Thomas vs Mukundan
2022 Latest Caselaw 657 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                     &
                  THE HONOURABLE MR.JUSTICE BASANT BALAJI
          Friday, the 14th day of January 2022 / 24th Pousha, 1943
                              WA NO. 62 OF 2022

   AGAINST JUDGMENT DATED 17.12.2021 IN WP(C) 26012/2021 OF THIS COURT.

                                   ---

APPELLANT/4TH RESPONDENT:

 THOMAS,AGED 53 YEARS,S/O. PAILY, PALACHUVADU HOUSE,

 PANNIKUZHY KARA,PUTHENCRUZE P.O.,ERNAKULAM DISTRICT -682 308.

BY ADVS.M/S. JOHN VIPIN & A.G.SUNIL KUMAR

RESPONDENTS/PETITIONER/RESPONDENTS 1 TO 3 AND 5:

1.MUKUNDAN,AGED 57 YEARS,S/O LATE NARAYANAN, VILLAMPURATHU HOUSE,

  PANNIKUZHY KARA,PUTHENCRUZE VILLAGE,ERNAKULAM DIST.PIN -682308.

2.STATE OF KERALA,REPRESENTED BY THE DISTRICT COLLECTOR,

  ERNAKULAM DISTRICT,CIVIL STATION,KAKKANAD P.O.,ERNAKULAM -682030.

3.THE TAHSILDAR, KUNNATHUNADU TALUK,TALUK OFFICE,MINI CIVIL STATION,

  PERUMBAVOOR P.O., ERNAKULAM - 683542.

4.THE VILLAGE OFFICER,PUTHENCRUZE VILLAGE OFFICE,

  PUTHENCRUZE P.O., ERNAKULAM DISTRICT -682308.

5.CIRCLE INSPECTOR OF POLICE,PUTHENCRUZE POLICE STATION,

  PUTHENCRUZE P.O.,ERNAKULAM DISTRICT -682308.


     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 judgment dtd.17.12.2021 in W.P.(c) No.26012 of 2021 of the learned
single judge, pending disposal of this writ appeal in the interest of
justice.


     This Writ Appeal coming on for orders on 14/01/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:


                                                                      P.T.O.
 EXT.P6:TRUE COPY OF PETITION FILED BEFORE 2ND RESPONDENT

BY PETITIONER DATED 12.7.2021.

                             ---
                          P.B.SURESH KUMAR & BASANT BALAJI, JJ.
                            -----------------------------------------------
                                Writ Appeal No.62 of 2022
                            -----------------------------------------------
                         Dated this the 14th day of January, 2022


                                             ORDER

Government Pleader is directed to ascertain and report

as to whether the direction in the impugned judgment to the second

respondent to consider and pass orders on Ext.P6 representation

preferred by the first respondent has been complied with, and if not,

the time limit within which the said direction could be complied with.

List the matter on 19.01.2022.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

BASANT BALAJI, JUDGE.

YKB

14-01-2022 /True Copy/ Assistant Registrar