St.George Church vs The State Of Kerala
2022 Latest Caselaw 7632 Ker

WP(C) No.20621/2022                               1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                             THE HONOURABLE MR. JUSTICE GOPINATH P.
                      Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                                   WP(C) NO. 20621 OF 2022(C)
   PETITIONER:

          ST.GEORGE CHURCH, ADAKKAKUNDU P.O., KALIKKAVU, MALAPPURAM DISTRICT -
          676525, REPRESENTED BY ITS VICAR FR.JOSEPH KOONANICKAL, AGED 50
          YEARS, SON OF K.V.THOMAS, RESIDING AT PRESBYTERY, ST.GEORGE CHURCH,
          ADAKKAKUNDU P.O.

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT
         REVENUE DEPARTMENT (SPECIAL CELL), DEPARTMENT OF REVENUE, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
      2. THE SUB COLLECTOR, PERINTHALMANNA, GOVERNMENT BUILDING,
         PERINTHALMANNA, MALAPPURAM DISTRICT, PIN - 676504.
      3. THE THAHASILDAR, TALUK OFFICE NILAMBUR, VILAYAMTHODE, OOTTY ROAD,
         NILAMBUR - 679329.
      4. THE VILLAGE OFFICER, KALIKKAVU P.O., KALIKKAVU, MALAPPURAM - 676525.


        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 all further proceedings pursuant to Exhibit P1, P3 and P4
   pending final disposal of the Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.JOHN JOSEPH VETTIKAD & C.JOSEPH JOHNY, Advocates for the petitioner
   and of    GOVERNMENT PLEADER for respondents, the court passed the
   following:

                                              ORDER

The learned Government Pleader takes notice for the respondents.

Taking note of the Judgment of the Hon'ble Supreme Court in 2021 (2) KHC 188, there will be an interim order as prayed for, for a period of two months.

                                                        Sd/- GOPINATH P. JUDGE




24-06-2022                          /True Copy/                           Assistant Registrar
 WP(C) No.20621/2022                 2/2

                       APPENDIX OF WP(C) 20621/2022
Exhibit P1            THE TRUE COPY OF THE ORDER NO.C4/10145/2015 DATED

26-10-2015 ISSUED BY THE 3RD RESPONDENT Exhibit P3 THE TRUE COPY OF THE REFERENCE ORDER NO.B-13251/2015 DATED 6-2-2016 ISSUED BY THE 2ND RESPONDENT. Exhibit P4 THE TRUE COPY OF G.O.(RT)NO.530/2022/RD DATED 7-2-2022 OF THE 1ST RESPONDENT