St. Thomas Csi Church vs State Of Kerala
2024 Latest Caselaw 19331 Ker

Kerala High Court

St. Thomas Csi Church vs State Of Kerala on 3 July, 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
     WEDNESDAY, THE 3RD DAY OF JULY 2024 / 12TH ASHADHA, 1946
                         RP NO. 639 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 14.06.2024 IN WP(C) NO.30653 OF
2017 OF HIGH COURT OF KERALA
REVIEW PETITIONER(S)/PETITIONER:

            ST. THOMAS CSI CHURCH,
            PATTATHANAM, KOLLAM REPRESENTED BY ITS PRESENT
            SECRETARY, MANOJ SAMUEL, AGED 51, S/O J.SAMUEL, HERMON,
            KADAPPAKKADA, KOLLAM- (THE PERIOD OF THE EARLIER
            SECRETARY SRI.JOHNSON THOMAS WAS OVER AND THE NEW
            SECRETARY HAS BEEN ELECTED), PIN - 691008
            BY ADVS.
            SABU GEORGE
            P.B.KRISHNAN (SR.)
            P.B.SUBRAMANYAN
            MANU VYASAN PETER


RESPONDENT(S)/RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
            DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001
    2       THE DISTRICT COLLECTOR
            COLLECTORATE, KOLLAM, PIN - 691010
    3       THE TAHSILDAR
            TALUK OFFICE, KOLLAM, PIN - 691001
    4       THE VILLAGE OFFICER
            VADAKKEVILA VILLAGE, KOLLAM, PIN - 691001
            BY ADV.SRI.RIYAL DEVASSY, GP

     THIS   REVIEW   PETITION    HAVING    COME   UP   FOR   ADMISSION   ON
03.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 639 OF 2024
        in
W.P.(C) No.30653/2017


                           2




              P.V.KUNHIKRISHNAN, J.
             ------------------------------
                R.P. No. 639 of 2024
                           in
             W.P.(C) No.30653 of 2017
     ----------------------------------------------
       Dated this the 03rd day of July, 2024


                        ORDER

This Review Petition is filed to review the

judgment dated 14.06.2024 in W.P.(C) No.30653 of

2017.

2. After going through the averments in the

Review Petition and after hearing the learned Senior

Counsel, Adv. P.B.Krishnan, I think the judgment is

to be recalled. It is submitted that there was some

mistake from the office of the counsel in filing the

vakalath in time.

3. Considering the facts and circumstances

of the case, this Review Petition is allowed and the RP NO. 639 OF 2024 in

judgment dated 14.06.2024 in W.P.(C) No.30653 of

2017 is recalled. The writ petition is restored to

file. Post the writ petition as per roster.

Sd/-

                                 P.V.KUNHIKRISHNAN
DM                                      JUDGE