Kerala State Horticultural Products ... vs M T Rahim
2023 Latest Caselaw 12703 Ker

Kerala High Court

Kerala State Horticultural Products ... vs M T Rahim on 1 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

   FRIDAY, THE 1ST DAY OF DECEMBER   2023 / 10TH AGRAHAYANA, 1945

                        RP NO. 1110 OF 2023

   AGAINST THE ORDER/JUDGMENT WP(C) 42147/2022 OF HIGH COURT OF
                              KERALA

REVIEW PETITIONER(S)/RESPONDENT NO.2:

           KERALA STATE HORTICULTURAL PRODUCTS DEVELOPMENT -
           CORPORATION LIMITED HORTICORP,
           HEAD OFFICE, UDAYAGIRI, POOJAPPURA,
           THRIUVANANTHAPURAM,
           REPRESENTED BY ITS MANAGING DIRECTOR,
           PIN - 695012

           BY ADV RAHUL SURENDRAN

RESPONDENT(S)/PETITIONER AND RESPONDENT NO.1:

     1     M T RAHIM, AGED 62 YEARS,
           S/O MUHAMMAD MUSTHAFA RAWTHER,
           AKKANATTU PUTHEN VEEDU, NEDUMON P.O,
           EZHAMKULAM, PATHANAMTHITTA, PIN - 691556

     2     STATE OF KERALA
           REPRESENTED BY ITS SECRETARY,
           AGRICULTURAL DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001

           R2 BY ADV. NISHA BOSE, SENIOR GOVERNMENT PLEADER

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION              ON
01.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
       RP NO. 1110 OF 2023
                                 2

                  P.V.KUNHIKRISHNAN (J)
                ------------------------------------
                     RP NO. 1110 OF 2023
             --------------------------------------
        Dated this the 1st day of December, 2023

                            ORDER

This review petition is filed to grant some more time

to pay the admitted amount to the writ petitioner. After

going through the pleadings and also considering the

contention of the review petitioner, I think the balance

amount can be directed to be paid by two additional

installments. Admittedly, four installments already paid by

the review petitioner. Considering the entire facts and

circumstances of the case, this review petition is disposed

of, directing the review petitioner to pay the balance

amount due to the 1st respondent in two additional monthly

installments.

With the above observation, this Review Petition is

disposed of.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj