P.N. Narayanan Nambisan vs The Adatt Gramapanchayath
2023 Latest Caselaw 12801 Ker

Kerala High Court

P.N. Narayanan Nambisan vs The Adatt Gramapanchayath on 8 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

RP NO. 1287 OF 2023                  1


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                          RP NO. 1287 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 7796/2019 OF HIGH COURT OF
                                 KERALA
REVIEW PETITIONER:

             P.N. NARAYANAN NAMBISAN
             AGED 82 YEARS
             S/O. CAPTAIN NAMBISAN PUZHAKKAL PAPPATH HOUSE,
             PUZHAKKAL P.O. THRISSUR, PIN - 680553
             BY ADVS.
             C.HARIKUMAR
             T.SETHUMADHAVAN (SR.)


RESPONDENTS:

     1       THE ADATT GRAMAPANCHAYATH
             REPRESENTED BY ITS SECRETARY PURANATTUKARA P.O.
             THRISSUR, PIN - 680551
     2       K. RAJENDRAN
             PRESIDENT, PUZHAKKAL SASTHA TEMPLE COMMITTEE
             PUZHAKKAL P.O. THRISSUR, PIN - 680553
OTHER PRESENT:

             SRI.P.P.THAJUDEEN, SC


       THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
08.12.2023,       THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP NO. 1287 OF 2023                 2


                       P.V.KUNHIKRISHNAN, J.
                       --------------------------------
                         RP NO. 1287 OF 2023
                ----------------------------------------------
             Dated this the 8th day of December, 2023

                               JUDGMENT

It is submitted by the learned Senior Counsel

Adv.T.Sethumadhavan instructed by Sri. C. Harikumar that

some documents which were available in the writ petition

was not able to bring to the notice of this Court and

therefore, there is error apparent on the face of records.

2. After hearing the parties and also going through the

records I think the judgment can be recalled and the case can

be posted for re-hearing. Hence Judgment dated 28.06.2022

in W.P.(C) 7796 of 2019 is recalled and writ petition is

restored.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

Asw

PETITIONER ANNEXURES ANNEXURE A THE TRUE COPY OF THE SURVEY SKETCH OF THE PROPERTY COMPRISED IN SURVEY NO 221/12 PREPARED BY DISTRICT SURVEY SUPERINTENDENT, THRISSUR DATED 10.04.2015

ANNEXURE B THE TRUE COPY OF THE SURVEY REPORT SUBMITTED BY THE TAHSILDAR (LR), THRISSUR DATED 07.07.2018

ANNEXURE C THE TRUE COPY OF THE SURVEY SKETCH ISSUED BY THE HEAD SURVEYOR, TALUK OFFICE THRISSUR DATED 01.08.2018

ANNEXURE D THE TRUE COPY OF THE COMMUNICATION ISSUED BY THE SECRETARY OF THE 1ST RESPONDENT TO THE REVIEW PETITIONER DATED 01.09.2023