STATE OF KERALA Vs. SANTHEEP

JUDGEMENT

(1.) The judgment rendered by us on 11/1/2022 in O.P.(KAT) No.8/2022, is impugned in this review petition. The petitioners in the review petition are the petitioners in the O.P/respondents in the O.A. The sole respondent in the review petition is the sole respondent in the O.P/sole applicant in the O.A before the Tribunal.

(2.) Heard Sri. Saigi Jacob Palatty, learned Senior Government Pleader appearing for the review petitioners in the review petition/petitioners in the O.P/respondents in the O.A, and Sri. P.Nandakumar, learned counsel appearing for the sole respondent in the review petition/sole respondent in the O.P/sole applicant in the O.A.

(3.) The sole respondent herein, who is the sole applicant in the O.A. before the Tribunal, will be described as the 'applicant' for convenience. The review petitioners/respondents in the O.A will be described as 'respondent authorities' for convenience.