State Of Kerala vs Cherian J Puthiyadam
2022 Latest Caselaw 46 Ker

WA No.1741/2021                               1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                           THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                            &
                         THE HONOURABLE MR.JUSTICE BASANT BALAJI
                  Monday, the 3rd day of January 2022 / 13th Pousha, 1943
                                    WA NO. 1741 OF 2021

        AGAINST JUDGMENT DATED 04/03/2021 IN WP(C) 1760/2010 OF THIS COURT.

                                           ---

   APPELLANT(S)/RESPONDENT NOS.1 TO 4 IN W.P.(C):

    1.THE STATE OF KERALA,REP. BY ITS SECRETARY TO GOVERNMENT,

      DEPARTMENT OF REVENUE,GOVERNMENT
    SECRETARIAT,THIRUVANANTHAPURAM-695001.

    2.THE DISTRICT COLLECTOR,COLLECTORATE,KOTTAYAM-686001.

    3.THE TAHASILDAR,MEENACHIL TALUK,MEENACHIL,KOTTAYAM DISTRICT-686575.

    4.THE VILLAGE OFFICER,KONDOOR VILLAGE,MEENACHIL TALUK,

      KOTTAYAM DISTRICT-686123.

    BY GOVERNMENT PLEADER

   RESPONDENT(S)/PETITIONER & RESPONDENT NOS.5 TO 8 IN W.P.(C):

    1.CHERIAN J.PUTHIYADAM,AGED 75 YEARS,S/O.JOHN,

      PUTHIYADAM HOUSE,ANTHINAD,LALAM VILLAGE,

      PALAI,KOTTAYAM DISTRICT-686574.

    2.SOUTH INDIAN BANK,REP. BY ITS BRANCH MANAGER,

      KANJIRAPALLY BRANCH,KOTTAYAM DISTRICT-686507.

    3.THOMAS MATHEW,KAROTTEMBRAYIL HOUSE,

      SANTHAMPARA P.O.,IDUKKI DISTRICT-685619.

    4.K.S.SCARIA,POTTAMKULAM HOUSE,

      KALAKETTY P.O.,KOTTAYAM DISTRICT-686510.

                                                                            P.T.O.
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    5.THE LAND REVENUE COMMISSIONER,GOVT. OF KERALA,

      LAND REVENUE COMMISSIONERATE,THIRUVANANTHAPURAM-695001.

    SRI. KURIAN GEORGE KANNANTHANAM (SR.) FOR R1.


        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.1760 of 2010
   dt.04.03.21 pending the Writ Appeal.


        This Writ Appeal coming on for admission on 03/01/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                       ORDER

Admit.

Parties are directed to maintain status quo as on date until further orders.

Having heard the learned Senior Advocate Kurian George Kannanthanam, we are of the view that, particularly keeping in view the age of contesting respondent, an early date of hearing is given.

Hence, Registry is directed to list the Writ Appeal for final hearing on 4/2/2022.

03/01/2022 Sd/-S.V.BHATTI,JUDGE

Sd/-BASANT BALAJI,JUDGE

03-01-2022 /True Copy/ Assistant Registrar