Davies Pazhai Anthony vs District Collector
2022 Latest Caselaw 4702 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                       W.P.(C) NO.14299 OF 2022
PETITIONER:

            DAVIES PAZHAI ANTHONY,
            AGED 55 YEARS, S/O. ANTONY,
            PAZHAI HOUSE,
            PUTHUR, PUTHUR P.O.,
            THRISSUR, PIN-680 014.

            BY ADVS.
            SUSHANTH.J.
            C.K.PREM RAJ



RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            COLLECTRATE, CIVIL STATION,
            AYYANTHOLE, THRISSUR, PIN-680 003.

    2       OFFICIAL LIQUIDATOR,
            HIGH COURT OF KERALA,
            COMPANY LAW BHAVAN,
            3RD FLOOR, B.M.C. ROAD,
            THRIKKAKKARA P.O, KOCHI, PIN-682 021.

 R1 & R2    ADV. RAJEEV JYOTHISH GEORGE, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                               -2-
W.P.(C) NO.14299 OF 2022


                           JUDGMENT

Even though the petitioner filed this writ petition

challenging Ext.P1 notice, he limited his prayer for granting

a breathing time to challenge the order in C.A.No.186 of

2019 and till such time, further proceedings pursuant to

Ext.P1 may be kept in abeyance.

2. In view of the limited relief sought for by the

petitioner, all further proceedings pursuant to Ext.P1 shall be

kept in abeyance for a period of one month so as to enable

the petitioner to pursue his remedy to challenge the order in

C.A.No.186 of 2019.

With the above direction, the above writ petition is

disposed of.

Sd/-

VIJU ABRAHAM JUDGE bpr

W.P.(C) NO.14299 OF 2022

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DEMAND NOTICE DATED 11.11.2021.

EXHIBIT P2 TRUE COPY OF THE ORDER IN C.P NO.

13/2014.