Abdul Kassim vs State Of Kerala
2024 Latest Caselaw 26946 Ker

Kerala High Court

Abdul Kassim vs State Of Kerala on 6 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

RP NO.922 OF 2024
IN WA No.482 OF 2020              1
                                                2024:KER:68755
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE

                               &

               THE HONOURABLE MR. JUSTICE S.MANU

  FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                       RP NO.922 OF 2024

        AGAINST THE JUDGMENT DATED 26.07.2024 IN WA NO.482 OF

                 2020 OF HIGH COURT OF KERALA

REVIEW PETITIONERS/APPELLANTS :

    1     ABDUL KASSIM
          AGED 50 YEARS
          S/O. KUNHARAMU, NADUKKANCHIRA HOUSE,
          VEERAMANGALAM POST, VIA. THRIKKADEERI,
          PALAKKAD DISTRICT, PIN - 679503

    2     KHADEEJA
          AGED 48 YEARS
          D/O. LATE HAMSA K.,
          KULUKKAMPARA HOUSE, VEERAMANGALAM,
          THRIKKADEERI-2 VILLAGE,
          OTTAPPALAM TALUK, PALAKKAD DISTRICT,
          PIN - 679503

    3     FATHIMA SUHARA
          AGED 46 YEARS
          W/O. MOIDEENKUTTY, KILIYANGAL HOUSE,
          VEERAMANGALAM P.O., CHERPPULASSERY,
          PALAKKAD DISTRICT, PIN - 679503

    4     HAJARA
          AGED 43 YEARS
          W/O.JAMAL, KARIMBANCHOLA HOUSE,
          VEERAMANGALAM P.O., CHERPPULASSERY,
          PALAKKAD DISTRICT,
          PIN - 679503
 RP NO.922 OF 2024
IN WA No.482 OF 2020           2
                                                2024:KER:68755
    5     RASHEEDA
          AGED 39 YEARS
          W/O. K.V. RAHIM, KARUPPAN HOUSE,
          KACHERIKUNNU, CHERPPULASSERY P.O.,
          PALAKKAD DISTRICT, PIN - 679503

    6     MUMTAZ LAILA
          AGED 34 YEARS
          W/O. O.K. SUBAIR, OREKKATTIL HOUSE,
          MANGODE P.O., CHERPPULASSERY - VIA,
          PALAKKAD DISTRICT, PIN - 679503


          BY ADV BABU JOSEPH KURUVATHAZHA


RESPONDENTS/RESPONDENTS :

    1     STATE OF KERALA
          REPRESENTED BY ITS CHIEF SECRETARY,
          SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695001

    2     SECRETARY
          DEPARTMENT OF FORESTS, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    3     DIVISIONAL FOREST OFFICER
          KALLEKULANGARA P.O.,
          PALAKKAD, PIN - 678009

    4     UNION OF INDIA
          REPRESENTED BY ITS SECRETARY,
          MINISTRY OF ENVIRONMENT AND FORESTS,
          CENTRAL SECRETARIAT, NEW DELHI, PIN - 110001



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO.922 OF 2024
IN WA No.482 OF 2020              3
                                                       2024:KER:68755




                                ORDER

A.Muhamed Mustaque, Acg.C.J.

Having heard the learned counsel for the review

petitioners, we give liberty to the review petitioners to approach

the Tribunal for any clarification or review of the Tribunal's order,

in accordance with the law.

With the above observations, this review petition is

disposed of and this will form part of the judgment in

W.A.No.482 of 2020.

Sd/-

A.MUHAMED MUSTAQUE, ACTING CHIEF JUSTICE

Sd/-

S.MANU, JUDGE rkj