Alex V Chacko vs Sajeev Sebastian
2022 Latest Caselaw 4643 Ker

WA No.521/2022                                1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
                                          &
                       THE HONOURABLE MR.JUSTICE BASANT BALAJI
              Friday, the 22nd day of April 2022 / 2nd Vaisakha, 1944
                                 WA NO. 521 OF 2022
      AGAINST JUDGMENT DATED IN 25.3.2022 IN WP(C) 27362/2020 OF THIS COURT
   APPELLANT/ADDITIONAL 5TH RESPONDENT:

          ALEX V. CHACKO, AGED 59, S/O LATE M.M. CHACKO, RESIDING IN THE
          ADDRESS, VELLAPPALIL MATTATHIL, PEROOR P.O., KOTTAYAM DISTRICT- 686
          637.

            BY ADV.SRI.G.SREEKUMAR (CHELUR)

   RESPONDENTS/PETITIONERS AND RESPONDENTS 1 TO 4:

      1. SAJEEV SEBASTIAN, AGED 47, S/O SEBASTIAN, RESIDING IN THE ADDRESS
         KONDATTUPARAMBIL HOUSE, RESIDING AT QUARTERS NO. E-1/333 OF COCHIN
         PORT TRUST, THOPPUMPADY VILLAGE, KOCHI TALUK,WILLINGTON ISLAND P O,
         ERNAKULAM DISTRICT-682 003.
      2. SONIAMOL THOMAS, AGED 47, W/O SAJEEV SEBASTIAN, RESIDING IN THE
         ADDRESS KONDATTUPARAMBIL HOUSE, RESIDING AT QUARTERS NO. E- 1/333 OF
         COCHIN PORT TRUST, THOPPUMPADY VILLAGE, KOCHI TALUK, WILLINGDON
         ISLAND PO, ERNAKULAM DISTRICT-682 003.
      3. THE STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO THE
         DEPARTMENT OF REVENUE, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT-695
         001.
      4. THE DISTRICT COLLECTOR, OFFICE OF THE DISTRICT COLLECTOR IDUKKI,
         COLLECTORATE, PAINAV P O. IDUKKI DISTRICT- 685 603.
      5. THE TALUK TAHSILDAR, UDUMBANCHOLA TALUK OFFICE, REVENUE TOWER,
         NEDUMKANDAM P O, IDUKKI DISTRICT-685 553.
      6. THE VILLAGE OFFICER, CHATHURANGAPPARA VILLAGE, CHATHURANGAPPARA P O,
         IDUKKI DISTRICT-685 554.

            BY GOVERNMENT PLEADER FOR R3 TO R6

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum the High Court be pleased to
   stay the operation of the judgment delivered in WPC No.27362 of 2020 dated
   25.03.2022 of this hon'ble court, pending consideration of the above writ
   appeal in the interest of justice.

        This Writ Appeal coming on for admission on 22/04/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.521/2022                                  2/2




                                           ORDER

Admitted.

Issue notice to respondents 1 & 2. Learned Govt. Pleader takes notice for resondents 3 to 6.

Post on 20.6.2022.

        On a     consideration of the pleadings and materials on record, we are
   satisfied     that the petitioner is entitled to an interim order. Hence the
   operation     of the judgment in WP(C) No.27362/2020 shall stand stayed for a
   period of     two months.



          22/04/2022


                                                        Sd/- C.S.DIAS, JUDGE

                                                      Sd/- BASANT BALAJI, JUDGE




22-04-2022                        /True Copy/                                  Assistant Registrar