Kerala High Court
The Kerala State Co Operative ... vs P.D. Raphael on 26 February, 2015
Author: A.M. Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
FRIDAY, THE 18TH DAY OF NOVEMBER 2016/27TH KARTHIKA, 1938
RP.No. 464 of 2015
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OP 3414/2003 DATED 26-02-2015
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REVIEW PETITIONER(S)/RESPONDENTS 1 AND 2:
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1. THE KERALA STATE CO OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LTD.
(MATSYAFED) KURAVANCONAM, TRIVANDRUM,
REPRESENTED BY ITS MANAGING DIRECTOR.
2. THE GENERAL MANAGER,
THE KERALA STATE CO OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LTD,
(MATSYAFED) KURAVANCONAM, TRIVANDRUM.
BY ADV. SRI.GEORGE POONTHOTTAM, SC,MATSYAFED
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
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1. P.D. RAPHAEL,
ICE MAN, MATSYAFED DISTRICT OFFICE, TRICHUR 680 001.
2. STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, TRIVANDRUM - 695 001.
R1 BY SMT.K.S.SANTHI
R2 BY GOVERNMENT PLEADER SMT M.M JASMIN
THIS REVIEW PETITION HAVING BEEN FINALLY HEARD
ON 18-11-2016, ALONG WITH RP. 465/2015, RP. 466/2015, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
K.V.
A.M. SHAFFIQUE, J.
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R.P.Nos.464/2015 in OP No.3414/2003,
465/2015 in WP(C) No.4998/2004
&
466/2015 in OP No.2944/2003
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Dated this, the 18th day of November, 2016
O R D E R
These review petitions are filed by the respondents in the original petitions/writ petition seeking to review the common judgment. It is pointed out that the review petitioners did not get an opportunity for arguing the matter though the matter was heard and decided on merits. It is submitted that earlier standing counsel appearing in the matter had changed. Therefore, arrangements could not be made for engaging another standing counsel which resulted in the cases being decided without the assistance of respondents.
2. Having regard to the aforesaid factual situation, I am of the view that one more opportunity should be granted to the review petitioners for a proper hearing in the matter.
3. Accordingly, these review petitions are allowed. The R.P.Nos.464/15 in OP No.3414/03, 465/15 in WP(C) No.4998/2004 & 466/2015 in OP No.2944/2003 -:2:- common judgment dated 26/2/2015 in the above cases are recalled.
Post the original petitions/writ petition for hearing before appropriate court.
Sd/-
A.M. SHAFFIQUE, JUDGE Rp18/11/2016 //True Copy// P.S to Judge