Rajesh.K.T.K vs Local Self Government Department
2023 Latest Caselaw 5659 Ker

WA No.917/2023                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                           &
                        THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                 Friday, the 12th day of May 2023 / 22nd Vaisakha, 1945
                                   WA NO. 917 OF 2023

        AGAINST JUDGMENT DATED 13.04.2023 IN WP(C) 11658/2023 OF THIS COURT

   APPELLANTS/(PETITIONERS):

      1. RAJESH K.T.K., AGED 40 YEARS, KIZHAKKEDATH THAZHAKUNIYIL,
         VILLIAPPALLI, P.O., VILLIAPPALLI, KOZHIKODE, PIN - 673542.

          AND 8 OTHERS.

    BY ADVS.M/S. PUSHPARAJAN KODOTH, K.JAYESH MOHANKUMAR,

    VANDANA MENON & VIMAL VIJAY

   RESPONDENTS/(RESPONDENTS):

      1. LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY ITS ADDITIONAL
         CHIEF SECRETARY, 4TH FLOOR, SECRETARIAT ANNEXE, THIRUVANANTHAPURAM-
         695001.

          AND 2 OTHERS.

    GOVERNMENT PLEADER FOR R1

    BY ADV.SRI.JOMY K.JOSE FOR R2

    ADV.SRI.ARUNKUMAR FOR R3


        This Writ Appeal again having come up for orders on 12/05/2023 upon
   perusing the appeal memorandum and this court's order dated 09/05/2023,
   the court on the same day passed the following:



                                          ORDER

The action for dispossession of the appellant shall stand deferred until 23.05.23 at his own risk and consequences including any damage to the building of the appellant.

List on 23.05.23.

Sd/- DEVAN RAMACHANDRAN, JUDGE

Sd/- SOPHY THOMAS, JUDGE

12-05-2023 /True Copy/ Assistant Registrar