Noorudheen vs The Tahsildar
2022 Latest Caselaw 11529 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
       Thursday, the 15th day of December 2022 / 24th Agrahayana, 1944
                             WA NO. 1802 OF 2022
  AGAINST THE JUDGMENT DATED 30.11.2022 IN WP(C) 36137/2022 OF THIS COURT
APPELLANT/PETITIONER:

     NOORUDHEEN, AGED 48 YEARS, S/O.SAINUDHEEN, KIZHAKKEPEEDIYEKKAL
     HOUSE, TRIPRANGODE, MALAPPURAM DISTRICT, PIN - 676108

   BY ADV BABU S.NAIR

RESPONDENTS/RESPONDENTS:

  1. THE TAHSILDAR, TALUK OFFICE, TIRUR, MALAPPURAM DISTRICT, PIN - 676
     101
  2. THE VILLAGE OFFICER, THIRUNAVAYA VILLAGE, MALAPPURAM DISTRICT , PIN
     - 676301

BY SENIOR GOVERNMENT PLEADER SRI.V.TEKCHAND

     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 in W.P.(C) No.36137/2022 dated,
30-11-2022 of this Hon'ble Court, pending disposal of the above writ
appeal.
     This Writ Appeal coming on for orders along with connected cases on
15/12/2022 upon perusing the appeal memorandum and this court's order
dated 06.12.2022, the court on the same day passed the following:

                                                                      P.T.O
                  S. MANIKUMAR, C. J. & SHAJI P. CHALY, J.
         ================================================
         W. A. Nos. 1801, 1802, 1803, 1804, 1816, 1817, 1828, 1838, 1844,
         1845, 1846, 1848, 1855, 1856, 1857, 1863, 1874, 1879, 1883, 1885,
                            1888, 1901 & 1903 of 2022
         ================================================
                     Dated this the 15th day of December, 2022

                                       ORDER

S. Manikumar, C. J.

Heard Mr. Babu S. Nair, learned counsel for the appellants and

Sri. V. Tekchand, learned Senior Government Pleader.

Directions issued by the learned Single Judge to surrender the

vehicles, is stayed, till passing of final orders in the writ appeals.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE

Eb

15-12-2022 /True Copy/ Assistant Registrar