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Kerala High Court

Seby C Antony vs State Commissionerate For Persons With ... on 14 October, 2025

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                      2025:KER:76316
RP NO. 1306 OF 2025 IN W.A.NO.2085 OF 2025
                                   1
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                   &

             THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

     TUESDAY, THE 14TH DAY OF OCTOBER 2025 / 22ND ASWINA, 1947

                          RP NO. 1306 OF 2025

CRIME NO.1254/2025 OF Ernakulam Central Police Station, Ernakulam

        AGAINST THE JUDGMENT DATED 17.09.2025 IN WA NO.2085 OF 2025

OF HIGH COURT OF KERALA

REVIEW PETITIONER/APPELLANT:

            SEBY C ANTONY
            AGED 59 YEARS
            ARUKATTIL HOUSE, POOMKAVU, PATHIRAPALLY P.O, ALAPPUZHA,
            PIN - 688521


            BY ADV SEBY C ANTONY(PARTY-IN-PERSON)


RESPONDENTS/RESPONDENTS:

    1       STATE COMMISSIONERATE FOR PERSONS WITH DISABILITIES
            (REPRESENTED BY THE STATE COMMISSIONER) ANJANEYA T/C
            9/1023GROUND FLOOR SASTHAMANGALAM THIRUVANANTHAPURAM
            KERALA, PIN - 695010

    2       B. RAVINDRAN PILLAI
            AGED 70 YEARS
            YEARS S/O BALAKRISHNA PILLAI,RAVIGEETHAM, KADAPPAKADA,
            KOLLAM, PIN - 691008

    3       NASSER S AL HAJRI PARTNERS GENERAL TRADING AND GENERAL
            CONTRACTING COMPANY KUWAIT
            NASSER S AL HAJRI PARTNERS GENERAL TRADING AND GENERAL
            CONTRACTING COMPANY KUWAIT. REPRESENTED BY, B.
                                                            2025:KER:76316
RP NO. 1306 OF 2025 IN W.A.NO.2085 OF 2025
                                  2
            RAVINDRAN PILLAI , AGED 70 YEARS S/O BALAKRISHNA
            PILLAI,RAVIGEETHAM, KADAPPAKADA, KOLLAM (MANAGING
            DIRECTOR), PIN - 691008



     THIS   REVIEW   PETITION   HAVING   COME   UP   FOR   ADMISSION   ON
14.10.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                       2025:KER:76316
RP NO. 1306 OF 2025 IN W.A.NO.2085 OF 2025
                                3

                            O R D E R

DEVAN RAMACHANDRAN (J) The petitioner seeks that the judgment of this Court dated 17.09.2025 in Writ Appeal No.2085 of 2025 be reviewed.

2. However, we do not see any ground for review because we have disposed of the matter merely noticing that the 1st respondent -

Commissioner has already issued an order, against which the petitioner obtains effective remedy.

In the afore circumstances, this petition is closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE Sd/-

M.B. SNEHALATHA JUDGE SAS 2025:KER:76316 RP NO. 1306 OF 2025 IN W.A.NO.2085 OF 2025 4 APPENDIX OF RP 1306/2025 PETITIONER'S ANNEXURES Annexure P 17 A TRUE COPY OF THE STATE OF KUWAIT COMPANY LAW ARTICLE 49 DATED NIL STATING THE MANAGER TO BE RESPONSIBLE FOR DAMAGES Annexure P 18 A TRUE COPY OF THE TRANMISSION RECORD DNO -

23-CCPD /1073 CHIEF COMMISSIONER FOR DISABILTY COURT NEW DELHI TO THE STATE COMMISSIONER DATED NIL Annexure P 19 - A TRUE COPY OF THE LETTER SENT BY THE STATE COMMISSIONER TO THE PETITIONER DATED 30-7- 2024 WITH NO REFERENCE OF THE CCPD DIRECTION Annexure P 20 STATE COMMISSIONER ORDER IN OP(RPWD) -141- 2024 DATED 12-9-2025 ( ALLEGED FALSE EVIDENCE) WITH NO REFERENCE OF THE CCPD DIRECTION OR THE P 19 LETTER DATED 30-7-2024 Annexure P 21 A TRUE COPY OF THE COMMUNICATION BETWEEN THE STATE COMMISSIONER OFFICE THIRUVANANTHAPURAM AND THE PETITIONER DATED 16-7-2025 , WHERE IN THE PETITIONER IS REQUESTING FOR THE NEXT HEARING IN OP ( RPWD ) -141-2024 Annexure P 22 A TRUE COPY OF THE PETITION SUBMITTED BEFORE THE CCPD NEW DELHI COURT , FORWARDED TO THE OP ( RPWD) -141 2024 MATTER BEFORE THE STAE COMMISSIONER BY THE PETITIONER DATED NIL Annexure P 23 A TRUE COPY OF THE ADVOCATE NOTICE GIVEN TO DR RAVI PILLAI , FORWARDED TO THE OP ( RPWD )

-141 2024 MATTER BEFORE THE STAE COMMISSIONER BY THE PETITIONER WITH THE CLAIM OF 1,960,255 KUWAIT DINARS IN 2017 Annexure P 24 A TRUE COPY OF THE RELEVANT PAGES OF THE GENRAL TEMS AND CONDITIONS OF THE KNPC KUWAIT CONTRACT IN WHICH DR RAVI PILLAI ENGAGED THE PETITIONER DATED NIL Annexure P 25 A TRUE COPY OF THE RELEVANT PAGES OF THE STATE OF CALIFORNIA LAW WHICH IS APPLICABLE IN THE KUWAIT KNPC PROJECT DATED NIL