S.Anilkumar vs Kerala Water Authority
2023 Latest Caselaw 9333 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                           RP NO. 908 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 25494/2023 OF HIGH COURT OF
                                 KERALA
REVIEW PETITIONER/PETITIONER:

            S.ANILKUMAR
            AGED 51 YEARS
            S/O V.SOMAN THAMPI, RESIDING AT KRISHNALAYAM,
            MULLILAVINMOODU, ARUVIKKARA PO, THIRUVANANTHAPURAM,,
            PIN - 695564
            BY ADVS.
            N.KRISHNA PRASAD
            P.SHANES METHAR
            A.MOHAMMED FAIZAL
            BHARATH MOHAN


RESPONDENTS/RESPONDENTS:

    1       KERALA WATER AUTHORITY
            REPRESENTED BY ITS MANAGING DIRECTOR, OBSERVATORY
            HILLS, VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
    2       THE SUPERINTENDING ENGINEER
            P.H.CIRCLE, KERALA WATER AUTHORITY,
            THIRUVANANTHAPURAM, PIN - 695033


            BY ADV.
            SRI.P.M.JOHNY, SC, KWA



     THIS   REVIEW    PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 908 OF 2023


                             2


                P.V.KUNHIKRISHNAN, J.
               ------------------------------
                  R.P. No. 908 of 2023
       ----------------------------------------------
       Dated this the 25th day of August, 2023


                          ORDER

The counsel appearing for the Review petitioner

submitted that the writ petition was disposed of because

of a wrong submission made by the counsel. The

counsel also submitted that the writ petition is covered

in favour of the petitioner as per Annexre-A1 judgment.

2. Considering the peculiar facts and

circumstances of the case, I think this Review petition

can be allowed and the judgment can be recalled.

Therefore, the judgment dated 17.08.2023 in W.P.

(C)No.25494/2023 is recalled. The writ petition is

restored.

Sd/-

                                  P.V.KUNHIKRISHNAN
DM                                      JUDGE
 RP NO. 908 OF 2023






                     APPENDIX OF RP 908/2023

PETITIONER ANNEXURES
Annexure A1           TRUE COPY OF THE JUDGMENT OF THE
                      LEARNED    DIVISION BENCH    DATED

14.08.2023 IN WA NO. 870/2023 AND CONNECTED MATTERS

RESPONDENTS EXHIBITS :NIL //TRUE COPY// PA TO JUDGE