K.A.Cheriyan vs Adarsh M K
2023 Latest Caselaw 1890 Ker

WA No.526/2022                               1/2


                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                      THE HONOURABLE MRS.JUSTICE SHOBA ANNAMMA EAPEN
                 Wednesday, the 1st day of February 2023 12th Magha, 1944
                                   W.A.NO. 526 OF 2022

    AGAINST THE JUDGMENT DATED 14.03.2022 IN W.P.(C)NO.5677/2022 OF THIS COURT

                                          ---

   APPELLANT/3RD PARTY:

          K.A.CHERIYAN, AGED 64, S/O. AUGUSTY, RESIDING IN THE ADDRESS
          KUZHIKANDATHIL HOUSE, OONNUKAL P.O., KOTHAMANGALAM, ERNAKULAM
          DISTRICT-689647.

    BY ADV.SRI.SREEKUMAR (CHELUR)

   RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 4:

      1. ADARSH M K., AGED 43, S/O. KRISHNAN, RESIDING IN THE ADDRESS
         MOLEKUDIYIL HOUSE, OONNUKAL P.O., KOTHAMANGALAM, ERNAKULAM
         DISTRICT-686647.

    AND 4 OTHERS.


    BY ADV. SRI.VINOD MADHAVAN for R1

    BY PEEYUS A.KOTTAM FOR R2 & R3


    By GOVERNMENT PLEADER for R4 & R5


        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 the operation of directions issued in WP(C)No.5677 of 22 dated
   14.3.22 by the learned single judge and no grant of building permit should
   take place, pending consideration of the above writ appeal, in the
   interest of justice.

        This Writ Appeal again coming on for orders on 01/02/2023 upon
   perusing the appeal memorandum and this court's order dated 17/06/2022,
   the court on the same day passed the following:

                                                                            P .T.O.
 WA No.526/2022                                 2/2




                                       O R D E R

The Panchayat shall state before this court, by way of an affidavit, regarding the width of the way from the National Highway leading to the LPG godown proposed by the 1st respondent. Such an affidavit shall be filed within a period of ten days.

The interim order is revived and extended till 13/02/2023.

Post on 13/02/2023.

01/02/2023 Sd/- A.MUHAMED MUSTAQUE,JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

01-02-2023 /True Copy/ Assistant Registrar