Alias Paul vs The Pothanikkadu Grama Panchayat
2023 Latest Caselaw 574 Ker

OP(C) No.48/2023                            1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                        PRESENT

                           THE HONOURABLE MR.JUSTICE C.S.DIAS
               Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
                                   OP(C) NO. 48 OF 2023

                    OS 45/2017 OF SUB COURT, MUVATTUPUZHA, ERNAKULAM

   PETITIONER/ PLAINTIFF:

           ALIAS PAUL, AGED 58 YEARS, S/O.POULOSE, CHUNAYAPPILLIL
           HOUSE, PULINTHANAM P.O., ENANELLOOR VILLAGE, VIA
           MUVATTUPUZHA, ERNAKULAM DIST, PIN - 686671

   RESPONDENTS/DEFENDANTS:

       1. THE POTHANIKKADU GRAMA PANCHAYAT, REP. BY ITS
          SECRETARY, POTHANIKKADU P.O., VIA MUVATTUPUZHA, ERNAKULAM DISTRICT,
          PIN - 686 671.
       2. MATHEW THOMAS, THONIPPATTU HOUSE, PULINTHANAM P.O, VIA MUVATTUPUZHA,
          ERNAKULAM DISTRICT, PIN - 686 671.
       3. SHALY, W/O.MATHEW THOMAS, THONIPPATTU HOUSE, PULINTHANAM P.O., VIA
          MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN - 686671
       4. SANTHA, W/O.SURENDRAN, VENNAYILCHIRA HOUSE, PULINTHANAM
          P.O., ERANELLOOR VILLAGE, VIA MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN
          - 686671


        OP (Civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   the trial of O.S No. 45/2017 before the Hon'ble Munsiff's Court,
   Muvattupuzha, pending disposal of the Original Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S GEORGE ABRAHAM, JOBY D JOSEPH & MARY CATHERINE PRIYANKA P.S, Advocates
   for the petitioner, the court passed the following:




                                                                         (p.t.o)
 OP(C) No.48/2023                              2/2




                                       O R D E R

Issue urgent notice before admission by speed post to respondents.

The petitioner is also simultaneously permitted to serve a copy of the original petition on the learned counsel appearing for the respondents before the court below and file a memo to the effect.

The court of the Munsiff, Muvattupuzha, is directed to defer the pronouncement of judgment in O.S No. 45/2017 for a period of two weeks.

Post on 19-01-2023.

Sd/- C.S.DIAS, JUDGE

11-01-2023 /True Copy/ Assistant Registrar