FIAT JUSTICIA Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) Heard the petitioner appearing in person.

(2.) This Review Petition has been filed seeking review of the judgment dated 02.12.2015 in W.P(C) No. 34649 of 2015 by which judgment, the Writ Petition, after hearing the learned Senior Advocate for the petitioner has been dismissed. Petitioner had filed the Writ Petition raising objection regarding the proposed payment of huge amount running to lakhs in seeking legal opinion and engaging Senior Advocates of the Supreme Court without obtaining permission of the Government in the vigilance case. Petitioner's case in the Review Petition is that in spite of obtaining opinion of the Advocate General of the State, opinion from the Senior Advocates of the Supreme Court has been obtained causing loss to the public exchequer.

(3.) After hearing learned Senior Advocate for the petitioner, Writ petition was closed making the following observations in paragraph 7: