Asahar vs The Administrator
2024 Latest Caselaw 4732 Ker

Kerala High Court

Asahar vs The Administrator on 6 February, 2024

WP(C) No.36092/2023                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
             Tuesday, the 6th day of February 2024 / 17th Magha, 1945
                            WP(C) NO. 36092 OF 2023(j)
   PETITIONERS:

      1. ASAHAR, AGED 62 YEARS, S/O. KALKULAM SYED BHUARI, KURIYATHIYODA (H),
         KILTAN ISLAND, UNION TERRITORY OF LAKSHADWEEP, PIN - 682558

          AND 5 OTHERS

   RESPONDENTS:

      1. THE ADMINISTRATOR, UNION TERRITORY OF LAKSHADWEEP, KAVARATTI ISLAND,
         LAKSHADWEEP, PIN - 682555

          AND 4 OTHERS


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to defer the payment of compensation as per Exhibit P.13,
   Judgment, till such time as this Hon'ble Court may direct, pending
   disposal of the writ petition(c).

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   01-02-2024 and upon hearing the arguments of M/S. R.ROHITH, HARISHMA P.
   THAMPI, Advocates for the petitioners, SHRI.SAJITH KUMAR V., STANDING
   COUNSEL for the respondents 1 to 4 and of M/S. M.A.ZOHRA, SHREEJI R. NAIR,
   Advocates for the 5th respondent, the court passed the following:

                                           ORDER

Interim order is extended till the next posting date.

Post on 15-02-2024.

Sd/- VIJU ABRAHAM JUDGE

06-02-2024 /True Copy/ Assistant Registrar