S.N.D.P. Yogam Karunagappally Union vs State Of Kerala
2024 Latest Caselaw 5654 Ker

Kerala High Court

S.N.D.P. Yogam Karunagappally Union vs State Of Kerala on 16 February, 2024

WP(C) No.3411/2024                      1/3

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
             Friday, the 16th day of February 2024 / 27th Magha, 1945
                             WP(C).NO.3411 OF 2024(B)
   PETITIONERS:

      1. S.N.D.P. YOGAM KARUNAGAPPALLY UNION REPRESENTED BY ITS SECRETARY,
         A.SOMARAJAN, KARUNAGAPPALLY P.O., KOLLAM, PIN - 690 518AND OTHERS

   RESPONDENTS:

      1. STATE OF KERALA, REP. BY ITS SECRETARY, DEPARTMENT OF REVENUE
         GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM, PIN - 695 001AND 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 stay all further proceedings pursuant to Ext.P28 and P29 to
   recover the amount of Rs.7,52,907/- and taking possession, pending
   disposal of this Writ Petition (Civil).


        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
   12-02-2024 and upon hearing the arguments of SRI.A.N.RAJAN BABU, Advocate
   for the petitioners and of GOVERNMENT PLEADER for respondents, the court
   passed the following:
 WP(C) No.3411/2024                              2/3



                                            ORDER

Interim order will continue till the next posting date, on condition that the petitioners remit an amount of Rs.3.5 Lakhs within a period of one month.

The learned Government Pleader shall get specific instructions on the steps taken on the application for assignment as directed in Ext.P27 Judgment. Post on 18-03-2024

Sd/- VIJU ABRAHAM JUDGE

16-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 3411/2024 Exhibit P27 A TRUE COPY OF THE JUDGMENT IN WP.(C) NO.155/2022 OF THIS HON'BLE COURT