Muhammed Musthafa K vs Mr. Krishnan Thamprakkal
2024 Latest Caselaw 15687 Ker

Kerala High Court

Muhammed Musthafa K vs Mr. Krishnan Thamprakkal on 6 June, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

RP No.343/2024                              1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                  THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946
                    RP NO. 343 OF 2024 IN WP(C)36400/2023 (Y)
   REVIEW PETITIONER/3RD PARTY:

          MUHAMMED MUSTHAFA K., AGED 49 YEARS, S/O. AHAMMED, KANIYARIYIL
          HOUSE, KOLMANGALAM, VALANCHERRY P.O., KATTIPPARUTHI, MALAPPURAM
          DISTRICT, PIN - 676552

   RESPONDENTS/PETITIONER/RESPONDENTS::

      1. MR. KRISHNAN THAMPRAKKAL, AGED 60 YEARS, S/O. RAMAN THAMPRAKKAL
         (VALIYA THAMPRAKKAL), AZHVANCHERRY MANA, ATHAVANAD P.O., TIRUR
         TALUK, KATTIPPARUTHI VILLAGE, MALAPPURAM DISTRICT, PIN - 676301
      2. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      3. THE TAHSILDAR (LR), MINI CIVIL STATION BUILDING, TIRUR, MALAPPURAM
         DISTRICT, PIN - 676101
      4. THE TAHSILDAR, MINI CIVIL STATION BUILDING, TIRUR, MALAPPURAM
         DISTRICT, PIN - 676101
      5. THE VILLAGE OFFICER, KATTIPPARUTHI VILLAGE OFFICE, VALANCHERRY,
         MALAPPURAM DISTRICT, PIN - 676552


        Review Petition praying that the High Court be pleased to review
   the judgment dated 20.11.2023 in WP(C)No.36400/2023 of this Hon'ble Court
   and dismiss the writ petition, for the interest of Justice.

        This Review Petition again coming on for orders upon perusing the
   petition and this Court's judgment dated 20.11.2023 in WP(C)36400/2023 and
   this court's order dated 21.05.2024 and upon hearing the arguments of
   M/S.C.M.MOHAMMED IQUABAL, ISTINAF ABDULLAH, MUHAMMED AMEEN & RAIHANATH
   T.H., Advocates for the Review Petitioner in RP/3rd Party, M/S.NOUFAL
   V.HAMEED, K.M.CHERIAN, V.P.SABU & P.M.GIRIJAVALLABHAN, Advocates for R1 in
   RP/Petitioner in WP(C), GOVERNMENT PLEADER for R2 to R5 in RP/Respondents
   in WP(C), the court passed the following:

                                        ORDER

It is submitted by the learned counsel for the Writ Petitioner that even before this court granted stay of operation of the judgment, the judgment was acted upon, and an order has been passed. The petitioner to produce a copy of the order.

Post on 13/06/2024.

Interim order shall stand extended till then.

Sd/- MURALI PURUSHOTHAMAN, JUDGE

06-06-2024 /True Copy/ Assistant Registrar