Suresh P vs State Of Kerala
2024 Latest Caselaw 6463 Ker

Kerala High Court

Suresh P vs State Of Kerala on 6 March, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Wednesday, the 6th day of March 2024 / 16th Phalguna, 1945
                 IA.NO.1/2024 IN WP(C) NO. 29828 OF 2023(C)
APPLICANT/PETITIONER:

     SURESH P., AGED 64 YEARS KURASSERIL HOUSE, MAHADEVIKADU MURI,
     KARTHIKAPPALLY VILLAGE, ALAPPUZHA DISTRICT, PIN - 690516

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA REP. BY THE SECRETARY TO GOVERNMENT, DEPT. OF
     REVENUE, SECRETIARIAT, THIRUVANANTHAPURAM, PIN - 695001
  2. THE DISTRICT COLLECTOR OFFICE OF THE DISTRICT COLLECTOR, 1ST FLOOR,
     COLLECTORATE OFFICE, ALAPPUZHA, PIN - 688001
  3. THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE REVENUE DIVISIONAL
     OFFICE, 8J98+MWV, MAVELIKKARA KOZHENCHERY ROAD- SH10, CHEGANNUR,
     KERALA, PIN - -689121
  4. THE VILLAGE OFFICER OFFICE OF THE VILLAGE OFFICER, CHEPPAD VILLAGE,
     ALAPPUZHA, PIN - 690511

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to correct address of
the 3rd respondent, The Revenue Divisional Officer, Office of the Revenue
Divisional Office, Opp: to District Court Complex, Thathampally,
Alappuzha, Pin Code 688 013 may be corrected as "The Revenue Divisional
Offier, Office of the Revenue Divisional Office, 8j98+MWV, Mavelikkara
Kozhenchery Road-SH 10, Chengannur, Kerala 689121", in the cause title of
the Judgment 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 judgment dated
13/9/2023 in WP C-29828/2023 and upon hearing the arguments of
SRI.M.RETHEESHKUMAR, Advocate for the petitioner in IA/WP(C) and of
GOVERNMENT PLEADER for the respondents IN IA/WP(C), the court passed the
following:
                              BECHU KURIAN THOMAS, J.
                              -----------------------------------------
                                       I.A.No. 1 of 2024
                                                  in
                                W.P.(C) No. 29828 of 2023
                               ----------------------------------------
                          Dated this the 6th day of March, 2024


                                           ORDER

This is an application to correct the address of the 3 rd

respondent in the cause title of the judgment.

I have heard the learned counsel for the petitioner as well

as the learned Government Pleader.

Having regard to the nature of mistake occurred in the

cause title and since the said mistake is present in the

judgment as well this application is allowed.

Registry shall carry out the correction in the address of

the 3rd respondent appearing in the cause title to the writ

petition as well as in the judgment and issue corrected certified

copy of the judgment.

sd/-

BECHU KURIAN THOMAS JUDGE

AJM/6/3/24

06-03-2024 /True Copy/ Assistant Registrar