Koliyala Abdullakoya vs The Land Acquistiion Collector
2023 Latest Caselaw 1544 Ker

CRP No.76/2018                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS

                 Friday, the 20th day of January 2023 / 30th Pousha, 1944

                   IA.NO.2/2018 (IA No.427/2018) IN CRP NO. 76 OF 2018


       E.P.No.3/2015 in LAR 4/2013 OF DISTRICT COURT, KAVARATTI, LAKSHADWEEP

   PETITIONERS/REVISION PETITIONERS:

      1. KOLIYALA ABDULLAKOYA, S/O.IDIYAKKAL SAYED MUHAMMEDKOYA, KOLIYALA
         HOUSE, KAVARATTI.

             AND 24 OTHERS.

   RESPONDENTS/JUDGMENT DEBTORS 1,3 TO 7:

      1. THE LAND ACQUISTIION COLLECTOR, KAVARATTI-682555.

            AND 5 OTHERS.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the entire
   proceedings in EP No.3/2015 in LAR No.4/2013 on the files of the District
   Court, Kavaratti, U.T of Lakshadweep, till the disposal of the above
   Revision Petition.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 21.10.2022 and upon hearing the arguments of SRI.JOBY JACOB
   PULICKEKUDY, SRI.ANIL GEORGE, SRI.DINIC.J.COYCARA & SRI.K.S.SUMEESH,
   Advocates for the petitioners and of GOVERNMENT PLEADER for Respondent 1,
   SRI.R.ROHITH, CAVEATOR for respondent 4 and SRI.RAJIT, Advocate for the
   respondents 3, 5 & 6, the court passed the following:

                                         O R D E R

Service is complete.

The interim order dated 21.02.2018 will stand extended by six months.

Sd/- C.S.DIAS, JUDGE

20-01-2023 /True Copy/ Assistant Registrar