State Of Kerala vs Bindu
2024 Latest Caselaw 6123 Ker

Kerala High Court

State Of Kerala vs Bindu on 23 February, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

LA.App. No.171/2017                                 1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                &
                         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                Friday, the 23rd day of February 2024 / 4th Phalguna, 1945

                IA.NO.3/2017 (I.A.NO.385/2017) IN LA.APP. NO. 171 OF 2017

                            LAR NO.12/2014 OF SUB COURT, KOTTARAKARA

                                                ---

   APPLICANT/APPELLANT/REPONDENT IN LAR:

           STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR, KOLLAM.

   RESPONDENT/RESPONDENT/CLAIMANT IN LAR:

           BINDU, W/O. ANEESH, KODIYAZHIKATHUVEEDU, THAZHAMELMURI,ANCHAL,
           REPRESENTED BY HER POWER OF ATTORNEY HOLDER VAMADEVAN, S/O. KESAVAN,
           KODIYAZHIKATHU VEEDU,THAZHAMEL CHERRYM, ANCHAL VILLAGE.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the award in LAR NO.12/2014 before the Sub Court, Kottarakara in the
   interest of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT PLEADER for the applicant and of SRI.ARUN BABU, Advocate for
   the respondent, the court passed the following:
                                      ORDER

Operation of the impugned judgment is stayed.

Post on 15.03.2024 along with connected cases.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN , JUDGE

23-02-2024 /True Copy/ Assistant Registrar