B.Saraswathy Amma vs The District Collector
2022 Latest Caselaw 11711 Ker

OP(C) No.1286/2021                                1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT

                             THE HONOURABLE MR.JUSTICE C.S.DIAS

               Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944

                                     OP(C) NO. 1286 OF 2021

                     OS 558/2013 OF MUNSIFF COURT, ALUVA, ERNAKULAM

   PETITIONERS/ADDL. PLAINTIFFS 2 TO 6:

      1. B.SARASWATHY AMMA, AGED 73, W/O P.K.SHANMUGHAN PILLAI, VADAKKE
         PEECHAMPALLY (VADAKKE PEECHAMPALLY FROM AROOR), ALUVA
         VILLAGE, ALUVA DESOM, ALUVA TALUK, ERNAKULAM DISTRICT-683101.

        AND 4 OTHERS

   RESPONDENTS/DEFENDANTS:

      1. THE DISTRICT COLLECTOR, ERNAKULAM, CIVIL STATION, KAKKANAD,
         KOCHI-682021.

        AND 4 OTHERS


         Op (civil) praying inter alia that in the circumstances stated in the affidavit filed
   along with the OP(C) the High Court be pleased to stay all further proceedings in O.S.
   No.558 of 2013 on the file of the Munsiff's Court, Aluva, pending disposal of the
   Original Petition and pass such other orders as this Honourable Court deems fit and
   proper in the interest of justice and for proper and effective adjudication of the case.


         This petition again coming on for orders upon perusing the petition and the
   affidavit filed in support of OP(C) and this court's order dated 06.09.2021 and upon
   hearing the arguments of M/S. V.N.SANKARJEE, V.N.MADHUSUDANAN, R.UDAYA JYOTHI,
   M.M.VINOD, M.SUSEELA, KEERTHI B. CHANDRAN, VIJAYAN PILLAI P.K.,
   C.PURUSHOTHAMAN NAIR, SANAL C.S & NITHEESH.M, Advocates for the petitioners
    and of GOVERNMENT PLEADER for R1 TO R3, the court passed the following:

                                            ORDER

I A No. 1/2022 will be considered along with the original petition.

The interim order dated 09-08-2021 directing the pronouncement of the judgment in O.S No. 558/2013 of the court of the Munsiff, Aluva, to be deferred, is revived and extended by three months.

Sd/- C.S.DIAS, JUDGE

20-12-2022 /True Copy/ Assistant Registrar