N. Rajeev vs State Of Kerala
2024 Latest Caselaw 23217 Ker

Kerala High Court

N. Rajeev vs State Of Kerala on 2 August, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
                         RP NO. 786 OF 2024
AGAINST THE JUDGMENT DATED IN WP(C) NO.23989 OF 2015 OF HIGH
COURT OF KERALA
REVIEW PETITIONER/PETITIONER:
          N. RAJEEV,
          AGED 44 YEARS
          PROPRIETOR - DEVI ROCK QUARRY,
          VALAKOM, KOTTARAKKARA, KOLLAM, RESIDING AT
          RAJEEVAM, VELICHIKALA.P.O, ADICHANALLOOR,
          KOLLAM, PIN - 691573
          BY ADVS.SAM ISAAC POTHIYIL
          S.SURAJA
          MUHAMMED SUHAIR C.A
          KARAN MATHEW, RAMU SUBHASH
          ANANTHAKRISHNAN R.

RESPONDENTS/RESPONDENTS:
    1     STATE OF KERALA,
          REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    2     SECRETARY TO GOVERNMENT OF KERALA,
          INDUSTRIES DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    3     DIRECTOR, MINING AND GEOLOGY
          THIRUVANANTHAPURAM, PIN - 695001
    4     THE GEOLOGIST,
          DISTRICT OFFICE, MINING AND GEOLOGY,
          KOLLAM, PIN - 691013
    5     DISTRICT COLLECTOR,
          COLLECTORATE, KOLLAM, PIN - 691013
    6     TAHSILDAR ( RR ) KOLLAM
          OFFICE OF THE TAHSILDAR ( RR )
          KOLLAM, PIN - 691013
          SRI.SANGEETHARAJ N.R, PP
THIS   REVIEW    PETITION     HAVING   COME   UP    FOR    ADMISSION    ON
02.08.2024,     THE   COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 RP No.786/2024

                                 2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
              Review Petition No.786 of 2024
            ----------------------------------------------
          Dated this the 02nd day of August, 2024


                             ORDER

This review petition is filed to to review the

judgment dated 26.03.2024 in W.P.(C). No.23989/2015.

This Court perused the averments in the review

petition. After going through the averments and hearing

the counsel for the petitioner, I think the judgment can be

recalled and the writ petition can be restored.

Therefore, this review petition is allowed. The

judgment dated 26.03.2024 in W.P.(C). No.23989/2015 is

recalled. The writ petition is restored.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE

PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE ORDER DATED 09.04.2024 IN MJC NO 57/2024 PASSED BY THIS HON'BLE COURT