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A.P.Premanandan vs The District Collector, Kozhikde
2021 Latest Caselaw 18667 Ker

Citation : 2021 Latest Caselaw 18667 Ker
Judgement Date : 8 September, 2021

Kerala High Court
A.P.Premanandan vs The District Collector, Kozhikde on 8 September, 2021
WP(C) No.7742/2021                              1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
                             WP(C) NO. 7742 OF 2021(P)
   PETITIONER:

          A.P.PREMANANDAN, AGED 76 YEARS, S/O.S.S.DAS, "NITHYANANDA VIHAR",
          P.O.KUTHIRAVATTAM, KOTTOOLI, KOZHIKODE DISTRICT-673016, REPRESENTED
          BY POWER OF ATTORNEY HOLDER A.P.DAYANANDAN, AGED 49 YEARS,
          S/O.A.P.PREMANANDAN.

   RESPONDENTS:

      1. THE DISTRICT COLLECTOR, KOZHIKDE, COLLECTORATE, PIN-673020.

    and 27 others.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct respondents 2 to 4 to accept the land tax with respect
   to the property comprised in R.S.No.84/9 and 88/1 of Kottooly Village from
   the petitioner, the subject matter in Exhibit P1 judgment and P2 decree,
   pending final disposal of the above Writ Petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   08.04.2021 and upon hearing the arguments of SRI.T.SETHUMADHAVAN, Senior
   Advocate along with M/S PREETHI. P.V. and M.V.BALAGOPAL, Advocates for the
   petitioner, GOVERNMENT PLEADER for R1 to R3, R5 and R6, SRI.V.KRISHNA
   MENON, STANDING COUNSEL for R4, SRI.K.PRAVEEN KUMAR, Advocate for R7, SRI.
   P.T.MOHANKUMAR, Advocate for R8, R11, R13, R14, R15 and R16 and of
   M/s.SREEJA SOHAN K., R.REJI, ATUL SOHAN and VARADA BALACHANDRAN, Advocates
   for R22, R23 and R26, the court passed the following:

                                           ORDER

Interim order is extended by two months.

List after a month.

08.09.2021 Sd/- DEVAN RAMACHANDRAN, JUDGE

08-09-2021 /True Copy/ Assistant Registrar

 
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