Friday vs Peter V. Joseph
2021 Latest Caselaw 12051 Ker

WP(C) 9232/2021                                1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

                     Friday,the 16th day of April 2021/26th Chaithra, 1943
                                   WP(C) No.9232/2021(D)
PETITIONERS
           For information purpose only
1.PETER V. JOSEPH,AGED 69 YEARS
     S/O. JOSEPH, VELIYATHUMALI HOUSE, OLAMATTOM, THODUPUZHA P.O.,
     IDUKKI DISTRICT, PIN-685584.
2.JOSEPH PETER,,AGED 36 YEARS
     S/O. PETER, VELIYATHUMALI HOUSE, OLAMATTOM, THODUPUZHA P.O.,
     IDUKKI DISTRICT, PIN-685584.
3.ABRAHAM PETER,,AGED 35 YEARS
     S/O. PETER, VELIYATHUMALI HOUSE, OLAMATTOM, THODUPUZHA P.O.,
     IDUKKI DISTRICT, PIN-685584.
4.MANU VYASAN PETER,,AGED 30 YEARS
     S/O. PETER, VELIYATHUMALI HOUSE, OLAMATTOM, THODUPUZHA P.O.,
     IDUKKI DISTRICT, PIN-685584.
RESPONDENTS
1.STATE OF KERALA
     REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, REVENUE
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.
2.THE DISTRICT COLLECTOR,
     COLLECTORATE, PAINAVU, IDUKKI, IDUKKI DISTRICT, PIN-685601.
3.THE REVENUE DIVISIONAL OFFICER,
     CIVIL STATION, PAINAVU, IDUKKI DISTRICT, PIN-685601.
4.THE TAHSILDAR,
     TALUK OFFICE, MINI CIVIL STATION, THODUPUZHA, IDUKKI DISTRICT,
     PIN-685584.

   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 pass an order of stay of operation of and of
all further proceedings pursuant to Exhibit P12, pending disposal of the above Writ Petitition.


   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.P.B.KRISHNAN,
P.B.SUBRAMANYAN, & SABU GEORGE, Advocates for the petitioner and of
GOVERNMENT PLEADER for respondents, the court passed the following:
 WP(C) 9232/2021                               2/2

                                          ORDER

Heard learned counsel for the petitioners and the learned Government Pleader for the respondents. I have also gone through the judgment reported in 2000(3)KLT 497.

There will be an interim stay of Ext.P12 and all further proceedings thereto for a period of two months.

16-04-2021 For information purpose only Sd/-

MURALI PURUSHOTHAMAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P12 - TRUE COPY OF THE ORDER DATED 10.10.2020 PASSED BY THE DISTRICT COLLECTOR, IDUKKI ALONG WITH ITS ENGLISH TRANSLATION.