Rasheed vs Mohammed Aslah Cm
2023 Latest Caselaw 8750 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                         RP NO. 791 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 14209/2023 OF HIGH COURT OF KERALA
REVIEW PETITIONER/6TH RESPONDENT:

           RASHEED, AGED 64 YEARS, KOLLATHPARAM HOUSE, MYLADI P.O.,
           KALIKAVU, MALAPPURAM, PIN - 676525
           BY ADVS. N.ANAND
           RAJESH O.N.

RESPONDENTS:

    1      MOHAMMED ASLAH CM, AGED 19 YEARS
           S/O. C.M. UNNIKAMMU, RESIDING AT CHUNDIYAN MOOCHI HOUSE,
           ANCHACHAVADI P.O., PALLISSERI, VELLAYOOR VILLAGE,
           KALIKAVU, MALAPPURAM, PIN - 676525
    2      SAJIL MUHAMMED, AGED 31 YEARS
           S/O. C.M. UNNIKAMMU, RESIDING AT CHUNDIYAN MOOCHI HOUSE,
           ANCHACHAVADI P.O., PALLISSERI, VELLAYOOR VILLAGE,
           KALIKAVU, MALAPPURAM, PIN - 676525
    3      THE DISTRICT POLICE CHIEF, OFFICE OF THE DISTRICT POLICE
           CHIEF, UP HILL, MALAPPURAM, PIN - 676505
    4      THE DISTRICT COLLECTOR
           COLLECTRORATE, CIVIL STATION, MALAPPURAM, PIN - 676505
    5      THE SUPERINTENDENT OF POLICE
           NILAMBUR, MALAPPURAM, PIN - 676509
    6      THE STATION HOUSE OFFICER, KALIKAVU POLICE STATION,
           KALIKAVU P.O., MALAPPURAM, PIN - 676525
    7      KERALA STATE HEADLOAD WORKERS WELFARE BOARD, MALAPPURAM
           DISTRICT COMMITTEE, 1ST FLOOR, IGBT BUILDING,
           KACHERIPADI, MANJERI MALAPPURAM REPRESENTED BY ITS
           CHAIRMAN, PIN - 676121
           BY ADV SAYUJYA

OTHER PRESENT:

           SRI. THOMAS ABRAHAM, SC

THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 09.08.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P.791/2023                             2




                    P. V. KUNHIKRISHNAN, J.
                 -------------------------------------------
                         R.P.No.791 of 2023
                 -------------------------------------------
               Dated this the 9th day of August, 2023

                                 ORDER

It is submitted that the scheme was implemented with effect

from 10.05.2017. The direction was issued by this Court on a

presumption that the scheme is not implemented. Therefore, I am of

the considered opinion that the judgment is to be recalled and the

writ petition is to be re-considered.

Therefore the review petition is allowed. The judgment dated

10.07.2023 in WP(C)No.14209/2023 is recalled.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

APPENDIX OF RP 791/2023

PETITIONER ANNEXURES Annexure 1 A TRUE COPY OF THE NOTIFICATION DATED 08.07.2023 ISSUED BY THE GOVERNMENT IN NO. G.O. (P) NO. 55/2023/ LBR