Gayathri S.Bhandary vs The Secretary, Vorkady Grama ...
2022 Latest Caselaw 11708 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MRS. JUSTICE M.R.ANITHA
       Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                    IA.NO.1/2022 IN RSA NO. 762 OF 2022
             OS 349/2018 OF PRINCIPAL MUNSIFF COURT, KASARAGOD
                      AS 23/2020 OF SUB COURT,KASARAGOD
PETITIONER/APPELLANT:

     GAYATHRI S.BHANDARY, AGED 57, W/O SHANKARA BHANDARY,RESIDING AT
     NADIBAILU, PATHUR VILLAGE, PATHUR POST, MANJESWAR TALUK, KASARAGODE
     DISTRICT - 671532.

RESPONDENT/RESPONDENT:

     THE SECRETARY, VORKADY GRAMA PANCHAYATH ,VORKADY, VORKADY VILLAGE,
     VORKADY P.O., MANJESWAR TALUK, KASARAGODE DISTRICT - 671323.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the impugned judgment in AS.No.23/2020 and the order status quo in
respect of schedule of property attached hereunder,pending disposal of the
Second Appeal.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.C.S.MANILAL, S.NIDHEESH, KUNJAPPEASOW RAINGE, Advocates for the
petitioner, the court passed the following:
                                 M.R.ANITHA , J.
                 ---------------------------------------------------
                            R.S.A.No. 762 of 2022
               ----------------------------------------------------
                Dated this the 20th day of December, 2022

                                       ORDER

Admit. Issue notice to respondent.

Substantial question of law is formulated as follows;

1. Whether the findings of the courts below that plaint B schedule

way is dedicated to public is legal and proper ?

2. Whether the respondent Panchayat has got any right over B

schedule way in defiance of Section 178 of the Panchayath Raj

Act ?

I.A.No.1 of 2022

Petition to stay the operation of the impugned judgment in

A.S.No.23/2020.

Heard. Issue status quo as on the date of final decree.

Sd/-

        rps/                                  M.R.ANITHA, JUDGE




20-12-2022                     /True Copy/                           Assistant Registrar