C.K Ravi vs State Of Kerala
2024 Latest Caselaw 33129 Ker

Kerala High Court

C.K Ravi vs State Of Kerala on 14 November, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

RP No.1080/2024                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                  THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Thursday, the 14th day of November 2024 / 23rd Karthika, 1946
                     CM.APPL.NO.1/2024 IN RP NO. 1080 OF 2024
          AGAINST JUDGMENT DATED 31.01.2024 IN WA 664/2022 OF THIS COURT
   APPLICANT/REVIEW PETITIONER:

          C.K RAVI, AGED 71 YEARS, S/O C.K KITTEN (KRISHNAN),
          PUTHUPPURAYIDATHIL HOUSE, MUKKOOTTUTHARA P.O, KOTTAYAM, PIN - 686510

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF REVENUE, SECRETARIAT, THIRUVANANTHAPURAM - 695001
      2. SECRETARY TO GOVERNMENT, DEPARTMENT OF SCHEDULED CASTE WELFARE
         DEVELOPMENT, SECRETARIAT, THIRUVANANTHAPURAM- 695001
      3. DIRECTOR, SCHEDULED CASTE WELFARE DEPARTMENT. THIRUVANANTHAPURAM -
         695001
      4. THE DISTRICT COLLECTOR COLLECTORATE, KOTTAYAM - 686001
      5. THE TAHSILDAR, KANJIRAPPALLY, KOTTAYAM - 686507
      6. THE VILLAGE OFFICER, MANIMALA VILLAGE, MUKKOTTUTHARA P.O, KOTTAYYAM
         - 686510
      7. K.K KALYANI, W/O LATE SUDHAKARAN THAMPI, KANJIRATHUMKUNNIL,
         VALLAMKULAM WEST (P.O), THIRUVALLA, PATHANAMTITTA - 689541

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 222 days in filing the above Review Petition.
        This Application coming on for orders on 14/11/2024 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of ADVS.M/S.KALEESWARAM RAJ, THULASI K. RAJ, APARNA
   NARAYAN MENON, CHINNU MARIA ANTONY, for the applicants and GOVERNMENT
   PLEADER for R1- R6, the court passed the following:
                                      ORDER

Delay is condoned on condition that the applicant/review petitioner shall pay cost of Rs.1,000/- (Repees one thousand only) to the Kerala State Mediation and Concilliation Centre, High Court of kerala within a week.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SHOBA ANNAMMA EAPEN JUDGE

14-11-2024 /True Copy/ Assistant Registrar