T.M.Soman vs The State Of Kerala
2023 Latest Caselaw 4065 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. 704 OF 2007
AGAINST THE ORDER/JUDGMENT IN OP 2650/1995 OF HIGH COURT OF
                              KERALA
REVIEW PETITIONER:

           T.M.SOMAN(RETD.),
           THIRUVANANTHAPURAM,,
           NOW RESIDING AT T.C.NO.5/2416,
           AMBALAMUKKU,, KOWDIAR P.O.,
           THIRUVANANTHAPURAM.
           BY ADVS.
           SRI.P.K.SURESH KUMAR
           SMT.PRIYA VIJAYAN


RESPONDENTS:

    1      THE STATE OF KERALA
           REPRESENTED BY TIS SECRETARY,,
           LOCAL ADMINISTRATION DEPARTMENT,,
           THIRUVANANTHAPURAM.
    2      THE DIRECTOR OF PANCHAYATS
           THIRUVANANTHAPURAM.


             BY SRI.JOSHY THANNICKAMATTOM, GP

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
30.03.2023,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP No.704 OF 2007

                                     2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                           RP No.704 of 2007
                        ------------------
                 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