Stephan Mathew vs M/S. P.B. Boards
2023 Latest Caselaw 2804 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                    &
                THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
         Wednesday, the 1st day of March 2023 / 10th Phalguna, 1944
                             WA NO. 251 OF 2023

    AGAINST JUDGMENT DATED 07.04.2022 IN WP(C) 1975/2022 OF THIS COURT

                                   ---

APPELLANT/3RD RESPONDENT:

     STEPHAN MATHEW, AGED 38 YEARS, S/O M.M.MATHEW, MANALODY HOUSE,
     PULINTHANAM P.O.,PARAMBANCHERY, MUVATTUPUZHA, ERNAKULAM - 686671.

BY ADV.SRI.SONNYMON K. MATHEW

RESPONDENTS/PETITIONER:

  1. M/S. P.B. BOARDS,REP BY ITS MANAGING PARTNER JALAL C.P. ,AGED 43,
     S/O PAREED, CHIRACKAKUDI HOUSE, ALLAPRA P.O., PERUMBAVOOR,
     ERNAKULAM- 683556

     AND 12 OTHERS.

BY ADV.SRI. R.LAKSHMI NARAYAN FOR R1

GOVERNMENT PLEADER FOR R2 & 3

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment in WP(C) No.1975 of 2022 dated
07.04.2022 and all other orders connected with this pending final disposal
of this Writ Appeal.
     This Writ Appeal again coming on for orders along with connected
cases on 01/03/2023 upon perusing the appeal memorandum and this court's
order dated 21/02/2023, the court on the same day passed the following:

                                                                      P.T.O.
                   K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ
                   ------------------------------------
                W.A.No.1628/2022, 75/2023 and 251 of 2023
                 --------------------------------------
                  Dated this the 1st day of March, 2023

                                  COMMON ORDER

        Vinod Chandran,J.

The Revenue Divisional Officer, through an

authorized officer, shall also verify whether there is

any levelling or quarrying work done in the property of

the petitioners in W.P(C).Nos.1975/2022 and 2039/2022

and ensure that the same is not carried out; especially

since we have asked the Revenue Divisional Officer to

file an affidavit as to the sanctions and permissions

granted to the two units.

Post on 07.03.2023.

Sd/-

K.VINOD CHANDRAN, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE

Sbna/

01-03-2023 /True Copy/ Assistant Registrar