Eldhose M.Alias vs The Geologist Mining & Geology ...
2024 Latest Caselaw 16209 Ker

Kerala High Court

Eldhose M.Alias vs The Geologist Mining & Geology ... on 10 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

RP NO. 504 OF 2024                  1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                            RP NO. 504 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.40457 OF 2017 OF
HIGH COURT OF KERALA

REVIEW PETITIONER/S:


               ELDHOSE M.ALIAS,
               AGED 42 YEARS
               S/O.ALIAS, MEPRATHUMALY HOUSE, VENGALA.P.O.,
               PERUMBAVOOR, ERNAKULAM DISTRICT, PIN - 683542
               BY ADVS.
               G.HARIHARAN
               PRAVEEN.H.
               K.S.SMITHA
               B.R.SINDU
               V.R.SANJEEV KUMAR
               V.ROHITH
               AFNA V.P.

RESPONDENT/S:
      1        THE GEOLOGIST MINING & GEOLOGY DEPARTMENT
               DISTRICT OFFICE, KOLLAM, PIN - 691001

      2        THE REGIONAL TRANSPORT OFFICER
               KOLLAM, PIN - 691001

      3        THE ASSISTANT MOTOR VEHICLES INSPECTOR
               KOLLAM, PIN - 691002

               SRI.RIYAL DEVASSY, GP

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
10.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 504 OF 2024                     2


                           P.V.KUNHIKRISHNAN, J
                         --------------------------------------
                       Review Petition No. 504 of 2024
                                          in
                          W.P.(C.) No. 40457 of 2017
                         --------------------------------------
                     Dated this the 10th day of June, 2024


                                    ORDER

This Review Petition is filed to review the judgment dated

11.04.2024 in W.P.(C.) No. 40457/2017.

2. The main contention raised by the petitioner is that

the counsel for the petitioner was not able to appear when the

case was called for and this Court closed the writ petition

recording the order dated 15.12.2017. The counsel submitted

that he has got a further argument. Considering the facts and

circumstances of this case, I think the judgment can be

recalled.

Therefore, this review petition is allowed and the judgment

dated 11.04.2024 in W.P.(C.) No. 40457/2017 is recalled.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

PETITIONER ANNEXURES

Annexure I A TRUE COPY OF THE INTERIM ORDER DATED 15.12.2017 ISSUED BY THIS HON'BLE COURT IN

Annexure II . A TRUE COPY OF THE JUDGMENT MADE IN W.A.53/2018 IN W.P.(C).NO.40457/2017 ON 09.01.2018 BY THIS HON'BLE COURT

Annexure III A TRUE COPY OF THE TERM DEPOSIT ADVISE ISSUED BY FEDERAL BANK, VENGOLA BRANCH IN THE NAME OF THE PETITIONER ON 19.01.2018

Annexure IV A TRUE COPY OF THE INFORMATION DATED 03.04.2018 FURNISHED BY THE DIRECTOR OF MINING AND GEOLOGY, THIRUVANANTHAPURAM

Annexure V . A TRUE COPY OF THE ACKNOWLEDGEMENT DATED 09.05.2019 ISSUED BY THE DIRECTOR OF VIGILANCE AND ANTI-CORRUPTION BUREAU, , THIRUVANANTHAPURAM

Annexure VI . A TRUE COPY OF THE CASE STATUS RELATING TO W.P.(C).NO.40457/2017 AS ON 11.04.2024

Annexure VII . A TRUE COPY OF THE JUDGMENT MADE IN MADE IN W.P.(C).NO.11300/2023 DATED 05.04.2024 BY THIS HON'BLE COURT