Wednesday vs For Information Purpose Only
2021 Latest Caselaw 11110 Ker

WP(C) 8844/2021                                1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
                   THE HONOURABLE MR. JUSTICE SATHISH NINAN

                   Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                                   WP(C) No.8844/2021(E)
PETITIONER
           For information purpose only
       SURESH P.R,AGED 51 YEARS
       S/O. RAJAPPAN, PARAYIL HOUSE, ARUVITHURA P.O, COLLEGE ROAD,
       ERATTUPETTA, KOTTAYAM DISTRICT, PIN 686 522
RESPONDENTS
1.ERATTUPETTA MUNICIPALITY
     REPRESENTED BY ITS SECRETARY, OFFICE OF THE ERATTUPETTA
     MUNICIPALITY, ERATTUPETTA P.O, KOTTAYAM 686 121
2.THE SECRETARY,
     ERATTUPETTA MUNICIPALITY, ERATTUPETTA P.O,
     KOTTAYAM 686 121
3.TALUK SURVEYOR,
     MEENACHIL TALUK OFFICE, MINI CIVIL STATION PALA P.O, KOTTAYAM
     686 575
4.CHARLES JOSE,,AGED 47 YEARS
     THADIKKAL HOUSE, ARUVITHURA P.O, ERATTUPETTA,
     KOTTAYAM DISTRICT, PIN 686 122

   Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit filed
along with the WP(C) the High Court be pleased to stay all further proceedings in pursuance of
Exhibit P10 proceedings pending disposal of the Writ Petition.
   This petition coming on for admission upon perusing the petition and the affidavit filed in
support of WP(C) and upon hearing the arguments of M/S.LIJI.J.VADAKEDOM, SHRI.TOM
E. JACOB, REXY ELIZABETH THOMAS, RAJEEV JYOTHISH GEORGE, Advocates for
the petitioner, STANDING COUNSEL for the respondents 1 & 2 and of GOVERNMENT
PLEADER for the respondent 3, the court passed the following:
 WP(C) 8844/2021                                2/2




           For information purpose only
                        ORDER

Admit.

Standing Counsel takes notice for Respondents 1 and 2. Government Pleader takes notice for Respondent 3. Issue urgent notice by speed post to Respondent 4.

There will be an interim stay of operation of Ext.P10 order in so far as it relates to the permission for effecting further constructions. It is clarified that further steps as directed in Ext.P8 judgment can be completed.

07-04-2021 Sd/-

SATHISH NINAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P8 - THE COPY OF THE COMMON JUDGMENT DATED 10-11-2020 IN W.P(C) NO. 13556 OF 2018 AND 28382/2018 BEFORE THIS HONOURABLE COURT. EXHIBIT P10 - THE COPY OF THE PROCEEDINGS NO. H1-4879/17 DATED 10-03-2021 OF THE 2ND RESPONDENT-SECRETARY.