KAPICO KERALA Vs. RATHEESH K R

JUDGEMENT

(1.) By a common judgment five writ petitions relating to Nediyathuruth Island and two relating to Vettilathuruth Island were disposed of. Five review petitions have been filed by the company. Further one review petition (R.P.843/2013) has been filed by the ninth respondent in the writ petition No.19564 of 2011, who is the Director of the Company.

(2.) We heard learned counsel appearing for the parties.

(3.) There is no dispute that SLPs were carried against the judgment by the island owners in so far as it relate to Vettilathuruth Island. The SLPs were dismissed by the Writ Court by judgment Vaamika Island (Green Lagoon Resort) v. Union of India, 2013 3 KerLT 677. It is also further brought to our notice that though review petitions were filed, the same has been dismissed by the Supreme Court.