Sajikumar T.M vs The District Collector
2023 Latest Caselaw 9373 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                       THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                Friday, the 25th day of August 2023 / 3rd Bhadra, 1945
                                  WA NO. 1323 OF 2023

       AGAINST JUDGMENT DATED 27/06/2023 IN WP(C) 6830/2023 OF THIS COURT



APPELLANT/PETITIONER:


SAJIKUMAR T.M., AGED 48, S/O. LATE THANKAPPAN, MACHINGAPARAMBU


PAZHAVEEDU P.O., ALAPPUZHA - 688009.


BY ADVS. M/S. SADCHITH.P.KURUP,



RESPONDENTS/RESPONDENTS:


1. THE DISTRICT COLLECTOR, COLLECTORATE, ALAPPUZHA - 688001


AND 6 OTHERS.


BY SENIOR GOVERNMENT PLEADER FOR R1 TO R3


ADVS. M/S. K.V.ANIL, ANIRUDH KADAVIL, & M.J. RAJASREE FOR R4


ADVS. M/S. ARCHANA K.S. & AMAL S KUMAR FOR R7

       Prayer for interim relief in the Writ Appeal stating that in the
  circumstances stated in the appeal memorandum, the High Court be pleased
  to stay all further proceedings pursuant to Ext.P3 & P9 to dispossess the
  appellant from the property of 4.05 Ares in survey No.619/F of Pazhaveedu
  Village, pending consideration of the writ petition.
       This Writ Appeal again coming on for orders on 25/08/2023 upon
  perusing the appeal memorandum and this court's order dated
  22/08/2023, the court on the same day passed the following:
                       A.MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.
                  ----------------------------------------------
                                W.A.No.1323 of 2023
                  -----------------------------------------------
                      Dated this the 25th day of August, 2023

                                        O R D E R

A.Muhamed Mustaque, J.

The learned Government Pleader is directed to get

instructions.

Taking note of the nature of the dispute involved, we

are of the view that the Bank is free to handover the

possession of the building to the purchaser. The

possession of the building to the purchaser will be

subject to the outcome of the Writ Appeal.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE ln

25-08-2023 /True Copy/ Assistant Registrar