ANISH JOSE ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is seeking review of the judgment in W.P(C).No.2031 of 2021, on the premise that there are errors apparent on the face of the judgment.

(2.) Recapitulate of the facts stated in the writ petition are as under;

(3.) This Court, after hearing the petitioner, dismissed the writ petition, finding lack of bona fides on the petitioner's part, by suppressing the material fact that his father had earlier been awarded the sub contract for the work in question.