M/S.Josco Jewellers (P) Limited vs The Revenue Divisional Officer
2023 Latest Caselaw 9504 Ker

WA No.1333/2023                                1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                              &
                          THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                  Tuesday, the 5th day of September 2023 / 14th Bhadra, 1945
                                      WA NO. 1333 OF 2023

        AGAINST JUDGMENT DATED 30.06.2023 IN WP(C) 17393/2022 OF THIS COURT

                                            ---

   APPELLANT/PETITIONER:

          M/S.JOSCO JEWELLERS (P) LIMITED ,XIII RAJIV GANDHI MUNICIPAL
          SHOPPING COMPLEX, CENTRAL JUNCTION, KOTTAYAM, PIN-686 001
          REPRESENTED BY ITS MANAGING DIRECTOR, P.A.JOSE, S/O.ANTONY, AGED 73
          YEARS, PAYAPALLY HOUSE, PUTHANANGADI, THIRUVATHUKKAL (PO),KOTTAYAM,
          PIN - 686003.

    BY ADV.SRI.BINOY VASUDEVAN

   RESPONDENTS/RESPONDENTS:

      1. THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE RDO, FORT KOCHI, PIN -
         682001.
      2. THE TAHSILDAR, (LAND RECORDS), TALUK OFFICE, KANNAYANNUR TALUK ,
         ERNAKULAM, PIN - 682018.
      3. THE LOCAL LEVEL MONITORING COMMITTEE FOR THRIKKAKKARA
         MUNICIPALITY ,REPRESENTED BY ITS CONVENER, THE AGRICULTURAL OFFICER,
         KRISHI BHAVAN, THRIKKAKKARA, ERNAKULAM DISTRICT, PIN - 682021.
      4. THE AGRICULTURAL OFFICER, KRISHI BHAVAN, THRIKKAKKARA, ERNAKULAM
         DISTRICT, PIN - 682021.
      5. THE VILLAGE OFFICER, KAKKANAD VILLAGE, KAKKANAD (PO), ERNAKULAM, PIN
         - 682030.

    BY GOVERNMENT PLEADER

        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 and implementation of the direction contained in the
   judgment dated 30.06.2023 in W.P.(c) No.17393/2022 to the extent it
   directs the 1st respondent to reconsider the permissions granted as per
   Clause 6(2) of the KLU Order, 1967, in the interest of justice.

        This Writ Appeal coming on for admission on 05/09/2023 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.1333/2023                                 2/2




                                           ORDER

Admit.

Learned Government Pleader takes notice for the respondents and seeks time to get instructions in the matter. There will be an interim stay of further proceedings by the 1st respondent to reconsider the permission granted to the petitioner under Clause 6(2) of the KLU order or the order passed under Section 6A of the Land Tax Act.

Post on 09.10.2023.

Sd/- ANU SIVARAMAN , JUDGE

Sd/- C. JAYACHANDRAN , JUDGE

05-09-2023 /True Copy/ Assistant Registrar