The Land Owners Association ... vs National Highway Authority Of ...
2022 Latest Caselaw 6214 Ker

WP(C) No.1707/2022                       1/2




                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
                           W.P.(C) NO. 1707 OF 2022 (K)
   PETITIONERS:

      1. LAND OWNERS ASSOCIATION, ACTION COMMITTEE,OFFICE 22-415, DEEPIKA JN,
         CHERTHALA, ALAPPUZHA -688524, REP. BY PRESIDENT, SRI MOHANDAS, AGED
         62 YEARS, SON OF MADAVA PANICKER, RESIDING AT CHAITRAM,CMC
         27,CHERTHALA,ALAPPUZHA - 688524

    AND ANOTHER

   RESPONDENTS:

      1. NATIONAL HIGHWAY AUTHORITY OF INDIA, REP. BY DY GENERAL MANAGER CUM
         PROJECT DIRECTOR NO. 36-414-III, NEAR NSS HIGHER SECONDARY SCHOOL,
         PALKULANGARA,THIRUVANANTHAPURAM, PIN - 695024

    AND 3 OTHERS


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass an interim order, staying all further proceedings for
   eviction initiated in pursuance to Ext.P10 eviction Mahazar and similar
   other notices issued to the land owners by the 3rd respondent, pending
   final disposal of the writ petition.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this court's order dated
   04.04.2022 and upon hearing the arguments of M/S.S.KRISHNAMOORTHY,
   P.S.ARUNA & SNEHA ROSE, Advocates for the petitioners, SRI. SUBU PULLAN,
   STANDING COUNSEL for R1 and of SMT.M. ANIMA, GOVERNMENT PLEADER for
   respondents 2 to 4, the court passed the following:
 WP(C) No.1707/2022                          2/2



                                     O R D E R

I cannot hear this matter today because the state has filed a review against the judgment which is relied upon by me while delivering the judgment.

I therefore, adjourn this matter to be called on 8-6-2022 along with the batch cases and until such time, the status quo with respect to the property acquired shall be maintained by both sides.

Sd/- DEVAN RAMACHANDRAN, JUDGE

01-06-2022 /True Copy/ Assistant Registrar