Chandra vs State Of Kerala
2024 Latest Caselaw 12768 Ker

Kerala High Court

Chandra vs State Of Kerala on 21 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(C) No.10868/2024                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                            THE HONOURABLE MR. JUSTICE S.MANU
                 Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                               WP(C) NO. 10868 OF 2024 (G)

   PETITIONERS:


      1. CHANDRA, AGED 60 YEARS, W/O LATE LINGAPANDY, KAVITHA CHICKEN SHOP,
         NALLATHANNI ROAD, MUNNAR, IDUKKI DISTRICT, PIN - 685 612.

            AND 6 OTHERS


   RESPONDENTS:


      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, REVENUE ® DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.

            AND 2 OTHERS


        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 direct the 3rd respondent to keep in abeyance all further
   proceedings pursuant to Ext.P2 Judgment, Ext.P4 and Ext.P6 orders till the
   disposal of Ext.P1.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   12.04.2024 and upon hearing the arguments of M/S A.A.SHIBI, MANJUSHA K.U.,
   Advocates for the petitioners and of GOVERNMENT PLEADER and
   SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL for the respondents, the
   court passed the following:

                                          ORDER

Interim order is extended by two weeks.

Post on 11.06.2024.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- S.MANU JUDGE

21-05-2024 /True Copy/ Assistant Registrar