T J ANTONY Vs. CHALAKKUDY MUNICIPALITY

JUDGEMENT

(1.) THIS Review Petition is filed on behalf of the second respondent in W.A.No.1482 of 2009. It is recorded at paragraph 10 of the judgment dated 26th May, 2011 as follows:

(2.) HOWEVER, it is stated in the memorandum of Review Petition at paragraph 2 that the learned counsel for the second respondent could not present. Paragraph 2 of the Review Petition reads as follows: