Citation : 2022 Latest Caselaw 4476 Ker
Judgement Date : 12 April, 2022
WP(C) No.12606/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Tuesday, the 12th day of April 2022 / 22nd Chaithra, 1944
WP(C) NO. 12606 OF 2022
PETITIONER:
SALINI DEVI, AGED 18 YEARS D/O.NARENDRA LAL, FATHIMA QUARTERS,
ANAMTHURUTHY ROAD, PERUMANOOR, NEAR GOURMET HOUSE, THEVARA P.O.,
ERNAKULAM-682015.
RESPONDENT:
1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
DISTRICT-695 001.
2. THE TAHSILDAR, KANAYANNUR TALUK, TALUK OFFICE, ERNAKULAM, PIN-682
011.
3. THE VILLAGE OFFICER, ELAMKULAM VILLAGE, KADAVANTHARA, GANDHI NAGAR,
ELAMKULAM, ERNAKULAM, PIN-682 020.
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 grant an interim order staying Exhibit P7 order, in the
interest of justice.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.JOY THATTIL ITTOOP, BIJISH B.TOM, LAKSHMI RAJAN, BABY SONIA, NEVIS
CASSANDRA L, CAXTON LORETTA & JACOB TOMLIN VARGHESE, Advocates for the
petitioners the court passed the following:
ORDER
In view of Exhibit P6, there will be an interim stay of Exhibit P7. There will be a further direction to the 2nd respondent to issue nativity certificate to the petitioner within a period of two weeks pending the writ petition.
Post on 2nd week of June.
Sd/- MOHAMMED NIAS C.P. JUDGE
12-04-2022 /True Copy/ Assistant Registrar
WP(C) No.12606/2022 2/2
APPENDIX OF WP(C) 12606/2022
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 29.07.2021 IN WPC
NO.12172/2021.
Exhibit P7 TRUE COPY OF THE ORDER DATED 09.02.2022 ISSUED BY THE
2ND RESPONDENT.
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