Jacobk.J vs Thalayolaparambu Grama ...
2023 Latest Caselaw 5228 Ker

 R.P.No.495 of 2023 in
W.P(C) No.37061 of 2022               1




               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                             RP NO. 495 OF 2023
    AGAINST THE JUDGMENT IN WP(C) 37061/2022 OF HIGH COURT OF
                                     KERALA
REVIEW PETITIONERS/PETITIONERS:

      1      JACOBK.J, AGED 65 YEARS
             S/O JOSEPH, KALAMPUKADU HOUSE, THALAYOLAPARAMBU
             KARA, VADAYAR VILLAGE, VAIKOM TALUK,
             KOTTAYAM DISTRICT, PIN - 686605
      2      JAMES JACOB, AGED 58 YEARS
             S/O CHACKO, KALAYIL HOUSE, THALAYOLAPARAMBU KARA,
             VADAYAR VILLAGE, VAIKOM TALUK, KOTTAYAM DISTRICT.,
             PIN - 686605
             BY ADV K.N.CHANDRABABU
RESPONDENTS:
     1    THALAYOLAPARAMBU GRAMA PANCHAYAT
          REP.BY ITS SECRETARY, VADAYAR, THALAYOLAPARAMBU P.O,
          KOTTAYAM DISTRICT., PIN - 686605
     2    THE TAHSILDAR
          ( LAND RECORDS)VAIKOM TALUK, VAIKOM P.O,
          KOTTAYAM DISTRICT, PIN - 686608
     3    THE ASSISTANT EXECUTIVE ENGINEER,
          P.W.D ROAD SECTION, KOTTAYAM., PIN - 686001
     4    THE ASSISTANT ENGINEER
          P.W.D, ROAD SECTION, THALAYOLAPARABU., PIN - 686605
     5    ANTONY MATHEW, AGED 37 YEARS
          S/O LATE MATHEW, VADAKKE KOLLAMPARAMBIL,
          THALAYOLAPARAMBU KARA, VADAYAR VILLAGE,
          VAIKOM TALUK, KOTTAYAM DISTRICT ., PIN - 686605
          R1 BY SRI.ATHUL SHAIJI -STANDING COUNSEL
          R2 TO R4 BY SRI.RAJEEV JOTHISH GEORGE-GOVT. PLEADER
      THIS    REVIEW      PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
20.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  R.P.No.495 of 2023 in
W.P(C) No.37061 of 2022             2



                           VIJU ABRAHAM,J
                       -----------------------------------
                           R.P.No.495 of 2023
                                      in
                        W.P(C) No.37061 of 2022
                       -----------------------------------
                Dated this the 20th day of April, 2023

                                 O R D E R

The petitioners seek for the review of the judgment dated 13.4.2023

inasmuch as this Court has not specifically directed that Ext.P18 submitted

by the petitioner should be considered. But on a perusal of the judgment

it is revealed that the said aspect was taken note of by this Court in the

said judgment. In the judgment this Court has also directed that the

petitioners shall also be heard while considering the application submitted

by the 5th respondent for occupancy certificate.

Therefore, there will be a direction to the Secretary of the 1st

respondent Panchayath to consider and pass orders on Ext.P18 application

submitted by the petitioners while complying with the directions issued by

this Court on 13.4.2023. Since I am passing an order to that effect only R.P.No.495 of 2023 in

today, there will be a direction to the 1st respondent to adjourn the

hearing of the matter to 24.4.2023.

With the above said observation the Review Petition is closed.

Sd/-

VIJU ABRAHAM JUDGE ab