State Of Kerala Represented By Its ... vs M C George
2022 Latest Caselaw 6933 Ker

WA No.102/2022                                   1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                    THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                           &
                        THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                 Tuesday, the 14th day of June 2022 /24th Jyaishta, 1944

                                    WA NO. 102 OF 2022

      AGAINST JUDGMENT DATED 04/12/2021 IN WP(C) NO.16705/2021 OF THIS COURT.

                                             ---

   APPELLANTS/RESPONDENTS IN WP(C):

    1.STATE OF KERALA,REPRESENTED BY ITS SECRETARY,

      REVENUE DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM- 695 001.

    AND 4 OTHERS.

    BY GOVERNMENT PLEADER

   RESPONDENT/PETITIONER IN WP(C):

     M C GEORGE,AGED 72 YEARS,SON OF LATE M C CHERIAN,

     RESIDING AT NO.55,LAVELLE ROAD,BANGALORE,PIN - 560 001.

    BY ADV.SRI.M.A.ABDUL HAKHIM AND JAGAN ABRAHAM M.GEORGE


        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 dated 04.12.2021 in WP(C)
   No.16705/2021 and all further proceedings pursuant thereto, pending
   disposal of the Writ Appeal.


        This Writ Appeal again coming on for orders on 14/06/2022 upon
   perusing the appeal memorandum and this court's order dated 25/01/2022,
   the court on the same day passed the following:


                                        O R D E R

Interim order continues.

Post after four weeks.

14/06/2022 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

14-06-2022 /True Copy/ Assistant Registrar