Nabeesa Umma vs Taluk Land Board
2024 Latest Caselaw 5674 Ker

Kerala High Court

Nabeesa Umma vs Taluk Land Board on 16 February, 2024

RP No.888/2021                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                         THE HONOURABLE MR. JUSTICE C.JAYACHANDRAN

                 Friday, the 16th day of February 2024 / 27th Magha, 1945
                     IA.NO.1/2023 IN RP NO. 888 OF 2021 CRP(LR) 11/2020

                          SM 1/2003 OF TALUK LAND BOARD, PATTAMBI

   PETITIONERS/REVIEW PETITIONERS:

      1. NABEESA UMMA, AGED 80 YEARS, W/O. AHAMMED BAVAPPA, RESIDING AT
         KAROOTH VILLA P.O, KAPPUR, PATTAMBI, PALAKKAD DISTRICT-679 536

            AND 2 OTHERS

   RESPONDENTS/RESPONDENTS:

      1. THE TALUK LAND BOARD, PATTAMBI, PALAKKAD DISTRICT PIN 679 303

            AND 24 OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment dated 18.2.2020 in CRP (LR) No.11 of
   2020, pending consideration of the above review petition in the above
   Civil Revision Petition (LR), in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 7.2.2024 and upon hearing the arguments of SRI.G.SREEKUMAR
   (CHELUR), Advocate for the petitioners and of Government Pleader from R1
   to R4, the court passed the following:

                                          O R D E R

Await return of notice. Post after three weeks.

Interim order will stand extended till the next posting date.

Sd/- C.JAYACHANDRAN, JUDGE

16-02-2024 /True Copy/ Assistant Registrar