Subhadramma vs The District Collector
2021 Latest Caselaw 18227 Ker

RSA No.685/2020                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                  Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                             IA.NO.1/2020 IN RSA NO. 685 OF 2020
                   AS 102/2014 OF ADDITIONAL DISTRICT COURT-I,MAVELIKKARA

                            OS 86/2007 OF SUB COURT, MAVELIKKARA




   APPELLANT/PETITIONER:

          SUBHADRAMMA, AGED 85, D/O.JANAKIAMMA, PARANGAMOTIL HOUSE, KANDALLOOR
          VILLAGE, KARTHIKAPPILLI TALUK, ALAPPUZHA DISTRICT-690531.

   RESPONDENTS/RESPONDENTS:

          1.THE DISTRICT COLLECTOR, OFFICE OF THE DISTRICT COLLECTOR, ALAPUZHA
          P.O., ALAPUZHA DISTRICT-688001.
          And others

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an interim
   order staying the operation of th judgment and decree in AS.No.102 of 2014
   dated 12.08.2020 on the file of the Addl.District Court-I, Mavelikkara
   pending consideration of the above appeal in the interest of justice.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 26.02.2021 and upon hearing the arguments of SRI.G.SREEKUMAR
   (CHELUR), Advocate for the petitioner and of Government pleader for
   Respondent no 1 & 2 and SRI.C.HARIKUMAR, SRI.RENJITH RAJAPPAN, SHRI.ANAND
   GOKULDAS Advocates for the respondent no.3, the court passed the
   following:
                                      ORDER

Interim order stands extended by four months.

Sd/- N.ANIL KUMAR JUDGE

03-09-2021 /True Copy/ Assistant Registrar