The Special Tahsildar (La), ... vs Pulparambil Baburajan

Citation : 2022 Latest Caselaw 8962 Ker
Judgement Date : 7 July, 2022

Kerala High Court

The Special Tahsildar (La), ... vs Pulparambil Baburajan on 7 July, 2022

OP(C) No.1566/2018                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
                     Thursday, the 7th day of July 2022 / 16th Ashadha, 1944

                                    OP(C) NO. 1566 OF 2018


               EP 21/2015 IN LAR 102/1998 OF PRINCIPAL SUB COURT, KOZHIKODE

   PETITIONERS/ JUDGMENT DEBTORS/ RESPONDENTS:

      1. THE SPECIAL TAHSILDAR (LA), N.H.NO.1, KOZHIKODE.
      2. THE EXECUTIVE ENGINEER, N.H.DIVISION KOZHIKODE.

   RESPONDENTS/ DECREE HOLDERS/ CLAIMANTS:

      1. PULPARAMBIL BABURAJAN, CHEVAYUR AMSOM, DESOM, 673 017, KOZHIKODE.

           And 7 others..


         Op (civil) praying inter alia that in the circumstances stated in the aﬃdavit ﬁled
   along with the OP(C) the High Court be pleased to stay execution proceedings in LAR
   No. 102/1998 of Sub Court, Kozhikode pending disposal of O.P (C).


         This petition again coming on for orders upon perusing the petition and the
   aﬃdavit ﬁled in support of OP(C) and this court's order dated 24-01-2019 and upon
   hearing the arguments of GOVERNMENT PLEADER for the petitioners and of
   SRI.T.G.RAJENDRAN, Advocate for the respondents , the court passed the following:

                                           ORDER

Post next week.

Interim order dated 05-07-2018 is extended till the date of next hearing.

Sd/- C.S.DIAS, JUDGE .

07-07-2022 /True Copy/ Assistant Registrar