K.A.Cheriyan vs Adarsh M K

WA No.526/2022                                 1/1


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                    THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                           &
                        THE HONOURABLE MR.JUSTICE SHAJI P.CHALY
                 Friday, the 17th day of June 2022 /27th Jyaishta, 1944
                                   W.A.NO. 526 OF 2022

    AGAINST THE JUDGMENT DATED 14.03.2022 IN W.P.(C)NO.5677/2022 OF THIS COURT

                                           ---

   APPELLANT/3RD PARTY:

          K.A.CHERIYAN, AGED 64, S/O. AUGUSTY, RESIDING IN THE ADDRESS
          KUZHIKANDATHIL HOUSE, OONNUKAL P.O., KOTHAMANGALAM, ERNAKULAM
          DISTRICT-689647.

    BY ADV.SRI.SREEKUMAR (CHELUR)

   RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 4:

      1. ADARSH M K., AGED 43, S/O. KRISHNAN, RESIDING IN THE ADDRESS
         MOLEKUDIYIL HOUSE, OONNUKAL P.O., KOTHAMANGALAM, ERNAKULAM
         DISTRICT-686647.

    AND 4 OTHERS.

    BY ADV. SRI.VINOD MADHAVAN for R1

    By GOVERNMENT PLEADER for R4 & R5


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum the High Court be pleased to
   stay the operation of directions issued in WP(C)No.5677 of 22 dated
   14.3.22 by the learned single judge and no grant of building permit should
   take place, pending consideration of the above writ appeal, in the
   interest of justice.

        This Writ Appeal again coming on for orders on 17/06/2022 upon
   perusing the appeal memorandum and this court's order dated 06/06/2022,
   the court on the same day passed the following:

                                      O R D E R

Ten days' time is granted to furnish translated version of documents.

Interim order is extended till then. 17/06/2022 Sd/- S.MANIKUMAR,CHIEF JUSTICE Sd/- SHAJI P.CHALY, JUDGE 17-06-2022 /True Copy/ Assistant Registrar