Geetha Shaji vs State Of Kerala
2024 Latest Caselaw 32158 Ker

Kerala High Court

Geetha Shaji vs State Of Kerala on 7 November, 2024

RP No.1119/2024                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
              Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                       RP NO. 1119 OF 2024 IN WP(C) 19277/2014(R)

   REVIEW PETITIONER/PETITIONER:


          GEETHA SHAJI, AGED 63 YEARS, W/O M. K. SHAJI, RESIDING AT 'SAI
          KAMAL', UDAYA NAGAR, 11TH STREET,
          AYYANTHOLE P. O., THRISSUR, PIN - 680 003.


   RESPONDENTS/RESPONDENTS 1 & 2:


      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         DEPARTMENT OF LAW, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695 001.
      2. THE REGISTRAR GENERAL, HIGH COURT OF KERALA, ERNAKULAM, PIN - 682
         031.


        Review Petition praying that in the circumstances stated therein the
   High Court be pleased to allow this application, review the judgment
   dated 10.01.2023 in W.P.(C). No.19277/2014 and re-hear the same on its
   merits and thus justice be rendered.

        This   Review petition coming on for admission upon perusing the
   petition and this Court's judgment dated 10/01/2023 in WP(C) 19277/2014
   and upon hearing the arguments of M/S. B.S.SWATHI KUMAR, ANITHA RAVINDRAN,
   HARISANKAR N UNNI & K.MINI MOLE, Advocates for the petitioner in RP/WP(C)
   and of GOVERNMENT PLEADER for R1 in RP/WP(C), the Court passed the
   following:-


                                          ORDER

The 1st respondent appears through Government Pleader. The 2nd respondent appears through counsel.

The objection if any, to the delay petition shall be filed within a period of two weeks.

Sd/- ZIYAD RAHMAN A.A. JUDGE

07-11-2024 /True Copy/ Assistant Registrar