NARAYANAN Vs. RAMAN

JUDGEMENT

(1.) This Civil Revision Petition was disposed of on Kanni 29, 1124 by a Full Bench of the erstwhile Cochin High Court consisting of Sir C. V. Ananthakrishna Iyer, C. J., and Govinda Menon and Paul Mampilli, JJ. The Civil Miscellaneous Petition which is an application for review of that judgment was presented before the same High Court on Makaram 21, 1124. As Govinda Menon, J. was then on other duty, the Chief Justice and Mampilli, J. heard the petition and ordered notice to issue on Kumbhom 17, 1124.

(2.) The two States of Travancore and Cochin were united and formed one State as from the 1st day of July, 1949, 17th day of Mithunam 1124, with a common Executive, Legislature and Judiciary pursuant to the Covenant entered into by the Rulers of the two States with the concurrence of the Government of India. In exercise of the powers conferred by Art.11 of the Covenant, H, H the Raj Pramukh promulgated the United State of Travancore and Cochin Administration and Application of Laws Ordinance, 1 of 1124 providing by S.3 (1) and 4 (1) that:

(3.) Ananthakrishna Iyer, C. J. retired on Mithunam 16, and Mampilli, J. ceased to be attached to the court by Mithunam 23, 1124. The remaining two Judges of that Court, Koshi, J. Temporary Chief Justice and Govinda Menon, J. who rejoined duty in Edavam 1124, became Judges of this Court.