Munnurkadan Muthappayi Temple ... vs Rameshan
2023 Latest Caselaw 931 Ker

OP(C) No.68/2023                              1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
                   Tuesday, the 17th day of January 2023 / 27th Pousha, 1944

                                     OP(C) NO. 68 OF 2023

                   CMA NO.28/2022 OF THE ADDL. DISTRICT COURT-III, MANJERI

                          OS 358/2022 OF THE MUNSIFF COURT, MANJERI

   PETITIONER/APPELLANT/PETITIONER/PLAINTIFF:

           MUNNURKADAN MUTHAPPAYI TEMPLE COMMITTEE, CHERUVATHUKUNNU,
           REPRESENTED BY ITS PRESIDENT VINOD, AGED 36 YEARS, S/O. KUNJAN,
           PARARABADAN HOUSE, NILAMBUR AMSOM, ANDIKKUNNUDESOM, NILAMBUR TALUK,
           NILAMBUR (P.O.), PIN - 679329

   RESPONDENTS/RESPONDENTS/RESPONDENTS/DEFENDANTS:

       1. RAMESHAN, S/O MADAVAN, MUNDASSERI HOUSE, ELANKUR AMSOM, KAPRATTU
          KALAM DESOM, MANJAPPATTA (P.O), ERNADU TALUK, PIN - 676123
       2. P.K.RAMACHANDRAN, S/O VELAPPAN, PUTHANPURAKKAL HOUSE, SECRETARY
          CHERUVATHUKKUNU BRURIAL GROUND COMMITTEE, NILAMBUR AMSOM DESOM,
          NILAMBUR (P.O), NILAMBUR TALUK, PIN - 679329
       3. CHENJILIYAN BALAN, S/O NADIKKUTTY, CHENJILIYAN HOUSE, EDAKKARA
          AMSOM, KAKKAPARATHA DESOM, EDAKKARA (P.O) NILAMBUR TALUK, PIN -
          679331

        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
   direct the parties to maintain status quo as on the date of suit, OS
   358/2022 before the Munsiff Court, Manjeri, pending the disposal of this
   Original Petition (C).
        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.JAMSHEED HAFIZ &       K.K.NESNA, Advocates for the petitioner,
   M/s.SHASHANK DEVAN, MKS.MENON, K.M.ANEESH & ADARSH KUMAR, Advocates for
   Respondent 1, the court passed the following:



                                                                               (P.T.O)
 OP(C) No.68/2023                               2/3




                                       C.S.DIAS,J.
                   ====================
                                  O.P (C)No.68 of 2023
                   ------------------------------------ ---------
                          Dated this the 17th day of January, 2023

                                         ORDER

Admitted.

Sri.Adarsh takes notice for the first respondent.

Service is complete on the respondents 2 and 3.

Sri.Adarsh submits that pursuant to Ext.P15

permission granted by the Kerala Forest Department and

the judgment passed by this Court in W.P.(C)

No.37669/2022, the respondents have cut and removed

27 teak trees from the property comprised in Survey

No.207/3-1.

In the light of the above submission and after

consideration of the pleadings and materials on record, I

direct the petitioner and the respondents to maintain status-

quo with respect of the plaint schedule property as on today,

for a period of one month.

Sd/-

                                                       C.S.DIAS, JUDGE
          rmm/17.01.2023




17-01-2023                       /True Copy/                               Assistant Registrar
 OP(C) No.68/2023                    3/3

                     APPENDIX OF OP(C) 68/2023
Exhibit P15        TRUE COPY OF THE PERMISSION ISSUED BY THE KERALA FOREST

DEPARTMENT TO THE 1ST RESPONDENT DATED 03.08.2022 FOR CUTTING TREES

17-01-2023 /True Copy/ Assistant Registrar