Kerala High Court
C.K.Ravi vs State Of Kerala on 8 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Wednesday, the 8th day of June 2022 / 18th Jyaishta, 1944
WA NO. 664 OF 2022
AGAINST JUDGMENT DATED 04.04.2022 IN WP(C) NO.8125/2022 OF THIS COURT
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APPELLANT/PETITIONER:
C.K.RAVI, AGED 69 YEARS, S/O. C.K. KITTEN (KRISHNAN),
PUTHUPPURAYIDATHIL HOUSE, MUKKOOTTUTHARA P.O., KOTTAYAM- 686510.
BY ADVS.M/S. KALEESWARAM RAJ, THULASI K. RAJ & SHILPA SOMAN
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, SECRTARIAT, THIRUVANANTHAPURAM- 695001.
2. SECRETARY TO GOVERNMENT, DEPARTMENT OF SCHEDULED CASTE WELFARE
DEVELOPMENT, SECRETARIAT, THIRUVANANTHAPURAM- 695001.
3. DIRECTOR, SCHEDULED CASTE WELFARE DEPARTMENT, THIRUVANANTHAPURAM-
695001.
4. THE DISTRICT COLLECTOR, COLLECTORATE,KOTTAYAM-686001.
5. THE TAHSILDAR, KANJIRAPPALLY, KOTTAYAM 686507.
6. THE VILLAGE OFFICER, MANIMALA VILLAGE, MUKKOTTUTHARA P.O, KOTTAYAM
-686510.
7. K.K. KALYANI, W/O. LATE SUDHAKARAN THAMPI, KANJIRATHUMKUNNIL,
VALLAMKULAM WEST (P.O), THIRUVALLA, PATHANAMTHITTA- 689541.
BY SENIOR GOVERNMENT PLEADER SMT.LATHA THANKAPPAN
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an interim order staying the operation and implementation of the
judgment dated 04.04.2022 in Writ Petition No.8125/2022.
This Writ Appeal coming on for orders on 08/06/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:
P.T.O.
S. MANIKUMAR, CJ & SHAJI P. CHALY, J.
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W.A. No. 664 of 2022
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Dated this the 8TH day of June, 2022.
ORDER
S. MANIKUMAR,CJ.
By the impugned judgment dated 04.04.2022 in W.P.(C) No.
8125 of 2022, writ court directed to issue patta in favour of K. K.
Kalyani, W/O. Late Sudhkaran Thampi, Thiruvalla, Pathanamthitta,
respondent No.7, as expeditiously as possible, but not later than
one month from the date of receipt of a copy of the judgment.
2. Writ Court has also granted liberty to respondent No.7 to
move the civil court against the possession claimed by the writ
petitioner.
3. Being aggrieved, instant appeal is filed by the writ
petitioner.
4. We have heard Ms. Thulasi K. Raj, learned counsel for the
appellant, and Smt. Latha Thankappan, learned Senior Government
Pleader, and perused the pleading and materials on record.
5. To a query as to whether the impugned directions have
been acted upon and patta granted, Smt. Latha Thankappan,
learned Senior Government Pleader, submitted that proceedings are
not yet finalised.
6. Taking note of the above, we direct the learned Senior
Government Pleader to take notice on behalf of respondent Nos. 1 to
6. Issue notice to respondent No.7 by special messenger.
7. Post the matter on 15.06.2022. Status quo as on today shall
be maintained till then.
sd/-
S. MANIKUMAR,
CHIEF JUSTICE.
sd/-
SHAJI P. CHALY,
JUDGE.
Rv
08-06-2022 /True Copy/ Assistant Registrar
