K.G.Sasikumar vs State Of Kerala
2024 Latest Caselaw 15287 Ker

Kerala High Court

K.G.Sasikumar vs State Of Kerala on 5 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

                   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
          Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946
                              WA NO. 507 OF 2023
     AGAINST JUDGMENT DATED 25.01.2023 IN WP(C) 207/2022 OF THIS COURT
APPELLANT/PETITIONER:

     K.G.SASIKUMAR, AGED 55 YEARS, S/O. LATE GOPINATHA MENON, KARICKAYIL
     HOUSE, VADACODE P.O., ERNAKULAM - 682021

BY ADVS. M/S. T.R.S. KUMAR, DEENA JOSEPH, DEEPA R. MENON, AKSHAY JOSEPH
ADHIKARAM, THUSHARKRISHNAN K.U. & SONA MARIA PAULOSE

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REP. BY THE PRINCIPAL SECRETARY, DEPARTMENT OF
     REVENUE, SECRETARIAT, THIRUVANANTHAPURAM - 695001

AND 4 OTHERS.

BY GOVERNMENT PLEADER FOR R1 TO R4

SENIOR ADVOCATE SRI. K. JAJU BABU AND ADV.SMT.M.U.VIJAYALAKSMI FOR R5

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment in W.P.(C) No.207/2022 till the
disposal of Writ Appeal in the interest of justice.
     This Writ Appeal again coming on for orders on 05.06.2024 upon
perusing the appeal memorandum and this Court's Order dated 15.02.2024,
the court on the same day passed the following:
                    A. J. DESAI, C. J. & V. G. ARUN, J.
               ====================================
                W. A. Nos. 880 & 1708 of 2022 & 507 of 2023
               ====================================
                     Dated this the 5th day of June, 2024

                                    ORDER

A. J. Desai, C. J.

It is the case of the Kochi Metro Rail Ltd. that no tenant has left the premises in question subsequent to the acquisition of the building in part.

2. We have gone through the affidavits, however, no details have been submitted about the names of the tenants etc. Hence, we pass the following order:-

The State authority shall file an additional affidavit and narrate the details of the tenants along with affidavits filed by each one of them that they are occupying the portion of the property as a tenant.

Post on 28.06.2024.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE Eb

05-06-2024 /True Copy/ Assistant Registrar