Koovappady Grama Panchayath vs Paulose P A
2023 Latest Caselaw 9457 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  MONDAY, THE 4TH DAY OF SEPTEMBER 2023 / 13TH BHADRA, 1945
                     RP NO. 748 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 35579/2022 OF HIGH COURT OF
                           KERALA
REVIEW PETITIONER:
          KOOVAPPADY GRAMA PANCHAYATH
         KOOVAPPADY P.O., ERNAKULAM DISTRICT , REPRESENTED
         BY ITS SECRETARY, PIN - 683544
         BY ADV R.RENJITH
RESPONDENTS:
    1     PAULOSE P AGED 72 YEARS, PARAPPURAM HOUSE,
          AYATHUPADY, KOOVAPPADY P.O., ERNAKULAM DISTRICT.,
          PIN - 683544
    2     ANOOP, AGED 36 YEARS, S/O PAULOSE, PARAPPURAM
          HOUSE, AYATHUPADY, KOOVAPPADY P O , ERNAKULAM
          DISTRICT, PIN - 683544
    3     SIJAN, S/O CHAKKAPPAN, PALLIKKARAKKARAN HOUSE,
          KOOVAPPADY P.O., ERNAKULAM DISTRICT, PIN - 683544
    4     ASSISTANT ENGINEER, LOCAL INFRASTRUCTURE
          DEVELOPMENT AND ENGINEERING WING, KOOVAPPADY
          SECTION, KOOVAPPADY P.O., ERNAKULAM DISTRICT,
          PIN - 683544




    THIS REVIEW PETITION HAVING COME UP FOR
ADMISSION ON 04.09.2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 R.P. No.748 of 2023
         in
W.P.(C) No.35579 of 2022        :2:




                            VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                           R.P. No.748 of 2023
                                      in
                        W.P.(C) No.35579 of 2022
         --     -- -- -- -- -- -- -- -- -- -- -- --
                 Dated this the 4th day of September, 2023

                                ORDER

When the matter was taken up for consideration today, the

learned counsel for the petitioner submits that orders have been

passed as directed in the judgment dated 20.02.2023.

In view of the same, the judgment does not require any

review as sought for. Accordingly, the Review Petition is dismissed.

Sd/-

VIJU ABRAHAM JUDGE sm/