Sri. B. Sundaran vs Vilakudi Grama Panchayat
2022 Latest Caselaw 10192 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA,
                                  1944
                       RP NO. 835 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 18101/2022 OF HIGH COURT
                             OF KERALA
REVIEW PETITIONER/S:

            SRI. B. SUNDARAN, AGED 55 YEARS
            S/O BALAKRISHNAN,
            CHAITHANYA VALLOM, NEDUVATHOOR,
            KOTTARAKKARA, KOLLAM, PIN - 691505
            BY ADVS.
            ENOCH DAVID SIMON JOEL
            S.SREEDEV
            RONY JOSE
            LEO LUKOSE
            CIMIL CHERIAN KOTTALIL


RESPONDENT/S:

    1       VILAKUDI GRAMA PANCHAYAT
            KUNNIKODE P.O.,KOLLAM
            REPRESENTED BY ITS SECRETARY, PIN - 691508
    2       THE SECRETARY
            VILAKUDI GRAMA PANCHAYAT,
            KUNNIKODE P.O., KOLLAM., PIN - 691508
OTHER PRESENT:

            SR.ADV.SRI.S.SREEKUMAR
            SRI.GEORGEKUTTY MATHEW


        THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
15.09.2022,    THE   COURT   ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                     -2-
R.P No.835 of 2022 in
W.P.(C) No. 18101 of 2022



                            P.V.KUNHIKRISHNAN, J.
                            ======================================================

                                R.P No.835 of 2022
                                         in
                             W.P.(C) No. 18101 of 2022
                       =============================================================

                Dated this the 15th day of September, 2022

                                              ORDER

After hearing both sides and in the light of the decision in

Abdul Basheer T.P. v. Cherupuzha Grama Panchayat and

Others [2021 KHC 5081] and the unreported judgment dated

30.08.2022 in WP(C) No.21480 of 2022, I clarified that what is

intended in paragraph 4 of the judgment dated 14.06.2022 in

WP(C) No.18101 of 2022 is the 2 nd respondent and not the

Panchayath Committee.

With the above modification, this review petition is

closed. sd/-

P.V.KUNHIKRISHNAN JUDGE das

R.P No.835 of 2022 in W.P.(C) No. 18101 of 2022

APPENDIX OF RP 835/2022

PETITIONER ANNEXURES Annexure I TRUE COPY OF THE ORDER DATED 27-06-

2022 OF THE 2ND RESPONDENT.

Annexure II TRUE COPY OF REPORT DATED 01-07-2022 OF THE TAHASILDAR, PATHANAPURAM. Annexure III TRUE COPY OF RESOLUTION NO.16(1) OF THE PANCHAYAT COMMITTEE OF 1ST RESPONDENT DATED 04-05-2022. Annexure IV TRUE COPY OF RESOLUTION NO.1/1 OF THE PANCHAYAT COMMITTEE OF 1ST RESPONDENT DATED 13-07-2022.

Annexure V TRUE COPY OF COMMON ORDER DATED 20-08-

2022 IN APPEAL NOS.474/2022 AND 475/2022 OF TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS.