Kerala High Court
State Of Kerala vs P.Renukadevi on 21 November, 2011
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY, THE 30TH DAY OF JULY 2012/8TH SRAVANA 1934
RP.No. 666 of 2012 (Y) IN WPC/2310/2009
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AGAINST THE JUDGMENT IN WPC.2310/2009 DATED 21-11-2011
REVIEW PETITIONER(S):
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1. STATE OF KERALA, REPRESENTED BY
PRINCIPAL SECRETARY TO GOVERNMENT,
FINANCE, SECRETARIAT,
THIRUVANANTHAPURAM
2. THE ACCOUNTANT GENERAL (A & E), KERALA,
M.G.ROAD, P.B.NO.5607,
THIRUVANANTHAPURAM.
3. THE TRANSPORT COMMISIONER, TRANS TOWERS,
VAZHUTHAKAD, THIRUVANANTHAPURAM.
BY SPL.GOVERNMENT PLEADER SRI.SUNIL CYRIAC (FINANCE)
RESPONDENT(S):
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P.RENUKADEVI, JOINT REGIONAL TRANSPORT OFFICER,
THIRUVANANTHAPURAM.
BY ADVS. SRI.N.NANDAKUMARA MENON (SR.)
SRI.P.K.MANOJKUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
30-07-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
amk
K.VINOD CHANDRAN, J.
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C.M.Appl.No.111/2012 & R.P. No.666/2012
in
W.P(C) No.2310/2009
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Dated this the 30th day of July, 2012
O R D E R
There is absolutely no satisfactory reason stated in the affidavit accompanying the delay condonation application and the application is only to be dismissed. I do so. In view of the dismissal of the delay condonation petition and in view of Order No.A3/2278/2009/TC dt.25.7.2012 nothing survives in the review petition and hence the review petition is also dismissed.
K.VINOD CHANDRAN, JUDGE.
okb.