RAKESH G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This review petition is filed under Order XLVII Rule 1 read with Sec. 114 of the Code of Civil Procedure 1908 by the appellant in W.A.No.2117 of 2024 seeking review of the judgment dtd. 18/2/2025 passed by this Court whereby the writ appeal was dismissed.

(2.) According to the petitioner, certain material facts that are inevitable for deciding the writ appeal could not be produced along with the writ appeal or during the pendency of the same. Had those documents now produced with the review petition been produced earlier, the petitioner would have got all the reliefs sought for. Some of those documents were not available and he could get it only now. Apart from that there is an error apparent on the face of record in the judgment sought to be reviewed. The petitioner produced Annexures I to V along with the review petition, which according to him if produced earlier, the decision in the appeal would have been different.

(3.) Heard the learned counsel for the petitioner, the learned Standing Counsel for the 2nd respondent and the learned Senior Government Pleader.