Union Of India vs M.M.Fakruddin Lebba
2023 Latest Caselaw 4328 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                         RP NO. 101 OF 1997
 AGAINST THE ORDER/JUDGMENT IN OP 15219/1994 OF HIGH COURT OF
                               KERALA
REVIEW PETITIONER:

          UNION OF INDIA
          X
          BY ADVS.
          M.A.FAYAZ
          MANU S., DSG OF INDIA


RESPONDENT:

          M.M.FAKRUDDIN LEBBA
          BY ADV SRI.T.G.RAJENDRAN



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP No.101 of 1997

                                        2




                          MOHAMMED NIAS. C.P.,J
                                  -----------
                               RP No.101 of 1997
                             ------------------
                      Dated this the 31st 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/31.3.2023