For Information Purpose Only vs The Special Tahsildar (La)
2021 Latest Caselaw 9782 Ker

IA/2/2020 IN LA.App. 20/2020                 1/1



                  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
                               IA 2/2020 IN LA.App. 20/2020
              LAR No.45/2013 of the ADDITIONAL SUB COURT, THALASSERY


            For information purpose only
APPELLANTS/RESPONDENTS IN L.A.R
1. THE SPECIAL TAHSILDAR (LA)
     THALASSERY.
2. THE DIVISIONAL FOREST OFFICER,
     KANNUR.
3. THE GOVERNMENT OF KERALA,
     REPRESENTED BY DISTRICT COLLECTOR, KANNUR.
RESPONDENT/CLAIMANT IN L.A.R
     KUMBUKKAL DEVASSYA
     S/O.CHACKO, KUMBUKKAL(H), KOTTIYUR P.O., NELLIYODI-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. 45/2013 before the Addl.
Sub Court, Thalassery, in the interest of justice.

  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof and this Court's order dated 20.02.2020, and upon hearing the arguments of
 GOVERNMENT PLEADER, for the petitioners and of M/S K.V.PAVITHRAN and M.P.
JAYANANDAN , Advocates for the respondent, the court passed the following:

                                         ORDER

Interim order dated 20.02.2020 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, respondent/claiment will be entitled to withdraw the amount from the reference court.If not deposited as above, the respondent will be entitled to proceed with the execution. Learned counsel for the respondent 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/ Sd/-

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