STATE OF KERALA Vs. COMMISSIONER AND ORS; AUTUMN WOOD RESORTS; K SURESH KUMAR; RAJU NARAYANASWAMY; RISHIRAJ SINGH

JUDGEMENT

(1.) These review petitions have been filed against judgment dated 25/7/2014 in WP(C) No.31268/2007. RP No.714/2014 has been filed by the respondents in the writ petition and RP Nos. 1086/2015 and 1088/2015 have been filed by third parties after seeking leave of Court. RP No.810/2014 has been filed by the petitioner in WP(C) No.31268/07.

(2.) In RP No.714/2014, the main contention urged by the State and its authorities is that relevant facts which were brought to the notice of this Court were not considered in the light of the statutory provisions prevailing during the relevant time.

(3.) In fact, the writ petition has been decided by a Division Bench of this Court when a writ was filed seeking to quash an order passed by the Land Revenue Commissioner remitting the matter back to the District Collector for fresh disposal in accordance with law.