Citation : 2021 Latest Caselaw 24066 Ker
Judgement Date : 28 December, 2021
WP(C) No.30767/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Tuesday, the 28th day of December 2021 / 7th Pousha, 1943
WP(C) NO. 30767 OF 2021
PETITIONER:
N. SUKUMARAN, AGED 51 YEARS, S/O KANNAN MANAYANI, NETTADUKAM HOUSE,
KODAVALAM, PULLUR.P.O, ANANDASHRAM VIA, KANHANGAD, KASARGOD 671 315.
RESPONDENTS:
1. THE GEOLOGIST, MINING AND GEOLOGY DEPARTMENT, DISTRICT OFFICE,
KASARAGOD - 671 123.
2. THE DISTRICT COLLECTOR, KASARAGOD DISTRICT, CIVIL STATION, KASARAGOD
- 671 123
3. TAHASILDHAR, HOSDURG, TALUK OFFICE, HOSDURG.
4. VILLAGE OFFICER, PULLUR VILLAGE, HARIPURAM P.O, KANHANGAD - 671 531
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 the operation and all further proceedings in pursuance of
Ext.P6, 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
SRI.K.I.SAGEER IBRAHIM Advocate for the petitioner, and of GOVERNMENT
PLEADER for Respondents, the court passed the following:
ORDER
Admit.
Learned Government Pleader takes notice for the respondents.
There will be a stay of recovery proceedings pursuant to Ext.P6 for a period of one month. The learned Government Pleader to obtain instructions as to whether any order has been passed in appeal pursuant to Ext.P5 judgment and whether copy of the same was served on the petitioner.
28/12/2021.
Sd/- MURALI PURUSHOTHAMAN, JUDGE
28-12-2021 /True Copy/ Assistant Registrar
WP(C) No.30767/2021 2/2
APPENDIX OF WP(C) 30767/2021
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 17-02-2016 IN W.P(C)
NO 4237/2016 OF THIS HON'BLE COURT
Exhibit P6 A TRUE COPY OF THE NOTICE NO.158/2021 DATED 05-11-2021
ISSUED BY THE 4TH RESPONDENT
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