Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

M.R. Ajayan vs Union Of India on 3 February, 2026

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

RP NO. 126 OF 2026                1              2026:KER:8907
in
WP(PIL) No.24 of 2025

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                      &

               THE HONOURABLE MR.JUSTICE JOBIN SEBASTIAN

      TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947

                           RP NO. 126 OF 2026
         AGAINST THE ORDER DATED 23.12.2025 IN I.A No. 4 of 2025 in
             WP(PIL) NO.24 OF 2025 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

             M.R. AJAYAN
             AGED 61 YEARS
             S/O. MR. M K REGHU, EDITOR, GREEN KERALA NEWS, RESIDING
             AT THEKKETHALAKKAL HOUSE, CHERIYA PALLAM THURUTH,
             KOTTICHIRA PALLAM, NORTH PARUR (PO), ERNAKULAM,
             PIN - 683513


             BY ADV SRI.V.R.MANORANJAN (MUVATTUPUZHA)


RESPONDENTS/RESPONDENTS:

     1       UNION OF INDIA
             REPRESENTED BY ITS REVENUE SECRETARY, MINISTRY OF
             FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI,
             PIN - 110001

     2       INTERIM BOARD OF SETTLEMENT (II) NEW DELHI
             NEW DELHI, 9TH FLOOR, LOK NAYAK BHAVAN, KHAN MARKET,
             NEW DELHI, REPRESENTED BY ITS SETTLEMENT OFFICER, PIN -
             110003

     3       SECURITIES AND EXCHANGE BOARD OF INDIA (SEBI
             SEBI BHAVAN, BKC. PLOT NO. C4-A, 'G' BLOCK, BANDRA-
             KURLA COMPLEX, BANDRA (EAST), MUMBAI, MAHARASHTRA,
             REPRESENTED BY ITS CHAIRMAN, PIN - 400051

     4       CENTRAL BUREAU OF INVESTIGATION
             PLOT NO 5-B, CGO COMPLEX, LODHI ROAD, NEW DELHI,
             REPRESENTED BY ITS DIRECTOR, PIN - 110003
 RP NO. 126 OF 2026               2              2026:KER:8907
in
WP(PIL) No.24 of 2025



     5       DIRECTOR
             SERIOUS FRAUD INVESTIGATION OFFICE, 2ND FLOOR, PT.
             DEERNDAYAL BHAWN, CGO COMPLEX, LODHI ROAD, NEW DELHI,
             PIN, PIN - 110003

     6       PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX
             AYYAKAR BHAVAN, OLD RAILWAY STATION ROAD, ERNAKULAM
             NORTH (PO), ERNAKULAM, KERALA,, PIN - 682018

     7       REGISTRAR OF COMPANIES KARNATAKA
             E WING, 2ND FLOOR, KENDRIYA SADAN, SANTHOSAPURAM,
             KUDREMUKH COLONY, KORAMANGALA, BENGALURU, KARNATAKA,
             PIN - 560034

     8       COCHÍN MINERAL AND RUTILE LIMITED
             P.B. NO. 73, VIIL/224, MARKET ROAD, ALWAYE (PO),
             ERNAKULAM, KERALA, REPRESENTED ITS MANAGING DIRECTOR
             S.N. SASIDHARAN KARTHA, PIN - 683101

     9       S.N. SASIDHARAN KARTHA
             MANAGING DIRECTOR, COCHÍN MINERAL AND RUTILE LIMITED,
             VIIL/224, MARKET ROAD, ALWAYE (PO), ERNAKULAM, KERALA,
             PIN - 683101

     0       SARAN S KARTHA
             SON OF S.N. SASIDHARAN KARTHA, JOINT MANAGING DIRECTOR,
             COCHÍN MINERAL AND RUTILE LIMITED, VIIL/224, MARKET
             ROAD, ALWAYE (PO), ERNAKULAM, KERALA, PIN - 683101

     11      JAYA S KARTHA
             WIFE OF S.N. SASIDHARAN KARTHA, DIRECTOR, COCHÍN
             MINERAL AND RUTILE LIMITED, VIIL/224, MARKET ROAD,
             ALWAYE (PO), ERNAKULAM, KERALA, PIN - 683101

     12      ANIL ANANDA PANICKER
             SON- IN-LAW OF S.N. SASIDHARAN KARTHA, DIRECTOR, COCHÍN
             MINERAL AND RUTILE LIMITED, VIIL/224, MARKET ROAD,
             ALWAYE (PO), ERNAKULAM, KERALA, PIN - 683101

     13      EXALOGIC SOLUTIONS PRIVATE LIMITED, (OPC) NO.21
             2ND FLOOR, PID 98-50-21, NEW NO. 020-W0181-40, 1ST MAIN
             ROAD, HEBBAL GANGANAGARA LAYOUT, BANGALORE, REPRESENTED
             ITS DIRECTOR MS. VEENA THAIKKANDIY, PIN - 560032

     14      VEENA THAIKKANDIYIL
             PRAVIK, PANDIALAMUKKU, PINARAYI (PO), THALASSARY,
             KANNUR DISTRICT, KERALA, PIN - 670741
 RP NO. 126 OF 2026                  3                   2026:KER:8907
in
WP(PIL) No.24 of 2025



     15      PINARAI VIJAYAN
             AGED 81 YEARS
             SON OF MR. KORAN, PRAVIK, PANDIALAMUKKU, PINARAYI (PO),
             THALASSARY, KANNUR DISTRICT, PRESENTLY WORKING AS CHIEF
             MINISTER OF STATE OF KERALA, PIN - 670741

     16      KERALA STATE INDUSTRIAL DEVELOPMENT CORPORATION LIMITED
             (KSIDC
             T.C. XI/266, KESTON ROAD, KOWDIAR (PO),
             THIRUVANANTHAPURAM, KERALA, REPRESENTED BY ITS MANAGING
             DIRECTOR, PIN - 695003

     17      ACHUTHA JANARDHANA PAI
             DIRECTOR, COCHÍN MINERAL AND RUTILE LIMITED, VIIL/224,
             MARKET ROAD, ALWAYE (PO), ERNAKULAM, KERALA, PIN -
             683101

     18      T.P THOMASKUTTY
             DIRECTOR, COCHÍN MINERAL AND RUTILE LIMITED, VIIL/224,
             MARKET ROAD, ALWAYE (PO), ERNAKULAM, KERALA, PIN -
             683101

     19      PRASANTH RAGHUNATHAN
             DIRECTOR, COCHÍN MINERAL AND RUTILE LIMITED, VIIL/224,
             MARKET ROAD, ALWAYE (PO), ERNAKULAM, KERALA, PIN -
             683101


             BY ADVS.
             SRI.K.M.JAMALUDHEEN
             SMT.LATHA PRABHAKARAN
             SMT.ANJANA K.
             SMT.O.M.SHALINA,DEPUTY SOLICITOR GENERAL OF INDIA
             SRI.C.DINESH, CGC
             SRI.RAJU JOSEPH, SR.
             SRI.SREELAL N.WARRIER, SPECIAL PUBLIC PROSECUTOR
             SRI.JOSE JOSEPH


      THIS   REVIEW     PETITION   HAVING   COME   UP    FOR   ADMISSION   ON
03.02.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 126 OF 2026                      4                   2026:KER:8907
in
WP(PIL) No.24 of 2025


                                     ORDER

Dr. A.K.Jayasankaran Nambiar, J.

This Review Petition has been filed seeking a review of the order dated 23.12.2025 of a Division Bench of this Court in I.A. No.4 of 2025 in WP(PIL) No.24 of 2025, I.A. No.3 of 2025 in WP(C) No.46167 of 2025, I.A. No.6 of 2025 in WP(C) No.20253 of 2021, and I.A. No.4 of 2025 in WP(C) No.46708 of 2025. Although various submissions are made by the learned counsel appearing for the review petitioner in support of the prayer seeking review of the impugned order to the extent it imposes costs on the applicants in the I.A, who had filed Section 8 petitions, we are not inclined to accept the same. Considering the circumstances under which Section 8 petitions were filed in matters pending before this Court by citing an urgency that was never there (a fact noticed by the Bench that passed the impugned order), we find no error apparent on the face of the record that would warrant a review of the impugned order. It is also significant, as noted by the Division Bench in the impugned order, that on the date when the matter was posted before the vacation court, there was no representation on behalf of the petitioner. We are of the view that there is absolutely no merit in the Review Petition, and the same is accordingly dismissed.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE Sd/-

JOBIN SEBASTIAN JUDGE mns