ANGEL MARY J. N. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in the respective original petitions have filed these applications for review filed under Sec. 114 read with Order XLVII, Rule 1 of the Code of Civil Procedure, 1908 (CPC).

(2.) The original petitions involved here and also a connected matter were disposed of as per the common judgment dtd. 4/10/2024 owing to the fact that questions involved were the same. The petitioners would contend that errors were crept in the said common judgment and therefore the same is liable to be reviewed and the original petitions are decided in accordance with law. The 3rd respondent filed a counter-affidavit controverting the contentions in the applications for review.

(3.) Heard the respective counsel for the petitioners, the learned Senior Government Pleader and the learned Standing Counsel for the 3rd respondent.