Shajahan vs The Secretary To Government
2024 Latest Caselaw 13364 Ker

Kerala High Court

Shajahan vs The Secretary To Government on 23 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.772/2020                                 1/1

                        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
              Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                                 WA NO. 772 OF 2020
       AGAINST JUDGMENT DATED 04.03.2020 IN WP(C) 32493/2018 OF THIS COURT
   APPELLANT/PETITIONER:

          SHAJAHAN, AGED 76 YEARS, S/O.SHOUKATHALI, KOTTOOR HOUSE,
          VADAKKUMTHALA , KARUNAGAPPALLY, KOLLAM DISTRICT, NOW RESIDING AT
          A-12, SANTHI NAGAR ANNEX, RAJAGIRI P.O., NJALAKAM KARA, THRIKKAKARA
          NORTH, ERNAKULAM- 683104

    BY SENIOR ADVOCATE DR. K.P. SATHEESAN AND ADVS. M/S. P. MOHANDAS, K.
    SUDHINKUMAR, S.K. ADITHYAN, SABU PULLAN & GOKUL D. SUDHAKARAN.

   RESPONDENTS/RESPONDENTS:

      1. THE SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT,GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM- 695 001

      AND 7 OTHERS

    BY GOVERNMENT PLEADER FOR R1 TO R5

    ADV. V. PREMCHAND FOR R7

        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 all further proceedings pursuant to the Judgment dated 4-3-2020 in
   W.P.(C) No. 32493/2018 pending disposal of the Writ Appeal.
        This Writ Appeal again coming on for orders on 23.05.2024 upon
   perusing the appeal memorandum and this Court's Order dated 13.02.2024,
   the court on the same day passed the following:
                                      ORDER

We have gone through the report dated 25.03.2024 submitted by the mediation centre. It appears that the party respondents did not appear before the mediation centre on the date fixed for mediation despite notice. Hence, the matter could not be settled.

Interim Order dated 13.02.2024 shall continue to be in force.

List the case in due course.

Sd/- A.J.DESAI CHIEF JUSTICE

Sd/- V.G.ARUN JUDGE

23-05-2024 /True Copy/ Assistant Registrar