A SHAMSUDHEEN Vs. STATE OF KERALA AND ORS

JUDGEMENT

(1.) WP (C) No. 32302/2010 was filed by the Petitioner claiming the benefit of One Time Settlement Scheme. The writ petition was disposed of by judgment dated 21st of October 2010. In the judgment, the claim for One Time Settlement Scheme was rejected, but however, Petitioner was allowed to repay the liability in installments.

(2.) In this review petition, Petitioner now points out that, in view of Annexure 1, the Petitioner is entitled to the benefit of One Time Settlement Scheme. The fact that Annexure I has been issued subsequent to the judgment does not indicate that the judgment is vitiated for any error. On the other hand, if by Annexure 1, Petitioner is entitled to the benefit of One Time Settlement Scheme, it is clarified that the judgment will not stand in the way of the Petitioner claiming the said benefit.

(3.) Review petition is disposed of as above.