JOSE THOMAS Vs. LAND REVENUE COMMISSIONER

JUDGEMENT

(1.) THE review petition arises from Annexure A5 judgment dated 02.06.2011 passed by this Court in W.P.(C) No.11909/2011, whereby the impugned order Ext.P4 therein was set aside for having passed without granting an opportunity of hearing and to pass fresh orders in accordance with law, after giving an opportunity of hearing to the petitioner.

(2.) THE case of the review petitioner is that, in view of the subsequent turn of events, particularly since the jurisdiction stands transferred to the 'Munnar Tribunal' constituted under Land Conservancy Act, it was no more open for the first respondent to have the issue considered and the file ought to have been transferred to the 'Munnar Tribunal'; for which the petitioner has already filed a petition therein. The learned counsel for the review petitioner submits that, the petitioner had approached this Court subsequently, wherein Annexure A2 judgment came to be passed on 10.01.2012 (W.P.(C) No.38240/2010 preferred by the petitioner and others) wherein there was a direction to the 8th respondent therein (who is the first respondent herein) to transfer the proceedings to the Tribunal constituted under the Act.

(3.) HEARD the learned Government Pleader as well.