The Project Director, National ... vs Muhamad Yoosaf
2021 Latest Caselaw 14255 Ker

WA No.841/2021                                 1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                       THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                              &
                           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
              Thursday, the 8th day of July 2021 / 17th Ashadha, 1943
                                 WA NO. 841 OF 2021
        Against Judgment dated 20.3.2020 in WP(C) 2937/2020 of this Court
   APPELLANT/2ND RESPONDENT:

          THE PROJECT DIRECTOR, NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI),
          PALAKKAD-679 001.
          BY ADV.SRI.K.A.SALIL NARAYANAN

   RESPONDENTS/PETITIONER & RESPONDENTS:

      1. MUHAMAD YOOSAF, S/O.M.M.ABDUL RASHEED,AGED 72 YEARS, MUTTANISSERY
         HOUSE, CHEMBOOTHARA P.O., THRISSUR-680 651.
      2. THE UNION OF INDIA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         MINISTRY OF ROAD TRANSPORT AND HIGHWAYS, NEW DELHI-110 001.
      3. THE ARBITRATOR AND DISTRICT COLLECTOR, THRISSUR-680 001.
      4. THE SPECIAL DEPUTY COLLECTOR SLAO & CALA, NHDP, THRISSUR-680 001.

                 BY ADV. SMT.ELIZABETH GEORGE - R1.

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum the High Court be pleased to
   stay the operation and the implementation of the judgment in WP(C)
   2937/2020 dt. 20.3.2020 of this Hon'ble Court pending disposal of this
   writ appeal.


        This Writ Appeal coming on for orders on 8.7.2021, upon perusing the
   appeal memorandum, the court on the same day passed the following:-
 WA No.841/2021                               2/3




                    S. MANIKUMAR, C. J., & SHAJI P. CHALY, J.
                   ======================================
                        W. A. Nos. 840, 841, 845 & 848 of 2021
                   ======================================
                          Dated this the 8th day of July, 2021


                                        ORDER

S. Manikumar, C. J.

On this day, when the instant writ appeal came up for hearing,

attention of this Court was invited to writ appeal nos. 804, 805 and

806 of 2021 and the interim order dated 30.06.2021 passed therein.

2. Instant matters are similar both on law and facts. Therefore,

following the interim order dated 30.06.2021 in writ appeal nos. 804,

805 and 806 of 2021, there shall be a stay of the impugned judgment

directing representation be considered.

3. Ms. Elizabeth George takes notice for the private respondents

in W. A. 840, 841 & 848 of 2021.

4. Mr. Nanavati Maulik G., learned counsel for the appellant in

W. A. No. 845 of 2021 is permitted to take notice on private WA No.841/2021 3/3

W. A. Nos. 840, 841, 845 & 848 of 2021

respondent.

Post along with writ appeal nos. 804, 805 and 806 of 2021.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE

Eb

08-07-2021 /True Copy/ Assistant Registrar