Leela vs Bhaskaran Adiyodi
2022 Latest Caselaw 1898 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                   PRESENT


                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN



          Friday, the 18th day of February 2022 / 29th Magha, 1943


                             OP(C) NO. 343 OF 2022


            OS 103/2018 OF MUNSIFF COURT, NADAPURAM, KOZHIKODE

          AA 34/2017 OF LAND REFORMS APPELLATE AUTHORITY,KANNUR

PETITIONER/ 1ST DEFENDANT:

     LEELA, AGED 63 YEARS, D/O EDACHERI KUNNATH KUNHIRAMAN ADIYODI,
     VINEETHA, AROOR AMSOM DESOM, AROOR P.O., VATAKARA TALUK, KOZHIKODE
     DISTRICT-673507.

RESPONDENTS/ PLAINTIFF & 2ND AND 3RD DEFENDANTS:

  1. BHASKARAN ADIYODI, AGED 74 YEARS, S/O. KUNHIKELU NAMBIAR,
     SREENILAYAM, AROOR AMSOM, AROOR P.O., VATAKARA TALUK, KOZHIKODE
     DISTRICT-673507.

  2. SREEJITH L.R, S/O LEELA, AGED 34 YEARS, TEACHER, 'VINEETHA', AROOR
     AMSOM, AROOR P.O, VATAKARA TALUK, KOZHIKODE DISTRICT-673 507.

  3. RESHMA, W/O SREEJITH, AGED 25 YEARS, 'VINEETHA', AROOR AMSOM, AROOR
     P.O, VATAKARA TALUK, KOZHIKODE DISTRICT-673 507.


     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 OS No. 103/2018 on the file of Munsiff Court,
Nadapuram, pending disposal of the above original petition.


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
Sri. R.K.MURALIDHARAN, Advocate for the petitioner, the court passed the
following:


                                                                       [PTO]
                                    A.BADHARUDEEN, J.

                  ------------------------------------------------------------
                                 O.P.(C)No.343 of 2022
                   ------------------------------------------------------------
                    Dated this the 18th day of February, 2022

                                          ORDER

Heard. Issue notice to the respondents.

2. Call for a report from the Land Reforms Appellate

Authority, Kannur regarding the present stage of AA No.34 of 2017 and also

the impediment in the matter of disposing the same within a period of two

weeks.

3. The petitioner is directed to serve a copy of this original

petition to the learned Government Pleader for understanding the case. As

per the judgment in O.P.(C)No.555 of 2021 this Court ordered to dispose of

AA No.34 of 2017 at the earliest. But the same is not complied with is the

submission of the learned counsel for the petitioner.

Post on 25.03.2022 with report of the Appellate Authority.

Trial and disposal of O.S.No.103 of 2018 on the file of Munsiff

Court, Nadapuram shall stand stayed till then. But the interim measures

can go on.

Registry is directed to forward this order to the LRAA directly

and also through the learned Government Pleader for further report as

directed.

Sd/-

A.BADHARUDEEN, JUDGE rkj

18-02-2022 /True Copy/ Assistant Registrar