Shaibu P vs The Tahsildar
2022 Latest Caselaw 11532 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. 1803 OF 2022

      AGAINST JUDGMENT DATED 30-11-2022 IN WP(C) 35788/2022 OF THIS COURT

                                      ---

APPELLANT/PETITIONER:


       SHAIBU P., AGED 43 YEARS , S/O.P. KRISHNAN, P.K. INFRASTRUCTURE,
       5/3403, C311, SPACE MALL, JAFARKHAN COLONY ROAD, KOZHIKKODE,
       KOZHIKKODE DISTRICT, PIN - 673 001.

   BY ADV.SRI.BABU S.NAIR

  RESPONDENTS/RESPONDENTS:

     1. THE TAHSILDAR, TALUK OFFICE, KOZHIKKODE, PIN - 673 001
     2. THE VILLAGE OFFICER, KOTTOOLI VILLAGE, KOZHIKKODE DISTRICT,PIN - 673
        004.




   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.35788/2022 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