Holy Granites And Bricks Private ... vs The District Collector
2022 Latest Caselaw 7617 Ker

WP(C) No.30014/2021                                1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                      Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                                   WP(C) NO. 30014 OF 2021(B)
   PETITIONER:

          HOLY GRANITES AND BRICKS PRIVATE LIMITED REPRESENTED BY ITS MANAGING
          DIRECTOR V.P.PRABHAKARAN, AGED 60 YEARS, S/O.V.NARAYANAN, PARAPRATH
          HOUSE, 294, PONNIYAM, PONNIYAM WEST P.O., KANNUR - 670 641.

   RESPONDENT:

          THE DISTRICT COLLECTOR, COLLECTORATE ROAD, THAVAKKARA, KANNUR,
          KERALA - 670 002.

        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 stay the operation of Exhibit-P6, during pendency of this Writ
   Petition (Civil).
        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 fated
   24-03-2022 and upon hearing the arguments of M/S.ALEX.M.SCARIA, A.J.RIYAS,
   SARITHA THOMAS & BEAS K.PONNAPPAN, Advocates for the petitioner and of
   GOVERNMENT PLEADER for respondent, the court passed the following:
                                      ORDER

The counsel for the petitioner submitted that the point raised in this writ petition is already covered by the Judgment of this Court in WP(C)7790/2022.

Interim order is extended by one month.

Sd/- P.V.KUNHIKRISHNAN JUDGE

24-06-2022 /True Copy/ Assistant Registrar