K.N.Vijayakumar vs The District Police Chief
2023 Latest Caselaw 11348 Ker

WA No.914/2023                               1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                           THE HONOURABLE MR. JUSTICE G.GIRISH
                 Friday, the 27th day of October 2023 /5th Karthika, 1945
                                    WA NO. 914 OF 2023

        AGAINST JUDGMENT DATED 18.01.2023 IN WP(C) 15015/2020 OF THIS COURT

   APPELLANT/PETITIONER:

          K.N. VIJAYAKUMAR, AGED 67 YEARS, S/O NARAYANAN, KALATHIL
          HOUSE, PONNAD P.O., MANNANCHERRY, ALAPPUZHA - 688538.

    BY ADVS. M/S. J. OM PRAKASH, C.X. ANTONY BENEDICT & EMMANUAL SANJU

   RESPONDENTS/RESPONDENTS:

      1. THE DISTRICT POLICE CHIEF, ALAPPUZHA DISTRICT, ALAPPUZHA - 688011.

          AND 4 OTHERS.

    BY GOVERNMENT PLEADER FOR R1 & R2

    STANDING COUNSEL SRI. V.K. BALACHANDRAN FOR R3

    ADVS. M/S. DR. V.N SANKARJEE, V.N. MADHUSUDANAN, R. UDAYA JYOTHI, M.M.
    VINOD, M. SUSEELA, KEERTHI B. CHANDRAN, VIJAYAN PILLAI P.K. & C.
    PURUSHOTHAMAN NAIR FOR R4

    ADVS. M/S. B.S. SWATHI KUMAR, ANITHA RAVINDRAN & HARISANKAR N. UNNI FOR
    R5


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the respondents 1 and 2 to grant adequate protection to the
   petitioner to put up the wall in the Ext.P1 decree schedule property and
   also for the safe preservation and maintenance of the wall and other
   structures after construction without any attack from respondents 4 & 5 as
   requested in Ext.P12 representation, pending disposal of the Writ Appeal.


        This Writ Appeal again coming on for orders on 27/10/2023 upon
   perusing the appeal memorandum and this Court's order dated 21/09/2023 the
   Court on the same day passed the following:

                                                                            P.T.O.
 WA No.914/2023                                2/2

                                       O R D E R

The learned counsel for the appellant seeks some more time to file reply to the counter affidavit filed by the 5th respondent.

Three weeks' time granted.

List on 04/12/2023.

Sd/- ANIL K. NARENDRAN, JUDGE

Sd/- G. GIRISH, JUDGE

27-10-2023 /True Copy/ Assistant Registrar