

permission to cut the trees standing in her property. But in the

judgment it is observed that the trees have already been cut. I find

the submission to be well founded.

Hence the review petition is allowed and the judgment dated

8.7.2022 in W.P(C).No.27491 of 2019 is recalled.

Post the writ petition on 29.7.2022.

Sd/-

V.G.ARUN, JUDGE

vgs