P.Venu vs Union Of India
2024 Latest Caselaw 28012 Ker

Kerala High Court

P.Venu vs Union Of India on 23 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

RP NO. 978 OF 2024                1

                                                   2024:KER:70654
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                   &

              THE HONOURABLE MR. JUSTICE EASWARAN S.

   MONDAY, THE 23RD DAY OF SEPTEMBER 2024 / 1ST ASWINA, 1946

                         RP NO. 978 OF 2024

     AGAINST THE JUDGMENT       IN OP (CAT) NO.6 OF 2024 OF HIGH

COURT OF KERALA

REVIEW PETITIONER(S)/RESPONDENT IN OP(CAT) NO.6/2024:

            P.VENU
            AGED 71 YEARS
            ASSISTANT SALT COMMISSIONER (RETIRED) RESIDING AT
            NANDAVANAM, UDAYANAPURAM VAIKOM, KOTTAYAM DISTRICT,
            PIN - 686143


            BY ADV P.VENU(Party-In-Person)


RESPONDENT(S)/PETITIONER IN OP(CAT) NO.6/2024:

            UNION OF INDIA
            THROUGH THE SECRETARY DEPARTMENT OF INDUSTRIAL POLICY
            & PROMOTION MINISTRY OF COMMERCE & INDUSTRY, UDYOG
            BHAVAN, NEW DELHI, PIN - 110011


            BY ADV ABDUL RAOOF PALLIPATH


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
23.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 978 OF 2024                2

                                                         2024:KER:70654
                               ORDER

Amit Rawal, J.

Review petition has been filed along with an application seeking

condonation of delay on the premise that the High Court could not

have exercised the judicial review while entertaining the OP(CAT) on

behalf of Union of India.

An attempt has been made to re-agitate the issue which is

impermissible in law. There is no error apparent on the face of the

record. We do not find any merit in this review petition. Accordingly,

this review petition and application for condonation of delay are

dismissed.

Sd/-

AMIT RAWAL JUDGE

Sd/-

sab                                         EASWARAN S.
                                                JUDGE


                                                    2024:KER:70654


PETITIONER ANNEXURES

Annexure RA1           CERTIFIED COPY OF THE JUDGMENT IN OP(CAT)
                       NO. 6/2024 DATED 2/7/2024