Joe I Mangaly vs The Revenue Divisional Officer, ...
2023 Latest Caselaw 7199 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                         RP NO. 531 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 15116/2023 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/PETITIONERS:

    1       JOE I MANGALY, S/O M.K. ITTIERA,
            AGED 62 YEARS
            MANGALY HOUSE, KALLEKULANGARA,
            KALLEKULLEKULANGARA POST,
            PALAKKAD DISTRICT., PIN - 678009
    2       ANTONY MARTIN, S/O M.K. ITTIERA,
            AGED 63 YEARS
            MANGALY HOUSE, PATHIRI NAGAR,
            PALAKKAD DISTRICT. KERALA., PIN - 678001
    3       MARTIN JOSEPH, S/O JOSEPH,
            AGED 54 YEARS
            ANGADISERIL HOUSE, BOC ROAD,
            PATTIKKARA POST, PALAKKAD DISTRICT.,
            PIN - 686001
    4       SUNIL JACOB, S/O JACOB,
            AGED 51 YEARS
            KADAMAPUZHA HOUSE, BOC ROAD,
            PATTIKKARA POST, PALAKKAD DISTRICT.,
            PIN - 686001
            BY ADV K.RAVI (PARIYARATH)

RESPONDENT/RESPONDENT:

            THE REVENUE DIVISIONAL OFFICER, PALAKKAD.
            REVENUE DIVISION OFFICE, PARAKKUNNAM, VIDYUT NAGAR,
            PALAKKAD DISTRICT., PIN - 678001


            ADV.SMT.VINITHA.B-SENIOR GOVERNMENT PLEADER


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P.No.531 of 2023
in
W.P.(C) No.15116 of 2023
                                          2




                                       ORDER

Dated this 23rd day of June, 2023

The learned counsel for the petitioners submits that Exts.P6

to P8 (Form-5 applications) and Exts.P11 and P12 (Form-6

applications) are directed to be considered mistakenly, instead of

Exts.P7 and P8 mentioned in first paragraph in the judgment.

            2      Heard both sides.



            3.     Accordingly,    Exts.P7    and    P8   mentioned   in   first

     paragraph will be substituted with              Exts.P6 to P8 (Form-5

applications) and Exts.P11 and P12 (Form-6 applications).

4. There will be a further time of three months from today

to the respondent to comply with the judgment.

The review petition is allowed as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

SMF