Mamachan vs The Revenue Divisional Officer
2023 Latest Caselaw 11012 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Thursday, the 26th day of October 2023 / 4th Karthika, 1945
                   IA.NO.1/2023 IN WP(C) NO. 30391 OF 2023
PETITIONERS:

  1. MAMACHAN, AGED 88 YEARS, S/O. YOHANNAN, KOTTAYADIKIZHAKKATHIL VEEDU,
     THEKKUMPURAM, PUTHOOR P.O., KOLLAM DISTRICT, PIN-691507
  2. JOHN K. MAMMEN, AGED 53 YEARS, S/O. MAMACHAN, KOTTAYADIKIZHAKKATHIL
     VEEDU, THEKKUMPURAM, PUTHOOR P.O., KOLLAM DISTRICT, PIN-691507

RESPONDENTS:

  1. THE REVENUE DIVISIONAL OFFICER, R.D.O. OFFICE, KOLLAM, CIVIL
     STATION, KOLLAM, KERALA, PIN-691013
  2. THE AGRICULTURAL OFFICER, KRISHI BHAVAN, KULAKKADA, PAVITHRESWARAM,
     KOLLAM DISTRICT, PIN-691521
  3. THE LOCAL LEVEL MONITORING COMMITTEE, PAVITHRESWARAM GRAMA
     PANCHAYAT, REP. BY ITS CONVENOR, THE AGRICULTURAL OFFICER KRISHI
     BHAVAN, KRISHI BHAVAN, KULAKKADA, THAZHATHU KULAKKADA, KOLLAM
     DISTRICT, PIN-691521


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to order correction of
the cause title and address of the respondents in the memorandum of writ
petition and in the Judgment dated 19/09/2023 in the above writ petition
by substituting the address of the respondents.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's final order
dated 19.09.2023, upon hearing the arguments of SRI. RINNY STEPHEN
CHAMAPARAMPIL, Advocate for the petitioner, the court passed the
following:
                    BECHU KURIAN THOMAS, J.
                  --------------------------------------
                          I.A.No.1 of 2023
                                    IN
                    W.P.(C).No.30391 of 2023
                 ---------------------------------------
                Dated this 26th day of October, 2023


                               ORDER

This is an application to correct the cause title in the

memorandum of the writ petition as well as in the judgment dated

19.09.2023, to the extent it refers to "Revenue Divisional Officer,

Kollam and others" instead of "The Revenue Divisional Officer,

Punalur, Kollam and others". Petitioners also seek for a correction of

the address in the cause title of the writ petition as well as in the

judgment relating to the 2nd and 3rd respondents, wherein the word

"Kulakkada" is wrongly included.

2. Having heard the learned counsel for the petitioners as well

as the learned Government Pleader, I am satisfied that the mistake is

inadvertent and can be corrected.

3. Therefore, the address of the 1 st respondent in the judgment

as well as in the cause title shall stand corrected as "The Revenue

Divisional Officer, Punalur, Kollam" while the word "Kulakkada" in the I.A.No.1 of 2023 IN W.P.(C).No.30391 of 2023

address of the 2nd and 3rd respondents in the writ petition as well as

in the judgment shall stand deleted.

Registry shall carry out the corrections and issue corrected

judgment to the petitioners.

Sd/-

BECHU KURIAN THOMAS JUDGE Jka/26.10.23.