Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rajendran vs Meenakshi
2024 Latest Caselaw 33569 Ker

Citation : 2024 Latest Caselaw 33569 Ker
Judgement Date : 21 November, 2024

Kerala High Court

Rajendran vs Meenakshi on 21 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

RP No.1247/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
           Thursday, the 21st day of November 2024 / 30th Karthika, 1946
                    RP NO. 1247 OF 2024 in WP(C)32583/2024 (W)
   REVIEW PETITIONER/7TH RESPONDENT:

          RAJENDRAN, AGED 64 YEARS, S/O. RAVUNNI, CHALIYEDATH VEEDU,
          CHATHAMANGALAM DESOM, CHATHAMANGALAM AMSOM, KOZHIKODE TALUK,
          KOZHIKODE DISTRICT, PIN - 673601

   RESPONDENTS:

      1. MEENAKSHI, AGED 85 YEARS, W/O. LATE GANGADHARAN, PATHICHIRA,
         MUTHALAMADA VILLAGE, CHITTUR TALUK, PALAKKAD DISTRICT, PIN - 678507
      2. THE DISTRICT COLLECTOR, COLLECTORATE, KUNNATHURMEDU, PALAKKAD
         DISTRICT, PIN - 678001
      3. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
         PARAKKUNNAM VIDYUT NAGAR, PALAKKAD DISTRICT , PIN - 678001
      4. THE TAHSILDAR (LAND RECORDS), TALUK OFFICE, CIVIL STATION COMPLEX
         CHITTUR, PALAKKAD DISTRICT , PIN - 678101
      5. THE VILLAGE OFFICER, MUTHALAMADA -2, VILLAGE OFFICE, MUTHALAMADA,
         PALAKKAD DISTRICT , PIN - 678507
      6. THE DISTRICT SURVEY SUPERINTENDENT, OFFICE OF THE DISTRICT SURVEY
         SUPERINTENDENT, KUNNATHURMEDU, PALAKKAD DISTRICT , PIN - 678013
      7. RAJESH, AGED 53 YEARS, S/O. VELUKKUTTY, MANIKKATH KALAM, ELAPPULLY
         DESOM, NALLEPPULLY VILLAGE, CHITTUR TALUK, PALAKKAD DISTRICT , PIN -
         678553
      8. A. SIVARAMAKRISHNAN, AGED 69 YEARS, S/O. ARU, PERUMCHIRA,
         MUTHALAMADA P.O., CHITTUR TALUK, PALAKKAD DISTRICT , PIN - 678507


        Review Petition praying inter alia that the High Court be pleased to
   hear and dispose of the Writ Petition after affording opportunity to the
   review petitioner to put forth his contentions by way of pleadings in the
   Writ Petition, in the interest of justice, thereby allowing the review
   petition.

        This Review Petition coming on for orders upon perusing the petition
   and this Court's judgment dated 23.09.2024 in WP(C)32583/2024 and upon
   hearing the arguments of M/S.K.A.SALIL NARAYANAN & K.BINCYMOL, Advocates
   for the Petitioner in RP/R7 in WP(C), M/S.KALAM PASHA B. & VISHAKHA
   J., Advocates for R1 in RP/Petitioner in WP(C), and of GOVERNMENT PLEADER
   for R2 to R6 in RP/ R1 to R5 in WP(C), in the court passed the following:
 RP No.1247/2024                             2/2



                                       ORDER

Admit.

Sri.Kalam Pasha B., takes notice for R1. Government Pleader takes notice for R2 to R6. Issue notice by speed post to R7 and R8.

The Government Pleader shall inform the 4th respondent that he shall not pass orders as directed in the judgment dated 23.9.2024 till the next posting date. Post along with WP(C)30944/24 on 27/11/2024.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

21-11-2024 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter