E.F.Bhasheer vs Chairman,Thodupuzha ...
2023 Latest Caselaw 4072 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. 168 OF 2004
AGAINST THE ORDER/JUDGMENT IN WPC 37541/2003 OF HIGH COURT
                             OF KERALA
REVIEW PETITIONERS:

    1    E.F.BHASHEER
         THODUPUZHA EAST P.O., THODUPUZHA.
    2    P.H.BUSHARA CHEMPARAPALLIL HOUSE
         KANJIRAPPILLY P.O., THOTTUMUGHAM.
         BY ADV SRI.VARGHESE MYLOTH


RESPONDENTS:

    1    CHAIRMAN,THODUPUZHA MUNICIPALITY
         THODUPUZHA.
    2    THE SECRETARY THODUPUZHA MUNICIPALITY
         THODUPUZHA.
    3    P.ABDUL RAZZAK, VENGALLOOR P.O
         THODUPUZHA.
         BY ADVS.
         SRI.V.M.KURIAN
         SRI.MATHEW B. KURIAN
         SRI.A.V.THOMAS
         BY SRI.MATHEW JOHN



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
30.03.2023,    THE   COURT   ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP No. 168 OF 2004

                                     2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                           RP No.168 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