Present vs The Special Tahsildar (La)
2021 Latest Caselaw 9654 Ker

IA/2/2020 IN LA.App. 6/2020                  1/2


               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                          &
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                Tuesday,the 23rd day of March 2021/2nd Chaithra, 1943
                              IA2/2020 IN LA.App.6/2020
Against LAR No.47/2013 of the ADDITIONAL SUB COURT, THALASSERY

APPLICANTS/APPELLANTS/RESPONDENTS IN L.A.R
            For information purpose only
1. THE SPECIAL TAHSILDAR (LA)
   THALASSERY.
2. THE DIVISIONAL FOREST OFFICER
     KANNUR.
3. THE GOVERNMENT OF KERALA
     REP. BY DISTRICT COLLECTOR, KANNUR.

RESPONDENTS/RESPONDENTS/CLAIMANTS IN L.A.R
1. VAYALUNKAL LAKSHMI
      W/O. MADHAVAN, VAYALUMKAL, CHAPPAMALA P. O., KOTTIYUR,
      KANNUR, PIN - 670 651.
2. SASIDHARAN
   S/O. MADHAVAN, VAYALUMKAL, CHAPPAMALA P. O., KOTTIYUR - 670 651.
3. RADHAMANI
   VAYALUMKAL, CHAPPAMALA P. O., KOTTIYUR - 670 651.
4 DINESHAN
    S/O. MADHAVAN, VAYALUMKAL, CHAPPAMALA P. O., KOTTIYUR - 670 651.
5. SAJEEVAN
      S/O. MADHAVAN, VAYALUMKAL, CHAPPAMALA P. O., KOTTIYUR - 670 651.
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the execution of the award in L.A.R No. 47/2013 before the Sub
Court, Thalassery, in the interest of justice.

  This application again coming on for orders on 23.03.2021 upon perusing the application and
the affidavit filed in support thereof and this court's order dated 16.03.2021, and upon hearing
the arguments of GOVERNMENT PLEADER for the petitioners and of GEORGE
MECHERIL,Advocate for respondent No 3 K.V.PAVITHRAN, M.P JAYANANDAN ,
Advocates for the respondents 1,2,4 and 5, the court passed the following
                                            ORDER

Interim order dated 16.03.2020 is revived and extended till disposal of the appeal on condition that the appellants shall deposit 50% of the entire amount due under the impugned judgment within 31.03.2021. On such deposit, respondents /claimants will be entitled to withdraw the amount from the reference court.If not deposited as above, the respondents will be entitled to proceed with the execution. Learned counsel for the respondents submitted that the Government have sanctioned sufficient funds for this purpose as per G.O(P) No.32/2019/Fin.dated 18.03.2019. Post along with connected cases.

23-03-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ IA/2/2020 IN LA.App. 6/2020 2/2

Sd/-

ASSISTANT REGISTRAR

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