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Friday vs Thomas
2021 Latest Caselaw 6183 Ker

Citation : 2021 Latest Caselaw 6183 Ker
Judgement Date : 19 February, 2021

Kerala High Court
Friday vs Thomas on 19 February, 2021
IA/1/2021 IN MFA 26/2021                  1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                   THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                         &
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

                 Friday,the 19th day of February 2021/30th Magha,1942
    For information         purpose only
              IA/1/2021 IN MFA/26/2021
Against OA No.20/2018 of the FOREST TRIBUNAL, KOZHIKODE
PETITIONER/APPELLANT
      THOMAS,AGED 59 YEARS
      S/O JOSEPH, ANAKALLINGAL, MUTHAPPAN PUZHA P O, THIRUVAMBADI,
      KOZHIKODE.
RESPONDENTS/RESPONDENTS
1. STATE OF KERALA
    REPRESENTED BY THE CHIEF SECRETARY,
    THIRUVANANTHAPURAM-695001.
2. THE CUSTODIAN OF VESTED FOREST
    OLAVAKKODU, PALAKKAD-678002.

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to pass an interim order of injunction against
the respondents and their men pending disposal of MFA, restraining them from
entering the petition schedule property of 4 acres of land and from interfering
with my peaceful possession and enjoyment of the property and from changing
the nature of land by removing existing jundas on the eastern boundary and
putting the same on the western boundary so as to the disputed developed land is
also taken in, reducing into the private forest on the eastern side and from
committing any act of waste in the land and to pass an ad-interim order of
injunction to the same effect pending disposal of the above appeal.


  This application coming on for orders, upon perusing the application and the
affidavit filed in support thereof, and upon hearing the arguments of M/S
V.V.SURENDRAN, DONA PAUL and P.A.HARISH, Advocates for the applicant, the
court passed the following


                                      ORDER

IA/1/2021 IN MFA 26/2021 2/2

Both parties are directed to maintain status quo as it existed on the date of impugned judgment. 19-02-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

For information purpose only P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

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