[Cites 1, Cited by 0]
Kerala High Court
Ponnappan Pillai vs The District Collector on 8 January, 2026
R.P.No.1762 of 2025
In 1
W.P.(C) No.22042 of 2020
2026:KER:1536
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 8TH DAY OF JANUARY 2026 / 18TH POUSHA, 1947
RP NO. 1762 OF 2025
AGAINST THE ORDER/JUDGMENT DATED 28.10.2025 IN WP(C)
NO.22042 OF 2020 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/PETITIONERS 1 TO 9, 11TO 20 & 22 TO 24:
1 PONNAPPAN PILLAI
AGED 78 YEARS
S/O.GOPALA PILLAI, KARIKKATHIL VADAKKATHIL VEEDU
(MADATHIL PADINJATTATHIL), MUTTAKKAV, NEDUMPANA
VILLAGE, NEDUMPANA P.O, KOLLAM, PIN - 691576
2 SUMATHI AMMA @ SUMATHIKUTTY AMMA
AGED 73 YEARS
W/O.G.VISWANATHAN PILLAI, MANKUZHY VEEDU
(V.S.BHAVAN), MUTTAKKAV, NEDUMPANA VILLAGE,
NEDUMPANA P.O, KOLLAM, PIN - 691576
3 USHA
AGED 65 YEARS
D/O.KRISHNAN, USHAS, NEDUMPANAKKAL CHERRY,
NEDUMPANA VILLAGE, NEDUMPANA P.O, KOLLAM,
PIN - 691576
4 ABRAHAM ROY
AGED 64 YEARS
S/O.E.ABRAHAM, ROSE HOUSE, NEDUMPANAKKAL CHERRY,
NEDUMPANA VILLAGE, NEDUMPANA P.O, KOLLAM NOW
RESIDING AT 2P DD PLATINUM PLANET, KATHRIKADAVU,
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KALOOR P.O, COCHIN, PIN - 686668
5 ABDUL LATHEEF, AGED 70 YEARS
S/O.MEERA SAHIB, KALPAVILA VEEDU, MUTTAPLAV,
NEDUMPANA P.O, KOLLAM NOW RESIDING AT
MULAMPULLUVILA VEEDU, CHERIKKONAM, KANNANALLOOR
P.O, KOLLAM, PIN - 691576
6 DEVAKI, AGED 88 YEARS
D/O.NARAYANA, MUKALUVILA PUTHEN VEEDU, NEDUMPANA
VILLAGE, NEDUMPANA P.O, KOLLAM, PIN - 691576
7 THANKAMMA, AGED 65 YEARS
D/O.ABRAHAM, ALUVILA VEEDU, NEDUMPANAKKAL CHERRY,
NEDUMPANA P.O, KOLLAM NOW RESIDING AT SOBHA
BHAVANAM, KUMMALUR P.O, KUMMALUR, KOLLAM,
PIN - 691572
8 RADHA, AGED 73 YEARS
D/O.IDAYAMBI, CHARUVILAPUTHEN VEEDU,
NEDUMPANA VILLAGE, NEDUMPANA P.O, KOLLAM,
PIN - 691576
9 ABDUL SALAM, AGED 70 YEARS
S/O.ABDUL AZIZ, KIZHAKKETHADAVILA VEEDU,
MUTTAKKAV CHERRY, NEDUMPANA P.O, KOLLAM,
PIN - 691576
0 KAMALAKSHY, AGED 76 YEARS
D/O.KESAVAN, MUKALUVILA VEEDU, NEDUMPANA VILLAGE,
NEDUMPANA P.O, KOLLAM, PIN - 691576
11 GEORGE KUTTY
AGED 85 YEARS
S/O.MATHEW, PANAYIL SHEENA DALE, NEDUMPANA VILLAGE,
NEDUMPANA P.O, KOLLAM, PIN - 691576
12 ASUMA BEEVI
AGED 65 YEARS
D/O.KASIM KUNJU, RASEENA MANZIL, MUTTAKKAV,
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NEDUMPANA VILLAGE, NEDUMPANA P.O, KOLLAM,
PIN - 691576
13 JEGADAMMA, AGED 57 YEARS
D/O.LATE JANAKIAMMA, PALAVILA, MUTTAKKAV,
NEDUMPANA VILLAGE, NEDUMPANA P.O, KOLLAM,
PIN - 691576
14 GOPALAKRISHNA PILLAI
AGED 73 YEARS
S/O.MADHAVAN PILLAI, MANKOOTTATHIL VEEDU,
NEDUMPANA VILLAGE, NEDUMPANA P.O, MATTAKKAV,
KOLLAM, PIN - 691576
15 SAROJINI AMMA
AGED 61 YEARS
D/O.JANAKI AMMA, KALEELAZHIKATHU VEEDU,
MUTTAKAV, CHERRY, NOW RESIDING AT PALAVILA,
MUTTAKKAV CHERRY, NEDUMPANA VILLAGE,
NEDUMPANA P.O, KOLLAM, PIN - 691576
16 VIJAYAMMA
AGED 65 YEARS
D/O.LEKSHMI AMMA, MAM KOOTTATHIL VEETTIL,
MUTTAKKAV, NEDUMPANA VILLAGE, NEDUMPANA P.O,
KOLLAM, PIN - 691576
17 SUKUMARA PILLAI
AGED 75 YEARS
S/O.BALAKRISHNA PILLAI, SINDHU BHAVANAM,
NEDUMPANA VILLAGE, MUTTAKKAV, NEDUMPANA P.O,
KOLLAM, PIN - 691576
18 SULEKHA BEEVI, AGED 65 YEARS
D/O.ASANARU KUNJU, PUTHEN VILA VEEDU,
NEDUMPURAKKAL CHERRY, NEDUMPANA VILLAGE,
NEDUMPANA P.O, KOLLAM, PIN - 691576
19 NABEESA BEEVI
AGED 75 YEARS
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W/O.LATE PAREETH KUNJU, CHARUVILA VEEDU,
NEDUMPANAKKAL CHERRY, NEDUMPANA VILLAGE,
NEDUMPANA P.O, KOLLAM, PIN - 691576
0 ABDUL AZEEZ
AGED 85 YEARS
S/O.ELAYAKUNJU VAIDYAR, AGED 78 YEARS, ANEEZA
MANZIL, NEDUMPANAKKAL CHERRY, NEDUMPANA VILLAGE,
KOLLAM, PIN - 691576
21 A.S.JOSE
AGED 62 YEARS
S/O. K.SKARIA, ALUVILA CHARUVILA VEEDU,
NEDUMPANAKKAL CHERRY, NEDUMPANA P.O, KOLLAM,
PIN - 691576
22 RAJAMMA
AGED 66 YEARS
D/O.PARAMU ACHARI, KARTHIKA VILASOM, NEDUMPANA P.O,
NEDUMPANA, KOLLAM, PIN - 691576
BY ADVS.
SHRI.PRATHEESH.P
SMT.ANJANA KANNATH
RESPONDENTS/RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION, KOLLAM, PIN - 691013
2 THE SPECIAL TAHSILDAR
(LAND ACQUISITION NO.II) MINI CIVIL STATION,
KUNDARA, KOLLAM, PIN - 691013
BY SMT.NIMMY JOHNSON, GP
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
08.01.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
R.P.No.1762 of 2025
In 5
W.P.(C) No.22042 of 2020
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VIJU ABRAHAM, J.
---------------------------------------------------------------
R.P.No.1762 of 2025
In
W.P.(C) No.22042 of 2020
---------------------------------------------------------------
Dated this the 8th day of January, 2026
ORDER
The above review petition is filed seeking review of the judgment
dated 28.10.2025 in WP(C) No.22042 of 2020, which was dismissed granting
permission to the petitioners to withdraw the writ petition with liberty to move
again. Even in this review petition, the petitioners admit that, as they had
sought permission to withdraw the writ petition, there is no error apparent on
the face of the record. A reliance has been placed on the judgment of the
Apex Court in Banwari v. Haryana State Industrial and Infrastructure
Development Corporation Ltd. (2024 KHC 6685), wherein it is held that
Section 28A is a beneficial provision enacted for giving benefit for inarticulate
and poor people not being able to take advantage of the right of reference to
the civil court under Section 18. It is a case wherein the Apex Court was
considering the impact of Section 28A and the said judgment will not come to
the help of the petitioners in seeking a review of the judgment. Since none of
the rights of the petitioners have not been curtailed as they were permitted to
2026:KER:1536
withdraw the writ petition with liberty to move again.
In the light of the same, I find absolutely no reason to review the
judgment dated 28.10.2025 in WP(C) No.22042 of 2020 and the review
petition is accordingly dismissed.
Sd/-
VIJU ABRAHAM
JUDGE
sp/08/01/2026
2026:KER:1536
APPENDIX OF RP NO. 1762 OF 2025
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF JUDGMENT DATED
28.10.2025 IN WP(CIVIL) NO.22042/2020
