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Judgment
P.V.Kunhikrishnan, J
This review petition is filed to review the judgment dated 03.09.2021 in W.P.(C) No.13538 of 2021. The review petitioners are the respondents in the writ petition. The main contention raised in the review petition is that the interpretation of Rule 5(5) of the Kerala Paper Lottery (Regulation) Amendment Rules, 2011 in the judgment is not correct.
The learned Government Pleader submitted that as per the proviso to Rule 5(5), the hearing is not necessary for suspending a licence. The learned Government Pleader also submitted that if such a finding remains in the impugned judgment, that will affect their case because subsequent writ petition is pending before this Court.
Heard the learned Government Pleader and also the learned counsel for the respondent.
As per the judgment this Court only stayed the impugned order pending Ext.P2 appeal. Now the appeal is already disposed of and the writ petition is filed against the same and the same is pending before this Court. In such circumstances, according to me, review of the judgment may not be necessary, but I make it clear that the point raised by the learned Government Pleader about the interpretation of Rule 5(5) of the Kerala Paper Lottery (Regulation) Amendment Rules, 2011 is left open.
The review petition is closed accordingly.