Kerala High Court
M/S.Cmj Granites vs Anish George on 8 November, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP.No. 970 of 2010(L)
1. M/S.CMJ GRANITES, BUILDING NO.8215,
... Petitioner
Vs
1. ANISH GEORGE, S/O.GEORGE,
... Respondent
2. P.R.BABU, S/O.RAMAN, AGED 48 YEARS,
3. GOVERNMENT OF INDIA, REPRESENTED BY THE
4. THE JOINT CHIEF CONTROLLER OF
5. THE DEPUTY CHIEF CONTROLLER OF
6. THE DISTRICT COLLECTOR,
For Petitioner :SRI.JOBI JOSE KONDODY
For Respondent :SRI.K.K.RAZIYA ACGSC
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :08/11/2010
O R D E R
ANTONY DOMINIC, J.
-------------------------
R.P. No.970 of 2010
in
W.P (C) No.29313 of 2010
--------------------------
Dated this the 8th November, 2010
O R D E R
Writ petition was disposed of by judgment dated 29th September, 2010 directing the second respondent to consider Ext.P5, when orders are passed on the application made by the review petitioner for license.
2. Review petitioner seems to be aggrieved mainly on an allegation in Ext.P5 representation regarding the finding arrived at by the Civil Court in its order in I.A No.853/2010 in O.S No.133/2010, which is Ext.P2 in the writ petition. He submits that in the light of Annexures II and III produced along with the review petition, the said averment in Ext.P5 should not influence the second respondent and that the matter is considered as directed.
3. This Court has only directed the second respondent to consider Ext.P5. When the matter is considered as directed, it is open to the petitioner to make available to second respondent Annexures II and III also, so the second respondent can take note of those R.P. No.970 of 2010 in W.P (C) No.29313 of 2010 2 documents alsoand pass orders in the matter.
Clarifying the position as above, review petition is disposed of.
ANTONY DOMINIC JUDGE ma