Kerala High Court
C.I. Bhaskaran vs The District Collector on 19 June, 2009
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP.No. 266 of 2006(L)
1. C.I. BHASKARAN, CHATHUMPILLI HOUSE
... Petitioner
Vs
1. THE DISTRICT COLLECTOR,
... Respondent
2. THE TAHSILDAR, MUKUNDAPURAM TALUK,
3. THE DEPUTY TAHSILDAR (R.R.)
4. THE VILLAGE OFFICER, MANAVALASSERY
For Petitioner :SRI.P.SANKARANKUTTY NAIR
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :19/06/2009
O R D E R
KURIAN JOSEPH, J.
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R.P.No.266/2006 in O.P. No.9568/1999
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Dated 19th June, 2009.
O R D E R
The review petitioner is the writ petitioner. The writ petition was dismissed as infructuous. However, it is submitted that the subject matter is alive, in view of the judgment of this court in O.P.No.6728/1999, wherein liberty was reserved to the writ petitioner to urge all his contentions in the present original petition, O.P.9568/1999. Therefore, the review petition is allowed and the judgment dated 13.10.2005 is recalled.
Post the Original Petition for hearing as per roster.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
---------------------------------------------- R.P.No.266/2006 in O.P. No.9568/1999
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O R D E R Dated 19th June, 2009.