P. Gopalakrishnan Pillai vs District Collector
2024 Latest Caselaw 15294 Ker

Kerala High Court

P. Gopalakrishnan Pillai vs District Collector on 5 June, 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 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                              RP NO. 543 OF 2024
  AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.12951 OF 2023 OF HIGH
                              COURT OF KERALA
REVIEW PETITIONER(S)/PETITIONER IN WP(C):

             P. GOPALAKRISHNAN PILLAI
             AGED 74 YEARS, S/O PARAMESWARAN PILLAI, B-17 UTHRADAM,
             S.S.KOVIL LANE, KAWDIAR.P.O, THIRUVANANTHAPURAM, PIN - 695003

             BY ADV P. GOPALAKRISHNAN PILLAI(Party-In-Person)



RESPONDENT(S)/RESPONDENTS IN WP(C):

     1       DISTRICT COLLECTOR
             CIVIL STATION, ALAPPUZHA COLLECTORATE P.O.,
             ALAPPUZHA, PIN - 688 001

     2       RDO, CHENGANNUR
             O/O THE RDO, CHENGANNUR, CHENGANNUR P.O.,
             ALAPPUZHA, PIN - 689 121

     3       CHAIRPERSON
             LOCAL LEVEL MONITORING COMMITTEE, MUTHUKULAM GRAMA
             PANCHAYATH, MUTHUKULAM P.O., ALAPPUZHA DISTRICT,
             PIN - 690 506

     4       AGRICULTURAL OFFICER
             MUTHUKULAM, O/O THE AGRICULTURAL OFFICER, MUTHUKULAM,
             MUTHUKULAM P.O., ALAPPUZHA, PIN - 690 506

     5       VILLAGE OFFICER
             MUTHUKULAM VILLAGE OFFICE, MUTHUKULAM P.O.,
             ALAPPUZHA, PIN - 690 506

BY ADV.

             SRI. B.S. SYAMANTAK, GP

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 05.06.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO.543 OF 2024


                               2




               P.V.KUNHIKRISHNAN, J.
         ------------------------------------------------
                   RP No.543 of 2024
        --------------------------------------------------
       Dated this the 05th day of June, 2024


                        ORDER

This Review Petition is filed to review the

judgment dated 20.05.2024 in WP(C) No.12951/2023.

2. The review petitioner is mainly aggrieved

because in direction No.1 in the judgment it is stated

that the second respondent is directed to reconsider

the matter after getting KSREC report from the

competent authority. According to the petitioner, in

the light of Ext.P4 judgment KSREC report is not

necessary. I think, there is some force in this RP NO.543 OF 2024

argument. Therefore, the sentence "and also after

getting KSREC report from the competent authority" in

direction No.1 can be deleted.

2. The second ground for review is that the

petitioner also may be given an opportunity of hearing.

That also can be given.

Therefore, this review petition is allowed in the

following manner;

1. The sentence in direction No.1 in the

judgment dated 20.05.2024 in WP(C)

No.12951/2023 to the effect that "and also

after getting KSREC report from the

competent authority" is deleted.

2. While deciding the matter, as directed in RP NO.543 OF 2024

direction No.3 of the judgment, an opportunity

of hearing should be given to the review

petitioner also.

Sd/-

                                  P.V.KUNHIKRISHNAN
nvj                                      JUDGE
 RP NO.543 OF 2024









PETITIONER ANNEXURES

ANNEXURE A1          CERTIFIED COPY OF THE JUDGMENT 20-5-

2024 IN W.P.(C). NO. 12951 OF 2023 ON THE FILES OF THIS HONOURABLE COURT

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE