Thulasi P G vs Kerala State
2023 Latest Caselaw 6803 Ker

RSA No.170/2022                                         1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                                   THE HONOURABLE MR. JUSTICE T.R.RAVI
                  Tuesday, the 20th day of June 2023 / 30th Jyaishta, 1945
                                    IA.NO.1/2022 IN RSA NO. 170 OF 2022
                                       AS 66/2020 OF SUB COURT, PALA
                              OS 296/2017 OF MUNSIFF COURT, KANJIRAPPALLY
   PETITIONER/APPELLANT:

          THULASI. P.G.,W/O.MANOJ KUMAR, EX-SERVICE COLONY, BLOCK NO. 168, KOLLAMULA
          VILLAGE, MANNADISSALA P O, PATHANAMTHITTA DISTRICT, PIN - 686511

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR, KOTTAYAM - 686002
      2. DEPUTY TAHSILDAR, TALUK OFFICE, KANJIRAPPALLY - 686507

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation of the impugned judgment and decree in AS.No.66 of 2020 of
   the Sub Court,Pala,dated 04.01.2022, in the interest of justice.

          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof, and this Court's order dated 22.03.2023 in IA.1/2023 and upon hearing the
   arguments of M/S.G.BHAGAVAT SINGH, KELU BHAGAVAT, Advocates for the petitioner, and of
   Government Pleader for Respondents (BY ORDER) ,the court passed the following:

                                           ORDER

Interim order is extended by four months.

Sd/-T.R.RAVI,JUDGE

20-06-2023 /True Copy/ Assistant Registrar