The Executive Officer, ... vs Pandaravalappil Bhaskaran
2023 Latest Caselaw 7396 Ker

LA.App. No.77/2023                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                     Tuesday, the 27th day of June 2023 / 6th Ashadha, 1945
                             IA.NO.1/2023 IN LA.APP. NO. 77 OF 2023

                          LAR 69/2016 OF SUB COURT, PAYYANNUR, KANNUR

                                               ---

   PETITIONER/APPELLANT:

           THE EXECUTIVE OFFICER, THIRUVARKATTU DEVASWOM, CHIRACKAL KOVILAKAM
           DEVASWOM, CHIRACKAL P.O., KANNUR- 670011.

   RESPONDENTS/RESPONDENTS:

       1. PANDARAVALAPPIL BHASKARAN , "VIBHA NIVAS", P.O.PAZHAYANGADI, KANNUR
          - 670303.
       2. THE GOVERNMENT OF KERALA REP. BY THE DISTRICT COLLECTOR, KANNUR-
          670002
       3. THE EXECUTIVE ENGINEER, PWD ROADS DIVISION, KANNUR- 670001
       4. THE SPECIAL TAHSILDAR, L A GENERAL, THALASSERY, KANNUR- 670101

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the judgment
   and decree dated 23-12-2022 of the Court of the Subordinate Judge of
   Payyanur in L.A.R.No.69 of 2016 pending disposal of the above Land
   Acquisition Appeal in the interest of justice.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, this court's order
   dated 25.05.2023 in IA 1/2023 and upon hearing the arguments of M/S. SRI.
   MAHESH V RAMAKRISHNAN, SRI. PRAVEEN K.S., Advocates for the petitioner and
   of GOVERNMENT PLEADER for the respondents 2 to 4, the court passed the
   following:
                                      ORDER

Interim order is extended by one month.

Sd/- MURALI PURUSHOTHAMAN, JUDGE

27-06-2023 /True Copy/ Assistant Registrar