Oonhilot Nanu vs State Of Kerala
2022 Latest Caselaw 5087 Ker

WP(C) No.15195/2022                            1/3

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                             THE HONOURABLE MR. JUSTICE GOPINATH P.
                      Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                                   WP(C) NO. 15195 OF 2022 (Y)
   PETITIONER:

          OONHILOT NANU, AGED 80 YEARS, S/O. LATE KUNHICHEKKAN, OONHILOT
          HOUSE, KUNNANGAMANGALAM P.O., KOZHIKODE DISTRICT, PIN - 673571

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      2. THE DISTRICT COLLECTOR, COLLECTORATE, CIVIL STATION. KOZHIKODE, PIN
         - 673001
      3. THE TAHSILDAR (LR), TALUK OFFICE, KOZHIKODE, PIN - 673001

        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 P3 notice,
   pending 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.M.B.SHYNI, JOHN K.GEORGE, V.R.ANILKUMAR, R.RAJESH KUMAR, RAMEES P.K. &
   ERFANA PARAMBADAN, Advocates for the petitioner, and of GOVERNMENT PLEADER
   for the respondents, the court passed the following:

                                                                              (p.t.o)
 WP(C) No.15195/2022                               2/3




                                       GOPINATH P., J.
                                     -------------------------------
                                    W.P.(C) No.15195 of 2022
                                 --------------------------------------
                                 Dated this the 06th day of May, 2022



                                              ORDER

Admit.

2. G.P takes notice for respondents.

3. Having regard to the fact that as early as in 2012 there was a

direction from this court (Ext.P1 judgment) to consider the assignment

application of the petitioner in respect of 3 cents of land occupied by her

and also considering the fact that the petitioner has been clearly in

possession and enjoyment of the property in question for a substantially

long period, there will an interim order as prayed for, for a period of 3

months.

Sd/-

GOPINATH P.

                                                             JUDGE
           Skk/6.5.22




06-05-2022                          /True Copy/                               Assistant Registrar
 WP(C) No.15195/2022                 3/3

                       APPENDIX OF WP(C) 15195/2022
Exhibit P1            A TRUE COPY OF THE JUDGMENT DATED 11/06/2012 IN W.P.(C)

NO. 2116/2012 OF THIS HON'BLE COURT Exhibit P3 TRUE COY OF THE NOTICE RECEIVED BY THE PETITIONER FROM THE OFFICE OF THE 3RD RESPONDENT DATED 26/03/2022