The State Of Kerala vs George
2024 Latest Caselaw 15045 Ker

Kerala High Court

The State Of Kerala vs George on 4 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

LA.App. No.276/2018                        1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                           &
                       THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                              th
              Tuesday, the 4 day of June 2024 / 14th Jyaishta, 1946
                  UNNUMB.IA.NO.1/2024 IN LA.APP. NO. 276 OF 2018
      LAR 84/2013 OF ASSISTANT SESSIONS COURT/ADDITIONAL SUB COURT,KOTTAYAM
   APPLICANTS/RESPONDENTS AND ADDL.RESPONDENTS 3 TO 5 TO BE IMPLEADED:

       1. GEORGE, S/O.PAILY, PARAKKALAYIL VELLUSSERY, KADUTHURUTHY P.O.,
          VAIKOM TALUK, KOTTAYAM-686604.
       2. ROSAMMA(DIED), W/O.GEORGE, PARAKKALAYIL VELLUSSERY,
          KADUTHURUTHY.P.O., VAIKOM TALUK, KOTTAYAM DISTRICT-686604.
       3. GISHA PARAKKALAYIL,D/O GEORGE, PARAKKALAYIL VELLUSSERY, KADUTHURUTHY
          P.O, VAIKOM TALUK, KOTTAYAM -686604 REPRESENTD BY THEIR FATHER AND
          POWER OF ATTORNEY HOLDER, GEORGE, S/O PAILY, PARAKKALAYIL
          VELLUSSERY, KADUTHURUTHY P.O, VAIKOM TALUK, KOTTAYAM - 686604.(
          SOUGHT TO BE IMPLEADED )
       4. BINOY PARAKKALAYIL,S/O GEORGE, PARAKKALAYIL VELLUSSERY, KADUTHURUTHY
          P.O, VAIKOM TALUK, KOTTAYAM -686604 REPRESENTD BY THEIR FATHER AND
          POWER OF ATTORNEY HOLDER, GEORGE, S/O PAILY, PARAKKALAYIL
          VELLUSSERY, KADUTHURUTHY P.O, VAIKOM TALUK, KOTTAYAM - 686604.(
          SOUGHT TO BE IMPLEADED )
       5. ROSE MARY PARAKKALAYIL,D/O GEORGE, PARAKKALAYIL VELLUSSERY,
          KADUTHURUTHY P.O, VAIKOM TALUK, KOTTAYAM -686604 REPRESENTD BY THEIR
          FATHER AND POWER OF ATTORNEY HOLDER, GEORGE, S/O PAILY, PARAKKALAYIL
          VELLUSSERY, KADUTHURUTHY P.O, VAIKOM TALUK, KOTTAYAM - 686604(
          SOUGHT TO BE IMPLEADED )

   RESPONDENTS/APPELLANTS:

       1. THE STATE OF KERALA, REPRESENTED BY DISTRICT COLLECTOR, KOTTAYAM.
       2. THE SPECIAL TAHSILDAR (L.A) GENERAL, KOTTAYAM.
       3. THE EXECUTIVE ENGINEER, PWD ROAD DIVISION, KOTTAYAM.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to implead the
   applicants 3 to 5 in the petition as additional respondents 3 to 5 in the
   above appeal.

        This Unnumbered Application coming on for orders on 04.06.2024 upon
   perusing the application and the affidavit filed in support thereof,and
   this Court's judgment dated 11.10.2023 in LAA 276/20018 and upon hearing
   the arguments of SRI.MATHEW JOHN (K), SRI.MATHEW DEVASSI, SRI.ABY J
   AUGUSTINE,Advocates for the applicants,and of GOVERNMENT PLEADER for the
   respondents the court passed the following:
 LA.App. No.276/2018                 2/2




                               ORDER

Closed.

Sd/- P.B.SURESH KUMAR JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

04-06-2024 /True Copy/ Assistant Registrar