State Of Kerala vs P.T.Thomas
2023 Latest Caselaw 4061 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                      RP NO. 505 OF 2004
 AGAINST THE ORDER/JUDGMENT IN OP 25533/2002 OF HIGH COURT
                            OF KERALA
REVIEW PETITIONERS:

    1    STATE OF KERALA
         SECRETARY, PUBLIC WORKS DEPARTMENT,,
         THIRUVANANTHAPURAM.
    2    THE EXECUTIVE ENGINEER P.W.D. ROADS
         DIVISION, WAYANADU, KALPETTA NORTH-673 121.
    3    THE ASSISTANT EXECUTIVE ENGINEER
         P.W.D. ROADS SUB DIVISION,
         KALPETTA-673 121.
    4    THE DEPUTY SUPERINTENDENT OF POLICE
         ANTI CORRUPTION BUREAU, MEENANGADI,,
         KALPETTA, WAYANAD DISTRICT.
         BY   GOVERNMENT PLEADER


RESPONDENT:

         P.T.THOMAS
         CHUNDAL P.O., KALPETTA,
         WAYANAD DISTRICT.

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
30.03.2023,   THE   COURT   ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP No. 505 OF 2004

                                     2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                           RP No.505 of 2004
                        ------------------
                 Dated this the 30th day of March, 2023


                                ORDER

Learned counsel for the parties submit that they do not have any

instructions in the matter. At this distance of time, there is no likelihood

of the reliefs sought in the above case surviving. Accordingly, the

review petition is closed without prejudice to the right of the parties to

file an application seeking restoration, if there is anything surviving for

consideration on the basis of the cause of action urged in the above

case.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/30.3.2023