The Manager, Matha Nagar Public School vs The District Collector
2024 Latest Caselaw 22968 Ker

Kerala High Court

The Manager, Matha Nagar Public School vs The District Collector on 31 July, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

RP NO. 756 OF 2024                   1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 31ST DAY OF JULY 2024 / 9TH SRAVANA, 1946
                            RP NO. 756 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.1429 OF 2015 OF
HIGH COURT OF KERALA
REVIEW PETITIONER/S:

               THE MANAGER, MATHA NAGAR PUBLIC SCHOOL
               GANDHI NAGAR ,KADAVAANTHRA ,COCHIN, PIN - 682017

               BY ADV MATHEW JOHN (K)


RESPONDENT/S:
     1    THE DISTRICT COLLECTOR
          ERNAKULAM,KOCHI, PIN - 682030

      2        THE SECRETARY
               GREATER COCHIN DEVELOPMENT AUTHORITY, KADAVANTHRA,
               KOCHI, PIN - 682020

      3        THE SECRETARY
               TAXES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
               PIN - 695001

      4        THE INSPECTOR GENERAL
               REGISTRATION, THIRUVANANTHAPURAM., PIN - 695001

      5        THE DISTRICT REGISTRAR GENERAL
               ERNAKULAM., PIN - 682011


       THIS     REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
31.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 756 OF 2024                  2




                       P.V.KUNHIKRISHNAN, J
                    --------------------------------------
                  Review Petition No. 756 of 2024
                                       in
                      W.P.(C.) No. 1429 of 2015
                     --------------------------------------
                 Dated this the 31st day of July, 2024


                                ORDER

This review petition is filed to review the judgment dated

19.06.2024 in W.P.(C.) No. 1429/2015. The counsel for the

review petitioner submitted that as directed by this Court on

28.03.2018, the Government passed an order, GO(Rt)

No.449/2024/TAXES dated 30.05.2024. The petitioner want to

challenge that order. Such a reservation is not there in the

judgment. I make it clear that the review petitioner is free to

challenge the same, in accordance with law.

       With the above observation, this            review petition is

disposed of.                                        Sd/-

                                           P.V.KUNHIKRISHNAN
                                                 JUDGE
SKS