M Aboobacker vs Jessykutty Mathew
2022 Latest Caselaw 294 Ker

Con.Case(C) No.2128/2021                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Tuesday, the 11th day of January 2022 / 21st Pousha, 1943
              CONTEMPT CASE(C) NO. 2128 OF 2021(S) IN WP(C) 3562/2021
   PETITIONER/PETITIONER IN THE WPC:

           M. ABOOBACKER, AGED 68 YEARS, S/O. MUHAMMED KUNJU,
           VELLALIL, KEERIKKAD P.O., KAYAMKULAM,
           ALAPPUZHA DISTRICT-690 502.

        BY ADVS. M/S. P.A.MOHAMMED SHAH, ASWIN KUMAR M J, RENOY VINCENT, ARUN
        ROY, HELEN P.A., SHAHIR SHOWKATH ALI,

   RESPONDENT/RESPONDENT NO.6 IN THE WPC:


           JESSYKUTTY MATHEW, SPECIAL DEPUTY COLLECTOR AND
           COMPETENT AUTHORITY LAND ACQUISITION,
           NATIONAL HIGHWAY AUTHORITY OF INDIA,
           COLLECTORATE, ALAPPUZHA-688 001.

         BY GOVERNMENT PLEADER
        This Contempt of court case (civil) having come up for orders on
   11.01.2022, the court on the same day passed the following:
                                      ORDER

The learned Senior Government Pleader seeks further time.

The CALA (COMPETENT AUTHORITY LAND ACQUISITION) is directed not to

issue any Award until the next posting date.

List on 20/01/2022.

I also leave liberty to the CALA (COMPETENT AUTHORITY LAND

ACQUISITION) to decide whether the orders impugned can be withdrawn and

fresh orders issued as per the directions in this judgment.

Sd/- DEVAN RAMACHANDRAN JUDGE

11-01-2022 /True Copy/ Assistant Registrar