Sr. Kochuthresia.T.P vs State Of Kerala
2024 Latest Caselaw 12093 Ker

Kerala High Court

Sr. Kochuthresia.T.P vs State Of Kerala on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.6076/2024                            1/3                        Order Date : 10-05-2024

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                     Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
                                     WP(C) NO. 6076 OF 2024
   PETITIONER:

          SR. KOCHUTHRESIA.T.P, AGED 62 YEARS, D/O.MATHEW, PROVINCIAL
          SUPERIOR, CMC ST.JOSEPH PROVINCE, THALASSERY, NELLICKAMPOIL, ULICKAL
          POST, IRITTY, KANNUR DISTRICT, PIN - 670705

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ADDITIONAL SECRETARY, REVENUE
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      2. THE THAHSILDAR, KANNUR TALUK, TALUK OFFICE, KANNUR DISTRICT, PIN -
         670001
      3. THE VILLAGE OFFICER, VAYATHUR VILLAGE, VAYATHUR P.O., KANNUR
         DISTRICT, PIN - 670705


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings in pursuant to ext.p6 pending
   disposal of this writ petition, in the interest of justice.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/s.K.N.ABHILASH, SUNIL NAIR PALAKKAT & RITHIK S.ANAND, Advocates for the
   petitioner, the court passed the following:
 WP(C) No.6076/2024                         2/3                      Order Date : 10-05-2024




                             MURALI PURUSHOTHAMAN, J.
                        ---------------------------------------------
                                W.P.(C) No.6076 OF 2024
                      -------------------------------------------------
                           Dated this the 10th day of May, 2024


                                        ORDER

The interim order shall stand extended for a period of

one month.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

WP(C) No.6076/2024 3/3 Order Date : 10-05-2024

APPENDIX OF WP(C) 6076/2024 Exhibit P1 THE TRUE COPY OF THE MEMORANDUM OF ASSOCIATION AND THE RULES AND REGULATIONS OF CMC ST. JOSEPH'S PROVINCE THALASSERY Exhibit P2 THE TRUE COPY OF THE ORDER OF ASSESSMENT NO. C1/2525/16 UNDER THE KERALA BUILDING TAX ACT ISSUED BY THE 2ND RESPONDENT DATED 28.07.2016 ALONG WITH ITS ENGLISH TRANSLATION Exhibit P3 THE TRUE COPY OF THE JUDGMENT DATED 01.09.2016 IN WP(C)

Exhibit P4 THE TRUE COPY OF ORDER NO. 1766/2022/RD DATED 20-04-2022 ISSUED BY THE 1ST RESPONDENT ALONG WITH ITS ENGLISH TRANSLATION Exhibit P5 A TRUE COPY OF THE JUDGMENT IN WP(C) NO. 20287/2022 DATED 18.07.2022 Exhibit-P 6 THE TRUE COPY OF THE ORDER NO. 4579/23 DATED 30/12/23 ISSUED BY THE 1ST RESPONDENT ALONG WITH ITS ENGLISH TRANSLATION