State Of Kerala vs Mohammed Ashraf
2022 Latest Caselaw 9347 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                     &
                  THE HONOURABLE MR.JUSTICE BASANT BALAJI
         Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                             WA NO. 2252 OF 2015
              JUDGMENT ORDER DATED 10-04-2015 IN WPC 32701/2010
APPELLANTS/RESPONDENTS 1TO 4 IN THE WP(C):

  1. STATE OF KERALA REP BY ITS SECRETARY TO GOVERNMENT , REVENUE
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
  2. THE DISTRICT COLLECTOR KANNUR 670001
  3. THE REVENUE DIVISIONAL OFFICER THALASSERY 670101
  4. THE ASSISTANT COMMISSIONERKVAT COMMERCIAL TAXES, SPECIAL CIRCLE,
     KANNUR 670001
  5. BY GOVERNMENT PLEADER for R1

RESPONDENTS/PETITIONER &RESPONDENT 5 TO 7 & ADDL.RESPONDENTS 8 TO 12 IN THE
WP(C):

  1. MOHAMMED ASHRAF S/O.K C MAMMOO HAJI KUNHAMINA MANZIL, MANNA
     THALIPARAMBA, KANNUR DISTRICT 670141
  2. P MUSTHAFA S/O.K P POKKER, PATTUVAM, TALIPARAMBA, KANNUR DISTRICT
     670141
  3. P C ABDUL LATHEEF S/O.MOOSA, ALLAMKULAM, KARIMBAM P O, KANNUR
     DISTRICT 670142. [DECEASED][AS PER ORDER DATED 09/09/2016 BY THE
     COURT HAS RECORDED THE SUBMISSION OF THE LEARNED GOVT.PLEADER THAT
     LEGAL HEIRS OF THE DECEASED THIRD RESPONDENT ARE RESPONDENT 6 TO 9.]
  4. MS.TIMBER RANI VALAPATTANAM,REP BY ITS MANAGING PARTNER, M K MUJEEB
     RAHMAN, MUDAPURAM HOUSE, CHERUKUNNU, KANNUR DISTRICT
     670153.[DELETED] [THE 4TH RESPONDENT IN DELETED FROM THE PARTY ARRAY
     AT THE RISK OF THE APPELLANT AS PER ORDER DATED 09/09/2016 IN
     IA.1135/2016.]
  5. P C SAKEENA W/O.U T MOOSA, ALLAMKULAM, KARIMBAM P O, KANNUR DISTRICT
     670141
  6. RAMLA ABDUL LATHEEF STREET NO 4, ALLAMKULAM , KARIMBAM P O, KANNUR
     DISTRICT 670141
  7. MASTER AFTHAB ALLAMKULAM, KARIMBAM P O, KANNUR ISTRICT 670141, REP
     BY HIS MOTHER SMT RAMLA ABDUL LATHEEF, STREET NO 4, ALLAMKULAM,
     KARIMBAM P O, KANNUR DISTRICT 670141
  8. MASTER AFTHAF ALLAMKULAM, KARIMBAM P O, KANNUR DISTRICT 670141, REP
     BY HIS MOTHER SMT RAMLA ABDUL LATHEEF, STREET NO 4, ALLAMKULAM,
     KARIMBAM P O, KANNUR DIST
  9. BABY FAINA ALLAMKULAM, KARIMBAM P O, KANNUR DISTRICT 670141, REP BY
     HIS MOTHER SMT.RAMLA ABDUL LATHEEF, STREET NO 4, ALLAMKULAM,
     KARIMBAM P O, KANNUR DIST-670141


     This Writ Appeal having come up for orders connected cases on
10-08-2022, the court on the same day passed the following
                 S.V. BHATTI & BASANT BALAJI J.J.
               =-=-=-=-=-=-=-=-=-=-=-=-=-
              WA Nos.1334, 1532, 1545, 1566,
                    1857 & 2252 of 2015
                  =-=-=-=-=-=-=-=-=-=-=
           Dated this the 10th day of August, 2022



                              ORDER

Sri. Adv. George Thomas Mevada and Sri. Amal George, the

learned Counsel for the appellant and Sri. O.V. Maniprasad, the

learned Counsel for the respondent appearing from the parties,

informed the Court that, the steps initiated for an amicable

settlement are going in the right direction, so to enable the learned

Counsel to inform the outcome of such effort they request four

more weeks time, because one of the parties stays abroad and his

presence is necessary for formal and finalization of the proposed

settlement. Statement is placed on record.

Post on 15.09.2022.

S.V. BHATTI, JUDGE

BASANT BALAJI JUDGE LU