Kodiyil Ashraf vs The District Collector
2023 Latest Caselaw 3064 Ker

WP(C) No.6537/2023                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
             Monday, the 13th day of March 2023 / 22nd Phalguna, 1944
                              WP(C) NO. 6537 OF 2023
   PETITIONER:

          KODIYIL ASHRAF AGED 60 YEARS S/O K.P. UMMER, TALIPARAMBA P.O,
          TALIPARAMBA AMSOM, TALIPARAMBA TALUK, KANNUR DISTRICT, KERALA-
          670141.

   RESPONDENTS:

      1. THE DISTRICT COLLECTOR, KANNUR DISTRICT, KANNUR, KERALA - 670001.
      2. THE TAHASILDAR (L.R.), TALIPARAMBA TALUK, KANNUR DISTRICT, KERALA-
         670141.
      3. THE VILLAGE OFFICER, KOOVERI VILLAGE, KANNUR DISTRICT, KERALA -
         670581.
      4. THE TALUK SURVEYOR, TALIPARAMBA TALUK, KANNUR DISTRICT, KERALA-
         670141.
      5. KERALA INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION (KINFRA)
         TEXTILE CENTRE THALIPARAMBU, REP. BY ITS OFFICER IN CHARGE/ MANAGER,
         NADUKANI, PALLIVAYAL P.O., THALIPARAMBA, KANNUR DISTRICT, KERALA -
         670142.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents to initiate and finalize the survey
   proceedings as per Exhibit P6 judgment of this Hon'ble Court at the
   earliest, and direct the 5th respondent to stop all constructional
   activities and creation of fencing over and through the subject matter
   land of the petitioner comprised in Re Survey. No. 182/IA IA2 of Kooveri
   Village, till the survey proceedings are finalized by the respondents by
   confirming the property of the petitioner and the property of the 5th
   respondent, pending final disposal of the writ petition.


        This petition again coming on for admission perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   27.02.2023 and upon hearing the arguments of SRI. AJEESH S.BRITE, Advocate
   for the petitioner, GOVERNMENT PLEADER for R1 to R4 and of
   SRI.P.U.SHAILAJAN, STANDING COUNSEL for R5, the court passed the
   following:

                                        ORDER

Learned counsel appearing for the 5th respondent seeks further time to file counter affidavit.

Post on 20.03.2023.

Interim order will continue for a period of ten days.

 WP(C) No.6537/2023                   2/2

          13.03.2023                       Sd/- GOPINATH P., JUDGE




13-03-2023             /True Copy/                               Assistant Registrar