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Vijayan vs District Geologist
2024 Latest Caselaw 13503 Ker

Citation : 2024 Latest Caselaw 13503 Ker
Judgement Date : 24 May, 2024

Kerala High Court

Vijayan vs District Geologist on 24 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

           FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946

                              RP NO. 353 OF 2024

AGAINST THE JUDGMENT DATED 23.01.2024 IN WP(C) NO.39956 OF 2022 OF HIGH

COURT OF KERALA

REVIEW PETITIONER/PETITIONER:

            VIJAYAN, AGED 70 YEARS
            KANDANKULANGARA HOUSE, VELLITHIRUTHI,
            MARUNTHANCODE P.O, THRISSUR,
            KERALA, PIN - 680604

            BY ADV K.MOHAMMED RAFEEQ



RESPONDENTS/RESPONDENTS:

     1      DISTRICT GEOLOGIST
            MINING AND GEOLOGY DEPARTMENT,
            DISTRICT OFFICE, CHEMBUKAVU,
            THRISSUR DISTRICT, PIN - 680020

     2      CHOWANNUR GRAMA PANCHAYAT
            CHOWANOOR P.O, THRISSUR,
            REPRESENTED BY SECRETARY., PIN - 680517

     3      SECRETARY
            CHOWANNUR GRAMA PANCHAYAT,
            CHOVANOOR P.O, THRISSUR, PIN - 680517

            SC ADV.R.RAJ PRADEEP

            GP SMT.DEEPA V.




      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 24.05.2024, THE

COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.No.353 of 2024
       in                                           2
W.P (C) No.39956 of 2023



                                  VIJU ABRAHAM, J.
                  .................................................................
                                   R.P.No.353 of 2024
                                                 in
                             W.P (C) No.39956 of 2022
                  .................................................................
                      Dated this the 24th day of May, 2024


                                           ORDER

When the matter was taken up for consideration the learned

counsel for the petitioner submits that he is not pressing the review

petition.

Accordingly the review petition is dismissed as not pressed.

Sd/-

VIJU ABRAHAM JUDGE

cks

PETITIONER ANNEXURES

Annexure 1 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 06.02.2024 ISSUED BY THE SECOND RESPONDENT

Annexure 2 TRUE COPY OF THE COMMUNICATION DATED 13.02.2024 ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER

RESPONDENT ANNEXURES

Annexure R3(a) A true copy of the Government Order No. G.O.(Rt) 3187/2014/LSGD dated 03/12/2014

Annexure R3(b) A true copy of the plan showing the calculation of earth removal by the review petitioner

 
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