Shinoy O.M vs State Of Kerala, Rep. By Its Chief ...
2024 Latest Caselaw 17492 Ker

Kerala High Court

Shinoy O.M vs State Of Kerala, Rep. By Its Chief ... on 21 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
          Friday, the 21st day of June 2024 / 31st Jyaishta, 1946

                  IA.NO.2/2024 IN WP(C) NO. 12633 OF 2023

APPLICANTS/PETITIONERS:

  1. SHINOY O.M., AGED 40 YEARS, S/O. SURENDRAN, REVATHI NIVAS,
     KALLIKKUZHUMBIL (H), CHELEMBRA P.O., MALAPPURAM DISTRICT, PIN-673634
  2. THANKAMANI O.M., AGED 60 YEARS, D/O. LATE VELU, REVATHI NIVAS,
     KALLIKKUZHUMBIL (H), CHELEMBRA P.O., MALAPPURAM DISTRICT, PIN-673634

EWAPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REP. BY ITS CHIEF SECRETARY, GOVERNMENT
     SECRETARIAT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN-695001
  2. DIRECTOR, SCHEDULED CASTE DEVELOPMENT DEPARTMENT, SCHEDULED
     CASTE/SCHEDULED TRIBE COMMISSION, AYYANKALI BHAVAN, VELLAYAMBALAM,
     THIRUVANANTHAPURAM, PIN-605036
  3. DISTRICT SCHEDULE CASTE DEVELOPMENT OFFICER, DISTRICT SCHEDULED
     CASTE DEVELOPMENT OFFICE, CIVIL STATION, MALAPPURAM DISTRICT,
     PIN-676505
  4. SECRETARY, CHELEMBRA GRAMA PANCHAYATH, GRAMA PANCHAYATH OFFICE,
     CHELEMBRA P.O., MALAPPURAM DISTRICT, PIN-673634


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to make
correction/clarification in W.P (C) No.12633 of 2023 judgment dated
27.02.2024, in the interest of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Final Order
dated 27-02-2024 and upon hearing the arguments of M/S. SANTHARAM P.,
REKHA ARAVIND & P.G. GOKULNATH, Advocates for the petitioner and of M/S.
PRASHANTH KUMAR G.C., R. SUDHISH, M. MANJU, NIRMAL S. & VEENA HARI,
Advocates for R4 to R6, the court passed the following:
                           V.G.ARUN, J.
               =========================
                       I.A.No.2 of 2024 in
                   W.P.(C.).No.12633 of 2023
               =========================
               Dated this the 21st day of June, 2024

                               ORDER

Having heard all the learned Counsel for the

parties as well as the Special Government Pleader,

I am of the opinion that, instead of a clarification

petition it would be appropriate for the writ petitioners

to file a review petition.

The clarification petition is hence closed, leaving

it open for the writ petitioners to file a review petition.

Sd/-

V.G.ARUN

JUDGE NB/21-6