Association for Human Rights (AHR) vs State of Kerala and Others

C.N. Ramachandran Nair, J.—This is a Review Petition filed by a person who was not a party to the Writ Petition. Petitioner-association is stated to be formed to protect human rights. The judgment was rendered in public interest to protect human rights, rights of travelling public, life of the people, etc. and petitioner has no dispute against it. Petitioner''s grievance is that judgment is rendered without giving a hearing. However, petitioner has no case that petitioner-Association is holding any meeting on any public road or road margin. What human right and whose human right the petitioner wants to protect is not seen from the review petition inasmuch as petitioner has not stated how human rights are affected on account of judgment of this Court prohibiting public meetings on roads and road margins. Therefore prima facie Review Petition is not maintainable because petitioner is not aggrieved by the judgment sought to be reviewed. Though petitioner has expressed high respect for the Court petitioner''s concern is that judgment is not natural justice compliant. We have addressed this issue in the Review Petition, R.P. No. 670 of 2010, filed by the State, which we have dismissed by separate order. In view of our findings in the said order, we do not want to consider the abstract legal issues raised, which in our view cannot be raised by a person who is not aggrieved by the judgment.

We therefore dismiss the Review Petition.