DASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These Review Petitions are filed praying to correct an apparent mistake in the last but one sentence in para.26 of the common judgment under review. The said judgment is reported in Komalan v. State of Kerala, 2009 2 KerLT 744.

(2.) We heard learned Senior Counsel Sri. C.C. Thomas and also Senior Government Pleader, Sri. Benny Gervasis. Going by the declaration made by us in para. 17 of the judgment, the penultimate sentence in para.26 should be corrected as follows:

(3.) We notice that in the 40 remaining cases disposed of by the common judgment (viz. W.A. No. 2867/07 and W.P.(C) Nos. 36951/07, 37437/07, 37439/07, 37865/07, 1046/08, 2770/08, 2878/08, 2923/08, 2945/08, 2945/08, 2968/08, 5778/08, 5790/08, 5826708, 5879/08, 5883/08, 8865/08, 9776/08, 13104/08, 33221/08, 34126/08, 34534/08, 34601/08, 35941/08, 36862/08, 1513/09, 1516/09, 3028/09, 6479/09, 6559/09, 6748/09, 6837/09, 7078/09, 7128/09, 7129/09, 7697/09, 8702/09, 8902/09 and 9254/09), no Review Petitions are filed. We feel that they should be reviewed suo motu. Therefore, it is ordered that the order in the above Review Petitions will govern these cases also and the common judgment in them are also corrected accordingly.