Abdul Razak vs Union Of India
2024 Latest Caselaw 15016 Ker

Kerala High Court

Abdul Razak vs Union Of India on 4 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.742/2024                              1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                           &
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
              Tuesday, the 4th day of June 2024 / 14th Jyaishta, 1946
                                 WA NO. 742 OF 2024
       AGAINST JUDGMENT DATED 09/04/2024 IN WP(C) 31606/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER:

      1. ABDUL RAZAK, AGED 64 YEARS, S/O ALAVIKUTTY CHOORAPULAKKAL HOUSE
         RANDATHANI P.O MALAPPURAM DISTRICT, PIN - 676510
      2. FIROZ P, AGED 48 YEARS S/O MOHAMMEDKUTTY PALLIMALLIL HOUSE
         RANDATHANI P.O MALAPPURAM DISTRICT, PIN - 676510
      3. MOHAMMED FASIL, AGED 32 YEARS, S/O MUSTAFA MOORKATH HOUSE
         RANDATHANI P.O MALAPPURAM DISTRICT, PIN - 676510

     BY ADV.K.M. SATHYANATHA MENON

   RESPONDENT(S)/RESPONDENTS:

      1. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF ROAD
         TRANSPORT & HIGHWAYS, TRANSPORT BHAWAN, 1, PARLIAMENT STREET NEW
         DELHI, PIN - 110001
      2. STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      3. THE NATIONAL HIGHWAYS AUTHORITY OF INDIA, REPRESENTED BY ITS
         CHAIRMAN, G-5 & 6, SECTOR-10, DWARAKA, NEW DELHI, PIN - 110075
      4. THE REGIONAL OFFICER, NATIONAL HIGHWAYS AUTHORITY OF INDIA
         THIRUVANANTHAPURAM, PIN - 695024
      5. THE PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY OF INDIA, (MINISTRY
         OF ROAD TRANSPORT & HIGHWAYS), PROJECT IMPLEMENTATION UNIT, VII/511-
         B, NEYTHELI-MAVELIPURAM ROAD, MAVELIPURAM KAKKANAD, ERNAKULAM
         DISTRICT, KERALA, PIN - 682030

    BY CGC FOR R1.

    GOVERNMENT PLEADER FOR R2

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the respondents to stop all construction activities at Chainage
   291.475 or at 291.700 and 291. 309 in NH66 at Randathani in Malappuram
   District, pending disposal of the Writ Appeal.

        This Writ Appeal coming on for orders on 04/06/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.742/2024                                2/2

                                         ORDER

Learned CGC takes notice for R1.

Learned Government Pleader takes notice for R2.

Issue notice to R3.

Post on 9/7/2024.

Sd/- A.J.DESAI CHIEF JUSTICE

Sd/- V.G.ARUN JUDGE

04-06-2024 /True Copy/ Assistant Registrar