State Of Kerala Represented By The ... vs George @Valal Koruthu George
2022 Latest Caselaw 7346 Ker

CRP No.186/2022                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
                  Thursday, the 23rd day of June 2022 / 2nd Ashadha, 1944

                           IA.NO.1/2022 IN CRP NO. 186 OF 2022


         EP 29/2017 IN LAR 34/2012 OF SUB COURT, THIRUVALLA, PATHANAMTHITTA

   APPLICANT/ REVISION PETITIONER/ RESPONDENT NO. 1/ JUDGMENT DEBTOR NO. 1:

          STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR,
          PATHANAMTHITTA, PIN - 689645

   RESPONDENTS/ RESPONDENTS/ PETITIONERS AND RESPONDENTS/ JUDGMENT DEBTOR NO. 2:

      1. GEORGE @ VALAL KORUTHU GEORGE, VALAL PUTHENPARAMBIL HOUSE,
         KUTTAPUZHA PO, KUTTAPPUZHA MURI, THIRUVALLA TALUK, PATHANAMTHITTA
         DIST, PIN - 689103.
      2. ACHAMMA SUSAN GEORGE, VALAL PUTHENPARAMBIL HOUSE, KUTTAPUZHA PO,
         KUTTAPPUZHA MURI, THIRUVALLA TALUK, PATHANAMTHITTA DIST, PIN -
         689103.
      3. SOUTHERN RAILWAY, ERNAKULM REPRESENTED BY CHIEF ENGINEER
         CONSTRUCTION, PIN - 682016.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of order dated 18-11-2021 in EP No. 29/2017 in LAR No. 34/2012 on the
   files of the Sub Court, Thiruvalla in the interest of Justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT PLEADER for the petitioner, the court passed the following:

                                         O R D E R

On a consideration of the averments in the affidavit in support of the application, I am satisfied that the petitioner has made out a prime facie case for an interim relief. Hence, I stay all further proceedings in EP 29/2017 in LAR 34/2012 of the court of the Subordinate Judge, thiruvalla for a period of one month.

Sd/- C.S.DIAS, JUDGE

23-06-2022 /True Copy/ Assistant Registrar