Annie Jacob vs The Tahsildar
2022 Latest Caselaw 5766 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                           RP NO. 436 OF 2022
     AGAINST THE JUDGMENT IN WP(C) 8096/2022 DATED 07.04.2022


REVIEW PETITIONERS/PETITIONERS:

    1       ANNIE JACOB, AGED 59 YEARS
            W/O.K.V.VICTOR JACOB, KAKKASSERY HOUSE,
            EDAPALLY, ERNAKULAM DISTRICT, PIN - 682 024.

    2       MARY MELVIN THOMAS, AGED 77 YEARS
            W/O.MELVIN THOMAS, KAKKASSERY HOUSE, ALUVA,
            ERNAKULAM DISTRICT, PIN - 683 101.

            BY ADVS.
            BABU S. NAIR
            SMITHA BABU


RESPONDENTS/RESPONDENTS:

    1       THE TAHSILDAR, TALUK OFFICE,
            KOZHIKKODE TALUK, KOZHIKKODE DISTRICT,
            PIN - 673 001.

    2       THE VILLAGE OFFICER, VILLAGE OFFICE,
            KACHERI VILLAGE, KOZHIKKODE DISTRICT,
            PIN - 673 006.


            SMT MABLE C KURIAN SR GP


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
27.05.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP 436/22
                                      2



                          O R D E R

This petition, seeking review of the judgment of this Court,

has been filed by the writ petitioner asserting that the facts

noticed by this Court are in error.

2. Since the learned Government Pleader does not oppose

this Review Petition; though making submissions on the merits of

the matter, I deem it appropriate to allow this Review Petition,

so that the matter can be reheard.

It is so ordered.

Sd/-

RR                                        DEVAN RAMACHANDRAN
                                                JUDGE