The Nellimpathy Tea & Produce Co.Ltd vs State Of Kerala,Rep;By Pr;Chief ...
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Kerala High Court

The Nellimpathy Tea & Produce Co.Ltd vs State Of Kerala,Rep;By Pr;Chief ... on 1 August, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1103/2024                               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. 1103 OF 2024
       AGAINST JUDGMENT DATED 13.06.2023 IN WP(C) 28360/2011 OF THIS COURT
   APPELLANT/PETITIONER:

          THE NELLIAMPATHY TEA & PRODUCE CO.LTD., REGISTERED OFFICE - P.B.
          NO.4260, PANAMPILLY NAGAR P.O.,COCHIN, REPRESENTED BY ITSVICE
          PRESIDENT-PLANTATIONS MR. ANIL MATHEW.

   RESPONDENTS/RESPONDENTS:

      1. THE STATE OF KERALA,REPRESENTED BY THE PRINCIPAL CHIEF CONSERVATOR
         OF FOREST,FOREST DEPARTMENT,THIRUVANANTHAPURAM-695014.
      2. THE CHIEF CONSERVATOR OF FORESTS,CUSTODIAN BIO DIVERSITY
         ECOLOGICALLY FRAGILE, LANDS, FOREST
         HEADQUARTERS,VAZHUTHACAUD,THIRUVANANTHAPURAM-695014.
      3. DIVISIONAL FOREST OFFICER, NENMARA,PALAKKAD DISTRICT- 678508.
      4. THE FOREST RANGE OFFICER, NELLIAMPATHY RANGE,NENMARA,PALAKKAD
         DISTRICT-678508.

        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 impugned Judgment dated
   13.06.2023 passed by the Learned Single Judge in W.P(C) No. 28360 of 2011
   until final disposal of the Writ Appeal.
        This Writ Appeal coming on for orders on 01/08/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

All further proceedings before the Tribunal shall be deferred for a period of one month.

Post on 14/08/2024.

Sd/- A.MUHAMED MUSTAQUE, ACTING CHIEF JUSTICE

Sd/- S.MANU, JUDGE

01-08-2024 /True Copy/ Assistant Registrar