LAWS(KER)-2023-5-81

BABY JOSEPH Vs. CHIEF SECRETARY, GOVERNMENT OF KERALA

Decided On May 12, 2023
BABY JOSEPH Appellant
V/S
CHIEF SECRETARY, GOVERNMENT OF KERALA Respondents

JUDGEMENT

(1.) After arguing this matter for some time, Sri.T.R.S.Kumar - learned counsel for the appellants, sought permission to withdraw this appeal, with liberty to approach the learned Single Judge with a review petition. He prayed that a breathing time of at least two weeks be granted to his clients for this purpose.

(2.) Sri.Brijesh Mohan, appearing for the 8th respondent, submitted that though he does not stand in the way of this appeal being withdrawn and the right to file a review petition being reserved in favour of the appellants, the time frame sought for is excessive because, the application made by the appellants for 'Pattayam' over the property in question was rejected as early as 2009.

(3.) Even though we find some force in the afore submissions of Sri.Brijesh Mohan, the fact remains that the appellants will certainly have to be given some time to attempt a review, particularly because this Court is now in its summer vacation.