K.V.R. Cars vs State Of Kerala
2021 Latest Caselaw 11945 Ker

IA/1/2020 IN WA 105/2020                   1/1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  Present:
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                    &
              THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                Friday,the 9th day of April 2021/19th Chaithra, 1943
                            IA1/2021 IN WA105/2020
     Against Judgment dated 19-11-2019 in WP(C) No.10724/2019 of this Court.
                                        ---
            For information purpose only
PETITIONER:-(APPELLANT):
    K.V.R. CARS-
    REPRESENTED BY THE MANAGER K.N.JAYARAJAN,
    N.H. 17 BY-PASS, ARANGADI, KANHANGAD SOUTH,
    KASARAGOD DISTRICT, PIN- 671315.

RESPONDENTS:-(RESPONDENTS):
     1.STATE OF KERALA,REPRESENTED BY ITS SECRETARY,
     REVENUE (SPECIAL CELL) DEPARTMENT,
     THIRUVANANTHAPURAM- 695001.
 2.THE DISTRICT COLLECTOR,KANNUR,PIN-670 003.
 3.THE REVENUE DIVISIONAL OFFICER, TELLICHERRY,
  PIN-670 101.
 4. THE TAHSILDAR,KANNUR-670 003.

  Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to revive and extend the stay order granted by this Hon'ble Court
on 13.02.2020. which was expired on 01.03.2021.

  This application coming on for orders on 09.04.2021 upon perusing the application
and the affidavit filed in support thereof,and this court's order dated 16-03-2020 in
I.A.1/2020 and upon hearing the arguments of M/S. PUSHPARAJAN KODOTH,
K.JAYESH MOHANKUMAR & VANDANA MENON, Advocates for the petitioner
and of GOVERNMENT PLEADER for the respondents, the court passed the following:
                                    ORDER

The interim order will stand revived and extended for a period of three months. 09-04-2021 Sd/-A.MUHAMED MUSTAQUE,JUDGE Sd/-KAUSER EDAPPAGATH,JUDGE

/true copy/

Sd/-

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