Citation : 2022 Latest Caselaw 8079 Ker
Judgement Date : 29 June, 2022
WP(C) No.18703/2013 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944
WP(C) NO. 18703 OF 2013(K)
PETITIONERS:
1. CHANDRASEKHARAN PILLAI, RESIDING AT LAKSHMIVILASAM, VADAKKUMMURI
MEKKU, KUTHIRAPANTHI P.O., THAZHAVA VILLAGE, KARUNGAPPALLY, KOLLAM.
2. [email protected], W/O.CHANDRASEKHARAN PILLAI, DO. DO.
RESPONDENTS:
1. THE THAZHAVA GRAMA PANCHAYAT, SRP MARKET P.O., THAZHAVA, KOLLAM,
REPRESENTED BY ITS SECRETARY, PIN -690523
2. THE DISTRICT COLLECTOR, KOLLAM, PIN -691001
3. THE ADDL. TAHASILDAR, KARUNAGAPPALLY,PIN -690518
4. THE VILLAGE OFFICER, THAZHAVA, KARUNAGAPPALLY, PIN -690518
5. THE TALUK SURVEYOR TALUK OFFICE, KARUNAGAPPALLY, KOLLAM, PIN -690518
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 Ext.P4, pending
disposalof the Writ Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S R.RAJASEKHARAN PILLAI & SABINA JAYAN, Advocates for the petitioners,
SRI.B.SURESH KUMAR, Advocate for respondent 1 and of GOVERNMENT PLEADER
for respondent no. 3, the court passed the following:-
ORDER
Registry will get a report from the Munsiff's Court, Karunagappally about the stage of O.S. No.5/2013. If it is already disposed, a copy of the judgment is to be obtained.
Include in the daily hearing list on 21-07-2022.
Sd/- P.V.KUNHIKRISHNAN JUDGE
29-06-2022 /True Copy/ Assistant Registrar WP(C) No.18703/2013 2/2
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