The Kerala Land Development ... vs Manoj.K
2024 Latest Caselaw 23121 Ker

Kerala High Court

The Kerala Land Development ... vs Manoj.K on 1 August, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.961/2024                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
                                          &
                          THE HONOURABLE MR. JUSTICE S.MANU
             Thursday, the 1st day of August 2024 / 10th Sravana, 1946
                                 WA NO. 961 OF 2024
        AGAINST JUDGMENT DATED 15.03.2024 IN WP(C) 2682/2024 OF THIS COURT
   APPELLANT(S)/RESPONDENT 1 AND 2:

      1. THE KERALA LAND DEVELOPMENT CORPORATION LIMITED, MUSEUM BAINS
         COMPOUND, KOWDIAR P.O, THIRUVANANTHAPURAM, REPRESENTED BY ITS
         MANAGING DIRECTOR, PIN - 695003

    AND ANOTHER.

    BY SMT.M.KABANI DINESH, STANDING COUNSEL

   RESPONDENT(S)/PETITIONER:

          MANOJ.K, AGED 42 YEARS, S/O. KRISHNAMOORTHY, MADHAVI MANDHIRAM,
          THENARI P.O, ELAPPULLY, PALAKKAD DISTRICT, PIN - 678622

    BY ADV.JACOB SEBASTIAN

        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 judgment dated 15.3.2024
   in W.P (c) No.2682 of 2024 pending disposal of the appeal.
        This Writ Appeal again coming on for orders on 01/08/2024 upon
   perusing the appeal memorandum, and this Court's Order dated 23/07/2024,
   the court on the same day passed the following:
                                      ORDER

Post on 14/8/2024.

Interim order will continue till then.

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

01-08-2024 /True Copy/ Assistant Registrar