For Information Purpose Only vs Koliyala Abdullakoya
2021 Latest Caselaw 10457 Ker

IA/2/2018 IN CRP 76/2018                            1/2



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                       THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                           Friday,the 26th day of March 2021/5th Chaithra, 1943
                               IA 427/2018 (IA 2/2018 )IN CRP 76/2018

            For information purpose only
LAR No.4/2013 of the DISTRICT COURT, KAVARATHY
PETITIONER/REVISION PETITIONER
    KOLIYALA ABDULLAKOYA,
    S/O.IDIYAKKAL SAYED MUHAMMEDKOYA,
    KOLIYALA HOUSE, KAVARATTI.
 AND 24 OTHERS
RESPONDENTS/JUDGMENT DEBTORS 1,3 TO 7
    THE LAND ACQUISTIION COLLECTOR
    KAVARATTI-682555.
  AND 5 OTHERS

   Petition praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the entire proceedings in E.P.No.3/2015 in L.A.R.No.4/2013 on the
files of the District Court, Kavaratti, U.T. Lakshadweep, till the disposal of the above Revision
Petition.


   This petition again coming on for orders upon perusing the application/petition and the
affidavit filed in support thereof, and this court's order dated 03-12-2019 in IA 2 of 2018 and
upon hearing the arguments of M/S.JOBY JACOB PULICKEKUDY, ANIL GEORGE,
DINIC J.COYCARA & K.S.SUMEESH, Advocates for the petitioners and the
GOVERNMENT PLEADER for R1, Sri.RAJIT, Advocate for R3, R5 & R6 and of
Sri.R.ROHITH, Advocate for R4, the court passed the following:
                                               ORDER

Interim order is extended by three months. Post after mid summer vacation. 26-03-2021 Sd/- T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR IA/2/2018 IN CRP 76/2018 2/2

PtK/30.03.21.

For information purpose only