Citation : 2023 Latest Caselaw 3306 Ker
Judgement Date : 23 March, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Thursday, the 23rd day of March 2023 / 2nd Chaithra, 1945
WA NO. 504 OF 2023
AGAINST THE JUDGMENT DATED 01/02/2023 IN WP(C) 2817/2023 OF THIS COURT
APPELLANT/PETITIONER:
RAJESH MANIAN, S/O DEVADASAN NADAR, AGED 53 YEARS, DEVADASA VILASOM,
KEEZHIYIKONAM, VENJARAMOODU P.O., NELLANAD, THIRUVANANTHAPURAM, PIN
- 695607
BY ADVOCATE SRI.LATHEESH SEBASTIAN
RESPONDENTS/RESPONDENTS:
1. THE DISTRICT COLLECTOR, CIVIL STATION, KUDAPPANAKKUNNU,
THIRUVANANTHAPURAM, PIN - 695043
2. DEPUTY TAHASILDAR (R.R), TALUK OFFICE, NEDUMANGAD TALUK, REVENUE
TOWER, NEDUMANGAD, THIRUVANANTHAPURAM, PIN - 695541
3. VILLAGE OFFICER NELLANAD VILLAGE, VENJARAMOODU, THIRUVANANTHAPURAM,
PIN - 695607
4. INDUSTRIAL TRIBUNAL, DLC COURT HALL,THOZHIL BHAVAN,VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM - 695033
BY GOVERNMENT PLEADER FOR R1
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 all further proceedings pursuant to Ext.P1 and P2 revenue recovery
proceedings, pending disposal of the above writ appeal.
This Writ Appeal coming on for orders on 23/03/2023 upon perusing
the appeal memorandum, the Court on the same day passed the following.
S.V. BHATTI & BASANT BALAJI, JJ.
------------------------------------------
W.A. No. 504 of 2023
------------------------------------------
Dated: 23rd March 2023
ORDER
Basant Balaji, J.
The appellant is permitted to remit Rs.1 lakh within a period
of one week from today. On tendering the amount, the concerned
Officer is directed to accept the amount.
Post on 31.03.2023.
Sd/-
S.V. BHATTI JUDGE
Sd/-
BASANT BALAJI JUDGE
jjj
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