K.N.Suresh Kumar vs State Of Kerala
2024 Latest Caselaw 16230 Ker

Kerala High Court

K.N.Suresh Kumar vs State Of Kerala on 10 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Monday, the 10th day of June 2024 / 20th Jyaishta, 1946
                              WA NO. 490 OF 2024
    AGAINST JUDGMENT DATED 26/02/2024 IN WP(C) 27632/2023 OF THIS COURT
APPELLANT(S)/PETITIONER:

     K.N.SURESH KUMAR, AGED 58 YEARS S/O.NARAYANAN NAIR, RESIDING AT
     KOROTHU HOUSE, POOVATHOLY P.O, KOTTAYAM, PIN - 686544

BY SRI.LAKSHMI NARAYAN (SENIOR) AND ADVS.M/S. R.RANJANIE & MEERA.M

RESPONDENT(S)/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL
     SELF GOVERNMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
     695001

AND 11 OTHERS.

BY GOVERNMENT PLEADER FOR R1 TO R6 AND R12

     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 7 to 11 not to commission/operate the water tank
situated in Sy.No. 1662 of Manimala Village without obtaining Certificate
from the competent authorities and also not to lay/draw pipeline through
the private road or private properties shown in Ext.P6 sketch or to
concrete the said road/properties without acquiring the properties, after
complying due process of law, till the disposal of the writ appeal.
     This Writ Appeal again coming on for orders on 10/06/2024 upon
perusing the appeal memorandum, and this Court's Order dated 05/04/2024,
the court on the same day passed the following:
                       A.MUHAMED MUSTAQUE
                              &
                    SHOBA ANNAMMA EAPEN, JJ.
         ----------------------------------------------------
                       W.A. No.490 of 2024
        -----------------------------------------------------
             Dated this the 10th day of June, 2024


                              ORDER

A.Muhamed Mustaque, J.

The District Collector is directed to see that necessary

funds are made available for the inspection. In the event, it is

found that if any amount is expended, the same can be

recovered based on the further orders to be passed in this

matter.

Let a report as per the order dated 05.04.2024 be on

board within a period of three weeks.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE PR

10-06-2024 /True Copy/ Assistant Registrar